Citation : 2025 Latest Caselaw 10841 Ori
Judgement Date : 9 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO. 33996 OF 2025
Nakul Patel .... Petitioner
Mr. Bijaya Kumar Behera 1, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 09.12.2025 04. 1. This matter is taken up through hybrid mode.
2. Pursuant to judgment dated 20th April, 2024 passed by the learned Civil Judge (Senior Division), Nuapada in LAR Case No. 33 of 2019, the Petitioner has filed an application under Section 28-A of the Land Acquisition Act, 1894 on 25th May, 2024. The said application is still pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar.
3. Mr. Behera, learned counsel for the Petitioner therefore submits that finding no other alternative, this writ application has been filed for a direction for early disposal of application under Section 28-A of the Act.
4. Mr. Mishra, learned Additional Standing Counsel prays for an adjournment to take instruction with regard to the current status of the Application under Section 28-A of the Act.
5. Put up this matter on 21st January, 2026.
6. Instructions with regard to status of application under Section 28-A of the Act shall be obtained by that date positively.
(K.R. Mohapatra)
Judge
(Savitri Ratho)
Subhalaxmi Judge
Signed by: SUBHALAXMI PRIYADARSHANI
Location: Orissa High Court, Cuttack Date: 10-Dec-2025 16:18:13
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!