Swarnalata Behera vs Zone Officer-Cum-Land
2023 Latest Caselaw 518 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  L.A.A No. 38 of 2022

Swarnalata Behera                          .....                                 Appellant
                                                              Mr. S.B. Mohanty, Advocate
                                           Vs.
Zone Officer-cum-Land                      .....                               Respondent
Acquisition Collector, keonjhar
                                                                     Mr. G.N. Rout, ASC

               CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                  ORDER

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

03.

2. Learned Counsel for the Appellant submits that this appeal is identical to LAA No. 44 of 2022, which has already been admitted.

3. He further submits that the land in question was acquired in terms of the same notification and the land of the Petitioner also belongs to same mauja and village, so also kisam is also same.

4. Learned Counsel for the State submits that there is no infirmity in the impugned judgment and the appeal deserves to be dismissed.

5. In view of such submissions made by learned Counsel for the parties, the appeal stands admitted.

6. Mr. Rout, learned ASC accepts notice on behalf of the Sole Respondent, on whom copy of the Memorandum of Appeal has already been served.

7. LCR be called for.

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

(S.K. MISHRA) JUDGE Banita