Gadadhara Biswal And Others vs General Manager
2025 Latest Caselaw 11240 Ori

Orissa High Court

Gadadhara Biswal And Others vs General Manager on 15 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.A. No.34 of 2015

            Gadadhara Biswal and others           ....     Appellant(s)

                                    Mr. Ashok Panigrahi, Senior Advocate

                                  -versus-
            General Manager, Jagannath            .... Respondent(s)
            Area Mahanadi Coal Fields
            Limited, Talcher, Angul and
            another
                                            Mr. K.M. Nataraj, ASGI
                            Mr. Pitambar Acharya, Advocate General
                                      Mr. Soumyajit Pani, Advocate
                                                          (for MCL)


                                 CORAM:
                      HON'BLE MR. JUSTICE S.K. SAHOO
                     HON'BLE MR. JUSTICE S. S. MISHRA

                                       ORDER

Order No. 15.12.2025 I.A. No.4746 of 2025

26. This matter is taken up through hybrid arrangement (video conferencing/physical mode).

This I.A. has been filed by the appellants praying for the modification/clarification of the judgment dated 24.09.2025 passed in W.A. No.34 of 2015 seeking direction to the respondents for expeditiously disbursement the house building assistance of Rs.3,39,383/-, incentive of Rs.10,00,000/-, maintenance allowance for one year at Rs.4,525/- per month, which

sums up to Rs.54,300/-, allowance for temporary shed at Rs.22,626/- and transportation allowance of Rs.4,525/-.

It is brought to our notice by the learned counsel for the Mahanadi Coal Field that challenging the judgment and order dated 24.09.2025, the appellants approached the Hon'ble Supreme Court in S.L.P(C). No.35122 of 2025 and the same was dismissed as withdrawn, as per the order dated 05.12.2025. Copy of the order is taken on record.

The main apprehension of Mr. Panigrahi, learned Senior Advocate appearing for the appellants is that even though in the judgment, direction was issued by this Court for expeditious and timely completion of work at the resettlement site, preferably within a period of six months, but a tender in that respect was floated belatedly, which has been withdrawn in the meantime.

Mr. Acharya, learned Advocate General and Mr. Nataraj, learned ASGI submits that the interim application is a premature one as the time of six month as stipulated by this Court has not yet been expired, the same is not entertainable. They further assured this Court that necessary timely steps will be taken to comply the order in its true letter and spirit before expiry of the timeline.

In view of such submission, we give liberty to the appellants to file appropriate application, if the

judgment/order is not complied within the stipulated time frame to the satisfaction of the settlement terms as reflected in our judgment sought for clarification.

Accordingly, the I.A. is disposed of.

                                                                            (S.K. Sahoo)
                                                                               Judge




                                                                            (S.S. Mishra)
    Ashok/Swarna                                                               Judge

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA

Location: High Court of Orissa Date: 15-Dec-2025 19:20:54