Sudhansu Sekhar Dash vs Shri J. Sonal
2026 Latest Caselaw 2731 Ori

Orissa High Court

Sudhansu Sekhar Dash vs Shri J. Sonal on 20 March, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CONTC No.6342 of 2025
                                    Sudhansu Sekhar Dash                        ....          Petitioner
                                                                    Mr. Sujit Kumar Acharya, Advocate
                                                                 -versus-
                                    Shri J. Sonal, IAS, Collector & District     ....      Opposite Party/
                                    Magistrate, Jagatsinghpur                               Contemnor
                                                                               Mr. Kailash Chandra Kar,
                                                                                Government Advocate
                                                        CORAM:
                                        HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
         Order No.                                               ORDER
            03.                                                 20.03.2026

                               1.

It is submitted by the learned counsel for the petitioner that the directions contained in judgment dated 18.08.2025 passed in W.P.(C) No.15128 of 2022 have not yet been complied with despite opportunities granted to the learned Additional Government Advocates for obtaining instructions.

2. Perusal of record reveals that on 09.02.2026 and 13.03.2026 the learned Additional Government Advocates sought for accommodation for obtaining instructions.

3. Considering the submission of the learned counsel for the petitioner, issue notice to the opposite party-contemnor by Speed Post with A.D., requisites for which shall be filed within three working days. In the event of furnishing such requisites within the period stipulated, the Office shall send the notice to the said opposite party by fixing a short returnable date.

Signature Not Verified 4. List this matter on 24.04.2026.

Digitally Signed
Signed by: MANORANJAN
SAMAL
Designation: PERSONAL
ASSISTANT                                                                             (M.S. Raman)
Reason: Authentication
Location: Orissa High Court,
Cuttack
                                                                                         Judge
              MRS 17:15:19
Date: 20-Mar-2026