Pradipta Kumar Sahoo vs Dattatraya Bhausah Shinde
2026 Latest Caselaw 3070 Ori

Citation : 2026 Latest Caselaw 3070 Ori
Judgement Date : 31 March, 2026

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Orissa High Court

Pradipta Kumar Sahoo vs Dattatraya Bhausah Shinde on 31 March, 2026

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No. 788 of 2026

               Pradipta Kumar Sahoo           ....          Petitioner
                                         Mr. D. Mohapatra, Advocate

                                    -versus-
               Dattatraya Bhausah Shinde, ....           Opp. Party
               Collector, Cuttack
                                         Mr. J. Khandayatray, ASC

                         CORAM:
       THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                      ORDER

Order No.                            31.03.2026
 05.      1.      Earlier, vide order dated 07.03.2026, the learned

AGA was directed to communicate the order of this Court, seeking the compliance. Mr. Khandayatray, learned ASC, submits that no communication has been made from the Office of the Collector & District Magistrate, Cuttack, despite the communication having been duly made to the said office.

2. Issue notice.

3. Notice be sent to Opp. Party No.1 i.e. Sri Dattatraya Bhausaheb Shinde, Collector Cuttack by Registered Post/Speed Post with A.D. making it returnable at an early date. Requisites to be filed in course of the day.

4. Opp. Party No.1 i.e. Sri Dattatraya Bhausaheb Shinde, Collector Cuttack (Contemnor) is directed to furnish affidavit on the next date i.e. 10.04.2026 failing which he may run the risk of proceeding in the contempt.

5. Call this matter on 10.04.2026.

(Chittaranjan Dash) Judge

Sarbani

Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 31-Mar-2026 16:40:22