Alpana Roy & Ors vs Union Of India
2025 Latest Caselaw 11710 Ori

Orissa High Court

Alpana Roy & Ors vs Union Of India on 29 December, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                                         Signature Not Verified
                                                                         Digitally Signed
                                                                         Signed by: BHABAGRAHI JHANKAR
                                                                         Reason: Authentication
                                                                         Location: ORISSA HIGH COURT, CUTTACK
                                                                         Date: 10-Dec-2025 13:42:21




                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                              F.A.O No. 370 of 2018
            Alpana Roy & Ors.                ....              Appellant (s)
                                               Mr. Gajendra Nath Rout, Adv.
                                            -versus-

            Union of India                      ....                  Respondent (s)

Mr. Biswajit Moharana, CGC.

CORAM:

DR. JUSTICE SANJEEB K PANIGRAHI Order ORDER No. 29.11.2025

07. 1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the parties are present. Judgment prepared

in separate sheets is delivered and pronounced in open Court in

the presence of learned counsel for the parties and the order is

passed accordingly as follows:-

3. The appeal is, therefore, allowed.

4. The Tribunal is directed to release 50% of the awarded amount

to the Appellants proportionately by way of account transfer or

cheque and the rest of the amount to be kept in an interest

bearing fixed deposit account for a period of five years or subject

to the order of the Tribunal.

5. Interim order, if any, passed earlier stands vacated.

( Dr. Sanjeeb K Panigrahi) Judge B.Jhankar