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WP(C)/1703/2021
2021 Latest Caselaw 742 Ori

Citation : 2021 Latest Caselaw 742 Ori
Judgement Date : 21 January, 2021

Orissa High Court
WP(C)/1703/2021 on 21 January, 2021
                                    W.P.(C) No. 1703 of 2021




02.    21.01.2021               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 i.e. Director(R & R) & Ex-
                    Officio Additional Secretary to Government, Department of
                    Water Resources, Orissa, 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 passed by the learned Civil
                    Judge(Sr.Divn.), Nuapada in L.A.R. Case No. 244 of 2017 as
                    well as the calculation sheet made under Annexure-2 series.
                                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

Arun                Civil Court for adjudication. The Civil Court registered it as
                    L.A.R. No. 244 of 2017 and same was disposed and higher
                    compensation was awarded. Thereafter the opposite party
                    No.2 submitted the calculation sheet to opposite party No.3
                    vide Annexure-2 series 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
                    Irrigation Project, Khariar in the district of Nuapada shall
                      2




take expeditious step for disbursement of the compensation
amount by end of April, 2021 if there will be no other
impediment.


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

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

 
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