Shiba Prasad Biswal vs Sanjay Kumar Singh And Others ...
2026 Latest Caselaw 3384 Ori

Orissa High Court

Shiba Prasad Biswal vs Sanjay Kumar Singh And Others ... on 10 April, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.4 of 2026
            Shiba Prasad Biswal                           ....             Petitioner

                                           Mr. Sisir Kumar Purohit, Advocate

                                      -versus-
            Sanjay Kumar Singh and others                 ....Opposite Parties/
                                                                 Contemnors
                                       Mr.Kailash Chandra Kar, Govt. Advocate

                                  CORAM:
                  HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                ORDER
   03.                                  10.04.2026
            1.

Mr. Kailash Chandra Kar, learned Govt. Advocate appearing for the opposite parties furnished a letter dated 19.03.2026 issued by the Additional Secretary to Government of Odisha in Works Department addressed to the learned Advocate General, Odisha, Cuttack which reads as follows:-

"*** I am directed to invite a reference to the subject cited above and to state that the Hon'ble High Court of Orissa, vide order dated 13.03.2026 passed in CONTC No.4 of 2026 filed by Shiba Prasad Biswal, has directed to list the matter on 20.03.2026.

In this connection, it is submitted that the matter is presently under consideration of the Finance Department for taking an appropriate and lawful course of action, which may require some reasonable time.

In view of the above, it is requested that the Hon'ble High Court, Orissa may kindly be apprised of the present factual position with a prayer for grant of reasonable time to enable the State Government to

take appropriate action in the matter. The delay in taking further4 action is neither deliberate nor intentional, but due to unavoidable administrative circumstances."

2. In view of the above said position, list this matter on 24 th April 2026 for further consideration.

(M.S. Raman) Judge Aswini

Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: Personal Assistant (Secretary-in-charge) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 10-Apr-2026 12:52:49