Keshab Chandra Nayak vs State Of Odisha And Others .... Opp. ...
2026 Latest Caselaw 585 Ori

Orissa High Court

Keshab Chandra Nayak vs State Of Odisha And Others .... Opp. ... on 21 January, 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: 22-Jan-2026 13:54:31                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                  W.P.(C) No. 19267 OF 2025
                                               Keshab Chandra Nayak                        ....        Petitioner
                                                                                                          None
                                                                         -versus-
                                               State of Odisha and others                  ....    Opp. Parties
                                                                                  Mr. Ajodhya Ranjan Dash,
                                                                            Additional Government Advocate
                                                     CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                    JUSTICE SANJAY KUMAR MISHRA
                                                                      ORDER

                      Order No.                                      21.01.2026
                            2.            1.       This matter is taken up through hybrid mode.

2. None appears for the Petitioner at the time of call.

3. This writ petition has been filed for a direction to the Opposite Parties to pay compensation to the Petitioner for acquisition of his land in terms of the judgment passed by this Court in LAA No.143 of 2010.

4. The Petitioner also prays for a direction to the Opposite Parties to make an assessment and re-determine the compensation in terms of the judgment passed in LAA No.143 of 2010 and order passed in W.P.(C) No.2804 of 2023.

5. This matter was listed on 3rd December, 2025, on which date, none represented the Petitioner. Hence, the matter was adjourned to be listed today. Since none appears today for the Petitioner to pursue the matter, this writ petition stands dismissed for non-prosecution.

                                                                             (K.R. Mohapatra)
                                                                                  Judge

                                                                               (S.K. Mishra)
               ms                                                                  Judge