Keshaba Gual vs State Of Odisha And Another .... Opp. ...
2025 Latest Caselaw 8360 Ori

Orissa High Court

Keshaba Gual vs State Of Odisha And Another .... Opp. ... on 17 September, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C). NO. 23948 OF 2025
                     Keshaba Gual                         ....                      Petitioner
                                                         Mr. Bhaskar Samantaray, Advocate
                                               -versus-
                     State of Odisha and Another                        ....     Opp. Parties
                                                                       Mr. S.N. Biswal, ASC
                          CORAM:
                                         JUSTICE K.R. MOHAPATRA
                                         JUSTICE SAVITRI RATHO
                                                 ORDER

    Order No.                                   17.09.2025

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

2. The grievance of the Petitioner in this writ petition is with regard to inaction of the authorities in adjudicating the application under Section 28-A of the Land Acquisition Act, 1894 (for brevity 'the Act, 1894') for re-determination of the land acquisition compensation.

3. It is submitted by Mr. Bhaskar Samantaray, learned counsel for the Petitioner that pursuant to judgment dated 14th September, 2023 passed by the learned Civil Judge (Senior Division), Nuapada in LAR No. 08 of 2017, the Petitioner filed an application under Section 28-A of the Act, 1894 on 22nd November, 2023. The same is still pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar- Opposite Party No.2.

4. Mr. S.N. Biswal, learned Additional Standing Counsel prays for an adjournment to take instruction with regard to up-to-date status of the application filed under Section 28-A of the Act, 1894.

5. Put up on 14th October, 2025.

6. Instructions, if any, shall be obtained by that date positively.

Signed by: PUSPANJALI MOHAPATRA
                                                                      (K.R. Mohapatra)
Designation: Personal Assistant
Reason: Authentication                                                    Judge
Location: Orissa High Court
Date: 17-Sep-2025 18:56:34
     puspa
                                                                      (Savitri Ratho)
                                                                          Judge