Bansidhar Bariki vs Harisha B.C
2026 Latest Caselaw 3564 Ori

Orissa High Court

Bansidhar Bariki vs Harisha B.C on 17 April, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.440 of 2025

            Bansidhar Bariki                            ....           Petitioner
                                     Mr. Srinivas Mohanty, Advocate along with
                                                    Ms. Kabita Patra, Advocate

                                       -versus-
            Harisha B.C., Superintendent of Police, .... Opposite Party
            Kandhamal
                                                 Mr. Kailash Chandra Kar,
                                                    Government Advocate

                                   CORAM:
                   HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                  ORDER
   10.                                    17.04.2026
            1.

On the last occasion, this Court was apprised that hearing in Appeal against the judgment dated 20.11.2024 passed in W.P.(C) No.2265 of 2023 was concluded and the matter was kept reserved for pronouncement of judgment/order.

2. Sri Srinivas Mohanty, learned counsel along with Ms. Kabita Patra, learned counsel appearing for the petitioner furnished a photocopy of the judgment dated 20.03.2026 passed in Writ Appeal No.589 of 2025 delivered by the Division Bench. 2.1. It is submitted that Writ Appeal preferred by the State has been dismissed by the Division Bench. It is further submitted that even after judgment dismissing the Writ Appeal on 20.03.2026 being pronounced in open Court, the Contemnor, the Superintendent of Police, Kandhamal, has not complied with the directions contained in judgment dated 20.11.2024 passed in W.P.(C) No.2265 of 2023 till date.

3. Issue notice to the Opposite party/Contemnor by speed post with A.D., requisites for which shall be filed within three working days. In the event of furnishing such requisites within the period stipulated, Office shall send the notice to the said Opposite party/Contemnor by fixing a short returnable date.

4. Sri Kailash Chandra Kar, learned Government Advocate appeared and is supplied with copy of the judgment dated 20.03.2026 passed in Writ Appeal No.589 of 2025. He undertakes to obtain instruction with regard to compliance of the judgment dated 20.11.2024 passed in W.P.(C) No.2265 of 2023, as affirmed in writ appeal, on the next date of listing.

5. List this matter on 01.05.2026.

(M.S. Raman) Judge

MRS

Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack