Sri Bhagaban Kahanr And Another vs Union Of India
2022 Latest Caselaw 5036 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               FAO No.156 of 2022
            Sri Bhagaban Kahanr and another              ....         Appellants
                                                     Mr. P.K. Mishra, Advocate
                                          -versus-
            Union of India                              ....       Respondent
                                               Mr. A. Pradhan, C.G.C. for UoI

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

22.09.2022 Order No.

01. 1. Heard Mr. P.K. Mishra, learned counsel for the Appellants and Mr. A. Pradhan, learned C.G.C. for the Respondent.

2. 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.

3. 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 9 th September, 2021.

4. 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 - Sri Bhagaban Kahanr and Appellant No.2 - Smt. Bhanumati Kahanr

in separate fixed deposits in any Nationalized bank in their names respectively for a period of five years.

5. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik