Sudhir Kumar Nath vs Special Land Acquisition Officer
2026 Latest Caselaw 2389 Ori

Orissa High Court

Sudhir Kumar Nath vs Special Land Acquisition Officer on 14 March, 2026

Author: M.S. Raman

Bench: Murahari Sri Raman

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                             LAA No.41 of 2017

          Sudhir Kumar Nath                     ....                Appellant
                                                                 (In person)

                                     -versus-
          Special Land Acquisition Officer,    ....            Respondents
          Sambalpur and another
                         Mr.Aurobinda Mohanty, Addl. Standing Counsel
                                                Mr.Ajay Kumar Garnaik,
                                 Special Land Acquisition Officer, Talcher

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

14.03.2026 Order No.

14. 1. Mr.Sudhir Kumar Nath, the appellant appeared in person from Virtual Centre for High Court of Orissa at Sambalpur. Mr.Aurobinda Mohanty, learned Addl. Standing Counsel so also Mr.Ajay Kumar Garnaik, the Special Land Acquisition Officer, Talcher are present in Court.

2. The learned Senior Civil Judge, Sambalpur vide order dated 22.03.2017 in L.A. Misc. Case No.14 of 2002, has observed as follows:

"The L.A. Mise. Case be and the same is allowed on contest against the Opposite Parties. The market value of the acquired land to the extent of Ac. 0.15 decimals appertaining to plot nos. 731, 749, 764 under khata no.98 of mouza-Sindurpank, P.S Sadar, Dist. Sambalpur is redetermined to Rs. 3,500 per decimal. The claimants are also entitled to get solatium at the rate of 30% on the above amount.

Further they are entitled to get additional compensation at the rate of 12% for the period commencing from the date of publication of the notification u/s 4(1) of the Act to the date of award or the date of taking of possession of the land whichever is earlier. They are also entitled to get interest to such excess amount at the rate of 9% per annum for one year from the date of which the possession of the land was taken and at the rate of 15% per annum for the rest period till the date of payment. The amount which has already paid to the claimants shall be deducted and the balance amount shall be paid to them.

As regard cost, no cost.

Accordingly, the reference is answered. A copy of this order be sent to the L.A.O Sambalpur for information and necessary action."

3. It is conceded by the Special Land Acquisition Officer that the Respondents are agreed to deposit the amount as per the aforesaid order of the learned Senior Civil Judge, Sambalpur. However, Mr.Sudhir Kumar Nath, the appellant submitted that he has filed this appeal seeking enhancement of the award passed by the learned Civil Court and he is not agreed for settlement.

4. Faced with such situation, Registry is instructed to place the matter before the Regular Bench having roster.

Signed by: BICHITRANANDA SAHOO

(M.S. Raman, J.) st Reason: Authentication Location: Orissa High Court, Cuttack 1 National Lok Adalat Date: 14-Mar-2026 16:22:04

Bichi