WP(C)/37269/2020
2021 Latest Caselaw 920 Ori

                                 W.P.(C) NO.37269 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 May, 2016 passed by the learned
                   Senior Civil Judge, Bhawanipatna in L.A.R. No.73 of 2015 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.73 of 2015 was registered before the learned
                   Senior Civil Judge, Bhawanipatna. The court below by judgment
                   dated 9th May, 2016 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
                   in favour of the petitioners, if there will be no impediment. The

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                   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.