Dukhi Sahoo & Another vs Land Acquisition Collector &
2025 Latest Caselaw 2339 Ori

Orissa High Court

Dukhi Sahoo & Another vs Land Acquisition Collector & on 10 January, 2025

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               L.A.A No.36 of 2006

                               Dukhi Sahoo & another              ....             Appellants

                                                                       Mr. S. D. Das, Sr. Adv.


                                                      -versus-
                               Land Acquisition Collector &       ....           Respondents
                               others
                                                                       Mr. S. K. Brahma, ASC

                                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                      ORDER

10.01.2025 Order No.

06. This matter is taken up through hybrid mode.

2. Learned Counsel for the Appellants submits, since the sole LR of Deceased-Appellant No.1 is already a party to the present Appeal, there is no need to take necessary steps for substitution.

3. To the said effect, a memo has been filed, which is on record.

4. Learned Counsel for the Appellants is directed to serve copy of the Memorandum of Appeal along with the photocopy of the impugned judgment on State by 13.01.2025.

5. The matter be listed along with LAA No. 34 of 2006, in the week commencing from 10th February, 2025.

(S. K. MISHRA)

Signed by: MONALISA SWAIN JUDGE Reason: Authentication Mona Location: High Court of Odisha Date: 11-Jan-2025 14:19:48