Durbasha Sahu vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 1264 Ori

Orissa High Court

Durbasha Sahu vs State Of Odisha And Others .... Opp. ... on 15 July, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 16-Jul-2025 14:13:06


                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C). NO.9184 OF 2025
                                  Durbasha Sahu                      ....              Petitioner
                                                           Mr. Bhaskar Samantaray, Advocate
                                                            -versus-
                                  State of Odisha and others             ....    Opp. Parties
                                                                    Mr. Sabita Ranjan Pattnaik,
                                                              Additional Government Advocate

                                            CORAM:
                                            JUSTICE K.R. MOHAPATRA
                                            JUSTICE SAVITRI RATHO
                                                     ORDER

          Order No.                                15.07.2025


              04.            1.       This matter is taken up through hybrid mode.

2. Mr. Pattnaik, learned Additional Government Advocate places on record the written instruction imparted by the Director (R & R) & Ex-Officio, Special Secretary to Government in the Department of Water Recourses, Government of Odisha vide Letter No.17849 dated 23rd July, 2025.

3. It is indicated that due to inter-departmental and intra- departmental approvals, the implementation will take a larger time. Hence, three months time is being sought for to sanction and payment of compensation amount.

4. The judgment in LAR No.21 of 2019 was passed on 20th February, 2024 by learned Civil Judge, (Senior Division), Nuapada. In the meantime, more than one and half years have elapsed. Thus, it is not understood as to why three months more time is being required for intra-departmental and inter-departmental approval as indicated therein.

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Jul-2025 14:13:06

5. In view of the above, this Court directs Director (R & R) & Ex-Officio, Special Secretary to Government in the Department of Water Recourses, Government of Odisha to file an affidavit explaining the time sought for implementing the order passed in LAR No.21 of 2019.

6. Put up this matter on 1st August, 2025.

                                                                (K.R. Mohapatra)
                                                                      Judge


                                                                  (Savitri Ratho)
            Rojalin                                                   Judge