) Bhikari Charan Rout vs Anu Garg
2025 Latest Caselaw 10613 Ori

Orissa High Court

) Bhikari Charan Rout vs Anu Garg on 28 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CONTC No.4308 of 2024
            1) Bhikari Charan Rout          .....                 Petitioners
            2) Prakash Chandra Swain                  Represented By Adv. -
                                                           Mr. Subhadutta Routray

                                        -versus-
            Anu Garg, I.A.S.,                      .....       Opposite Parties/
            Commissioner-cum-Secretary to                          Contemnors
            Government, Department of Water                Mr. C.M. Singh, ASC
            Resources and President of Water
            and Land Management Institute
            (WALMI), Rajeev Bhawan,
            Bhubaneswar.

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

                                        ORDER

28.11.2025 Order No.

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

2. It is stated by the learned counsel for the Contemnor that the Hon'ble Division Bench is in seisin of the appeal preferred by the State-Opposite Party against the judgment dated 02.11.2023 passed by this Court in O.J.C. No.5428 of 2002. He further contended that delay in preferring the writ appeal has been condoned subject to payment of cost to the State Legal Services Authority. He further submitted that cost has already been deposited in the meantime and the

appeal is likely to be taken up for admission.

3. In the aforesaid factual backdrop, four weeks' time is granted to the Contemnor to obtain an interim order from the Hon'ble Division Bench of this Court staying the further proceeding of this contempt application, failing which, this Court shall proceed with this contempt application.

4. List this matter on 9th January, 2026.

( Aditya Kumar Mohapatra ) Judge Debasis