Purna Sagaria vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 1325 Ori

Orissa High Court

Purna Sagaria vs State Of Odisha And Others .... Opp. ... on 16 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: 17-Jul-2025 16:26:50

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C). NO.14444 OF 2025
                                  Purna Sagaria                      ....               Petitioner
                                                             Mr. Gopal Chandra Das, Advocate
                                                    on behalf of Mr. Dhanjaya Mund, Advocate
                                                            -versus-
                                  State of Odisha and others               ....   Opp. Parties
                                                                   Mr. Pravu Prasanna Behera,
                                                                   Additional Standing Counsel

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

          Order No.                               16.07.2025
              01.            1.      This matter is taken up through hybrid mode.

2. The grievance of the Petitioner in this writ petition is with regard to inaction of the Special Land Acquisition Officer (R & R), Khariar and in disposing of the application under Section 28-A of the Land Acquisition Act, 1894 (for brevity 'the Act'), which was filed in terms of judgment dated 16th March, 2024 passed by learned Civil Judge, (Senior Division), Nuapada in LAR No.30 of 2021.

3. Mr. Behera, learned ASC is directed to take instruction with regard to the status of such application stated to have been filed under Section 28-A of the Act.

4. Put up this matter on 14th August, 2025.

5. Instruction, if any, shall be obtained in the meantime positively.

                                                               (K.R. Mohapatra)
                                                                     Judge


                                                                 (Savitri Ratho)
           Rojalin                                                   Judge