Prahallad Bindhani vs Union Of India & Anr
2023 Latest Caselaw 2566 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  FAO No. 154 of 2023
                 Prahallad Bindhani                         ....           Appellant
                                                            Mr. S.Sahoo, Advocate
                                              -versus-
                 Union of India & Anr.                      ....        Respondents
                                                                  Ms.S.Patra, CGC


                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                           ORDER

29.03.2023 Order No. I.A. No.256 of 2023

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

2. Heard Mr. Sahoo, learned counsel for the Appellant. Ms. S. Patra, learned CGC appears for Respondent- Union of India. Her name be indicated in the list.

3. Upon hearing both parties and considering the grounds mentioned in the limitation application, delay in filing the appeal is condoned.

4. I.A. is disposed of.

FAO No. 154 of 2023

5. Though this matter is listed for orders, the same is taken up for final disposal on the request of the parties.

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

7. 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.

8. 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- Appellant by keeping 50% of the amount in fixed deposits in the name Appellant (Prahallad Bindhani) in any Nationalized bank for a period of five years.

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

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

( B.P. Routray) Judge S.Das