Raj Kishore Sahoo vs Land Acquisition Office & Competent
2025 Latest Caselaw 7835 Ori

Orissa High Court

Raj Kishore Sahoo vs Land Acquisition Office & Competent on 3 September, 2025

Author: Sanjeeb K. Panigrahi

Bench: Sanjeeb K. Panigrahi

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      ARBA No. 20 of 2025
                              Raj Kishore Sahoo                        ........  Appellant(s)
                                                                   Mr. Ajit Kumar Mohanty, Adv.
                                                     -Versus-
                              Land Acquisition Office & Competent
                              Authority, National Highways No.203,
                              Puri & Another                       .......... Respondent(s)

                                          CORAM:
                                          DR. JUSTICE SANJEEB K. PANIGRAHI

                                                       ORDER

03.09.2025 Order No.

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

2. Heard.

3. This appeal has been filed by the Appellant with the following

prayer:

"The appellant therefore prayed that this Hon'ble Court would graciously be pleased to admit this Appeal, call for the records from the learned Court below i.e. learned District Judge, Puri in Arbitration Misc Case No. 83/2018 & the L.C.R of the Collector & Arbitrator, Puri and in Arbitration Misc Case No.119/2014 and on hearing the parties allow the same in favour of the Appellant and set aside the part of the impugned Judgment dated 18.04.2025 in Arbitration Misc Case No. 83/2018 under Annexure- 1 with appropriate direction to the Respondent No. 1 & 2 to pay the enhanced compensation amount @ Rs.5,00,00,000/- per acre pertaining to their land as has been claimed in Arbitration Case No. 119/2014 before the Collector & Arbitrator, Puri in the facts and circumstances of the case or alternatively since the undisputed Bench Mark Valuation of Dalua-I Kisam of land was

Rs. 1,60,00,000/- per acre, both the Court below should be directed for enhancement of compensation at the aforesaid rate, alongwith other statutory benefits for enhancement of compensation in favour of the Appellant in the facts & circumstances of the ease accordingly.

And for which act of kindness, the appellants as in duty bound shall ever pray.

4. In such view of the matter, let notice be issued to the Opposite

Parties.

5. Issue notice to the Opposite Parties by Registered Post with

A.D./Speed Post. Requisites shall be filed within five working days

hence.

6. List this matter on 9th October, 2025.

( Dr. Sanjeeb K. Panigrahi) Judge

Murmu