Akshaya Sahoo @ Akshya Alias Raju vs Union Of India And Another
2023 Latest Caselaw 2290 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 FAO No.140 of 2023
             Akshaya Sahoo @ Akshya alias Raju            ....         Appellant
             Sahoo
                                                        Mr. S. Sahoo, Advocate
                                             -versus-
             Union of India and another                   ....       Respondents
                                                 Mr. G. Mohanty, C.G.C. for UoI

                         CORAM:
                         JUSTICE B. P. ROUTRAY
                                           ORDER

21.03.2023 Order No. I.A. No.232 of 2023

01. 1. Heard Mr. S. Sahoo, learned counsel for the Appellant and Mr. G. 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.140 of 2023

4. Though this matter was listed under the heading "For Orders", but the same is taken up for final disposal on the request of parties.

5. It is submitted on behalf of the Appellant 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.

6. 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.

7. 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 claimant by keeping 50% of share of Appellant - Akshaya Sahoo @ Akshya alias Raju Sahoo in separate fixed deposit in any Nationalized Bank in his name for a period of five years.

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

( B.P. Routray) Judge

B.K. Barik