Durbal Majhi vs Land Acquisition & ...
2023 Latest Caselaw 13234 Ori

Citation : 2023 Latest Caselaw 13234 Ori
Judgement Date : 19 October, 2023

Orissa High Court

Durbal Majhi vs Land Acquisition & ... on 19 October, 2023

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  LAA No.32 of 2022

Durbal Majhi                            .....                                     Appellant
                                                                   Mr. S. Dash, Advocate

                                        Vs.
Land Acquisition & Rehabilitation       .....                                  Respondents
Officer, Kalahandi and others
                                                                      Mr. N. Pratap, ASC

                         CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                ORDER

19.10.2023 LAA No.32 of 2002 and I.A. No.207 of 2022 Order No. The matter is taken up through hybrid mode.

06.

2. Mr. Dash, learned Counsel for the Appellant, so also Mr. Pratap, learned ASC for the State are present.

3. There is no further defect after the Stamp Reporting was made on 23.08.2022. However, in view of the Order dated 22.11.2022, the matter has been listed today under the heading "For Orders".

4. However, on consent of the learned Counsel for the Parties, matter is taken up for Fresh Admission.

5. Issue notice on admission and stay.

6. Since Mr. Pratap, learned ASC for the State-Respondent No.1 has already rendered appearance and admits to have received copy of Memorandum of Appeal, no notice need be issued to the said Respondent.

7. Issue notice to the private Respondent Nos. 2 to 7 by Registered/Speed Post with A.D. fixing a short returnable date. Requisites be filed within three working days.

8. Matter be listed in the week commencing from 27.11.2023. Tracking report be kept on record before the next date of listing.

9. As an interim, the operation of the judgment dated 08.04.2022 passed in LAR No.120 of 2015 is stayed till the next date.

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

(S.K. MISHRA) JUDGE

padma

Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 19-Oct-2023 19:59:48