SUBHAKANTA PRADHAN Vs. ASHISH ISHWAR PATIL, COLLECTOR, KANDHAMAL

JUDGEMENT

(1.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of alleged contemner no.2 and submits, compliance affidavit dtd. 16/1/2023 has been filed and copy served. He points out from order sheet recorded by Tahsildar, G. Udayagiri that by order dtd. 13/5/2022, e-CAS/1434/2018 was disposed of. He submits, there was compliance thereby with direction in order dtd. 11/12/2021, made by coordinate Bench disposing of applicant's writ petition. He tenders unqualified apology for delayed compliance.

(2.) Mr. Seth, learned advocate appears on behalf of applicant and submits, rule-10 in Odisha Miscellaneous Certificate Rules, 2019 provides for appeal and limitation of 30 days from date of the order. He submits, the information being basis of assertion that there has been compliance, was not supplied to his client.

(3.) On query from Court Mr. Sharma submits, there is no statement in the compliance affidavit regarding supply of copy of order dtd. 13/5/2022 to applicant.