Citation : 2025 Latest Caselaw 2477 Ori
Judgement Date : 6 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). NO. 19407 OF 2025
Tularam Majhi .... Petitioner
Mr.Gopal Chandra Das, Advocate
on behalf of Mr. Dhananjaya Mund, Advocate
-versus-
State of Odisha and Others .... Opposite Parties
Mr. S.N. Biswal, ASC
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 06.08.2025
1. This matter is taken up through hybrid mode.
01.
2. It is submitted by Mr. Gopal Chandra Das, learned counsel being authorized by Mr. Dhananjaya Mund, learned counsel for the Petitioner that pursuant to judgment dated 15th March, 2024 passed by learned Civil Judge (Senior Division), Nuapada in L.A.R. No. 36 of 2022 in a reference under Section 18 of the Land Acquisition Act, 1894 (in short 'the Act'), the Petitioner has filed an application under Section 28-A of the said Act. The said application is pending before the Special Land Acquisition Officer (R&R), Lower Indra Irrigation Project, Khariar.
3. In view of the inaction of the Special Land Acquisition Officer (R&R) in taking a decision under Section 28-A of the Act, the Petitioner has filed this writ application.
4. Mr. S.N. Biswal, learned Additional Standing Counsel prays for an adjournment to take instruction in the matter.
5. Put up on 26th August, 2025 along with W.P.(C) No. 19416 of 2025 and 19458 of 2025.
6. Instructions, if any, shall be obtained in the meantime positively.
Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Judge Reason:puspa Authentication Location: Orissa High Court Date: 06-Aug-2025 19:16:07 (Savitri Ratho) Judge
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