Land Acquisition Officer (N.H.) vs Kavita Jain & Anr
2025 Latest Caselaw 2948 Ori

Orissa High Court

Land Acquisition Officer (N.H.) vs Kavita Jain & Anr on 27 January, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    ARBA No.30 of 2024

        Land Acquisition Officer (N.H.)        ....         Appellant(s)
        & Competent Authority,
        Bhubaneswar
                                                  Represented By Adv.
                                              Mr. Ajit Kumar Mohanty

                                   -versus-
        Kavita Jain & Anr.                             Respondent(s)
                                                  Represented By AGA
                                                      Mr. Sanjay Rath

                   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 Appellant has filed this ARBA with the following

prayer:-

"The Appellant, therefore, prays that, this Hon'ble Court would be graciously pleased to admit this Appeal, call for the records from the learned Court below, i.e. the Hon'ble District Judge, in ARBP No. 10 of 2023, disposed-off on 12.08.2024, arising out of the Arbitral Award, passed by the Arbitrator & Collector, Cuttack, in the L.A. Arbitration Case No. 36 of 2017, and after hearing both the sides, set-aside the impugned Judgment

// 2 //

dated 12.08.2024, filed under Annexure-1, in the fact and circumstances of the case, with costs; And for which act of your kindness, the Appellant as in duty bound shall ever pray."

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

the Respondent No.1 by Registered Post with

A.D./Speed Post. Requisites shall be filed within

three working days from today.

5. Learned counsel for the State waives of notice on

behalf of the Respondent No.2. A copy of the brief be

served on him to take instructions in the matter.

6. List this matter on 17th February, 2025.

1. As an interim measure, it is directed that the

Operation of the judgment dated 12.08.2024 passed

by the learned District Judge, Cuttack in ARBP No.10

of 2023 under Annexure-1 shall remain stayed till the

next date of the listing of this matter.

(Dr. S.K. Panigrahi)

Sumitra

Location: High Court of Orissa, Cuttack Date: 28-Jan-2025 17:03:11