Kabita Samal & Anr vs Union Of India & Anr
2023 Latest Caselaw 7572 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 18-Jul-2023 16:50:31



                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             FAO No. 309 of 2023
                    Kabita Samal & Anr.                          ....              Appellants
                                                                      Mr. S.Sahoo, Advocate
                                                      -versus-
                    Union of India & Anr.                        ....             Respondent
                                                                                Ms. S.Patra,
                                                                                       CGC


                                          CORAM:
                                          SHRI JUSTICE B. P. ROUTRAY
                                                    ORDER

13.07.2023 Order No.

01. 1. The matter is taken up through Hybrid mode.

2. Heard Mr. Sahoo, learned counsel for the Appellant and Ms.Patra, learned CGC for the Respondents-Union of India.

3. 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.

4. 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.

5. 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 claimant- Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 18-Jul-2023 16:50:31

Appellants (Kabita Samal & Shyam Sundar Samal) in equal share by keeping 50% of their shares in fixed deposits in their names respectively in any Nationalized bank for a period of five years.

6. With aforesaid observation and direction, the FAO is disposed of.

7. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge S.Das