Citation : 2025 Latest Caselaw 9433 Ori
Judgement Date : 27 October, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
L.A.A No.45 of 2012
Gouri Shankar Panda .... Appellant
Mr. N. N. Mohapatra, Advocate
-versus-
Special Land Acquisition .... Respondents
Officer, Chatrapur, Ganjam &
another
Mr. P.P. Behera, ASC
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
27.10.2025 Order No.
31. This matter is taken up through hybrid mode.
2. Heard learned Counsel for the parties.
3. Though several grounds have been urged in the Appeal Memo, the impugned judgment has been challenged basically on the ground that though it was well proved before the learned Referral Court that out of Ac.0.380 decimals of land, the Special Land Acquisition Officer has acquired the land of the present Appellant measuring Ac.0.360 decimals, but compensation was paid to the Appellant for Ac.0.230 decimals of land. Despite proving so, a perverse finding has been given, so far as Issue No.1 is concerned.
4. That apart, learned Counsel for the Appellant further argues before this Court that, the rest of the said plot, after acquisition, became useless. The Claimant/Appellant ought to have given compensation for the entire land measuring Ac.0.380.
5. Learned Counsel for the State-Respondents prays for an adjournment to take instruction in the regard so also obtain a field report from the Special Land Acquisition Officer, Mahendragada, Gajapati and undertakes to obtain the same before the next date of listing.
6. The matter be listed in the week commencing from 15th December, 2025 for further hearing, as prayed for.
(S. K. MISHRA) Prasant JUDGE
Signed by: PRASANT KUMAR PRADHAN Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 28-Oct-2025 18:18:09
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