Durgavati Devi And Another vs Union Of India
2023 Latest Caselaw 3013 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               FAO No.169 of 2023
            Durgavati Devi and another                  ....          Appellants
                                                      Mr. D. Patnaik, Advocate
                                          -versus-
            Union of India                               ....        Respondent
                                                   Mrs. J. Sahu, C.G.C. for UoI

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

06.04.2023 Order No.

01. 1. Heard Mr. D. Patnaik, learned counsel for the Appellants and Mrs. J. Sahu, learned C.G.C. for Respondent-Union of India.

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 9th September, 2021.

4. Accordingly, present appeal is disposed of in terms of the principles decided in 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 - Durgavati Devi and Appellant No.2 - Satyanarayan Sahu in separate fixed

deposits in any Nationalized Bank in their names 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