Pranakrushna Khuntia vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 1493 Ori

Orissa High Court

Pranakrushna Khuntia vs State Of Odisha And Others .... Opposite ... on 21 July, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WP(C) No.18085 of 2025
             Pranakrushna Khuntia                    ....              Petitioner

                                    Mr. Achyutananda Pattanaik, Advocate
                                        -versus-
             State of Odisha and others          ....     Opposite Parties
                                                   Mr. Sibanarayan Biswal,
                                                Additional Standing Counsel
            CORAM:
                              JUSTICE K.R. MOHAPATRA
                               JUSTICE SAVITRI RATHO
                                        ORDER

21.07.2025 Order No.

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

2. Mr. Biswal, learned Additional Standing Counsel on instruction submits that along with the reference under Section 30 of the Land Acquisition Act, 1894, the Land Acquisition Officer, Khordha enclosed a cheque of ₹1,24,06,161/- vide Cheque No. 997489 dated 26th November, 2011 drawn on Allahabad Bank, which has already been encashed by learned Civil Judge (Senior Division), Bhubaneswar in LA Misc. Case No.19 of 2014 of the said Court. It is further submitted that upon receipt of the said amount by the Land Acquisition Officer along with accrued interest from the Court of learned Civil Judge (Senior Division), Bhubaneswar, the land acquisition compensation in terms of the judgment dated 26th July, 2023 passed by the said Court (learned Senior Civil Judge, Bhubaneswar) in LA Misc. Case No.19 of 2014 shall be paid to the Petitioner.

3. Hence, Registry is directed to intimate this order to learned Civil Judge (Senior Division), Bhubaneswar to convey the current status of refund of the money pursuant to Letter No.298 dated 2nd March, 2024 of Land Acquisition Officer for payment of compensation to the Petitioner. The said report should reach this Court by 4th August, 2025.

4. Put up this matter on 11th August, 2025.

5. Registry shall communicate this order to learned Civil Judge (Senior Division), Bhubaneswar forthwith.

(K.R.Mohapatra) Judge

(Savitri Ratho) Judge RKS