Ganesh Chandra Das vs Bhabatosh Mallick
2026 Latest Caselaw 1237 Ori

Orissa High Court

Ganesh Chandra Das vs Bhabatosh Mallick on 10 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    CONTC No. 834 of 2026

                             Ganesh Chandra Das                              ........   Petitioner(s)
                                                                                 Mr. A.B. Parida, Adv.
                                                           -Versus-
                             Bhabatosh Mallick, Tahasildar
                             Chandabali                 ....... Opposite Party/Contemnor(s)
                                                                  Ms. Sarita Moharana, ASC

                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

10.02.2026 Order No.

01.

1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the order dated 03.03.2025 passed by

this Court in W.P.(C) No.28737 of 2024.

3. Heard learned counsel for the parties.

4. Learned counsel for the Opposite Party/Contemnor, on

instruction, submits that the order dated 03.03.2025 passed in the

above noted Writ Petition will be complied within a period of one

month from today.

5. In such view of the matter, the CONTC is disposed of being

dropped. However, the Petitioner is at liberty to file an

application for restoration of contempt petition, if the aforesaid

order is not complied within the aforesaid time.

( Dr. Sanjeeb K Panigrahi) Judge Murmu