Chhabilal Dandasena vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 8804 Ori

Orissa High Court

Chhabilal Dandasena vs State Of Odisha And Others .... Opp. ... on 26 September, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: Junior Stenographer
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 26-Sep-2025 14:56:17


                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C). NO.23118 OF 2025
                                 Chhabilal Dandasena                ....               Petitioner
                                                          Mr. Ganesh Chandra Das, Advocate
                                                           -versus-
                                 State of Odisha and others             ....    Opp. Parties
                                                                   Mr. Sabita Ranjan Pattnaik,
                                                             Additional Government Advocate

                                           CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                           JUSTICE SAVITRI RATHO
                                                    ORDER

         Order No.                                26.09.2025


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

2. Mr. Das, learned counsel for the Petitioner submits that in terms of the judgment dated 15th April, 2024 passed by learned Civil Judge, (Senior Division), Nuapada in LAR No.74 of 2019, the Petitioner filed an application under Section 28-A of the Land Acquisition Act, 1894 (for brevity 'the Act') to redetermine the compensation in respect of the property acquired. The said application is still pending before the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, Nuapada. No step has been taken to dispose of the application under Section 28-A of the Act.

3. Mr. Pattnaik, learned Additional Government Advocate prays for an adjournment to take instruction with regard to the current status of the application stated to have been filed under Section 28-A of the Act.

3. Put up this matter on 28th November, 2025.

Designation: Junior Stenographer

Location: HIGH COURT OF ORISSA, CUTTACK Date: 26-Sep-2025 14:56:17

4. Instruction, if any, shall be obtained in the meantime positively.

                                                            (K.R. Mohapatra)
                                                                  Judge


                                                             (Savitri Ratho)
           Rojalin                                               Judge