Orissa High Court
Arjun Mohan Sahu @ Nayak And vs State Of Odisha And Others .... Opp. ... on 18 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: 19-Aug-2025 10:34:17
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 30113 OF 2023
Arjun Mohan Sahu @ Nayak and .... Petitioners
others
Ms. Saswati Mohapatra, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Siba Narayan Biswal,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 18.08.2025
8. 1. This matter is taken up through hybrid mode.
2. The Petitioners in this writ petition pray for a direction to
release the compensation amount in terms of the order passed in
F.A. No.145 of 2001 filed by the predecessor of the Petitioners
under Section 54 of the Land Acquisition Act, 1894 (for brevity
'the Act') with @18% interest per annum within a stipulated
period.
3. It is submitted by Ms. Mohapatra, learned counsel that the
predecessor of the Petitioners, namely, Paramananda Sahu @
Parama Sahu had filed an application for enhancement of the
compensation, awarded under Section 11 of the Act. Accordingly,
the matter was referred to learned Civil Judge (Senior Division),
Deogarh and was registered as L.A. Misc. Case No.31 of 1993
under Section 18 of the Act. Vide judgment dated 1st February,
Designation: Senior Stenographer
Location: High Court of Orissa, Cuttack
Date: 19-Aug-2025 10:34:17
1995, the compensation was enhanced. Being not satisfied with
the said award, said Paramananda Sahu @ Parama Sahu preferred
F.A. No.145 of 2001 before this Court under Section 54 of the
Act. The said appeal was disposed of in Lok Adalat spirit on 17th
December, 2010 with the following direction:
"Accordingly, this appeal is disposed of in Lok
Adalat spirit by fixing the compensation at Rs.18,000/-
(Rupees Eighteen thousand) per acre. The trial court is
directed to calculate the compensation. The total
compensation amount calculated by the trial court be
deposited by the respondent before the trial Court within
three months from the date of such calculation."
Accordingly, amount of compensation was calculated at
Rs.8,482/- by learned Civil Judge (Senior Division), Deogarh.
The said amount has not yet been paid to the Petitioners along
with statutory dues. Finding no other alternative, the legal heirs
of the land owner filed this writ petition for the aforesaid relief.
4. Mr. Biswal, learned Additional Standing Counsel submits
that upon receipt of the information from the Court of learned
Civil Judge (Senior Division), Deogarh, the matter was referred to
Director, (R & R)-cum-Ex-Officio, Special Secretary, Water
Resources Department, Government of Odisha to sanction the
amount to be released in favour of the present Petitioners. The
said sanction order has not been received although the sanction
was sought for in the year, 2022.
5. In the facts and circumstances of the case, no purpose
would be served by keeping this writ petition pending before this
Court.
Designation: Senior Stenographer
Location: High Court of Orissa, Cuttack
Date: 19-Aug-2025 10:34:17
6. Accordingly, It is directed that the Director, (R & R)-cum-
Ex-Officio, Special Secretary, Water Resources Department,
Government of Odisha shall take steps to sanction the amount as
calculated by learned Civil Judge (Senior Division), Deogarh
pursuant to the order dated 17th December, 2010 passed in F.A.
No.145 of 2001 as expeditiously as possible preferably within a
period of three months hence and issue necessary direction to the
Land Acquisition Officer, Barkote, Deogarh to release the amount
in favour of the Petitioners forthwith.
7. The writ petition is accordingly disposed of.
Urgent certified copy of this order be granted on proper
application.
(K.R. Mohapatra)
Judge
(Savitri Ratho)
ms Judge
