Trilochan Majhi vs State Of Odisha And
2025 Latest Caselaw 6957 Ori

Orissa High Court

Trilochan Majhi vs State Of Odisha And on 10 April, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                W.P.(C) No.9775 of 2025

                                   Trilochan Majhi                 .....          Petitioner

                                                                Mr. Bijaya Kumar Behera-1,
                                                                Advocate
                                                                 -versus-
                                   State of Odisha and
                                   others                          .....        Opp. Parties
                                                                Miss. Bijay Laxmi Tripathy,
                                                                Addl. Standing Counsel
                                                            CORAM:
                                       THE HON'BLE MR. JUSTICE S.K. SAHOO
                                   THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                                            ORDER

Order No. 10.04.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

This writ petition has been filed challenging the order dated 04.04.2024 of the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar in which the petition filed by the petitioner under Section 28-A of the L.A. Act, 1894, has been rejected.

Signed by: RAJESH KUMAR BADHEI Designation: Junior Stenographer Reason: Authentication It appears that such a petition was filed on the Location: HIGH COURT OF ORISSA, CUTTACK Date: 11-Apr-2025 18:10:01

strength of the judgment and order dated 10.02.2023 passed by the learned Senior Civil Judge, Nuapada in L.A.R. Case No.183 of 2010 but the learned counsel for

the petitioner has not filed the copy of the said judgment dated 10.02.2023.

Learned counsel for the petitioner seeks some time to produce certified copy of such documents.

Learned counsel for the State also seeks some time to examine as to whether against any order passed under Section 28-A of the L.A. Act, 1894, if there is any alternative remedy to challenge the same or not.

List this matter in the week commencing from 21.04.2025.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge Rajesh