[Cites 0, Cited by 0]
Orissa High Court
Utkal Keshari Mohanty vs State Of Odisha And Others .... Opp. ... on 15 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: 16-Apr-2026 16:45:07
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 23751 OF 2025
Utkal Keshari Mohanty .... Petitioner
Mr. Prabodh Chandra Nayak, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 15.04.2026
5. 1. This matter is taken up through hybrid mode.
2. Pursuant to the order dated 22nd January, 2026, the
Opposite Party No.4 instead of filing counter affidavit, provided
written instruction to learned Additional Standing Counsel.
3. Mr. Mishra, learned Additional Standing Counsel places
on record the written instruction of the Superintending Engineer,
Rural Works Division, Jajpur-Opposite Party No.4 vide Letter
No.2970 dated 10th April, 2026. Relevant portion of the said
written instruction is reproduced hereunder:
"Sub:- W.P.(C) No.23751 of 2025 filed by Utkal Keshari
Mohanty Vrs. State of Odisha and others.
Ref :- Your letter no.8790 dtd. 23.02.2026.
Sir,
In inviting a reference to your letter cited above, it
is to state that as ordered by the Hon'ble Court this office
has taken necessary steps towards direct purchase of
land as per the Land Acquisition Act, 2013. Accordingly,
the Sub-Registrar, Jajpur was requested to provide the
required documents such as EC, Bench Mark valuation
and sale Statistics of the villages and adjacent villages
for preceding five years for necessary DCAC approval
Designation: SENIOR STENOGRAPHER
Location: High Court of Orissa, Cuttack
Date: 16-Apr-2026 16:45:07
vide letter no. 189 dtd.10.12.2025 of the Executive
Engineer, Rural Works Sub-division, Jajpur & T.O. Ltr.
No.1055 dtd.13.02.2026.
The Sub-Registrar, Jajpur in his letter No.374
dtd.26.02.2026 has furnished the required documents to
this office and the same is under process for discussion
and approval of DCAC in their next meeting. Due to
busy work load in the financial year ending March-2026,
this office was unable to make ready the required papers
for necessary DCAC approval.
Therefore, it is requested to kindly move the
Hon'ble Court to allow one month time period for
finalization of the land acquisition amount in the DCAC
and payment to the Petitioner.
Yours Faithfully,
Superintending Engineer
Rural Works Division, Jajpur"
The said written instruction is taken on record.
4. It is submitted that the necessary sale deeds shall be
executed and duly registered as per the Bench Mark valuation and
consideration amount shall be paid to the Petitioner within a
period of one month from the date of issuance of said letter.
5. Put up this matter on 12th May, 2026, by which date Mr.
Mishra, learned Additional Standing Counsel shall apprise the
Court about the developments in the meantime.
6. Mr. Nayak, learned counsel for the Petitioner shall also
take instruction in the matter and apprise the Court about the
developments on the next date.
(K.R. Mohapatra)
Judge
(S.K. Mishra)
ms Judge
