Pabitra Nag vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 11384 Ori

Orissa High Court

Pabitra Nag vs State Of Odisha And Others .... Opp. ... on 16 December, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 17-Dec-2025 13:54:51



                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                         W.P.(C) No. 35625 OF 2025
                                    Pabitra Nag                                  ....         Petitioner
                                                               Mr. Bijaya Kumar Behera-1, Advocate

                                                                 -versus-
                                    State of Odisha and others                   ....      Opp. Parties
                                                                        Mr. Sabita Ranjan Pattanaik,
                                                                    Additional Government Advocate


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

             Order No.                                   16.12.2025

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

2. Pursuant to the judgment dated 18th April, 2024 (Annexure-2) passed by learned Civil Judge, (Senior Division), Nuapada in LAR No.21 of 2021 initiated under Section 18 of the land Acquisition Act, 1894 (for brevity 'the Act'), the Petitioner has filed an application under Section 28-A of the Act on 13th June, 2024.

3. Mr. Behera, learned counsel for the Petitioner submits that till date, the said application has not been disposed of.

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

5. Put up this matter on 21st January, 2026, by which date, Mr. Pattnaik, learned Additional Government Advocate shall take instruction from the Special Land Acquisition Officer, Lower

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Dec-2025 13:54:51

Indra Irrigation Project, Khariar with regard to current status of application under Section 28-A of the Act filed by the Petitioner.

                                                                (K.R. Mohapatra)
                                                                     Judge

                                                                 (Savitri Ratho)
      Rojalin                                                         Judge