Orissa High Court
Chandramani Tajan & Anr vs Special Land Acquisition on 29 October, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
LAA No.39 of 2016
Chandramani Tajan & anr. .... Appellants
Mr. B. Tripathy, Advocate
-versus-
Special Land Acquisition .... Respondents
Officer, Ultra Mega Power
Project, Sundargarh & ors.
Mr. D.K. Sahoo, AGA
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
29.10.2025
Order No.
08. This matter is taken up through hybrid mode.
2. This Appeal has been preferred challenging a
common judgment dated 14.01.2016 passed in L.A.
Reference Case Nos.289 of 2013 and 298 of 2013. The
operative portion of the said judgment, being relevant,
is extracted below:-
"ORDER
While refusing the claim of the
petitioners over the compensation
amount, it is directed that the
awardees namely Fulki Majhi,
Soubhangani Dwitia Chand. Janhabi
Jayapuria and Sabitri Jayapuria are
entitled to receive the entire
compensation amount as per the
award statement, for acquisition of
their land for an area of Ac.1.000
decimals out of hal khata no.263-31 of
mouza Kopsingha, after expiry of the
appeal period or subject to the order of
the appellate Court. With the
aforesaid findings & observations,
both the LA references are accordingly
answered and disposed of."
3. The present Appellants were the Petitioners before
the Court below in the aforesaid reference cases.
4. A Joint Affidavit has already been filed before this
Court by the present Appellants so also the private
Respondent Nos.3 to 6, who were the Opposite Parties
in the said Reference Cases. Para 2 of the said
Compromise Affidavit, being relevant, is extracted
below:-
"2. That the appellants and
respondents mutually resolved the
dispute between themselves and
compromised the case where the
appellants will take Rs.4,00,000/-
out of the total award of
Rs.22,73,050/- and the rest award
with interest will be taken by the
Respondents No. 3 to 6. In terms of
the compromise the parties do not
want to pursue the appeal hence this
present petition may kindly be
accepted and appeal may be disposed
of with direction to the Respondent
No.1 to release the amount as per the
terms and conditions of the
compromise petition."
(Emphasis supplied)
5. The impugned judgment is modified to the said
effect, as stated in Para 2 of the Compromise Affidavit
quoted above. Accordingly, the Special Land
Acquisition Officer, Ultra Mega Power Project Officer,
Sundergarh (Respondent No.1) is directed to disburse
the awarded amount in favour of the present
Appellants and the private Respondent Nos.3 to 6 in
terms of the compromise affidavit, as detailed above,
within two weeks' from the date of production of the
certified copy of this order.
6. The appeal is disposed of accordingly.
7. Urgent certified copy of this order be granted on
proper application as per rules.
(S.K. MISHRA)
Banita JUDGE
Signed by: BANITA PRIYADARSHINI PALEI
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 30-Oct-2025 17:08:24
