Mahanandi Coalfields Limited And vs Special Land Acquisition Officer
2023 Latest Caselaw 716 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RVWPET No.250 of 2020
            Mahanandi Coalfields Limited and       ....          Petitioners
            another
                                       Mr. Saktidhar Das, Senior Advocate
                                      -versus-
            Special Land Acquisition Officer, ....              Opposite Parties
            Angul, Mahanadi Coalfields Limited
            and another

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE S.K. SAHOO
                                         ORDER

Order No. 20.01.2023

02. 1. There is a delay of 119 days in filing the present review petition and the reason offered is purely on administrative grounds which have not been accepted by the Supreme Court in a series of the judgments including Chief Post Master General v. Living Media India Ltd. (2012) 3 SCC 563 and State of Madhya Pradesh v. Bherulal (2020) 10 SCC 654.

2. Nevertheless on account of the persuasion of Mr. Saktidhar Das, learned Senior Advocate for the MCL which is the review Petitioner, the Court has also examined the review petition on merits and does not find sufficient grounds to review the order dated 4th February, 2020 passed in W.P.(C) No.14435 of 2019. Nevertheless, the Court clarifies that the said order was passed in the peculiar facts of the case and will not be treated as a precedent. The review petition is dismissed with the above observations.

(Dr. S. Muralidhar) Chief Justice

(S.K. Sahoo) Judge S.K. Guin