Special Land Acquisition Officer vs Tripura Mohan Debata
2022 Latest Caselaw 5870 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 LAA No.2 of 2022

Special Land Acquisition Officer,       .....                                   Appellant
Talcher, Dist. Angul
                                                                    Mr. G. Rout, ASC
                                        Vs.
Tripura Mohan Debata                    .....                              Respondent
                                                                Mr. S. Pradhan, Adv.


                     CORAM:MR. JUSTICE SANJAY KUMAR MISHRA

                                               ORDER

26.10.2022 I.A. No.11 of 2022 Order No. This matter is taken up through hybrid mode.

03.

2. Though the delay in preferring the present Appeal has been condoned/exempted in view of the Order dated 10.01.2022, passed in M.A. No.21 of 2022, arising out of S.M.W.P.(c) No.3 of 2020 by the apex Court, the I.A. has been filed for condonation of delay, to which an objection has also been filed by the Respondent.

3. Learned Counsel for the Appellant does not want to press the I.A.

4. Accordingly, the I.A. stands dismissed as not pressed.

(S.K. MISHRA) JUDGE

I.A. No.12 of 2022 and L.A.A. No.2 of 2022 Order No. Though the I.A. has been filed praying therein to stay operation

04. of the impugned judgment dated 06.07.2021, passed by the learned Presiding Officer, LAR & R Authority (ND), Sambalpur, in Land

Acquisition Case No.02 of 2020 till disposal of the present Appeal, learned Counsel for the State submits that already an execution proceeding has been initiated against the present Appeal, which has been registered as Execution Proceeding No.2 of 2021, and he wants some time to file appropriate I.A. for stay of the execution proceeding, which is allowed.

2. Matter be listed in the week commencing from 14.11.2022 under the heading "For Orders" for consideration of such I.A., if filed in the meantime.

(S.K. MISHRA) JUDGE padma