Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Tularam Majhi vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 10982 Ori

Citation : 2025 Latest Caselaw 10982 Ori
Judgement Date : 3 December, 2025

[Cites 1, Cited by 0]

Orissa High Court

Tularam Majhi vs State Of Odisha And Others .... Opposite ... on 3 December, 2025

Bench: K.R. Mohapatra, Savitri Ratho
                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) NO. 33927 OF 2025

                 Tularam Majhi                              ....      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.                         03.12.2025

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

2. In terms of judgment dated 15th March, 2024 passed by the learned Civil Judge (Senior Division), Nuapada in LAR Case No. 36 of 2022 the Petitioner filed an application under Section 28-A of the Land Acquisition Act, 1894 on 18th April, 2024 for re-determination of land acquisition compensation. The said application is still pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar.

3. Thus, finding no other alternative, this writ application has been filed for a direction for early disposal of the application under Section 28-A of the Act.

4. Mr. Mishra, learned Additional Standing Counsel prays for an adjournment to take instruction in the matter.

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: 04-Dec-2025 13:33:59

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter