Pragnya Paramita Mishra vs Land Acquisition Office &
2025 Latest Caselaw 2949 Ori

Orissa High Court

Pragnya Paramita Mishra 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.26 of 2024

        Pragnya Paramita Mishra               ....        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 Appellant has 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. 80/2018 & the L.C.R. of the Collector & Arbitrator, Puri in Arbitration Misc Case No. 107/2014 and on hearing the parties be pleased to allow the same in favour of the Appellant and set aside part

// 2 //

of the impugned Judgment dated 18.04.2024 in under Annexure- 1 with appropriate Respondent. Nos.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. 107/2014 before the Collector & Arbitrator, Puri in the facts and circumstances of the case or alternative since the undisputed Bench Mark Valuation of Gharabari Kisam of land & accordingly this Hon'ble Court 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.

(Dr. S.K. Panigrahi) Judge Sumitra

Location: High Court of Orissa, Cuttack