Citation : 2026 Latest Caselaw 646 Ori
Judgement Date : 22 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). NO.37291 OF 2025
Udhaba Majhi .... Petitioner
Mr. Bijaya Kumar Behera, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Siba Narayan Biswal,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
22.01.2026 Order No.
1. 1. This matter is taken up through hybrid mode.
2. Mr. Behera, learned counsel for the Petitioner submits that pursuant to judgment dated 18th April, 2024 passed by the learned Civil Judge (Senior Division), Nuapada in L.A.R. No.21 of 2021 in a reference under Section 18 of the Land Acquisition Act, 1894 (for brevity, 'the Act'), the Petitioner filed an application under Section 28-A of the Act for redetermination of compensation awarded in his favour. The said application though filed on 24th May, 2024, is still pending for consideration. Hence, finding no other alternative, the Petitioner has filed this writ petition.
3. Mr. Biswal, learned Additional Standing Counsel prays for an adjournment to take instruction in the matter.
4. Put up this matter on 25th February, 2026. Instruction, if any, shall be obtained by that date positively.
(K.R. Mohapatra)
Judge
(S.K. Mishra)
Kanhu Judge
Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 22-Jan-2026 19:51:39
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