Panchanan Meher & Another vs State Of Odisha & Others .... Opp. ...
2025 Latest Caselaw 10213 Ori

Orissa High Court

Panchanan Meher & Another vs State Of Odisha & Others .... Opp. ... on 19 November, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No. 30880 of 2025

                 Panchanan Meher & Another                  ....       Petitioners
                                                       Mr. G.C. Das, Advocate
                                            -versus-

                 State of Odisha & Others                   ....      Opp. Parties

                                                   Mr. Manmaya Kumar Dash,
                                                   Additional Standing Counsel

                     CORAM:
                        JUSTICE K.R. MOHAPATRA
                        JUSTICE SAVITRI RATHO

                                       ORDER

Order No.                             19.11.2025

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

2. Mr. Das, learned counsel for the Petitioners submits that enhanced compensation pursuant to judgment dated 26th April, 2018 passed by learned Civil Judge (Senior Division), Dharamgarh in LAR No. 31 of 2016 has not yet been disbursed in favour of the Petitioners.

3. It is submitted that the Petitioners along with their mother namely Sastha Meher being not satisfied with the award under Section 11 of the Land Acquisition Act, 1894 (for brevity "the Act"), had filed an application to refer the matter to the Civil Court. Accordingly, the matter was referred under Section 18 of the Act and was registered as LAR No. 31 of 2016.

4. At the time of initiation of the proceeding under Section 18 of the Act, the Land Acquisition Officer had deposited the compensation in the Court of learned Civil Judge (Senior Division),

Dharamgarh. Although, the reference was disposed of vide judgment dated 26th April, 2018 enhancing the compensation, but the compensation has not yet been paid, probably due to the fact that compensation amount deposited before the Civil Court has not yet been returned to the Land Acquisition Officer for disbursal.

5. In view of such submission, Mr. Dash, learned Additional Standing Counsel prays for an adjournment to take instruction in the matter.

6. The Registrar Civil Court, Dharamgarh is also directed to submit a report with regard to the status of release of the compensation amount deposited in LAR No. 31 of 2016 to the Zone Officer, Upper Indravati Irrigation Project, Kusumkhunti in the district of Kalahandi.

7. Put up this matter on 13th January, 2026.

8. Instruction shall be obtained by Mr. Dash, learned Additional Standing Counsel by that date.

9. Registry shall communicate this order to learned Civil Court, Dharamgarh immediately to submit a report as aforesaid.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge

Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication

Location: Orissa High Court, Cuttack Date: 21-Nov-2025 10:23:26