Potnuru Jaya Prakash vs Union Of India Represented ...
2022 Latest Caselaw 5499 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.350 of 2022
                 Potnuru Jaya Prakash                        ....         Appellant
                                                         Mr. P.K. Mishra, Advocate
                                              -versus-
                 Union of India represented through its
                 General Manager, East Coast Railway, ....         Respondents
                 Bhubaneswar
                                                     Mr. Alok Mohanty, C.G.C.

                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

13.10.2022 Order No. I.A. No.524 of 2022

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

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

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

4. The I.A. is disposed of.

FAO No.350 of 2022

02. 5. It is submitted on behalf of the appellant that challenge in the present appeal is against the direction of keeping 90% of the compensation amount in fixed deposit and 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 9th 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 by keeping 50% of the same in fixed deposit in his name in any Nationalized bank for a period of five years.

8. With the aforesaid observation and direction the FAO is disposed of.

9. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda