WP(C)/967/2021
2021 Latest Caselaw 766 Ori

                                   W.P.(C) NO.967 OF 2021




02.   22.01.2021         This matter is taken up by video conferencing mode.
                   2.    Heard learned counsel for the petitioners and learned
                   Additional Government Advocate.

                   3.    This Writ Petition has been filed by the petitioners seeking
                   for a direction to the opposite parties to sanction and disburse the
                   compensation amount for acquisition of their land for the purpose
                   of construction of Upper Indravati Irrigation Project, Kusumkhunti
                   as per the judgment dated 14th November, 2018 passed by the
                   learned Civil Judge (Senior Division), Dharamgarh in L.A.R. No.90
                   of 2010.

                   4.    Learned counsel for the petitioners submitted that pursuant
                   to an application filed under Section 18 of the Land Acquisition
                   Act, 1894, L.A.R. No.90 of 2010 was registered before the learned
                   Civil Judge (Senior Division), Dharamgarh. The court below by
                   judgment dated 14th November, 2018 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 Petition bearing W.P.(C) No.11296 of 2019 has
                   been disposed of on 30.07.2019 directing opposite party No.1 to
                   sanction the amount at an early stage and to take expeditious
                   steps for disbursement of the compensation amount.          He also
                   submitted that the present Writ Petition may be disposed of in
                   terms of the order passed in that Writ Petition. Learned Additional
                   Government Advocate has also no objection to the aforesaid
      BP
                   submission made by learned counsel for the petitioners.

                   5.    In view of the above, this Court disposes of this Writ Petition
                   2




with a direction to opposite party No.1 to sanction the amount at an
early stage and thereafter opposite party No.3-Special Land
Acquisition Officer, Kusumkhunti shall take consequential steps for
disbursement of the compensation amount in favour of the
petitioners, if there will be no impediment. The entire exercise shall
be completed as expeditiously as possible, preferably by end of
May, 2021 on production of a copy of this order.

6.    As there are certain restrictions due to pandemic COVID-19
situation are continuing, learned counsel for the parties may utilize
a soft copy of this order available in the High Court's website or
print out thereof at par with certified copy in the manner
prescribed, vide Court's Notice No.4587, dated 25th March, 2020.


                                                           .       ..
                                                          S.Panda, J.

. . .

S.K.Panigrahi, J.