Sri Abhiram Swain & Ors vs Land Acquisition Office &
2025 Latest Caselaw 2946 Ori

Citation : 2025 Latest Caselaw 2946 Ori
Judgement Date : 27 January, 2025

Orissa High Court

Sri Abhiram Swain & Ors vs Land Acquisition Office & on 27 January, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    ARBA No.25 of 2024

        Sri Abhiram Swain & Ors.              ....        Appellant(s)
                                                 Represented By Adv.
                                             Mr. Ajit Kumar Mohanty

                                  -versus-
        Land Acquisition Office &                     Respondent(s)
        Competent Authority, Puri &
        Anr.


                CORAM:
                DR. JUSTICE S.K. PANIGRAHI

                                 ORDER

Order                           27.01.2025
No.

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

2. Heard.

3. The Appellants have filed this ARBA with the

following prayer:-

"The appellant therefore prayed that this Hon'ble Court would graciously be pleased to admit this appeal, call for the records from the learned Court below i.e. learned District Judge, Puri in Arbitration Misc. Case No. 85/2018 & the L.C.R of the Collector & Arbitrator, Puri in Arbitration Misc. Case No.53/2015 and on hearing the parties allow the same in favour of the Appellant and set aside part of the impugned Judgment dated 15.04.2024 in Arbitration

// 2 //

Misc Case No. 85/2018 under Annexure-1 with appropriate direction to the Respondent No. 1 & 2 to pay the enhanced compensation amount @ Rs.5,00,00,000/- per acre or at least @ Rs.60,50,000/- per acre being the BMV value of Year, 2014 pertaining to her land as has been claimed in Arbitration Case No. 53/2015 before the Collector & Arbitrator, Puri when the adjacent village of Markandeswar Sahi-II were awarded @ Rs.1,00,00,000/- & Rs.88,00,000/- per acre similar kisam of land in the facts and circumstances of the case & further be pleased to direct the learned Arbitrator to reconsider the enhancement of the compensation amount as per the aforesaid rate along with all statutory benefits within a reasonable period as this Hon'ble Court as would be deem fit & proper in favour of the Appellant accordingly. And for which act of kindness, the appellants as in duty bound shall ever pray."

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

the Respondents.

5. Learned counsel for the Appellants is directed to

serve a copy of the brief on Mr. U. C. Mohanty, who

usually appears for the Opposite Party No.1 to take

instructions in the matter.

6. Further, Mr. P. K. Parhi, learned DSGI waives of

notice on behalf of the Opposite Party No.2. A copy

// 3 //

of the brief be served on him to take instructions in

the matter.

7. List this matter on 18th February, 2025.