Bichitrananda Jena vs Deoranjan Kumar Singh
2025 Latest Caselaw 10616 Ori

Orissa High Court

Bichitrananda Jena vs Deoranjan Kumar Singh on 28 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.6973 of 2024
            Bichitrananda Jena                .....      Petitioner
                                                             Represented By Adv. -
                                                             M/s. Prafulla Kumar
                                                             Mohapatra , S.C.Sahoo

                                         -versus-
            Deoranjan Kumar Singh, IAS,             .....        Opposite Parties/
            Secretary to Govt. of Orissa,                           Contemnors
            Revenue and Disaster
            Management Department, Lok
            Seva Bhawan, Bhubaneswar and
            others.
                                                            Represented By Adv. -

                                                            Mr. S.K. Parhi, ASC

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

                                         ORDER

28.11.2025 Order No.

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

2. It is stated by the learned counsel for the Contemnors that a batch of SLPs filed by the State-Opposite Parties challenging the very same order which is sought to be implemented by virtue of the present contempt application has been disposed of by the Hon'ble Supreme Court with a lead matter bearing SLP(C) No.2146 of 2024 (State of Odisha vs. Sudhansu Sekhar Jena) vide order dated 21.02.2025. The common order passed by the Hon'ble Supreme Court on 21.02.2025 contained certain

directions to be carried out by the State-Opposite Parties. The order sought to be implemented through this contempt application is also squarely covered by the judgment of the Hon'ble Supreme Court passed in Sudhansu Sekhar Jena's case (supra).

3. In view of the aforesaid position, the present contempt proceeding is being disposed of by granting four weeks' time to the Contemnors to comply with the direction of the Hon'ble Supreme Court in Sudhansu Sekhar Jena's case (supra) to the extent the same is applicable to the case of the present Petitioner, failing which, liberty is granted to the Petitioner to revive the present contempt application by filing an application.

4. With the aforesaid observation/direction, the CONTC is disposed of.

( A.K. Mohapatra) Judge Debasis