Jagadish Chinda vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 11599 Ori

Orissa High Court

Jagadish Chinda vs State Of Odisha And Others .... Opp. ... on 22 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: 23-Dec-2025 13:28:30


                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C). NO.34683 OF 2025
                                  Jagadish Chinda                     ....                  Petitioner
                                                       Mr. Bijaya Kumar Behera (1), Advocate
                                                            -versus-
                                  State of Odisha and others             ....     Opp. Parties
                                                                        Mr. Siba Narayan Biswal,
                                                                      Additional Standing Counsel
                                             CORAM:
                                             JUSTICE K.R. MOHAPATRA
                                             JUSTICE SAVITRI RATHO
                                                      ORDER

          Order No.                                 22.12.2025

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

2. Mr. Biswal, learned Additional Standing Counsel prays for an adjournment to take instruction as to whether sanction for release of compensation in favour of the Petitioner has already been made by the Department of Water Resources pursuant to judgment dated 9th September, 2025 passed by learned Civil Judge, (Senior Division), Nuapada in LAR No.07 of 2021 in a proceeding under Section 18 of the Land Acquisition Act, 1894 in respect of Lower Indra Irrigation Project, Khariar.

3. Put up this matter on 21st January, 2026.

4. Instruction, if any, shall be obtained by that date positively.

                                                                  (K.R. Mohapatra)
                                                                        Judge

                                                                    (Savitri Ratho)
            Rojalin                                                     Judge