Special Land Acquisition vs Rabinarayan Sahoo & Others
2025 Latest Caselaw 844 Ori

Orissa High Court

Special Land Acquisition vs Rabinarayan Sahoo & Others on 3 July, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               LAA No.71 of 2010

                 Special Land Acquisition          ....            Appellant
                 Officer, R.I.P, Baghuabol,
                 Talcher
                                                        Mrs. U. Padhi, ASC


                                    -versus-
                 Rabinarayan Sahoo & others        ....        Respondents

                                                    Mr. N. Panda, Advocate
                                                       (For Res. Nos.1 to 8)

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                      ORDER

03.07.2025 Order No. Misc. Case No.175 of 2010

07. This matter is taken up through hybrid mode.

2. This is an application filed by the State-Appellant for condonation of delay. As pointed out by the Stamp Reporter, there is a delay of 185 days in presenting the Memorandum of Appeal.

3. Though no written objection has been filed opposing to such prayer for condonation of delay, Mr. Panda, learned Counsel for the private Respondents submits that delay has not been properly explained. If this Court is inclined to condone the delay, heavy cost should be imposed on the State-Appellant.

4. However, in view of the averments made in the Misc. Case so also submissions made by the learned Counsel for the parties, this Court is inclined to condone the delay, subject to payment of cost of Rs. 1000/- to be paid to the learned Counsel for the private Respondents within two weeks hence and the receipt in proof of payment of cost is deposited with the Registry within the said period.

5. Accordingly, the Misc. Case stands disposed of.

(S. K. MISHRA) JUDGE

1. Learned Counsel for the State-Appellant prays for time to take instruction as to whether the impugned judgment dated 15.09.2009 passed in L.A. Misc Case No.95 of 2007 can be implemented in terms of the instruction dated 01.09.2018 of the Government of Odisha, Department of Water Resources, vide which it was circulated that cases, where the Civil Court's award, including all the statutory benefits, is within Rs.1,00,000/- those cases can been disposed of through conciliation.

2. The matter be listed in the week commencing from 21st July,2025 under the heading "Fresh Admission", subject to payment of cost in terms of order of even date passed in Misc. Case No.175 of 2010.

(S. K. MISHRA) JUDGE Signature Mona Not Verified Digitally Signed Signed by: MONALISA SWAIN Reason: Authentication Location: High Court of Orissa Date: 04-Jul-2025 19:41:11