WP(C)/37763/2020
2021 Latest Caselaw 228 Ori

                                     W.P.(C) No. 37763 of 2020




02.    06.01.2021                  This        matter   is   taken         up   through    video
                    conferencing.
                                   Heard learned counsel for the petitioner and
                    learned Addl. Government Advocate for the State.
                                   Petitioner in this writ petition seeks for a direction
                    to opposite parties to sanction and release the awarded amount
                    in   favour     of   the    petitioner   for    acquisition    of   land   for
                    construction of Lower Indra Irrigation Project as per the
                    judgment dated 03.07.2018 passed by the learned Civil Judge
                    (Sr.Divn.), Nuapada in L.A.R. Case No. 5 of 2013 as well as the
                    calculation sheet made under Annexure-3.
                                   Learned counsel for the petitioner submitted that
                    petitioner has filed an application under Section 18 of the L.A.
                    Act for higher compensation which was referred to Civil Court
                    for adjudication. The Civil Court registered it as L.A.R. No. 5 of
                    2013 and same was disposed of on 03.07.2018 and higher
                    compensation was awarded. Thereafter the opposite party No.3
                    submitted the calculation sheet to opposite party No.2 vide
                    Annexure-3 for sanction of the decreetal amount for payment of
                    the same to the petitioner. He further submitted that till date
                    the amount has not been disbursed.
                                   In view of the above, we dispose of the writ petition
                    with   a      direction     to   opposite      party    No.2   to   sanction
                    the amount at an early stage and thereafter the opposite
                    party No.3- Special Land Acquisition Officer, Lower Indra
                    Irrigation Project, Khariar in the district of Nuapada shall take
Arun                expeditious step for disbursement of the compensation amount.
                    The entire exercise shall be completed by end of April, 2021, if
                    there is no other impediment.
                    2




            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.

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