Goutam Sahu vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 9529 Ori

Orissa High Court

Goutam Sahu vs State Of Odisha And Others .... Opposite ... on 29 October, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              WP(C) No. 29435 of 2025
             Goutam Sahu                              ....              Petitioner

                                          Mr. Dhanoj Kumar Sahoo, Advocate

                                          -versus-
             State of Odisha and others               ....       Opposite Parties

                                                        Mr. Swayambhu Mishra,
                                                     Additional Standing Counsel
            CORAM:
                           JUSTICE K.R. MOHAPATRA
                            JUSTICE SAVITRI RATHO
                                          ORDER

29.10.2025 Order No.

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

2. Mr. Sahoo, learned counsel for the Petitioner submits that pursuant to the judgment passed by the learned Civil Judge (Senior Division), Talcher in L.A. Misc. Case No.44 of 1998, filed under Section 18 of the Land Acquisition Act, 1894 (for brevity, 'the Act'), the Petitioner filed an application under Section 28-A of the Act for re-determination of compensation in terms of the judgment in L.A. Misc. Case No.44 of 1998. The judgment passed in L.A. Misc. Case No.44 of 1998 was subsequently challenged by the Zone Officer, Rengali Irrigation Project in First Appeal No.54 of 2000, which was dismissed by this Court vide order dated 10 th April, 2008. Even after disposal of the First Appeal No.54 of 2000, the Zone Officer, Rengali Irrigation Project, Land Acquisition and Rehabilitation, Debgarh (Opposite Party No.3) before whom the application under Section 28-A of the Act is pending, has not taken

any step for disposal of the same. The Petitioner had earlier approached this Court in WP(C) No. 24579 of 2014 along with other villagers, which was disposed of on 4 th May, 2015 with a direction to the Opposite Party No.3 to dispose of the application under Section 28-A of the Act within a period of six weeks from the date of production of certified copy of said order. The Petitioner produced certified copy of the said order and he was issued notice on 10th June, 2024 to appear before the Opposite Party No.3 and participate in the hearing. Although the Petitioner appeared, no order was passed on the said date. Since then, the matter is pending with the Opposite Party No.3.

3. Mr. Mishra, learned Additional Standing Counsel prays for an adjournment to take instruction with regard to current status of the application stated to have been filed by the Petitioner under Section 28-A of the Act.

4. Put up this matter on 17th December, 2025. Instruction with regard to current status of the application under Section 28-A of the Act filed by the Petitioner shall be obtained by that date positively.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge

RKS