Chhotu Lohra vs Union Of India & Anr
2023 Latest Caselaw 3361 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.176 of 2023

            Chhotu Lohra                                ....         Appellant
                                                      Mr. S.Sahoo, Advocate
                                           -versus-
            Union of India & Anr.
                                                        ....       Respondents
                                            Mr. K.C.Kar, Senior Panel Counsel

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                         ORDER

12.04.2023 Order No.

01. 1. This matter is taken up through hybrid mode.

2. Heard Mr. Sahoo, learned counsel for the Appellant and Mr. Kar, learned Senior Penal Counsel for the Respondent-Union of India.

3. It is submitted on behalf of the Appellant 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, 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 claimant- Appellant by keeping 50% of the same in fixed deposits in his name in any Nationalized bank for a period of five years.

6. With 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

S.Das