Mahendra Kumar Nag vs Ashok Kumar Behera
2026 Latest Caselaw 796 Ori

Orissa High Court

Mahendra Kumar Nag vs Ashok Kumar Behera on 30 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.429 of 2026
            Mahendra Kumar Nag               .....     Petitioner
                                                             Represented by Adv. -
                                                             Krishna Chandra Sahu,
                                                             S.Pradhan,
                                                             D.K.Mahalik

                                            -versus-
            Ashok Kumar Behera, OAS(SS),             .....        Opposite Party/
            Director (R& R) & Ex-Officio Special                     Contemnor
            Secretary to Govt., Water Resources
            Department, Odisha, Bhubaneswar.
                                                             Represented by Adv. -

                                                             Mr. D.K. Sahu, AGA

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

                                            ORDER

30.01.2026 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. It is alleged by the learned counsel for the Petitioners that the order dated 21.07.2025 passed by this Court in W.P.(C) No.19785 of 2025 having been duly communicated to the Opposite Party- Contemnor vide postal receipt under Annexure-1 to the contempt application, however, the Opposite Party-Contemnor has not implemented the same. In such view of the matter, learned counsel for the Petitioners alleged wilful and deliberate violation of this Court's order which makes the Opposite Party-Contemnor liable to be proceeded under the Contempt of Court's Act,

3. Learned counsel for the Contemnor, on the other hand, sought

for some time to implement the order of this Court in the event the same attains finality.

4. Taking into consideration the submissions made by the learned counsels appearing for the respective parties, this Court, as a last chance, grants further six weeks' time to the Contemnor to implement the order dated 21.07.2025 passed by this Court in W.P.(C) No.19785 of 2025, failing which, the Contemnor shall be asked to appear in person before this Court and to explain as to why a proceeding under the Contempt of Courts Act shall not be initiated against him for wilful and deliberate violation of this Court's order.

5. With the aforesaid observation and direction, the contempt petition is disposed of.

( A.K. Mohapatra ) Judge Debasis