Haramani Chnida vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 8587 Ori

Orissa High Court

Haramani Chnida vs State Of Odisha And Others .... Opp. ... on 22 September, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 22-Sep-2025 18:28:24




                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                 W.P.(C) No. 22940 OF 2025
                                               Haramani Chnida                           ....         Petitioner
                                                                         Mr. Gopal Chandra Das, Advocate
                                                                         -versus-
                                               State of Odisha and others                ....    Opp. Parties

                                                                                   Mr. Siba Narayan Biswal,
                                                                                 Additional Standing Counsel
                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                     JUSTICE SAVITRI RATHO
                                                                     ORDER

                    Order No.                                       22.09.2025
                          1.              1.       This matter is taken up through hybrid mode.

2. Mr. Das, learned counsel submits that the Petitioner has filed an application under Section 28-A of the Land Acquisition Act, 1894 (for brevity 'the Act') in terms of the judgment dated 26th April, 2024 passed by learned Civil Judge (Senior Division), Nuapada in LAR No.44 of 2022. The said application is still pending with the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, Nuapada. Hence, this writ petition has been filed for early disposal of the application under Section 28-A of the Act and to re-determine the compensation in terms of the judgment passed in LAR No.44 of 2022 initiated under Section 18 of the Act.

3. Mr. Biswal, learned Additional Standing Counsel prays for an adjournment to take instruction in the matter.

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 22-Sep-2025 18:28:24

4. Put up this matter on 14th November, 2025.

5. Instruction, if any, with regard to status of application under Section 28-A of the Act stated to have been filed by the Petitioner shall be obtained by that date positively.

                                                                            (K.R. Mohapatra)
                                                                                 Judge



                                                                             (Savitri Ratho)
            ms                                                                   Judge