Citation : 2025 Latest Caselaw 10263 Ori
Judgement Date : 20 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30989 OF 2025
Kriparam Patel @ Kruparam Patel .... Petitioner
Mr. Akansh Acharya, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 20.11.2025 01. 1. This matter is taken up through hybrid mode.
2. Mr. Acharya, learned counsel for the Petitioner submits that pursuant to the judgment dated 10th February, 2023 passed by the learned Senior Civil Judge, Nuapada in LAR No.183 of 2010 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, which is pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar. The said application has not yet been disposed of although it was filed on 24th March, 2023.
3. Mr. Mishra, learned Additional Standing Counsel prays for an adjournment to take instruction with regard to current status of the petition under Section 28-A of the Act, by the next date.
4. Put up this mater on 16th January, 2026. Instruction, if any shall be obtained by that date positively.
(K.R. Mohapatra)
Judge
(Savitri Ratho)
Himansu Judge
Signed by: HIMANSU SEKHAR DASH
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