Manglu [email protected] Hati vs Union Of India
2023 Latest Caselaw 282 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  FAO No.159 of 2022
             Manglu [email protected] Hati                      ....         Appellant
                                                    Ms. D. Mohapatra, Advocate
                                             -versus-
             Union of India                                 ....      Respondents
                                                    Mrs. J. Sahoo, C.G.C. for UoI

                          CORAM:
                          JUSTICE B. P. ROUTRAY
                                           ORDER

06.01.2023 Order No. I.A. No.697 of 2022

04. 1. Heard Ms. D. Mohapatra, learned counsel for the Appellant and Mrs. J. Sahoo, learned C.G.C. for Respondent No.1 - Union of India.

2. Upon hearing both the parties and considering the period consumed in the review petition as well as due to COVID-19 pandemic, the delay in filing the appeal is condoned.

3. The I.A. is disposed of.

FAO No.159 of 2022

4. It is submitted on behalf of the Appellant 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.

5. 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 9 th September, 2021.

6. Accordingly, the 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 claimant-Appellant - Manglu [email protected] Hati by keeping 50% of the same in separate fixed deposit in any Nationalized Bank in his name for a period of five years.

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

( B.P. Routray) Judge

B.K. Barik