Kailash Chandra Panda vs Anu Garg
2025 Latest Caselaw 8951 Ori

Orissa High Court

Kailash Chandra Panda vs Anu Garg on 10 October, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CONTC No.4494 of 2025

      Kailash Chandra Panda                     .....                Petitioner
                                                         Represented By Adv. -
                                                         M/s. Prafulla Kumar
                                                         Mohapatra , S.C.Sahoo

                                     -versus-

      Anu Garg, IAS,                             .....         Opposite Party/
      Addl. Chief Secretary to Govt. of                           Contemnor
      Odisha, Water Resources                            Represented By Adv. -
      Department, Rajiv Bhawan,                          Mr. S.K. Parhi, ASC
      Bhubaneswar.

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

                                     ORDER

10.10.2025

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

2. Alleging violation of this Court's order dated 17.02.2025 passed by this Court in W.P.(C) No.4677 of 2025, the Petitioner has approached this Court by filing the present contempt application.

3. On perusal of the order dated 17.02.2025, it appears that this Court while disposing of the writ application directed the Opposite Parties to grant the benefit to the Petitioner in terms of the judgment in Narusu Pradhan's case. Further it appears that batch of matters involving identical issues were pending before the Hon'ble Supreme Court. The same has been disposed of on 24.07.2025 i.e. in The State of Odisha & Ors. Vrs.

G. Balakrishna. The Hon'ble Supreme Court has dismissed the SLP filed by the State. As such the order dated 17.02.2025 has attained finality. Since the issue involved in the present writ application is identical with the one that was involved in G.Balakrishna's case (supra), this Court is of the considered view that the issue has attained finality with the disposal of the above noted SLP by the Hon'ble Supreme Court.

4. In the aforesaid factual backdrop, learned counsel for the Contemnor sought for some more time to verify the aforesaid aspect and in the event the issue has attained finality, the Contemnor shall take necessary steps to implement the order dated 17.02.2025 passed by this Court in W.P.(C) No.4677 of 2025.

5. In view of the aforesaid position, the present contempt application is being disposed of by directing the Opposite Party- Contemnor to implement the order dated 17.02.2025 passed by this Court in W.P.(C) No.4677 of 2025, keeping in view the decision of the Hon'ble Supreme Court in The State of Odisha & Ors. Vrs. G. Balakrishna disposed of on 24.07.2025, within a period of eight weeks from the date of communication of a copy of this order, failing which, the Contemnor shall be liable to be proceeded under the Contempt of Courts Act.

( A.K. Mohapatra )

Debasis AECH