Citation : 2025 Latest Caselaw 8148 Ori
Judgement Date : 11 September, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.23803 OF 2025
Bhishma Raj Sahu .... Petitioner
Mr. Bhaskar Samantaray, Advocate
-versus-
State of Odisha and Others .... Opp. Parties
Mr.Sabita Ranjan Pattnaik,
Additional Government Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 11.09.2025 01. 1. This matter is taken up through hybrid mode.
2. Learned counsel for the Petitioner submits that pursuant to judgment dated 14th September, 2023 passed by the learned Civil Judge (Sr. Division), Nuapada in LAR No.08 of 2017, the Petitioner has filed an application under section 28-A of the Land Acquisition Act, 1894 (for brevity, 'the Act') on 7th December, 2023 (Annexure-2) for redetermination of land acquisition compensation. 2.1. The said application is still pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar and no positive step has been taken yet for its disposal.
3. Mr. Pattnaik, learned Additional Government Advocate prays for an adjournment to take instruction with
regard to current status of the application filed under section 28-A of the Act.
4. Accordingly, the matter stands adjourned to be listed on 14th October, 2025. Instructions, if any, shall be obtained in the meantime positively.
(K.R. Mohapatra) Judge
(Savitri Ratho) Judge Himansu
Signed by: HIMANSU SEKHAR DASH
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