Shiba Prasad Majhi @ Siba vs Spl. Land Acquisition Officer
2023 Latest Caselaw 10247 Ori

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       W.P.(C) No.26701 of 2023

                                   Shiba Prasad Majhi @ Siba              ....            Petitioner(s)
                                                                               Mr. S. Satpathy, Adv.
                                                               -versus-

                                   Spl. Land Acquisition Officer,         ....       Opposite Party(s)
                                   Nuapada
                                                                               Mr. U.K. Sahoo, ASC

                                             CORAM:
                                             JUSTICE BISWANATH RATH
                                                              ORDER

28.08.2023 Order No.

01. 1. Simple question involved herein is, for the larger benefit through the normal disposal of the proceeding U/s.18 of the Land Acquisition Act, 1894, can the Petitioner be forced to get the benefit through the Lok Adalat proceeding at a lesser side?

2. Learned counsel for Petitioner brings a judgment of the Hon'ble apex Court to the notice of this Court.

3. Learned State Counsel wants some time to go through such judgment of the Hon'ble apex Court.

4. List this matter on Thursday (31st August, 2023).

(Biswanath Rath) Judge Ayaskanta Jena

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 29-Aug-2023 13:14:07