WP(C)/2684/2021
2021 Latest Caselaw 1153 Ori

                                   W.P.(C) No. 2684 of 2021




02.    01.02.2021                This matter is taken up through video conferencing.
                                 Heard learned counsel for the parties.
                                 This Writ Petition has been filed by the petitioner
                    challenging the action of the opposite parties in not determining the
                    compensation amount in terms of the judgment dated 12.05.1998
                    passed by the learned Civil Judge (Senior Division), Deogarh in L.A
                    Case No.30 of 1998.
                                 Learned counsel for the petitioner submitted that the
                    petitioner has filed an application under Section 28-A of the Land
                    Acquisition Act, 1894 before the Land Acquisition Zone Officer, Zone-
                    1, Deogarh-opposite party no.2 under Annexure-2, for determination
                    of the compensation on the basis of the judgment dated 12.05.1998
                    passed by the learned Civil Judge (Senior Division), Deogarh in L.A
                    Case No.30 of 1998. He further submitted that though the said
                    application was duly received, till date no action has been taken as
                    yet.
                                 Considering the above, without going into the merits of
                    the case, this Court disposes of this Writ Petition with a direction to
                    opposite party no.2 to dispose of the petition under Section 28-A of
                    the Act filed by the petitioner in accordance with law, as expeditiously
                    as possible, preferably within a period of eight weeks from the date of
                    production of certified copy of this order along with a copy of this Writ
                    Petition.

                                 The parties may utilize the soft copy of this order
                    available in the High Court's website or print out thereof at par with
                    the certified copies in the manner prescribed vide Court's Notice
                    No.4587 dated 25.03.2020.
                                                                 ........................
                                                                 S. Panda, J.

Arun ...........................

S.K.Panigrahi, J.