Special Land Acquisition Officer vs Murari Charan Mishra
2023 Latest Caselaw 3832 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                LAA No.11 of 2022

Special Land Acquisition Officer,       .....                                  Appellant
Talcher-Bimalagarh New B.G.
Rail Link Project, Talcher
                                                                   Mr. G.N. Rout, ASC
                                        Vs.
Murari Charan Mishra                    .....                                Respondent

                                                             Mr. S. Pradhan, Advocate

                       CORAM: JUSTICE SANJAY KUMAR MISHRA

                                               ORDER

19.04.2023 Order No. The matter is taken up through hybrid mode.

12.

2. Mr. Rout, learned ASC for the State-Appellant, so also Mr. Pradhan, learned Counsel for the Respondent are present.

3. The I.A. No.214 of 2022 has been filed by the private Respondent praying therein to direct the Appellant to deposit the entire decretal amount or differential amount with interest till date in terms of the judgment passed in L.A. Case No.1 of 2020, with an alternative prayer that if the execution proceeding in Execution Case No.01 of 2021 is stayed, a direction be given to release some percentage of the awarded amount with interest till date, without security in favour of the Appellant.

4. To the said prayer made in the I.A., an Objection has been filed by the State-Appellant. Mr. Rout, learned ASC for the State-Appellant vehemently opposes to the said prayer.

5. As the L.C.R. has already been received, both the learned Counsel for the parties pray for final hearing of the Appeal at the stage of admission.

6. Accordingly, the matter be listed on 3rd May, 2023 under the heading "Fresh Admission".

7. Interim order passed earlier shall continue till the next date.

(S.K. MISHRA) padma JUDGE