Orissa High Court

Kalakar Bentakar vs Yogesh Bahadur Khurania on 3 May, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No.777 of 2025
            Kalakar Bentakar                         ....            Petitioner
                                       Ms. Babita Kumari Pattanaik, Advocate
                                      -versus-
            Yogesh Bahadur Khurania, IPS              ....     Opposite Party
                                                  Mr. Dayanidhi Lenka, AGA

                                 CORAM:
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

Order No.                               ORDER
   01.                                 03.05.2025

This matter is taken up through Hybrid Mode.

2. Learned counsel appearing for the Petitioner drawing attention of this Court to paragraph-10 of the judgment dated 21.10.2024 passed in W.P.(C) No.9858 of 2021 submitted that on account of non-compliance of the said order, this contempt petition has been filed. Paragraph-10 of the said Judgment reads as under:-

"10. In the wake of above, this Court sets aside the order dated 11.11.2020 (Annexure-5) passed by Opposite Party No.2 and in consequence thereof directs that said opposite party no.2-Director General of Police, Fire Service, Home Guards & Civil Defence, Odisha, Cuttack is required to consider the representation of the petitioner afresh in the light of the discussions made above within a period of eight weeks from today."

3. Learned Additional Government Advocate appearing for the State-Opposite Party seeks time to obtain instruction with regard to stage of compliance of the aforesaid judgment.

4. List this matter on 9th May, 2025.

(M.S. Raman) Judge Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 03-May-2025 12:29:09