BINAYAK SWAIN Vs. BIJAYA KUMAR PATTANIK

JUDGEMENT

(1.) HEARD Mr. Somadarsan Mohanty, Learned Counsel for the petitioners and the Learned Additional Government Advocate for the State.

(2.) IN this Writ Petition, the petitioner has challenged the impugned Order dated 19.11.2003 passed by the Orissa Administrative Tribunal, Bhubaneswar in Contempt Petition (Civil) No. 128 of 2002 by which the Learned Tribunal refused to entertain the contempt petition on the ground that no time limit for compliance of the Order dated 15.1.2002 passed in O.A. No. 1312 of 1996 was fixed by the Tribunal.

(3.) THE question before us is that if by an order no time limit for compliance of the same is fixed, whether it is open for the authority concerned to avoid compliance of the same on the ground that no time limit was fixed or as to whether it is incumbent upon the authority concerned to comply with the order within a reasonable time.