WP(C)/37271/2020
2021 Latest Caselaw 890 Ori

                                  W.P.(C) NO.37271 OF 2020




02.   27.01.2021         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 9th January, 2017 passed by the
                   learned Senior Civil Judge, Bhawanipatna in L.A.R. No.161 of
                   2016 within a stipulated period.

                   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.161 of 2016 was registered before the
                   learned Senior Civil Judge, Bhawanipatna. The court below by
                   judgment dated 9th January, 2017 answered the reference.
                   However, no action has been taken as yet for sanction and
                   disbursement of the compensation amount in favour of the
                   petitioners.

                   5.    Considering 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 the Special Land
                   Acquisition Officer, Kusumkhunti - opposite party No.3 shall take
                   consequential steps for disbursement of the compensation amount

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                   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
                     2




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.