Bhikari Charan Samal vs Satyabrata Sahu
2026 Latest Caselaw 413 Ori

Orissa High Court

Bhikari Charan Samal vs Satyabrata Sahu on 16 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.1232 of 2025
            Bhikari Charan Samal          .....      Petitioner
                                                            Represented by Adv. -
                                                            Sanjib Mohanty

                                         -versus-
            Satyabrata Sahu, IAS,                   .....       Opposite Parties/
            Secretary, Revenue and Disaster                         Contemnors
            Management Deptt. & Ors.
                                                            Represented by Adv. -
                                                            C.M. Singh, A.S.C.
                                                            Sudhir Kumar Patra,
                                                            Standing Counsel for
                                                            Contemnor No.6

                                CORAM:
                  THE HON'BLE MR. JUSTICE ADITYA KUMAR
                              MOHAPATRA

                                         ORDER

16.01.2026 Order No.

04. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. It is stated by learned counsel for the Contemnors that the case of the Petitioner is covered by the judgment of the Hon'ble Supreme Court delivered in State of Odisha vs. Sudhansu Sekhar Jena. Accordingly, it was submitted that the claim of the Petitioner shall be considered in terms of the judgment in Sudhansu Sekhar Jena's case (supra).

3. Learned counsel for the Petitioner at this juncture contended that although there was a specific direction by the Hon'ble Supreme Court to pay a sum of Rs.1,50,000/- (Rupees one lakh fifty

thousand) to the Petitioner, however, such amount has not been paid. Therefore, the judgment in Sudhansu Sekhar Jena's case (supra) has not been followed so far the present Petitioner is concerned.

4. In such view of the matter, learned counsel for the Contemnors sought for two weeks' time to file a specific affidavit stating therein that the judgment in Sudhansu Sekhar Jena's case (supra) has already been implemented.

5. List this matter on 13.02.2026. In the meantime, let the affidavit be filed after serving a copy thereof on learned counsel for the Petitioner.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 19-Jan-2026 19:20:50