Paradeep Phosphates Ltd vs Land Acquisition Officer (Civil)
2023 Latest Caselaw 8812 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    L.A.A No.67 of 2010

Paradeep Phosphates Ltd.                 .....                                    Appellant
                                                                       Mr.S. Das, Advocate

                                         Vs.
Land Acquisition Officer (Civil),        .....                                  Respondents
Cuttack & Ors.
                                                                        Mr.G.N. Rout, ASC

                         CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                 ORDER

08.08.2023 I.A. No.93 of 2023 Order No. This matter is taken up through hybrid mode.

08.

2. This application has been filed for acceptance of Deficit Court Fees, which was deposited on 19.07.2023.

3. Deficit Court Fees paid belatedly is accepted.

4. Accordingly, I.A stands disposed of.

                                                          (S.K.MISHRA)
                                                              JUDGE

 Order No.                                  L.A.A No.67 of 2010
    09.

1. Though the Appeal is listed today under the heading "For Orders" for acceptance of the Deficit Court Fees paid belatedly, on consent of learned Counsels for the Appellant, so also State-Respondent, the matter is taken up for admission.

2. Learned Counsel for the Appellant fairly submits, this matter is covered by judgment dated 30.01.2023 passed in LAA No.45 of 2010. He hands up a copy of the said judgment.

3. In view of such submission made by learned Counsel for the Appellant, the Appeal stands dismissed in the light of the said judgment dated 30.01.2023 passed in LAA No.45 of 2010 with a direction/observation that in the meantime if the private Respondents have been paid the compensatiuon amount in terms of the settlement arrived at between the representatives of the land loosers and the management of PPL, the differential amount with accrued interest in terms of the impugned judgment shall be paid to them within four months from the date of this order.

(S.K.MISHRA) JUDGE Banita

Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: JUNIOR STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA Date: 09-Aug-2023 17:30:36