Jhunu Mandal And Others vs Union Of India
2023 Latest Caselaw 1937 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               FAO No.516 of 2022
             Jhunu Mandal and others                      ....          Appellants
                                                        Mr. D. Patnaik, Advocate
                                             -versus-
             Union of India                              ....       Respondent
                                              Mr. A.K. Mohanty, C.G.C. for UoI

                         CORAM:
                         JUSTICE B. P. ROUTRAY
                                           ORDER

03.03.2023 Order No. I.A. No.114 of 2023

02. 1. Heard Mr. D. Patnaik, learned counsel for the Appellants and Mr. A. K. Mohanty, learned C.G.C. for Respondent-Union of India.

2. Upon hearing both the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.

3. The I.A. is disposed of.

FAO No.516 of 2022

4. 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.

5. 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 9 th September, 2021.

6. Accordingly, the present appeal is disposed of in terms of the principles decided in the said decision of this Court with a direction to disburse entire compensation amount in favour of the claimants by keeping 50% of shares of Appellant No.1 - Jhunu Mandal and Appellant No.2 - Ramesh Mandal in separate fixed deposits in any Nationalized Bank in their names for a period of five years. The entire amount fall due to the share of minor viz. Appellant No.3--Riya Mandal be kept in any Nationalized Bank in separate fixed deposits till she attains majority or for a period of five years, whichever is later.

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

( B.P. Routray) Judge

B.K. Barik