Zone Officer vs Purnami Pattanaik &
2025 Latest Caselaw 5718 Ori

Orissa High Court

Zone Officer vs Purnami Pattanaik & on 21 August, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               LAA No.61 of 2006

                 Zone Officer, LA, UIIP,            ....           Appellant
                 Kusumkhunti, Kalahandi
                                                         Mrs. U. Padhi, ASC.


                                         -versus-
                 Purnami Pattanaik &                ....       Respondents
                 others


                   CORAM: JUSTICE SANJAY KUMAR MISHRA

                                        ORDER

21.08.2025 Order No.

16. This matter is taken up through hybrid mode.

2. Pursuant to order dated 04.02.2025, Mrs. Padhi, learned ASC for the State-Appellant files photocopy of the instruction received from the Special Land Acquisition Officer, UIIP Kusumkhunti vide letter dated 02.08.2025 along with enclosure. The contents of the said letter is extracted below:

"In inviting a kind reference on the afore stated subject, I am to say that no higher compensation as per the judgement/award dated 31.01.2006 passed by the learned Civil Judge, (SD), Dharamgarh in MJC No.50 of 2003 has been paid to the respondents so far by this office.

However, it is to bring to your kind notice that one LAA bearing No.56/2013 (Z.O., LA (I), UIIP, Kusumkhunti Vrs. Motiram Mali of Vill. Purunasar) arising out of MJC No.02/2004 having similar in nature covering under the same Notification of Vill. Purunasar under UIIP with that land of the respondents vide LAA No.61 of 2006 (arising MJC NO.50 of 2003) has been paid with higher compensation as per the order dated 08.07.2017 passed by the Hon'ble High Court of Orissa after duly sanctioned by the Government in Administrative Department i.e. Water Resources Department, Odisha vide their letter No.18613/WR dated 03.08.2021. A Copy the same is enclosed herewith for favour of kind perusal.

This is for favour of kind information and necessary action."

Yours faithfully, Sd/-

Spl. Land Acquisition Officer, UIIP:Kusumkhunti

(Emphasis Supplied)

3. In view of such instruction, the Appeal stands dismissed. The State-Appellant is directed to implement the Judgment dated 31st January, 2006 passed in MJC No.50 of 2003 at the earliest, preferably within a period of three months hence.

4. The office is directed to communicate a copy of this order to the private Respondent No.1 for her information and necessary action.

(S. K. MISHRA) JUDGE Mona

Location: High Court of Orisssa