Jharana Panda And Another vs Union Of India And Another
2023 Latest Caselaw 1319 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.52 of 2023

            Jharana Panda and another                   ....         Appellants
                                                       Mr.S.Sahoo, Advocate

                                           -versus-

            Union of India and another                    ....      Respondents
                                                               Ms.B.Sahu, CGC

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                         ORDER

7.2.2023 Order No.

01. 1. The matter is taken up through Hybrid mode.

2. Heard Mr.Sahoo, learned counsel for the Appellant and Ms.Sahu, learned counsel for the Respondent-Union of India.

3. It is submitted on behalf of the Appellants that challenge in the present appeal is against the direction of keeping 90% of the compensation amount in fixed deposit and is covered by a similar judgment of this court.

4. It is admitted by both parties that the challenge in 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 the said decision of this Court with a direction to disburse entire compensation amount in favour of the claimants by keeping 50% of shares fall due to each Appellants in fixed

deposits separately in their names respectively in any Nationalized bank for a period of five years.

6. With the 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

C.R.Biswal