Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Balamat Bhoi vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 8699 Ori

Citation : 2025 Latest Caselaw 8699 Ori
Judgement Date : 24 September, 2025

Orissa High Court

Balamat Bhoi vs State Of Odisha And Others .... Opposite ... on 24 September, 2025

Bench: K.R. Mohapatra, Savitri Ratho
                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No. 23098 of 2025
         Balamat Bhoi                               ....                 Petitioner
                                                       Mr. A. Acharya, Advocate
                                         -versus-
         State of Odisha and Others                   ....        Opposite Parties
                                                           Mr. S.N. Biswal, ASC

                CORAM:
                              JUSTICE K.R. MOHAPATRA
                              JUSTICE SAVITRI RATHO
Order No.                               ORDER

   01.                                      24.09.2025
              1.

This matter is taken up through hybrid mode.

2. Mr. A. Acharya, learned counsel for the Petitioner submits that assailing the judgment dated 5th April, 2024 passed by the learned Civil Judge (Senior Division), Nuapada in L.A.R. No. 24 of 2019 initiated under Section 18 of the Land Acquisition Act, 1894 (for brevity 'the Act, 1894'), the Petitioner filed an application under Section 28-A of the Act, 1894 for re- determination of the compensation awarded in his favour. The said application is still pending with Special land Acquisition Officer, Lower Indra Irrigation Project, Khariar in the District of Nuapada-Opposite Party No.3. No step has been taken to take a decision on his application filed under Section 28-A of the Act, 1894.

3. Mr. S.N. Biswal, learned Additional Standing Counsel prays for an adjournment to take instruction with regard to the current status of the application under Section 28-A of the Act, 1894 stated to have been filed by the Petitioner.

4. Put up on 14th November, 2025.

5. Instruction, if any, shall be obtained by that date positively.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 24-Sep-2025 19:39:23

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter