Makarand Meher vs The Special Land Acquisition
2025 Latest Caselaw 7173 Ori

Orissa High Court

Makarand Meher vs The Special Land Acquisition on 25 August, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                LAA No.8 of 2020

                 Makarand Meher                     ....              Appellant

                                               Mr. A. Acharya, Proxy Counsel


                                        -versus-
                 The Special Land Acquisition       ....             Respondent
                 Officer, Lower Indra
                 Irrigation Project, Nuapada
                                                           Mrs. U. Padhi, ASC


                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

25.08.2025 Order No.

16. This matter is taken up through hybrid mode.

2. Mr. A. Acharya, learned Proxy Counsel, on behalf of Mr. M. K. Mohapatro, learned Counsel for the Appellant, to substantiate the prayer for condonation of delay relies on the Judgment reported in (2014) 14 SCC 133 (Imrat Lal & others Vrs. Land Acquisition Collector & others) so also the orders passed by this Court dated 03.01.2020 passed in WP(C) No.27391 of 2019 and order dated 05.01.2022 passed in CONTC NO.3018 of 2020. The same be kept on record.

3. Learned Counsel for the State-Respondent prays for a short adjournment to examine the said Judgment regarding condonation of delay so also the orders of this Court regarding implementation of award passed by the referral Court in similar cases.

4. The matter be listed in the week commencing from 22nd September, 2025 under the same heading.

(S. K. MISHRA) JUDGE Mona

Location: High Court of Orissa