Budu Gouda vs Surendra Kumar
2021 Latest Caselaw 12838 Ori

Citation : 2021 Latest Caselaw 12838 Ori
Judgement Date : 14 December, 2021

Orissa High Court

Budu Gouda vs Surendra Kumar on 14 December, 2021

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CONTC No.1962 of 2019
            Budu Gouda                             ....              Petitioner


                                        -versus-

            Surendra Kumar, I.A.S.                 ....         Opp. Party/
                                                              Contemnor
                                              Mr. A.R. Dash, AGA


                      CORAM:
                      JUSTICE JASWANT SINGH
                      JUSTICE S.K. PANIGRAHI
                               ORDER (ORAL)

Order No. 14.12.2021

05. 1. This matter is taken up through hybrid mode.

2. None appears for the Petitioner.

3. The Petitioner- land owner had filed W.P.(C) No.16542 of 2018 challenging the action of the Opposite Party in not sanctioning the decreetal/ awarded amount for his land acquired in view of the order of the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, District- Nuapada. The said Writ Petition was disposed of vide order dated 27th of November, 2018 directing the Commissioner-cum-Secretary, Water Resources Department, Government of Odisha to take necessary steps for deciding the representation filed by the Petitioner in the aforesaid regard within a period of three months of production of certified copy of the order.

// 2 //

4. It transpires that the Department-State had filed LAA No.106 of 2019, which was partly allowed vide order dated 9th of January, 2020 modifying the judgment/ award passed by the referral court i.e. learned Senior Civil Judge, Nuapada in LAR No.212 of 2010.

5. At the time of hearing, Mr. A.R. Dash, learned Additional Government Advocate for the State points out that the Department of Water Resources, Government of Odisha has ensured sanction and release of payment of compensation which the Petitioner is entitled in accordance with law.

6. In view of the above, this CONTC is disposed of.

(Jaswant Singh) Judge

( S.K. Panigrahi) Judge December 14th 2021 Cuttack