Budun Minji & Ors vs Union Of India
2025 Latest Caselaw 9650 Ori

Orissa High Court

Budun Minji & Ors vs Union Of India on 31 October, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                                       Signature Not Verified
                                                                       Digitally Signed
                                                                       Signed by: BHABAGRAHI JHANKAR
                                                                       Reason: Authentication
                                                                       Location: ORISSA HIGH COURT,
                                                                       CUTTACK
                                                                       Date: 31-Oct-2025 20:10:42




                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 F.A.O No. 22 of 2024
            Budun Minji & Ors.                  ....                Appellant (s)
                                                     Ms. Deepali Mahapatra, Adv.
                                         -versus-
            Union of India                    ....                 Respondent (s)

Ms. Pratima Nayak, CGC

CORAM:

DR. JUSTICE SANJEEB K PANIGRAHI Order ORDER No. 31.10.2025

06. 1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the parties are present. Judgment prepared

in separate sheets is delivered and pronounced in open Court in

the presence of learned counsel for the parties and the order is

passed accordingly as follows:-

3. The appeal is, therefore, allowed.

4. The appellants are entitled to compensation of Rs.8,00,000/-

(Rupees eight lakhs) with interest at 6% per annum from the date

of filing of the claim application until payment. The respondent

Railways shall deposit the amount before the Tribunal within

three months, whereupon it shall be disbursed to the appellants

in accordance with law.

5. Interim order, if any, passed earlier stands vacated.

( Dr. Sanjeeb K Panigrahi) Judge B.Jhankar