Sadan Gahir vs State Of Odisha And Others ... Opposite ...
2025 Latest Caselaw 8639 Ori

Orissa High Court

Sadan Gahir vs State Of Odisha And Others ... Opposite ... on 23 September, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 24-Sep-2025 12:09:36


                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C) No.24080 OF 2025
                                 Sadan Gahir                                   ...         Petitioner
                                                                   Mr. Bhaskar Samantaray, Advocate
                                                              -versus-
                                 State of Odisha and others                    ... Opposite Parties
                                                                           Mr. Siba Narayan Biswal,
                                                                         Additional Standing Counsel
                                             CORAM:
                                             JUSTICE K.R. MOHAPATRA
                                             JUSTICE SAVITRI RATHO

                                                         ORDER

         Order No.                                      23.09.2025
                    1.   1.      This mater is taken up through hybrid mode.

2. In view of the judgment dated 13th September, 2023 passed by learned Senior Civil Judge, Nuapada in LAR No.70 of 2019 (C No.36 of 2019), the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar (Nuapada), vide letter No.413 dated 25th March, 2025 has written to the Director, R&R-cum-Ex-Officio Additional Secretary to Government, Department of Water Resources, Government of Odisha, Bhubaneswar for sanction of the amount to be released in favour of the beneficiaries. The same has not yet been responded to.

3. Mr. Biswal, learned ASC prays for an adjournment to take instruction with regard to the current status of the sanction of the awarded amount in terms of Section 18 of the Land Acquisition Act, 1894.

4. Put up this matter on 6th November, 2025. Instructions, if any, shall be obtained in the meantime positively.

(K.R. Mohapatra) Judge s.s.ssatpathy

(Savitri Ratho) Judge