Smt.B.Varalaxmi And Another vs Union Of India
2022 Latest Caselaw 4493 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.148 of 2022

            Smt.B.Varalaxmi and another                    ....         Appellants
                                                      Mr.P.K.Mishra, Advocate

                                           -versus-

            Union of India                                ....      Respondent
                                                       Mr.B.Moharana, 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.Moharana, learned counsel for Respondent-Union of India.

3. It is submitted on behalf of the Appellants 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.

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 their shares fall due to them in fixed deposits separately in their names respectively in any Nationalized bank for a period of five years.

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