The Special Land Acquisition vs Drupadi Bag And Others
2026 Latest Caselaw 2380 Ori

Orissa High Court

The Special Land Acquisition vs Drupadi Bag And Others on 14 March, 2026

Author: M.S. Raman

Bench: Murahari Sri Raman

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                            LAA No.116 of 2013

          The Special Land Acquisition      ....              Appellant
          Officer, Sambalpur
                       Mr. Pravat Kumar Panda, Addl. Standing Counsel
           along with Ms. Jyoshnamayee Sahoo, Addl. Standing Counsel

                                    -versus-
          Drupadi Bag and others               ....          Respondents
                                                                   None


                                   CORAM:
                  HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
                                 ORDER

14.03.2026 Order No.

07. 1. This Land Acquisition Appeal has been preferred by the appellant-State challenging the impugned judgment/award dated 28th September, 2012 passed by the learned Civil Judge (Senior Division), Sambalpur in L.A. Misc. Case No.26 of 2003.

2. Learned Additional Standing Counsel appearing for the appellant-State, by furnishing a letter no.389, dated 21st June, 2016 issued by the Special Land Acquisition Officer, Talacher- Sambalpur Rail Link, Sambalpur, submitted that since the decretal amount of Rs.8,48,231.30 (rupees eight lakh forty eight thousand two hundred thirty one and paise thirty only), as awarded by the learned Civil Judge (Senior Division), Sambalpur vide impugned judgment/award dated 28th September, 2012 in L.A. Misc. Case No.26 of 2003, has already been paid to the decree holders (respondent nos.1, 2 and 3 herein) through Account Payee Cheque bearing No.543824, dated 30th April,

2016 of Bank of Baroda, Sambalpur, this Land Acquisition Appeal may be disposed of as the appellant shall not be interested to pursue the appeal. The letter dated 21st June, 2016 furnished by the learned Additional Standing Counsel is taken on record.

3. In view of the above submission of the learned Additional Standing Counsel appearing for the appellant-State, this Land Acquisition Appeal stands disposed of as withdrawn.

(M.S. Raman, J.) st 1 National Lok Adalat

MRS/Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 14-Mar-2026 16:02:39