Snehalata Barik And Another vs Union Of India And Another
2024 Latest Caselaw 13009 Ori

Orissa High Court

Snehalata Barik And Another vs Union Of India And Another on 9 August, 2024

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed                       IN THE HIGH COURT OF ORISSA AT CUTTACK
Signed by: CHITTA RANJAN BISWAL
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 14-Aug-2024 14:25:32                            FAO No.350 of 2024

                             Snehalata Barik and another                 ....        Appellants
                                                                        Mr.S.Sahoo, Advocate

                                                           -versus-

                             Union of India and another                  ....     Respondents
                                                                        Mr.A.K.Mohanty, CGC

                                         CORAM:
                                         JUSTICE B. P. ROUTRAY

                                                         ORDER

9.8.2024 Order No.

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

2. Heard Mr.Sahoo, learned counsel for the Appellants and Mr.Mohanty, learned Central Government Counsel for the Respondents-Union of India.

3. It is submitted on behalf of the Appellants 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 claimants

Digitally Signed by keeping 50% of their shares in fixed deposits separately in their Signed by: CHITTA RANJAN BISWAL Reason: Authentication names in any Nationalized bank for a period of five years. Location: Orissa High Court, Cuttack Date: 14-Aug-2024 14:25:32

6. With the 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