Director vs Ashok Senapati & Another
2021 Latest Caselaw 12288 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   LAA No.12 of 2020
               Director, Interim Test Range,      ....          Appellant
               Chandipur
                                                     Mr.P.K. Parhi, ASC
                                         -versus-

               Ashok Senapati & Another                ....          Respondents

                         CORAM:
                         MR. JUSTICE D.DASH
                                         ORDER

30.11.2021 LAA No.12 of 2020 AND I.A. No.35 of 2020 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This is an Appeal under section 54 of the Land Acquisition Act, 1984 in challenging the judgment/award passed by the learned Senior Civil Judge, Baleswar in Land Acquisition Case No.633 of 2014 dated 27.10.2017.

The Memorandum of Appeal having been presented on 4.3.2020, this application under section 5 of the Limitation Act for condonation of delay in filing the Appeal has been filed. The Appeal has neither been valued nor the required court fees been filed despite the stamp reporting way back on 26.5.2020. Moreover, along with the Memorandum of Appeal, no such application for grant of time to pay the court fee has been filed.

3. In view of the above, the I.A. as well as the LAA stand dismissed.

(D. Dash), Judge.

Basu