Manu Majhi vs Union Of India And Another
2022 Latest Caselaw 6537 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               FAO No.432 of 2022
             Manu Majhi                                  ....          Appellant
                                                        Mr. S. Sahoo, Advocate
                                             -versus-
             Union of India and another                   ....       Respondents
                                                 Mr. G. Mohanty, C.G.C. for UoI

                         CORAM:
                         JUSTICE B. P. ROUTRAY
                                           ORDER

14.11.2022 Order No. I.A. No.672 of 2022

01. 1. Heard Mr. S. Sahoo, learned counsel for the Appellant and Mr. G. Mohanty, learned C.G.C. for Respondent No.1-Union of India.

2. Upon hearing both the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.

3. The I.A. is disposed of.

FAO No.432 of 2022

4. Heard Mr. S. Sahoo, learned counsel for the Appellant and Mr. G. Mohanty, learned C.G.C. for Respondent No.1-Union of India.

5. It is submitted on behalf of the Appellant that challenge in the present appeal against the direction of keeping 90% of the compensation amount in fixed deposit is covered by a similar judgment of this Court.

6. It is admitted by both parties that the challenge in the present appeal is squarely covered by the decision of this Court rendered in FAO No.262 of 2020 and batch, disposed of on 9 th September, 2021.

7. Accordingly, the present appeal is disposed of in terms of the principles decided in the said decision of this Court with a direction to disburse entire compensation amount in favour of the claimant Appellant - Manu Majhi by keeping 50% of the same in separate fixed deposit in any Nationalized Bank in his name for a period of five years.

8. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik