Tikemani Nag And Others vs State Of Odisha And
2025 Latest Caselaw 4275 Ori

Orissa High Court

Tikemani Nag And Others vs State Of Odisha And on 20 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               W.P.(C) No.30527 of 2024

                                  Tikemani Nag and others               .....        Petitioners

                                                                   Mr. Abinash Pattjoshi,
                                                                   Advocate
                                                              -versus-
                                  State of Odisha and
                                  others                                .....      Opp. Parties
                                                                   Mr. Aurobinda Mohanty,
                                                                   Addl. Standing Counsel
                                                              CORAM:
                                      THE HON'BLE MR. JUSTICE S.K. SAHOO
                                   THE HON'BLE MISS JUSTICE SAVITRI RATHO

                                                              ORDER

Order No. 20.02.2025

02. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

In terms of the order dated 17.12.2024, learned counsel for the petitioners has filed an additional affidavit, which is at "Flag-A' indicating therein that the

Signed by: RAJESH KUMAR BADHEI

relationship between the petitioners and Ramjilal Goud @ Location: HIGH COURT OF ORISSA, CUTTACK Date: 20-Feb-2025 18:41:24

Ramjilal Nag, who is the petitioner in L.A.R. Case No.52 of 2013, which was decided on 06.01.2018 by the learned Civil Judge (Sr. Division), Dharamgarh.

In the operative part of the said judgment, the learned Civil Judge (Sr. Division), Dharamgarh has held that Rs.2,50,000/- (rupees two lakhs fifty thousand) per acre instead of Rs.66,000/- (rupees sixty six thousand)

per acre and accordingly, the Special Land Acquisition Officer was directed to reassess the compensation amount on the basis of such modified market price of the land and after reassessment, the differential amount would be disbursed in favour of the petitioners.

When we made a query to the learned counsel for the petitioners as to whether in terms of the judgment and order dated 06.01.2018 passed by the learned Civil Judge (Sr. Division), Dharamgarh, the reassessment has been made by the Special Land Acquisition Officer or not, he is unable to say about the same.

Let the learned counsel for the State obtain instruction in that respect.

Except indicating in the additional affidavit that the petitioners in the writ petition are the legal heirs of Ramjilal Goud @ Ramjilal Nag, no documentary evidence has been given that Ramjilal Goud @ Ramjilal Nag has died and that the petitioners in this writ petition are the legal heirs of the Ramjilal Goud @ Ramjilal Nag.

Learned counsel for the petitioners submitted that he will file the death certificate of the said Ramjilal Goud @ Ramjilal Nag so also the legal heir certificate by the next date giving copy thereof to the learned counsel for the State.

List this matter in the week commencing from 10.03.2025.

A free copy of the order be handed over to the learned counsel for the State.

Instruction be obtained in the meantime.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge sipun