Smt. K. Ramanna Soni vs Union Of India
2022 Latest Caselaw 6808 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.405 of 2022

            Smt. K. Ramanna Soni                        ....         Appellant
                                         Mr. Pradeep Kumar Mishra, Advocate
                                     -versus-
            Union of India, represented through
            General Manager, East Coast Railway, ....       Respondent
            Bhubaneswar
                         Mr. B.S. Rayaguru, Central Government Counsel

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                         ORDER

22.11.2022 Order No.

01. 1. The matter is taken up through Hybrid mode.

2. Heard Mr. P.K. Mishra, learned counsel for the Appellant and Mr. B.S. Rayaguru, learned Central Government Counsel for Respondent - Union of India.

3. 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.

4. 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 9th September, 2021.

5. 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 the entire compensation amount in favour of the claimant - Appellant keeping 50% in fixed deposit in his name in any Nationalized bank for a period of five years.

6. With aforesaid observation and direction, the FAO is disposed of.

7. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

M.K. Panda