Biswanath Sahoo & Anr vs Hrushikesh Mallick .... Opposite ...
2026 Latest Caselaw 292 Ori

Orissa High Court

Biswanath Sahoo & Anr vs Hrushikesh Mallick .... Opposite ... on 13 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               CONTC No.3832 of 2025

                           Biswanath Sahoo & Anr. ....                       Petitioner(s)
                                                               Mr. Pronoy Mohanty, Adv.
                                                                Mr. Prasanjit Pani, Adv.

                                                        -versus-
                           Hrushikesh Mallick             ....           Opposite Party(s)
                                                                   Mr. Sonak Mishra, Adv.

                                   CORAM:
                                   HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                   Order                                 ORDER
                   No.                                  13.01.2026

03. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/order dated

14.05.2025 passed in W.P.(C) No.14763 of 2024.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Party(s)/Contemnor(s), on instruction, submits that since

an appeal at the instance of the encroachers is pending

before the authority concerned, the Opposite Party(s)/

Contemnor(s) is unable to comply with the order dated

14.05.2025 passed in the above noted Writ Petition.

5. In such view of the matter, this Court is not inclined to

Digitally Signed considering the submission of learned counsel for the

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 15-Jan-2026 10:58:20

Petitioners, this Court directs the Petitioners to make an

attempt for early disposal of the said appeal at the instance

of the encroachers.

6. It is also made clear that if the Petitioners so desire, they

may prefer a CONTC after disposal of the said appeal.

7. This CONTC is, accordingly, disposed of being

dropped.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 15-Jan-2026 10:58:20