Zone Officer vs Purnami Pattanaik And Others
2025 Latest Caselaw 3598 Ori

Orissa High Court

Zone Officer vs Purnami Pattanaik And Others on 4 February, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              LAA No.61 of 2006

                         Zone Officer, L.A., U.I.I.P.,            ....            Appellant
                         Kusumkhunit, Kalahandi
                                               Mr. Jayant Kumar Bal, Addl. Govt. Advocate
                                                       -versus-
                         Purnami Pattanaik and others             ....        Respondents

CORAM:

HON'BLE MR. JUSTICE MURAHARI SRI RAMAN Order No. ORDER

12. 04.02.2025 This matter is taken up through Hybrid Mode.

2. Judgment dated 31st January, 2006 passed in MJC No.50 of 2003 by the learned Civil Judge, Senior Division, Dharamgarh is the subject matter of this Land Acquisition Appeal. On Perusal of record, it is revealed that though notices were issued to respondents vide order dated 11.10.2018 and subsequently the Respondent No.8(a) and (b) were substituted by order dated 13.11.2024, no stay of operation of judgment has been granted at any point of time during these 17-18 years.

3. Mr. Jayant Kumar Bal, learned Additional Government Advocate appearing for the Appellant seeks four weeks accommodation to ascertain whether the benefit emanating from the aforesaid judgment of the learned Civil Judge, Senior Division, Dharamgarh has been given to the respondent in the meantime.

4. List this matter on 15.04.2025.

(M.S. Raman) Judge SignatureSuchitra Not Verified Digitally Signed Signed by: SUCHITRA BEHERA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 04-Feb-2025 18:17:23