Jagadish Nial vs Alok Kar And ..... Contemnors/
2025 Latest Caselaw 4101 Ori

Orissa High Court

Jagadish Nial vs Alok Kar And ..... Contemnors/ on 17 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC No.5570 of 2024

            Jagadish Nial                 .....   Petitioner

                                    Mr. Bijay Kumar Behera (1),
                                    Advocate
                                     -versus-
            Alok Kar and               .....  Contemnors/
            another                           Opp. Parties

                                    Miss. Subhalaxmi Devi,
                                    Addl. Standing Counsel

                                     CORAM:
                 THE HON'BLE MR. JUSTICE S.K. SAHOO
              THE HON'BLE MISS. JUSTICE SAVITRI RATHO

                                      ORDER

Order No.                           17.02.2025

  03.              This    matter    is    taken   up   through    Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the State has produced the letter dated 09.01.2025 of the Government of Odisha in Water Resources Department wherein it is stated that the case of the petitioner has been considered and rejected due to legal impediment in the form of non- applicability of the referred judgment by the petitioner. The letter is taken on record.

In view of the letter of the Government, since the order dated 08.04.2024 passed in W.P.(C) No.7911 of 2024 has been complied with, no further order is required to be passed in this contempt application.

However, the petitioner is at liberty to move the appropriate authority seeking appropriate remedy in accordance with law.

Accordingly, the CONTC is dropped.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge PKSahoo

Location: HIGH COURT OF ORISSA