WP(C)/35946/2020
2021 Latest Caselaw 45 Ori

                       W.P.(C ) NO.35946 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 Parencho Minor Irrigation Project as per the
                  award      dated    29.2.2020           passed    by    the    learned       Civil
                  Judge(Sr.Divn.) in LAR Case no.184 of 2017.
                               Learned counsel for the petitioner submitted that
                  pursuant to an application filed under Section 18 of the Land
                  Acquisition Act. 1984, L.A.R Case No.184 of 2017 was
                  registered       before     the     learned        Senior      Civil    Judge,
                  Bhawanipatna,          Dist-Kalahandi.            The       Court    below     by
                  judgment dated 29.2.2020 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