Smt.Ranjita Pradhan And Others vs Union Of India And Others
2022 Latest Caselaw 4473 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.128 of 2022

            Smt.Ranjita Pradhan and others                 ....         Appellants
                                                      Mr.P.K.Mishra, Advocate

                                           -versus-

            Union of India and others                      ....     Respondents
                                                      Mr.A.K.Mohanty, Advocate

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                         ORDER

07.09.2022 Order No.

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

2. Heard Mr.Mishra, learned counsel for the Appellants and Mr.Mohanty, learned counsel for Respondent-Union of India.

3. It is submitted on behalf of the Appellants 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 entire compensation amount in favour of the claimants by keeping 50% of shares of Appellant No.1 - Smt.

Ranjita Pradhan and Respondent No.2 - Sarathi Pradhan and Respondent No.3 - Smt. Padma Pradhan in separate fixed deposits in any Nationalized bank in their names respectively for a period of five years. The entire amount fall due to the shares of minors viz. Appellant Nos.2 & 3 (Jyoti Pradhan and Gajendra Pradhan) be kept in any Nationalized Bank in separate fixed deposits till they attain majority or for a period of five years, whichever is later.

6. With the 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

C.R.Biswal