Tilottama Nayak vs Special Land Acquisition
2023 Latest Caselaw 13992 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  LAA No.115 of 2013

                 Tilottama Nayak                          .....                               Appellant
                                                                             Mr. N. Panda, Advocate
                                                          Vs.
                 Special Land Acquisition                 .....                             Respondent
                 Officer, Angul-Duburi-Sukinda
                 Road, New B.G. Rail Link
                 Project, Dhenkanal
                                                                                      Mr. S. Rath, ASC

                                         CORAM: JUSTICE SANJAY KUMAR MISHRA
                                                                 ORDER

08.11.2023 Order No. The matter is taken up through hybrid mode.

2. Learned Counsel for the Parties are present.

3. Mr. Rath, learned ASC for the Respondent submits, though a copy of the Memorandum of Appeal has been received by the Respondent, copy of the impugned judgment has not been supplied along with the Appeal Memo.

4. On being so pointed out, Mr. Panda, learned Counsel for the Appellant serves a copy of the same on Mr. Rath.

5. Matter be listed in the week commencing from 20.11.2023, as prayed by Mr. Panda.

padma (S.K. MISHRA) JUDGE

Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT Date: 12-Nov-2023 08:36:27