WP(C)/36850/2020
2021 Latest Caselaw 229 Ori

                                   W.P.(C) No. 36850 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 party No.3 Director (R&R), Department
                   of Water Resources, Bhubaneswar 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 5.7.2018 passed by the
                   learned Civil Judge(Sr.Divn.), Nuapada in L.A.R. Case No. 77
                   of 2009 as well as the calculation sheet made under
                   Annexure-2.
                                Learned counsel for the petitioners submitted
                   that petitioner has filed an application under Section 18 of
                   the L.A. Act for higher compensation which was referred to

ks                 Civil Court for adjudication. The Civil Court registered it as
                   L.A.R. No. 77 of 2009 and same was disposed of on 5.7.2018
                   and higher compensation was awarded. Thereafter the
                   opposite party No.2 submitted the calculation sheet to
                   opposite party No.3 vide Annexure-2 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.3 to sanction
                   the amount at an early stage and thereafter the opposite
                   party No.2- Special Land Acquisition Officer, Lower Indra
                        2




Irrigation Project, Khariar in the district of Nuapada shall
take expeditious step for disbursement of the compensation
amount, if there is no other impediment. The entire exercise
shall be completed by end of April, 2021.
              Due to COVID-19, 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