Hareram Hati vs State Of Odisha And Others ... Opposite ...
2025 Latest Caselaw 8640 Ori

Orissa High Court

Hareram Hati 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. 23028 OF 2025
                                Hareram Hati                                  ...         Petitioner
                                                                 Mr. Gopal Chandra Das, Advocate
                                                             -versus-
                                State of Odisha and others                    ... Opposite Parties
                                                                           Mr. Swayambhu Mishra,
                                                                        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. Mr. Das, learned counsel for the Petitioner submits that an application under Section 28-A of the Land Acquisition Act, 1894 (for short, 'the Act') has been filed in terms of judgment dated 15th April, 2024 passed by learned Civil Judge (Sr. Division), Nuapada in LAR No.44 of 2022. The Special Land Acquisition Officer Lower Indra Irrigation Project, Kharihar - Opposite Party No.3 has not taken any step to take a decision on the application under Section 28-A of the Act. Hence, this writ petition has been filed.

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

4. Put up this matter on 11th November, 2025. Instructions, if any, shall be obtained in the meantime positively.

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

(Savitri Ratho) Judge