Abhiram Swain & Ors vs Land Acquisition Officer &
2025 Latest Caselaw 3545 Ori

Orissa High Court

Abhiram Swain & Ors vs Land Acquisition Officer & on 3 February, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    ARBA No.8 of 2025

                                  Abhiram Swain & Ors.           ....              Appellant(s)
                                                               Mr. Pranab Ranjan Chhatoi, Adv.
                                                            -versus-
                                  Land Acquisition Officer &      ....            Respondent(s)

Competent Authority, National Highways No.203, Puri & Anr.

CORAM:

HON'BLE DR. JUSTICE S.K. PANIGRAHI

Order ORDER No. 03.02.2025

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

2. In filing this ARBA, the appellant has challenged the

judgment dated 16.12.2024 passed by the learned District

Judge, Puri in Arbitration Misc. Case No.86/2018 arising out

of the order dated 28.07.2018 passed by the Collector-cum-

Arbitrator, Puri in Arbitration Misc. Case No.134 of 2014.

2. In such view of the matter, let notice be issued to the

Respondents.

3. Since Mr. Umesh Chandra Mohanty, learned counsel

usually appears on behalf of the National Highways

Authority of India/Respondents, let the learned counsel for

Digitally Signed the Appellant serve two extra copies of the brief on him

Designation: Personal Assistant Reason: Authentication within three working days hence. Location: High Court of Orissa Date: 03-Feb-2025 17:27:33

4. Mr. Umesh Chandra Mohanty, learned counsel for the

Respondents is also directed to take instruction in the matter.

5. List this matter along with ARBA Nos.12, 13 & 14 of 2024

on 12th March, 2025.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 03-Feb-2025 17:27:33