Dukhu Gual vs Anu Garg
2025 Latest Caselaw 3305 Ori

Orissa High Court

Dukhu Gual vs Anu Garg on 8 August, 2025

Bench: S.K. Sahoo, Gourishankar Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 CONTC No.6640 of 2024

                               Dukhu Gual                          .....      Petitioner

                                                                Mr. Bhojaraj Seth, Advocate

                                                                -versus-
                               Anu Garg, Principal
                               Secretary, Water
                               Resources
                               Department,
                               Bhubaneswar and
                                                                   .....    Contemnor/
                               others
                                                                            Opp. Parties

                                                                Smt. Siva Mohanty,
                                                                Addl. Standing Counsel

                                                            CORAM:
                                    THE HON'BLE MR. JUSTICE S.K. SAHOO
                             THE HON'BLE MR. JUSTICE GOURISHANKAR SATAPATHY
                                                            ORDER

    Order No.                                             08.08.2025
               04.                    This       matter    is     taken     up   through       Hybrid

arrangement (video conferencing/physical mode).

Learned counsel for the State has produced the written instruction dated 21.04.2025 received from the Director R & R -cum- Addl. Secretary to Govt.,

that the sanction for payment of Rs.25,10,972/- (rupees

twenty five lakhs ten thousand nine hundred seventy two) has been made towards decretal dues under section

28(A) of the L.A. Act, 1894 in favour of the petitioner as per the judgment dated 14.09.2023 passed by the learned Senior Civil Judge, Nuapada in L.A.R. No.08 of 2017. The written instruction is taken on record.

A copy of the written instruction has been handed over to the learned counsel for the petitioner.

In view of such written instruction submitted by the learned counsel for the State, the CONTC stands dropped.

( S.K. Sahoo) Judge

( G. Satapathy) Judge Sipun