Babaji Charan Behera & Ors vs Zone Officer-Cum-Land
2023 Latest Caselaw 981 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             L.A.A No. 39 of 2022

Babaji Charan Behera & Ors.         .....                               Appellants
                                                       Mr. S.B. Mohanty, Advocate
                                    Vs.
Zone Officer-cum-Land               .....                              Respondents
Acquisition Collector,
Anandapur Barrage Project,
Salapada, Keonjhar
                                                              Mr. G.N. Rout, ASC

             CORAM: JUSTICE SANJAY KUMAR MISHRA
                                           ORDER

30.01.2023 Order No. This matter is taken up through hybrid mode.

04.

2. Heard Mr. S.B. Mohanty, learned Counsel for the Appellants, so also Mr. G.N. Rout, learned Additional Standing Counsel.

3. Mr. S.B. Mohanty, learned Counsel for the Appellants submits that the case of the present Appellant is same as of the Appellant in L.A. Case No. 30 of 2021, where the learned Court below awarded more compensation amount pertaining to same kisam of land acquired for Anandpur Barrage Project, Salapada, Keonjhar.

4. He further submits that the sanction has been accorded by the concerned authority for implementation of the said judgment.

5. On being asked to produce the judgment in L.A. Case No.30 of 2021, learned Counsel for the Appellants prays for time to obtain the certified copy of the same.

6. Learned Counsel for the State also prays for time to take instruction in the said regard to ascertain as to correctness of the submission made by the learned Counsel for the Appellants.

7. Matter be listed in the week commencing from 20th February, 2023 under the heading "Fresh Admission".

(S.K. MISHRA) JUDGE Banita