Krushna Chandra Barik vs Shyam Sundar Tudu
2026 Latest Caselaw 797 Ori

Orissa High Court

Krushna Chandra Barik vs Shyam Sundar Tudu on 30 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CONTC No.433 of 2026
            Krushna Chandra Barik                .....   Petitioner
                                                              Represented by Adv. -

                                                              Mr. Sidheswar Mallik

                                           -versus-
            Shyam Sundar Tudu,                        .....           Opposite Party/
            Additional Director Survey & Map                             Contemnor
            Publication, Odisha, Cuttack.
                                                              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 Petitioner that the order dated 16.05.2025 passed by this Court in W.P.(C) No.14073 of 2025 having been duly communicated to the Opposite Party- Contemnor vide postal receipt under Annexure-2 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 four weeks' time to the Contemnor to implement the order dated 16.05.2025 passed by this Court in W.P.(C) No.14073 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