Orissa High Court

Padma Charan Parida vs Deoranjan Kumar Singh on 9 May, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.2051 of 2025
            Padma Charan Parida          .....      Petitioner
                                                              Represented By Adv. -
                                                              Prafulla Kumar
                                                              Mohapatra , S.c.sahoo

                                           -versus-
            Deoranjan Kumar Singh,                    .....        Opposite Parties
            Ias,secretary To Govt. Of Orissa,
            Revenue And Disaster
            Management Dept.
                                                               Represented By Adv. -
                                                               Mr.J.K.Bal, AGA

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


                                                ORDER

Order No.                                    09.05.2025

    01.        1.    This matter is taken up through Hybrid Arrangement
               (Virtual /Physical Mode).

2. This Contempt Petition is filed alleging violation of the order dated 20.05.2024 passed by this Court in W.P(C) No.12713 of 2024.

3. 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 20.05.2024 passed by this Court in W.P(C) No.12713 of 2024, if the same has not been complied with in the meantime,

within a period of four weeks 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.

4. The CONTC is accordingly disposed of.

( A.K. Mohapatra ) Judge

RKS

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 13-May-2025 17:49:44