Bharat Kumar Sahoo vs Sri Ved Bhusan
2026 Latest Caselaw 811 Ori

Citation : 2026 Latest Caselaw 811 Ori
Judgement Date : 30 January, 2026

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Orissa High Court

Bharat Kumar Sahoo vs Sri Ved Bhusan on 30 January, 2026

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      CONTC No.63 of 2026

                                  Bharat Kumar Sahoo                              ....      Petitioner

                                                                  Mr. J.K. Khuntia, Advocate
                                                           -versus-
                                  Sri Ved Bhusan, IAS, Collector &        ....      Opp.Party
                                  District Magistrate, Kandhamal
                                                                          Mr. S.K. Jee, AGA
                                            CORAM:
                                            JUSTICE DIXIT KRISHNA SHRIPAD

                                                            ORDER

        Order No.                                          30.01.2026
           02.

Issue emergent police notice to the Contemnor, returnable by 13.02.2026, steps for which shall be taken by the Petitioner within three working days.

Police in the meanwhile to effect service and file the service report, failing which action may follow against them.

Call this matter on 13.02.2026.

Caution Notice:- The violation of Court order is a punishable offence under the provisions of Sections 10 & 11 of the Contempt of Courts Act, 1971 as also under Article 215 of the Constitution of India. Imprisonment is also permissible.

(Dixit Krishna Shripad) Judge

Madhusmita

Location: HIGH COURT OF ORISSA, CUTTACK Date: 30-Jan-2026 15:57:38