Sri Mahendra Narayan Patra vs Sri Rajesh Prabhakar Patil
2025 Latest Caselaw 4993 Ori

Orissa High Court

Sri Mahendra Narayan Patra vs Sri Rajesh Prabhakar Patil on 13 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.7257 of 2024

                 Sri Mahendra Narayan Patra                .....                Petitioner
                                                                    Represented By Adv. -
                                                                    M/s.pramoda Kumar
                                                                    Dash, R.pattanaik,
                                                                    M.pati

                                                -versus-

                 Sri Rajesh Prabhakar Patil,                .....       Opposite Parties/
                 Commissioner-cum-Secy. to                                  Contemnors
                 Govt. of Odisha, Cooperation
                 Department and others
                                                                    Mr. M.R. Patra, ASC


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

                                             ORDER

13.03.2025 Order No.

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

2. Learned counsel for the Petitioner at the outset contended that being aggrieved by non-implementation of order dated 04.10.2023 passed by this Court in W.P(C) No. 32166 of 2023, the Petitioner has approached this Court by filing the present contempt application. He further contended that although the order passed by this Court has been upheld by the Hon'ble Supreme Court in the connected matter, i.e. in Sarada Prasad Routray v. State of Odisha in SLP No.11119 of 2023, however, the same has not been implemented by

the Opposite Parties. In the aforesaid context, learned counsel for the Petitioner submitted that the conduct of the Opposite Parties- Contemnors can be construed as an act of wilful and deliberate violation of this Court's direction.

3. Learned counsel for the State on the other hand sought for some more time to implement the order.

4. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 04.10.2023 passed by this Court in W.P(C) No. 32166 of 2023, if the same has not been complied with in the meantime, within a period of eight weeks as a last chance from the date of service of a certified copy of this order by the Petitioner, provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.

5. The CONTC is accordingly disposed of.

                                                      ( Aditya Kumar Mohapatra )
                                                                  Judge

S.K. Rout






            Signed by: SANTANU KUMAR ROUT                                 Page 2 of 2.

            Location: High Court of Orissa, Cuttack
            Date: 17-Mar-2025 11:02:58