WP(C)/36482/2020
2021 Latest Caselaw 236 Ori

                                     W.P.(C) NO.36842 OF 2020




02.   06.01.2021             This matter is taken up through video conferencing.
                   02.       Heard learned counsel for the petitioner and learned Addl.
                   Government Advocate.

                   03.       This Writ Petition has been filed by the petitioner challenging the
                   action of the opposite parties in not determining the compensation
                   amount in pursuance of the judgment passed by the learned Senior Civil
                   Judge, Nuapada in L.A Ref. Case No.10 of 2013.

                   04.       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 Special Land Acquisition Officer, Khariar - opposite
                   party No.2 for determination of the compensation amount on the basis of
                   the judgment passed by the learned Senior Civil Judge, Nuapada in L.A
                   Ref. Case No.10 of 2013. He further submitted that though the said
                   application was filed on 21.08.2018, till date no action has been taken
                   as yet.

                   05.       Considering the above, without going into the merits of the case,
                   this Court disposes of this Writ Petition with a direction to the Special
                   Land Acquisition Officer, Khariar - opposite party No.2 to dispose of the
                   application filed by the petitioner under Section 28-A of the Land
                   Acquisition Act, 1894 vide Annexure:1          in accordance with law, as
                   expeditiously as possible, preferably by the end of April, 2021 on
                   production of a 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 thereof at par with the certified copy in the
                   manner prescribed, vide Court's notice No.4587, dated 25.03.2020.

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

BP

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