Land Acquisition Zone vs Barsha Mohanty
2026 Latest Caselaw 68 Ori

Orissa High Court

Land Acquisition Zone vs Barsha Mohanty on 6 January, 2026

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 L.A.A No.18 of 2022

                 Land Acquisition Zone                 ....             Appellant
                 Officer, Zone-III, Rengali
                 Right Canal System,
                 Dhenkanal
                                                            Mr. S.S. Routray, ASC


                                            -versus-
                 Barsha Mohanty                        ....           Respondent
                                                  Mr. B.P. Pradhan, Advocate

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                          ORDER

Order No. 06.01.2026

29. This matter is taken up through hybrid mode.

2. Pursuant to order dated 26.11.2025, learned Counsel for the State-Appellant files a photocopy of letter No.687 dated 17.12.2025 of the Office of the Zone Officer, Zone-III, Rengali Right Canal System, Dhenkanal, addressed to the Addl. Standing Counsel, O/o The Advocate General, Odisha, Cuttack in the Court, which be kept on record. Contents of the said letter, being relevant, are reproduced below:

                    "Letter No.687                      Dtd. 17.12.2025

                    To
                         The Addl. Standing Council

O/o The Advocate General, Odisha, Cuttack. Sub:- Submission of necessary instruction in LAA NO.-18/2022 filed by the LAO, RRCS, Dhenkanal-Vrs-Barsha Mohanty.

Ref:- Your office letter No-57454 dtd. 01.12.2025.

This office letter No- 475 dtd. 13.08.2025.

Madam/Sir, In response to the letter on the subject cited above, this is to bring your kind notice that Land Acquisition Appeal No-18/2022, challenging the judgement/award dtd. 17.03.21 passed by the Presiding Officer, LA R & R Authority (N.D.), Sambalpur in L.A. Case No-27/2019, has been filed before the Hon'ble High Court, Odisha, Cuttack and is currently under consideration. Since, LAA No- 18/2022 is subjudice, the judgment dtd 17.03.2021 of the presiding officer, LAR&R Authority, Sambalpur in LA Case No-27/2019 has not been implemented and remains pending.

As regard, the orders dtd. 26.11.2025 of the Hon'ble High Court, Odisha, Cuttack, it is humbly submitted that the land acquisition of the appellant's land in vill- Gobindpur has been made vide Notification No.29092 dtd. 20.09.2016 u/s 11(1) of RFCTLAR&R Act. Similarly, the land of Jyotsnarani Chhotray, Lambodhar Jena, Karuna Patra & Nisamani Pattanaik have been acquired under Rengali Right Canal System in the same village under the same notification & project. They have been paid Land acquisition compensation at the enhanced rate as per the order of the learned presiding officer, LAR&R Authority, (ND), Sambalpur in LA Reference Case No. 26/2019, 27/2023, 23/2023 & 28/2023 respectively.

This is submitted for your information and necessary action.

Yours faithfully Sd/-

Zone Officer, Zone-III, RRCS, Dhenkanal"

3. In view of such instruction received from the Office of the Zone Officer, Zone-III, Rengali Right Canal System, Dhenkanal, the Appeal stands dismissed.

4. Accordingly, the State-Appellant is directed to implement the judgment dated 17.03.2021, passed by the learned LAR & R Authority, (Northern Division), Sambalpur

in L.A. Case No.27 of 2019 within a period of two months hence.

5. Urgent certified copy of this order be granted as per rules.

                                                             (S. K. Mishra)
Kanhu                                                            Judge

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 07-Jan-2026 16:10:27