Union Of India vs Smt. Subasini Rout & Others
2021 Latest Caselaw 12107 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 LAA No.49 of 2013

            Union of India                   ....     Appellant
                                         Mr. R. Ch. Praharaj, Advocate
                                    -versus-
            Smt. Subasini Rout & Others .... Respondents

                                          Mr. S. Das, Advocate
                                          Mr. G.N. Rout, ASC
                      CORAM:
                      MR. JUSTICE D.DASH

                                        ORDER

23.11.2021

Order No.

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

2. This Court today has disposed of LAA No. 42 of 2012 preferred by the present Respondents (Claimants) in challenging the judgment/award dated 19.5.2012 passed by the learned Civil Judge (Senior Division), Bhawanipatna in L.R. No. 70 of 2009 and seeking enhancement of compensation.

3. The present Appeal has been filed by the Respondent No. 2 of that LAA No. 42 of 2012 challenging the same judgment/award in seeking reduction of compensation for the said acquired land as has been determined by the Referral Court.

4. The non-payment of court fees required paid for the purpose of this Appeal since the date of filing of the Appeal i.e. 21.6.2013 till date despite prayer for grant of time to pay

// 2 //

the same had been allowed way back on 1.5.2015 in Misc. Case No 76 of 2013 is not condonable.

5. In view of all these aforesaid, the Appeal stands dismissed. No order as to cost.

(D. Dash), Judge.

Aks