Raghunath Sagaria vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 1503 Ori

Orissa High Court

Raghunath Sagaria vs State Of Odisha And Others .... Opp. ... on 21 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: 22-Jul-2025 11:39:42

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C). NO.14539 OF 2025
                                   Raghunath Sagaria                  ....               Petitioner
                                                              Mr. Gopal Chandra Das, Advocate
                                                  on behalf of Mr. Dhananjaya Mund, 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.                               21.07.2025
               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 22nd June, 2024 passed by learned Civil Judge, (Senior Division), Nuapada in LAR No.251 of 2017.

3. Mr. Pattnaik, learned Additional Government Advocate 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 19th August, 2025.

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

                                                                (K.R. Mohapatra)
                                                                      Judge


                                                                  (Savitri Ratho)
             Rojalin                                                  Judge