Ushabati Patel @ Naik vs Champabati Patel & Others
2026 Latest Caselaw 3318 Ori

Orissa High Court

Ushabati Patel @ Naik vs Champabati Patel & Others on 9 April, 2026

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             LAA No.01 of 2016

         Ushabati Patel @ Naik                   ....            Appellant

                                    Mr. R.K. Mohanty, Sr. Advocate
                                                        along with
                                         Mr. A. Mohanty, Advocate

                                    -versus-

         Champabati Patel & Others               ....      Respondents

Mr. G.N. Sahu, Advocate for Res. Nos.1 & 2 Mr. A. Sethy, ASC Mr. A.P. Bose, Advocate for Res. No.8

CORAM:

HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO

Order ORDER No. 09.04.2026 (Hybrid Mode)

24. 1. The Land Acquisition Appeal is pending since 2016. The contentious issue is apportionment of compensation awarded between the parties to the Appeal. The appellant is now aged about 65 years, Respondent No.1 is now aged about 70 years and Respondent No.2 has unfortunately passed away.

2. In considered view of this Court this is a matter which should be referred to the Mediation for Nation 2.0.

3. Considering the fact the matter is from the district of Sundargarh which is at more than 300 kms. distance from the High Court. It is directed that the matter shall be included in the Mediation for Nation 2.0 before DLSA, Sundargarh. The

parties shall through their counsel appear before the learned Secretary, DLSA, Sundargarh for appointment of trained Mediator and further proceeding. Soft copy of the required records shall be forwarded by the Registry to the learned Secretary, DLSA, Sundargarh along with copy of this order.

4. The instructing counsel for the appellant as well as the learned counsel for the respondents are requested to intimate the parties. The learned Secretary, DLSA, Sundargarh shall fix a date and intimate the parties in their respective addresses for appearance to start mediation.

5. On the said date instruction from the learned Secretary, DLSA, Sundargarh regarding the progress in the mediation such as notice to the parties, appearance, etc. shall be placed on record. The learned Secretary, DLSA, Sundargarh is requested to furnish instruction to the Registry of this Court. The parties shall appear before the learned Secretary, DLSA, Sundargarh on 27.04.2026.

The matter shall be listed before this Court under heading Mediation for the Nation 2.0 in the week commencing 11.05.2026.

(Mruganka Sekhar Sahoo) Judge

Signed

Location: HIGH COURT OF ORISSA, CUTTACK Date: 11-Apr-2026 16:32:31