Brundaban Mallick vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 8805 Ori

Orissa High Court

Brundaban Mallick 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.19924 OF 2025
                                 Brundaban Mallick                  ....                  Petitioner
                                                                         Mr. D.P. 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.                                26.09.2025
             02.            1.       This matter is taken up through hybrid mode.

2. Petitioner in this writ petition seeks to assail the judgment dated 26th March, 2025 (Annexure-2) passed by learned Civil Judge, (Senior Division), Jagatsinghpur in LA Case No.354 of 2004 and also prays for a direction to give adequate compensation to the Petitioner.

3. In course of hearing, Mr. Das, learned counsel for the Petitioner, by filing a memo, prays for withdrawal of the writ petition to enable the Petitioner to file an Appeal under Section 54 of the Land Acquisition Act, 1894. The memo so filed is taken on record.

4. In view of such submission, the writ petition is disposed of as withdrawn.

5. Certified copy of the document(s), if any filed, be returned to learned counsel for the Petitioner on substitution of attested photocopy thereof.

                                                                (K.R. Mohapatra)
                                                                      Judge


                                                                  (Savitri Ratho)
           Rojalin                                                    Judge