Prasanta Kumar Mohanty vs ) Land Acquisition Officer
2025 Latest Caselaw 3188 Ori

Orissa High Court

Prasanta Kumar Mohanty vs ) Land Acquisition Officer on 31 January, 2025

Author: S. K. Panigrahi

Bench: S. K. Panigrahi

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                ARBA No.4 of 2025
        Prasanta Kumar Mohanty               .....               Appellants
        & Ors.
                                                       Represented By
                                                       Adv. - Ajit Kumar
                                                       Mohanty

                                       -versus-
        1) Land Acquisition Officer           .....            Respondents

And Competent Authority, Mr. U.C. Mohanty, Puri Adv.

2) Govt. Of India, Ministry Of Road Transport And Highways, New Delhi

CORAM:

THE HON'BLE DR. JUSTICE S. K. PANIGRAHI

Order ORDER 31.01.2025 No.

01. 1. This matter is taken up through hybrid

arrangement.

2. The Appellants, by filing this Appeal have

challenged the judgment/order dated 22.10.2024 in

Arbitration Misc Case No. 81 of 2018 of the District Judge,

Puri (arising out of Arbitration Award dated 28.07.2018 in

Arbitration Misc Case No. 52/2015 of the Collector &

Arbitrator, Puri) u/s 34 of Arbitration and Conciliation

Act, 1996 wherein the learned District Judge, Puri partly

allowed the aforesaid application of the Appellant

directing the Collector & Arbitrator, Puri to consider the

valuation of the Land in juxtaposition to the claim of the

Petitioners @ Rs. 40,00,000/- per acre.

3. Heard.

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

the Opposite Parties.

5. Mr. U.C. Mohanty, learned counsel waives of

notice on behalf of the Opposite Parties. Two spare copies

of the brief be served on him to obtain instruction in the

matter.

6. List this matter on 05.03.2025.

(Dr. S.K. Panigrahi) Judge

Gitanjali