The Special Land Acquisition vs Prasanta Kumar Pati And Another
2026 Latest Caselaw 2386 Ori

Orissa High Court

The Special Land Acquisition vs Prasanta Kumar Pati And Another on 14 March, 2026

Author: M.S. Raman

Bench: Murahari Sri Raman

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                            LAA No.114 of 2013

          The Special Land Acquisition      ....              Appellant
          Officer, Talcher
                       Mr. Sachidananda Nayak, Addl. Standing Counsel

                                   -versus-
          Prasanta Kumar Pati and another ....               Respondents
                                                                   None


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

14.03.2026 Order No.

04. 1. This Land Acquisition Appeal has been preferred by the appellant-State challenging the impugned judgment/award dated 31st January, 2013 passed by the learned Civil Judge (Senior Division), Sambalpur in L.A. Misc. Case No.9 of 2007.

2. Mr. Sachidananda Nayak, learned Additional Standing Counsel appearing for the appellant-State, by furnishing a letter no.271, dated 6th March, 2026 issued by the Special Land Acquisition Officer, Talacher-Sambalpur Rail Link, Sambalpur to the Office of the learned Advocate General, Odisha, Cuttack, submitted that since the decretal amount of Rs.18,47,186/- (rupees eighteen lakh forty seven thousand one hundred eighty six only), as awarded by the learned Civil Judge (Senior Division), Sambalpur vide impugned judgment/award dated 31st January, 2013 in L.A. Misc. Case No.9 of 2007, has already been deposited in the account of the decree holder-Prasanta Kumar Pati

(respondent no.1 herein) through RTGS on 11th February, 2026, this Land Acquisition Appeal may be disposed of as the appellant-Land Acquisition Officer shall not be interested to pursue the appeal. The letter dated 6th March, 2026 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Additional Standing Counsel appearing for the appellant-State, this Land Acquisition Appeal stands disposed of as withdrawn.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