Citation : 2025 Latest Caselaw 11641 Ori
Judgement Date : 23 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 36289 of 2025
Jalandhar Adbang .... Petitioner
Mr. Bijaya Kumar Behera, Advocate
-versus-
State of Odisha and Others .... Opposite Parties
Mr. M.K. Dash, ASC
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
Order No. ORDER
01. 23.12.2025
1.
This matter is taken up through hybrid mode.
2. Pursuant to the judgment dated 17th May, 2022 passed by the learned Civil Judge (Senior Division), Nuapada in L.A.R. Case No. 249 of 2017 initiated under Section 18 of the Land Acquisition Act, 1894 (For brevity, 'the Act'), the Petitioner filed an application under Section 28-A of the Act on 27th June, 2022, but the same is still pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar till date.
3. Mr. M.K. Dash, learned Additional Standing Counsel prays for an adjournment to take instruction with regard to current status of the application under Section 28-A of the Act.
4. Put up this matter on 21st January, 2026.
5. Instructions, if any, shall be obtained by that date positively.
(K.R. Mohapatra)
Signed by: PUSPANJALI MOHAPATRA
puspa (Savitri Ratho)
Judge
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