KANHU CH. MOHANTY Vs. SIDHARTH SANKAR SWAIN

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement (virtual/physical mode).

(2.) Petitioner is stated to be one of the LRs of the original owner of a residential house situated in village Nathagaon, P.O. Soloda, District-Angul, which area was near the Mining zone. Since the mining activities namely blasting etc. were interfering with the existence of the residential house, petitioner is stated to have filed W.P.(C) No.5875 of 2005, which was disposed of vide order dtd. 22/9/2005.

(3.) The present contempt has been filed after 15 years of the order with the allegation that the aforesaid residential house stands demolished by the Mahanadi Coalfields Limited (for short 'MCL') and thereby the present contempt has been filed with the allegations against the officials of the MCL.