Tapaswini Jena And Another Vs Union Of India And Another

B. P. Routray, J

The matter is taken up through Hybrid mode.

Heard Mr.Sahoo, learned counsel for the Appellants and Mr.Padhi, learned Central Government Counsel for the Respondent-Union of India.

It is submitted on behalf of the Appellants that challenge in the present appeal is against the direction of keeping 90% of the compensation amount in fixed deposit and is covered by a similar judgment of this court.

It is admitted by both parties that the challenge in present appeal is squarely covered by the decision of this Court rendered in FAO No.262 of 2020 and batch, disposed of on 9th  September, 2021.

Accordingly, present appeal is disposed of in terms of the principles decided in the said decision of this Court with a direction to disburse entire compensation amount in favour of the claimants by keeping 50% of their shares in fixed deposits separately in their names in any Nationalized bank for a period of five years.

With the aforesaid observation and direction, the FAO is disposed of.

Urgent certified copy of this order be granted on proper application.

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