Gita Sarkar And Others vs Union Of India And Another
2023 Latest Caselaw 8598 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    FAO No.347 of 2023
                                Gita Sarkar and others                     ....         Appellants
                                                                          Mr. S. Sahoo, Advocate
                                                             -versus-
                                Union of India and another                 ....       Respondents
                                                                    Mr. K.C. Jena, C.G.C. for UoI

                                            CORAM:
                                            JUSTICE B. P. ROUTRAY
                                                          ORDER

04.08.2023 Order No.

01. 1. Heard Mr. S. Sahoo, learned counsel for the Appellants and Mr. K.C. Jena, 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, the 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 - Gita Sarkar and

Digitally Signed Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 09-Aug-2023 10:05:49 Appellant No.2 - Lakshmi Sarkar in separate fixed deposits in any Nationalized Bank in their names for a period of five years.

5. It is made clear that the direction of the learned Tribunal in respect of Appellant Nos.3 and 4 has not been disturbed by this Court.

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

( B.P. Routray) Judge

B.K. Barik

Signature Not Verified

Digitally Signed Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 09-Aug-2023 10:05:49