Dhruba Charan Sahoo And Another vs State Of Odisha And Another .... ...
2025 Latest Caselaw 10916 Ori

Orissa High Court

Dhruba Charan Sahoo And Another vs State Of Odisha And Another .... ... on 10 December, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) NO. 33633 OF 2025
                 Dhruba Charan Sahoo and another           ....       Petitioners
                                               Mr. Abinash Routray, Advocate
                                          -versus-
                 State of Odisha and another            .... Opposite Parties
                                                     Mr. Swayambhu Mishra,
                                                  Additional Standing Counsel

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

Order No.                         10.12.2025
   02.      1.       This matter is taken up through hybrid mode.

2. Mr. Mishra, learned Additional Standing Counsel in course of argument relied upon the case of Union of India vs. Popular Construction Co. reported in (2001) 8 SCC 470 and submits that the statutory period provided under Section 73 of the Right to Fair Compensation and Transparency in Land Acquisition (Rehabilitation and Resettlement) Act, 2013 (for brevity, "the Act") cannot be extended or the delay in filing the application under the said provision cannot be condoned.

3. Mr. Routray, learned counsel for the Petitioner however submits that the awarded amount was enhanced in a reference vide judgment dated 24th December, 2020 and the application under Section 73 of the Act was filed on 28th February, 2022. Thus, the limitation, if any, in filing the petition is excluded pursuant to the order dated 10th January, 2022 passed by the Hon'ble Supreme Court in Suo Motu Writ Petition No. 3 of 2020 (In re: cognizance for extension of limitation).

4. Both learned counsel for the Parties are requested to make further preparation taking into consideration the aforesaid case law and address the Court on the issue framed vide order dated 27th November, 2025.

5. Put up this matter on 16th January, 2026.

                                                                       (K.R. Mohapatra)
                                                                          Judge


                                                                       (Savitri Ratho)
                Subhalaxmi                                                Judge






Signed by: SUBHALAXMI PRIYADARSHANI


Location: Orissa High Court, Cuttack
Date: 11-Dec-2025 14:55:46