Sathia Swain And Another vs Union Of India
2023 Latest Caselaw 7319 Ori

Citation : 2023 Latest Caselaw 7319 Ori
Judgement Date : 5 July, 2023

Orissa High Court

Sathia Swain And Another vs Union Of India on 5 July, 2023

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    FAO No.285 of 2023
                               Sathia Swain and another                ....         Appellants
                                                               Mr. S.S.K. Subudhi, Advocate
                                                         -versus-
                               Union of India                          ....        Respondent
                                Ms. A. Nayak, Advocate on behalf of Mr. B. Dash, Senior Panel
                                                                             Counsel for UoI

                                            CORAM:
                                            JUSTICE B. P. ROUTRAY
                                                         ORDER

05.07.2023 Order No.

01. 1. Heard Mr. D. Patnaik, learned counsel for the Appellants and Ms. A. Nayak, learned counsel on behalf of Mr. B. Dash, learned Senior Panel Counsel for Respondent-Union of India.

2. It is submitted on behalf of the Appellants 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.

3. 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 9th September, 2021.

4. Accordingly, present appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse entire compensation amount in favour of the claimants

Digitally Signed Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 06-Jul-2023 18:44:47 by keeping 50% of shares of Appellant No.1 - Sathia Swain and Appellant No.2 - Apali Swain in separate fixed deposits in any Nationalized Bank in their names for a period of five years.

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

( B.P. Routray) Judge

B.K. Barik

Signature Not Verified

Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 06-Jul-2023 18:44:47