Ravi Kumar Kukreja vs Collector-Cum-Appellate .... ...
2025 Latest Caselaw 8475 Ori

Orissa High Court

Ravi Kumar Kukreja vs Collector-Cum-Appellate .... ... on 19 September, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 19468 of 2025


            Ravi Kumar Kukreja                    ....                 Petitioner
                                                              Represented by
                                                              Mr. G.Mishra,
                                                                   Advocate


                                            -Versus -
            Collector-Cum-Appellate                ....           Opposite Parties
            Authority, Rayagada & Ors
                                                                   Represented by
                                                                   Mr. S.S.Routray,
                                                                              ASC
                        CORAM:
                          JUSTICE SASHIKANTA MISHRA
                                        ORDER_
                                        19.09.2025
              1.

This matter is taken up through hybrid mode. Order No. 1 2. Heard Mr. G.Mishra, learned counsel for the petitioner and Mr. S.S.Routray, learned ASC for the State.

3. Mr. Mishra draws attention of this Court to the impugned order wherein the Maintenance Tribunal-cum-Sub-Collector has reiterated his earlier order passed in the case by stating that 'the tribunal wants to stand by with the previous order disposed of on dated 16.02.2024 xxxx'.

4. According to Mr. Mishra, this amounts to over- reaching the specific direction of this Court issued in judgment passed on 10.02.2025 in W.P.(C). No. 25530 of 2024. This Court had specifically directed the Maintenance Tribunal to reconsider the

case with reference to the provisions under Sections 4 and 9 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 and Rule 14 of Odisha Maintenance of Parents and Senior Citizens Rules, 2009. Mr. Mishra further submits that this also amounts to contempt of this Court being a clear defiance of the directions.

5. Learned State counsel requests for some time to take instructions.

6. In the meantime, let notice be issued to Opposite Party No.3 by Speed Post fixing a short returnable date. Requisites shall be filed by tomorrow.

7. List this matter on 24.10.2025.

8. A free copy of this order be handed over to the State counsel for compliance.

(Sashikanta Mishra) Judge

Order No.

2. 1. Operation of the impugned order dated 01.05.2025 shall remain stayed till the next date.

2.

(Sashikanta Mishra) Judge

Deepak