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Judgment
5 paragraphs · 174 wordsCase taken up. Learned Counsel for Petitioner is present.
Failing to make compliance of Order of this Tribunal, a notice in form of Reminder has been issued, but no compliance is there.
It is the paramount duty of each instrumentality of the State to make compliance of the direction of Court, and in case of non-compliance, the circumstances are to be reported to the Court, in time. But in the present case, reminder was issued, but of no avail. Hence, let a Show Cause Notice by name against Police Station in charge of the concerned Police Station be issued through concerned Superintendent of Police, Odisha, for submission of his explanation, and compliance report, as was previously directed, within four weeks.
It is being impressed, that in case of failure, coercive process may be issued. Office is being directed to communicate a copy of this order to the concerned Superintendent of Police, Odisha, by name, by email as well as fax too.
List the matter on 30.09.2024 "for further directions".