WP(C)/460/2021
2021 Latest Caselaw 776 Ori

                                     W.P.(C) NO.460 OF 2021




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

                   3.      This Writ Petition has been filed by the petitioner seeking for
                   a direction to the opposite parties to sanction and disburse the
                   compensation amount for acquisition of his land for the purpose of
                   construction of Upper Indravati Irrigation Project, Kusumkhunti as
                   per the judgment dated 22nd April, 2013 passed by the learned
                   Civil Judge (Senior Division), Bhawanipatna in L.A.R. No.148 of
                   2012.

                   4.      Learned counsel for the petitioner submitted that pursuant to
                   an application filed under Section 18 of the Land Acquisition Act,
                   1894, L.A.R. No.148 of 2012 was registered before the learned
                   Civil Judge (Senior Division), Bhawanipatna. The court below by
                   judgment dated 22nd April, 2013 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 petitioner.

                   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
petitioner, 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.