M/S. Nath & Sons vs Asish Ishwar Patil
2026 Latest Caselaw 2842 Ori

Orissa High Court

M/S. Nath & Sons vs Asish Ishwar Patil on 24 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CONTC No. 5935 of 2025
                             M/s. Nath & Sons                          ........     Petitioner(s)
                                                                 Mr. Srinivas Mohanty, Sr. Adv.
                                                                              along with associate

                                                         -Versus-

                             Asish Ishwar Patil,
                             Collector-cum-District Magistrate,
                             Dhenkanal & Anr.        ........ Opposite Party/Contemnor(s)
                                                                   Mr. Debasish Nayak, AGA

                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                     ORDER

24.03.2026 Order No.

03.

1. This matter is taken up through hybrid arrangement.

2. This CONTC has been filed by the Petitioner for non-compliance

of the order dated 14.07.2025 passed by this Court in W.P.(C)

No.18995 of 2025.

3. Heard.

4. Learned counsel for the Petitioner submits that the order dated

14.07.2025 passed by this Court in W.P.(C) No.18995 of 2025 has

been violated by the IDCO Authority and M/s. Waaree to cut the

trees of the present Petitioner.

5. In such view of the matter, this Court under Article 215 of the

Constitution of India maintains that the Authority of the Court

should not have been defied. In the present case, if the IDCO

Authority is allowing the aforesaid company to cut the trees, they

are directed to stop forthwith, failing which the IDCO Authority

and the Company concerned shall be halted of in contempt of

court.

6. Learned counsel for the Petitioner is directed to serve a copy of

the Contempt Petition on Mr. Pronoy Mohanty, learned counsel

who usually appears on behalf of the IDCO. He is directed to take

instruction in the matter.

7. The IDCO Authority to specify the names of the counsel who are

appearing on its behalf.

8. List this matter on 7th April, 2026.

9. A copy of this order be issued to the IDCO Authority for

compliance.

( Dr. Sanjeeb K Panigrahi) Judge Murmu