Harekrushna Samal & vs Sangram Kishori
2022 Latest Caselaw 7309 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CONTC No.4725 of 2021

            Harekrushna Samal &
            Others                               ....        Petitioners

                                    Mr. J. Biswal, Proxy Counsel,
                                 on behalf of Mr. S. Das, Advocate
                                     -versus-

            Sangram Kishori
            Mohapatra, Collector &
            District Magistrate,
            Jagatsinghpur & Another              ....  Contemnors/
                                                     Opp. Parties
                                           Mr. L. Samantaray, AGA

                          CORAM:
                          JUSTICE JASWANT SINGH
                          JUSTICE M.S. SAHOO

                                     ORDER (Oral)

12.12.2022 Order No. (Hybrid Mode)

03. 1. Mr. L. Samantaray, learned Additional Government Advocate states that in the present case, the award pursuant to the acquisition under the Old Act, 1894 had been passed by the Collector on 18th March, 2011 and almost the entire awarded compensation stood disbursed to the land loosers, hence, no fresh determination under the New Act, 2013 was required to be undertaken. On account of this factual error, the State has moved review petition bearing RVWPET No.169 of 2021 qua the order in question.

2. It is pointed out that the judgment/order under review has to be placed before a Bench // 2 //

comprising of Hon'ble Dr. S.K. Panigrahi, J. as one of its members in view of the original order passed.

3. Let the Registry fix the RVWPET No.169 of 2021 before an appropriate Bench along with the present CONTC.

(Jaswant Singh) Judge

(M.S. Sahoo) Judge AKK 12th December, 2022 Cuttack