Lankeswari Majhi vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 7162 Ori

Orissa High Court

Lankeswari Majhi vs State Of Odisha And Others .... Opp. ... on 25 August, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.22991 OF 2025
                 Lankeswari Majhi                          ....        Petitioner

                                                Mr.Akansh Acharya, Advocate

                                           -versus-
                 State of Odisha and Others                ....     Opp. Parties

                                                   Mr. Manmaya Kuamr Dash,
                                                   Additional Standing Counsel


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

25.08.2025

Order No.

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

2. Grievance of the Petitioner, in this writ petition, is with regard to non-consideration of her application under section 28-A of the Land Acquisition Act, 1894 (for brevity, 'the Act'), which is pending before the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar filed pursuant to judgment dated 01.05.2024 passed by the learned Civil Judge (Senior Division), Nuapada in LAR No.54 of 2021.

3. Mr. Dash, learned Additional Standing Counsel prays for an adjournment to take instruction in the matter.

4. Put up this matter on 8th October, 2025. Mr. Dash, learned Additional Standing Counsel shall take instruction with

regard to the current status of the application filed under section 28-A of the Act by that date.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge Himansu

Signed by: HIMANSU SEKHAR DASH