Jagatram Jagat vs Special Land Acquisition
2023 Latest Caselaw 510 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                              L.A.A No. 60 of 2022

Jagatram Jagat                      .....                                  Appellant
                                                     Mr. B.K. Behera-1, Advocate
                                    Vs.
Special Land Acquisition            .....                             Respondents
Officer, Lower Irrigation
Project Project, Khariar,
Nuapada & Ors.
                                                             Mr. G.N. Rout, ASC

              CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

16.01.2023 Order No. This matter is taken up through hybrid mode.

04.

2. Heard Mr. B.K. Behera, learned Counsel for the Appellant, so also Mr. G.N. Rout, learned Additional Standing Counsel.

3. To substantiate the ground taken in the Memorandum of Appeal, Mr. B.K. Behera, learned Counsel for the Appellant submits that identical kisam of land pertaining to adjacent Mauja, which lands were acquired by virtue of the same notification, the learned Court below awarded more compensation for Atta/Mala kisam land, where as in the case of the present Appellant less compensation has been awarded.

4. To substantiate his submission, Mr. Behera files photocopies of the judgments of learned Court below after serving copy of the same on. Mr. Rout, learned ASC, which be kept on record.

5. Admit.

6. Call for the LCR.

7. Learned Counsel for the State has already rendered appearance for the Respondent No.1, on whom copy of the

Memorandum of Appeal has already been served. So far as other private Respondents are concerned, learned Counsel for the Appellant submits that all of them were the claimants before the Court below and since one of them has preferred the present appeal, other claimants have been arrayed as Proforma Respondent Nos. 2 to 9 and no notice need be issued to the said Proforma Respondents.

8. Matter be listed in due course under the heading "For Hearing" after receipt of the LCR.

(S.K. MISHRA) JUDGE Banita