Ranjit Mishra vs Union Of India
2023 Latest Caselaw 2072 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.79 of 2023

            Ranjit Mishra                               ....         Appellant
                                                      Mr.D.Pattnaik, Advocate

                                           -versus-

            Union of India                                ....       Respondent
                                                               Mr.K.C.Kar, CGC

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                         ORDER

10.3.2023 Order No.

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

2. Heard Mr.Pattnaik, learned counsel for the Appellant and Mr.Kar, learned counsel for the Respondent-Union of India.

3. It is submitted on behalf of the Appellant that challenge in the present appeal is against the direction of keeping 90% of the compensation amount in fixed deposit and is covered by a similar judgment of this court.

4. It is admitted by both parties that the challenge in 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 the said decision of this Court with a direction to disburse entire compensation amount in favour of the claimant

by keeping 50% of the compensation amount in fixed deposits 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

C.R.Biswal