Sankar Charan Mallick vs ) Satyabrata Sahoo
2025 Latest Caselaw 4323 Ori

Orissa High Court

Sankar Charan Mallick vs ) Satyabrata Sahoo on 21 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  CONTC No.4355 of 2024
            Sankar Charan Mallick              .....      Petitioner
                                                                 Represented By Adv. -
                                                                 Mr. Rama Krishna Bisoi

                                              -versus-
            1) Satyabrata Sahoo, I.A.S.,                 .....         Opposite Parties/
            Addl. Chief Secretary to Govt.,                               Contemnors
            Revenue & D.M. Deptt., Odisha,
            Lok Seva Bhawan, Bhubaneswar
            and others
                                                                 Represented By Adv. -

                                                                 Smt. Sasmita Nayak, ASC

                                   CORAM:
              THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                          ORDER

21.02.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Learned counsel for the Petitioner, at the outset, submitted that being aggrieved by non-implementation of the judgment dated 03.08.2023 passed by this Court in W.P.(C) No.26321 of 2021, the Petitioner has approached this Court by filing the present contempt application. He further contended that although the order was duly communicated vide postal receipt under Annexure-2 to the contempt petition, however, the Contemnor has not taken any steps to implement the judgment dated 03.08.2023. In such view of the matter, learned counsel for the Petitioner alleged willful and deliberate violation of this

Court's order which makes the Opposite Party-Contemnor liable to be proceeded under the Contempt of Court's Act,

3. Learned counsel for the Contemnor, on the other hand, sought for some time to implement the order of this Court in the event the same attains finality.

4. Taking into consideration the submissions made by the learned counsels appearing for the respective parties, this Court grants further six weeks time to the Contemnors to implement the order dated judgment dated 03.08.2023 passed by this Court in W.P.(C) No.26321 of 2021, if the same attains finality, failing which, the Contemnors will be asked to appear before this Court and shall have to face consequences for non-compliance of the order passed by this Court.

5. With the aforesaid observation and direction the contempt petition is disposed of.

( A.K. Mohapatra ) Judge Debasis