Rashmi Naik And Others vs Union Of India
2023 Latest Caselaw 7643 Ori

                                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            FAO No.229 of 2023

                                   Rashmi Naik and others                      ....        Appellants
                                                                            Mr.P.K.Mishra, Advocate

                                                                 -versus-

                                   Union of India                              ....      Respondent
                                                                                    Mr.K.Jena, CGC

                                              CORAM:
                                              JUSTICE B. P. ROUTRAY

                                                               ORDER

14.7.2023 Order No.

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

2. Heard Mr.Mishra, learned counsel for the Appellants and Mr.Jena, learned Central Government Counsel for the Respondent-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, the present appeal is disposed of in terms of Signature Not Verified Digitally Signed the principles decided in the said decision of this Court with a Signed by: CHITTA RANJAN BISWAL Designation: Secretary Reason: Authentication direction to disburse entire compensation amount in favour of the Location: Orissa High Court, Cuttack

claimants by keeping 50% of shares fall due to Appellant No.1 (Mrs.Rashmi Naik) in fixed deposit in her name in any Nationalized bank of her choice for a period of five years, and the total amount fall due to the shares of minor Appellant No.2 & 3 (Mahatab Naik and Samesh Naik) shall be kept in fixed deposits separately in any Nationalized Bank till they attain majority or for a period of five years, whichever is later.

6. With the 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

C.R.Biswal

Signature Not Verified Digitally Signed Signed by: CHITTA RANJAN BISWAL Designation: Secretary Reason: Authentication Location: Orissa High Court, Cuttack Date: 18-Jul-2023 11:37:56