Pitamber Rout vs Chitta Ranjan Pattanaik

Arindam Sinha, J

Mr. Behera, learned advocate appears on behalf of applicant and submits, alleged contemner should be held up for contempt for having violated direction in order dated 17th January, 2020.

Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf alleged contemner and submits, it will appear particularly from paragraphs 6 to 10 in the show-cause that the directions have been complied with.

Mr. Behera responds by submitting, his client's house was completely destroyed in super cyclone "FANI". In the writ petition there was disclosed compensation granted to his client. But now, story of his client living permanently in concrete roof house because of political rivalry.

By order dated 17th January, 2020, the writ petition was disposed of with following directions:-

"Considering the limited grievance of the petitioner, this Court without expressing any opinion on the merits of the case, disposes of the writ petition directing the opposite party No.4 to consider the representation filed by the petitioner vide Anneure-6 and pass appropriate order within a period of three months from the date of production of certified copy of this order."

It appears from the show-cause that applicant's grievance was considered, on field enquiry and other steps taken. Applicant's present contention cannot be looked into in contempt jurisdiction as it seeks to reopen the writ petition, since disposed of.

Court accepts unconditional apology tendered by the show-cause. Compliance by alleged contemner is satisfactory.

The contempt petition is disposed of.

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