Hulei Doman Soren @ Majhi And vs Additional Chief Secretary
2025 Latest Caselaw 3389 Ori

Orissa High Court

Hulei Doman Soren @ Majhi And vs Additional Chief Secretary on 12 August, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 13-Aug-2025 16:20:33

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               W.P.(C) No. 17038 OF 2025
                                               Hulei Doman Soren @ Majhi and        ....     Petitioners
                                               others
                                                                      Mr. Sitanshu Kumar Dey, Advocate
                                                                         -versus-
                                               Additional Chief Secretary, Water         .... Opp. Parties
                                               Resources Department, Bhubaneswar
                                               and others
                                                                                  Mr. Manmaya Kumar Dash,
                                                                                 Additional Standing Counsel

                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                     JUSTICE SAVITRI RATHO
                                                                      ORDER

                       Order No.                                     12.08.2025

                            3.            1.       This matter is taken up through hybrid mode.

2. Mr. Dash, learned Additional Standing Counsel, on instruction, submits that the Hon'ble Supreme Court has been moved through different SLP(s) against the enhanced awards relating to the same village.

3. Mr. Dey, learned counsel for the Petitioners, however, submits that no appeal either under Section 54 of the Land Acquisition Act, 1894 or SLP(s) is pending against the judgment passed by learned Civil Judge (Senior Division), Rairangpur, Mayurbhanj in L.A. Reference Case No.53 of 2016. Hence, there is no difficulty in releasing the compensation in favour of the Petitioners pursuant to the judgment passed in L.A. Reference Case No.53 of 2016.

4. Mr. Dash, learned Additional Standing Counsel prays for a short adjournment to take definite instruction on the same.

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 13-Aug-2025 16:20:33

5. Put up this matter on 3rd September, 2025.

6. Instruction, if any, shall be obtained in the meantime positively.

                                                                          (K.R. Mohapatra)
                                                                               Judge


                                                                           (Savitri Ratho)
              ms                                                                Judge