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Shanti Sahu & Others vs State Of Odisha & Others .... Opp. ...
2025 Latest Caselaw 10842 Ori

Citation : 2025 Latest Caselaw 10842 Ori
Judgement Date : 9 December, 2025

[Cites 1, Cited by 0]

Orissa High Court

Shanti Sahu & Others vs State Of Odisha & Others .... Opp. ... on 9 December, 2025

Bench: K.R. Mohapatra, Savitri Ratho
                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       W.P.(C) No. 34262 of 2025
                                    Shanti Sahu & Others                          ....      Petitioners
                                                                              Mr. G.C. Das, Advocate
                                                                  -versus-
                                    State of Odisha & Others                    ....    Opp. Parties
                                                                       Mr. Sabita Ranjan Pattanaik,
                                                                   Additional Government Advocate
                                           CORAM:
                                              JUSTICE K.R. MOHAPATRA
                                              JUSTICE SAVITRI RATHO
                                                       ORDER
        Order No.                                    09.12.2025
             01.               1.          This matter is taken up through hybrid mode.

2. Mr. Das, learned counsel for the Petitioner submits that pursuant to the judgment dated 2nd April, 2011 passed by the learned Civil Judge (Senior Division), Dharamgarh in MJC No. 98 of 2006 in a reference under Section 18 of the Land Acquisition Act, 1894, the Petitioner has not been paid the compensation at the enhance rate. Hence, this writ petition has been filed.

3. Mr. Pattanaik, learned Additional Government Advocate prays for an adjournment to take instruction in the matter.

4. Put up this matter on 13th January, 2026 along with W.P.(C) No. 30872 of 2025.

5. Instruction, if any, shall be obtained in the meantime positively.


                                                                             (K.R. Mohapatra)
                                                                                   Judge


                                                                              (Savitri Ratho)

Digitally Signed                 Sukanta
Signed by: SUKANTA KUMAR BEHERA

Reason: Authentication

Location: Orissa High Court, Cuttack Date: 10-Dec-2025 11:45:22

 
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