Lukteswar Patel vs National Highways Authority Of India ...
2026 Latest Caselaw 3206 Ori

Orissa High Court

Lukteswar Patel vs National Highways Authority Of India ... on 7 April, 2026

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: SENIOR STENOGRAPHER
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 08-Apr-2026 11:31:04



                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                   W.P.(C) No. 5136 OF 2026
                                               Lukteswar Patel                               ....        Petitioner
                                                                                     Mr. Sourav Das, Advocate
                                                                      -versus-
                                               National Highways Authority of India          ....     Opp. Parties
                                               and others
                                                                                   Mr. Manmaya Kumar Dash,
                                                                                   Additional Standing Counsel

                                                      CORAM:
                                                      JUSTICE K.R. MOHAPATRA
                                                      JUSTICE SANJAY KUMAR MISHRA
                                                                   ORDER

                     Order No.                                   07.04.2026
                          2.              1.        This matter is taken up through hybrid mode.

2. The Petitioner in this writ petition prays for the following relief:

"It is therefore prayed that this Hon'ble Court may be graciously pleased to admit the present writ application/ petition, issue notice to the Opposite Parties and after hearing both the parties be pleased to: issue a writ in the nature of mandamus & thereafter, direct the Opposite Party no.02 to consider the Petitioner's objection relating to the quantum of compensation & thereafter, evaluate & give the proper compensatory amount by considering the Petitioner's objection;

And may pass any other appropriate Writ/Writs and order/orders which this Hon'ble Court may deem fit, just and proper;

And for which act of kindness, the petitioner as in duty bound shall ever pray."

3. Mr. Das, learned counsel for the Petitioner by filing a memo, prays for withdrawal of the writ petition to avail remedy before the appropriate forum. Memo so filed is taken on record.

Designation: SENIOR STENOGRAPHER

Location: High Court of Orissa, Cuttack Date: 08-Apr-2026 11:31:04

4. Mr. Dash, learned Additional Standing Counsel does not have any objection to such prayer.

5. In view of the memo filed, the writ petition is disposed of as withdrawn.

Urgent certified copy of this order be granted on proper application.

                                                                           (K.R. Mohapatra)
                                                                                Judge


                                                                            (S.K. Mishra)
             ms                                                                 Judge