Shila Devi And Others vs Union Of India
2026 Latest Caselaw 281 Ori

Orissa High Court

Shila Devi And Others vs Union Of India on 13 January, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 13-Jan-2026 18:08:21




                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               FAO No.550 of 2025

                     Shila Devi and Others                          ....        Appellants
                                                              Mr. D. Patnaik, Advocate
                                                -versus-
                     Union of India, represented through its
                     General Manager, East Coast Railway, ....           Respondent
                     Chandrasekharpur, Bhubaneswar
                                            Mr. M.K. Pradhan, Senior Panel Counsel

                                 CORAM:
                                 JUSTICE B. P. ROUTRAY

                                                  ORDER

13.1.2026 Order No.

01. 1. Heard Mr. D. Patnaik, learned counsel for the claimants -

Appellants and Mr. M.K. Pradhan, learned senior panel counsel for Respondent - Union of India.

2. It is submitted on behalf of the Appellants that challenge in the present appeal against the direction of keeping 90% of the compensation amount in fixed deposit is covered by a similar judgment of this court.

3. It is admitted by both parties that the challenge in the present appeal is squarely covered by the decision of this Court rendered in FAO No.262 of 2020 and batch, disposed of on 9 th September, 2021.

4. Accordingly, present appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse entire compensation amount in favour of the claimants by keeping 50% of the share fall due to Appellant No.1 (Shila Devi) in fixed deposit in her name in any Nationalized bank for a period of five years and total amount fall due to the shares of minor Appellants 2 to 5 shall be kept in fixed deposits in any Nationalized Bank till they attain majority or for a period of five years, whichever is later.

5. With the aforesaid observation and direction, the FAO is disposed of.

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

( B.P. Routray) Judge

M.K. Panda