WP(C)/35949/2020
2021 Latest Caselaw 13 Ori

                      W.P.(C ) NO.35949 OF 2020




2.   04.01.2021               This    matter     is   taken     up     through   video
                  conferencing.
                              Heard learned counsel for the petitioner and
                  learned Additional Government Advocate. A copy of this Writ
                  Petition    be   served   on   learned      Additional   Government
                  Advocate.
                              This Writ Petition has been filed by the petitioner
                  seeking for a direction to the opposite parties to pay the
                  compensation for acquisition of his land for the purpose of
                  construction of Dhamandhar Minor Irrigation Project as per
                  the award dated 6.3.2020 passed by the learned Civil
                  Judge(Sr.Divn.), Dharmagarh in LAR No.43 of 2019.
                              Learned counsel for the petitioner submitted that
                  pursuant to an application filed under Section 18 of the Land
                  Acquisition Act. 1984, LAR No.43 of 2019 was registered
                  before     the     learned     learned      Civil    Judge(Sr.Divn.),
                  Dharmagarh.        The    Court     below    by     judgment   dated
                  06.03.2020 answered the reference. However, no action has
                  been taken as yet for sanction and disbursement of the
                  compensation amount. He further submitted that a similar
                  Writ Petiton bearing W.P.(C) No.12814 of 2020 has been
                  disposed of on 04.09.2020 directing opposite party no.1 to
                  sanction the amount at an early stage and to take
                  expeditious step for disbursement of the compensation
                  amount.     He also submitted that the present Writ Petition
                  may be disposed of in term of the order passed in that Writ
                  Petition. Learned Additional Government Advocate has also
                  no objection to the aforesaid submission made by the learned
                  Counsel for the petitioner.
                          2




               In view of the above, this Court disposes of this
     Writ Petition with a direction to opposite party no.1 to
     sanction the amount at an early stage and thereafter opposite
     party   no.3-Land       Acquisition     Officer,   Kalahandi   at
     Bhawanipatna      shall     take      consequential   steps    for
     disbursement of the compensation amount in favour of the
     petitioner, if there will be no impediment. The entire exercise
     shall be completed by the end of April, 2021 on production of
     a copy of this order.
               Learned counsel for the petitioner may utilize the
     soft copy of this order available in the High Court's website or
     print out thereof at par with certified copies in the manner
     prescribed, vide Court's Notice No. 4587 dated 25.03.2020.


                                            .............................
                                             S. Panda, J.

................................. S. K. Panigrahi, J. sp