Biswanath Gond vs Special Land Acquisition
2025 Latest Caselaw 11706 Ori

Orissa High Court

Biswanath Gond vs Special Land Acquisition on 24 December, 2025

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               LAA No.59 of 2025

                               Biswanath Gond                      ....            Appellant
                                                                        Mr. S. Mohanty, Adv.

                                                        -versus-
                               Special Land Acquisition            ....         Respondents
                               Officer, Kalahandi & another
                                                                         Mrs. U. Padhi, ASC

                                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                       ORDER

24.12.2025 Order No.

01. This matter is taken up through hybrid mode.

2. Heard learned Counsel for the Appellant.

3. Learned Counsel for the State accepts notice on behalf of the Respondent No.1 and admits to have received copy of the Memorandum of Appeal.

4. Learned Counsel for the Appellant also submits that copy of the Memorandum of Appeal has already been served on the office of the learned DSGI. However, he undertakes to serve an extra copy of the Memorandum of Appeal with copy of impugned Judgment on Union of India within three working days.

5. The matter be listed in the week commencing from 23rd February, 2026 indicating the name of learned DSGI.

6. In the meantime, Office is directed to call for the scanned copy of the TCR before the next date of listing.

Digitally Signed                                                       Judge

           Mona
Reason: Authentication
Location: High Court of Orissa
Date: 24-Dec-2025 18:51:08