Gagan Pradhan @ Gagan Mahakud vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 5701 Ori

Orissa High Court

Gagan Pradhan @ Gagan Mahakud vs State Of Odisha And Others .... Opp. ... on 21 August, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 21-Aug-2025 17:58:31

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        W.P.(C). NO.1917 OF 2025

                                  Gagan Pradhan @ Gagan Mahakud                        ....         Petitioner
                                                           Mr. Susanata Kumar Baral, Advocate
                                               on behalf of Mr. Aswini Kumar Karmi, 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.                                    21.08.2025
               02.           1.       This matter is taken up through hybrid mode.

2. Petitioner in this writ petition prays for the following relief:

" The petitioner prays for the issuance of a writ of mandamus or any other appropriate writ/order/direction commanding Opposite Party No. 3 (Special Land Acquisition Officer) to disburse the enhanced compensation awarded in L.A. Case No. 20/2011, along with interest at the rate of 15% per annum under Section 34 of the Land Acquisition Act.

Direct the opposite parties to ensure compliance with the judgment dated 29.10.2011 and the sanction order dated 16.01.2024, without further delay.

And/or Pass any other order(s) that this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

3. Mr. Baral, learned counsel being authorized by Mr. Karmi, learned counsel for the Petitioner submits that in the meantime, compensation for acquisition of land has been released in favour of the Petitioner, but the same is not adequate. Thus, he files a memo for withdrawal of the writ petition seeking liberty to workout remedy for enhancement of compensation.

4. Memo so filed is taken on record.

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Aug-2025 17:58:31

5. In view of the submission made by learned counsel for the Petitioner and the memo filed, the writ petition is disposed of as withdrawn with a liberty to the Petitioner to work out the remedy for enhancement of the compensation, if so advised.

                                                              (K.R. Mohapatra)
                                                                    Judge


                                                                (Savitri Ratho)
            Rojalin                                                 Judge