Sri Bilama Thakurani vs Shri Anupam Saha
2025 Latest Caselaw 1128 Ori

Orissa High Court

Sri Bilama Thakurani vs Shri Anupam Saha on 11 July, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.6006 of 2024
            Sri Bilama Thakurani, Jagatsinghpur ....                 Petitioner
            represented through defacto
            Managing Trustee,
            Bichitra Narayana Satapathy
                                  Mr. Bichitra Narayana Satapathy (In person)
                                        -Versus-
            Shri Anupam Saha, IAS, Collector,      ....       Opposite Party
            Jagatsinghpur
                         Mr. Bimbisar Dash, Additional Government Advocate

                               CORAM:
                     HON'BLE THE CHIEF JUSTICE
                                AND
              HON'BLE MR. JUSTICE SANJAY KUMAR MISHRA

                                          ORDER

Order No.                                11.07.2025
  01.        1.      The contempt petition is taken out by the petitioner

alleging the willful and deliberate violation of an order dated 27 th

July, 2023 passed in W.P.(C) No.22003 of 2023. The operative

portion of the said order is reproduced as under:

"5. Opposite party no.5 is directed to act on the requisition made by the Commissioner. The Commissioner will take steps to follow up on requisition dated 23rd November, 2020 for execution of the judgments. Petitioner will obtain and serve certified copy of this order on opposite party no.5. Said opposite party will cause execution of the judgments within two months from date thereof."

2. It appears from the meaningful reading of the operative

portion of the said order that the Collector, Jagatsinghpur was

directed to take steps to follow up on requisition dated 23rd

November, 2020 for execution of the judgments with the rider that

the petitioner will obtain and serve the certified copy of the said

order on opposite party No.5-Collector, Jagatsinghpur.

3. In paragraph-3 of the contempt petition, the petitioner has

categorically averred that the certified copy of the said order along

with all annexures appended to the writ petition were served upon

the alleged contemnor on 1st August 2023, yet no positive steps

have been taken to implement the said order.

4. Mr. Bimbisar Dash, learned Additional Government

Advocate appearing on behalf of the alleged contemnor accepts

notice and seeks opportunity to deal with the averments made in

the said contempt petition.

5. Since the right to defend is a valuable right, more

particularly in a contempt jurisdiction, we therefore permit the

alleged contemnor to file affidavit within three weeks from date.

Rejoinder, if any, may be filed by the petitioner appearing in-

person within a week thereafter.

6. List this contempt petition on 8th August, 2025.

(Harish Tandon) Chief Justice

(S.K. Mishra) Judge

A. Nanda/ M. Panda

Designation: Junior Stenographer

Location: High Court of Orissa, Cuttack Date: 14-Jul-2025 14:12:54