Prasanna Harijan vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 10791 Ori

Orissa High Court

Prasanna Harijan vs State Of Odisha And Others .... Opp. ... on 8 December, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.33956 OF 2025
                 Prasanna Harijan                           ....        Petitioner
                                          Mr. Bijaya Kumar Behera-1, Advocate
                                              -versus-

                 State of Odisha and others                  .... Opp. Parties
                                                     Mr. Manmaya Kumar Dash,
                                                     Additional Standing Counsel


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

Order No.                               08.12.2025

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

2. It is submitted by Mr. Behera, learned counsel for the Petitioner that pursuant to the judgment dated 12th February, 2024 passed by the learned Civil Judge (Sr. Division), Nuapada in LAR No.30 of 2019 in a reference under Section 18 of the Land Acquisition Act, 1894 (for brevity, 'the Act'), the Petitioner has filed an application under Section 28-A of the Act on 27th March, 2024 for redetermination of the compensation. The said application is still pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar.

2.1. Mr. Behera, learned counsel for the Petitioner further submits that due to inaction of the Special Land Acquisition Officer, this writ

application has been filed for early disposal of the application under section 28-A of the Act.

3. Mr. Dash, learned Additional Standing Counsel prays for an adjournment to take instruction with regard to current status of the application under Section 28-A of the Act, by the next date.

4. Put up this matter on 21st January, 2026. Instruction, if any shall be obtained by that date positively.

                                                            (K.R. Mohapatra)
                                                                 Judge



                                                            (Savitri Ratho)
        Himansu                                                  Judge






Signed by: HIMANSU SEKHAR DASH