Pradeep Majhi vs Anu Garg on 10 February, 2025

[Cites 1, Cited by 0]

Orissa High Court

Pradeep Majhi vs Anu Garg on 10 February, 2025

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                         CONTC No.6723 of 2024

            Pradeep Majhi                  .....          Petitioner

                                        Mr. Bhojaraj Seth,
                                        Advocate
                                         -versus-
            1. Anu Garg, State of
            Odisha represented
            through the Principal
            Secretary, Water
            Resources
            Department, Lokseva
            Bhawan, Bhubaneswar
            2. Madhusudan Dash,
            Collector, Nuapada
            3. Kalu Majhi, The
            Special Land
            Acquisition Officer and
            R.R.O., Lower Indra
            Irrigation Project,
            Khariar, Nuapada               .....        Contemnors/
                                                        Opp. Parties
                                        Mr. Partha Sarathi Nayak,
                                        Addl. Govt. Advocate
                                    CORAM:
                THE HON'BLE MR. JUSTICE S.K. SAHOO
             THE HON'BLE MISS JUSTICE SAVITRI RATHO

                                    ORDER

Order No. 10.02.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Page 1 of 3

This contempt petition has been filed by the petitioner Pradeep Majhi for non-compliance of the order dated 23.04.2024 passed by a Division Bench of this Court in W.P.(C) No.9544 of 2024 in directing the Special Land Acquisition Officer and R.R.O., Lower Indra Irrigation Project, Khariar, Nuapada, opp. party no.3 to dispose of the representation filed by the petitioner under section 28-A of Land Acquisition Act and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of the order.

Learned counsel for the petitioner submits that inadvertently opp. party nos.1 and 2 have been included in the contempt petition and seeks permission to delete the names of opp. party nos.1 and 2.

Permission is granted. A fresh cause title be filed. Learned counsel for the petitioner drew the attention of this Court to paragraph no.5 of the contempt petition wherein it is stated that the said order dated 23.04.2024 was sent to the contemnor/opp. party no.3 by Regd. Post on 11.05.2024 and the postal receipt has been annexed vide Annexure-1 to the contempt petition.

It is the contention of the learned counsel for the petitioner that the said representation has not yet been disposed of in spite of the aforesaid order dated 23.04.2024.

Page 2 of 3

Learned counsel for the State seeks some time to obtain the status of the representation filed by the petitioner from contemnor/opp. party no.3.

List this matter in the week commencing from 24.02.2025.

Instruction be obtained in the meantime. A free copy of the order be handed over to the learned counsel for the State.

( S.K. Sahoo) Judge (Savitri Ratho) Judge Rajesh Signature Not Verified Digitally Signed Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Feb-2025 17:29:17 Page 3 of 3

Unlock Advanced Research with PRISMAI

Orissa High Court