Babita Bhoi And Others vs Manju Bhoi And Others
2025 Latest Caselaw 11256 Ori

Orissa High Court

Babita Bhoi And Others vs Manju Bhoi And Others on 16 December, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               RSA No. 113 of 2025
            Babita Bhoi and Others                 ....                  Appellants
                                                                Represented by
                                                      Mr. S. Mohanty, Advocate

                                             -Versus -


            Manju Bhoi and Others                   ....               Respondents

Represented by

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 16.12.2025

I.A.No. 301 of 2025 Order No.

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

2. It is stated that the certified copy of the trial court judgment has already been filed.

3. Accordingly, the I.A. is disposed of as infructuous

(Sashikanta Mishra) Judge

Order No.

2. 1. In view of urgency, the matter is taken up for admission as requested by learned counsel for the appellants, even though the matter is listed under the heading "Orders".

2. Heard Mr. S. Mohanty, learned counsel for the appellants. Perused the impugned judgments.

3. Considering the submissions and the grounds raised, the second appeal is admitted on the following substantial question of law:-

i. Whether the 1st Appellate Court is justified in considering OGLS Act alone in exclusion of Land Acquisition Act when the suit land is sourced from land acquisition proceeding?

4. Issue notice to the respondents by speed post fixing a short returnable date. Requisites be filed within three working days.

5. Call for the LCR.

6. List this matter in the month September, 2026.

(Sashikanta Mishra) Judge

Order No. 1. As an interim measure, it is directed that operation of the

3. judgment dated 29.10.2024 passed by the learned Addl. District Judge, Angul in RFA No.03 of 2022 shall remain stayed till the next date.

2. Urgent certified copy of this order be granted on proper application.

(Sashikanta Mishra) Judge

Signed by: BHIGAL CHANDRA TUDU BC.Authentication Reason: Tudu Location: Orissa High Court, Cuttack Date: 17-Dec-2025 20:12:38