Indra Tamba vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 10205 Ori

Orissa High Court

Indra Tamba vs State Of Odisha And Others .... Opp. ... on 19 November, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No.32014 OF 2025
                 Indra Tamba                               ....        Petitioner

                                       Mr.Bijaya Kumar Behera-1, 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

19.11.2025

Order No.

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

2. It is submitted by Mr. Behera, learned counsel for the Petitioner that pursuant to judgment dated 15th September, 2023 passed by the learned Civil Judge (Sr. Division), Nuapada in LAR Case No.14 of 2022 in a reference under Section 18 of the Land Acquisition Act, 1894 (for brevity, 'the Act'), the Petitioner has filed an application under section 28-A of the Act on 11th December, 2023 for redetermination of the compensation amount. The said application is still pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar.

3. Mr. Pattnaik, learned Additional Standing Counsel prays for an adjournment to take instruction in the matter.

4. Put up this matter on 12th December, 2025. Instruction, if any, shall be obtained by that date positively.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge Himansu

Signed by: HIMANSU SEKHAR DASH