Syam Sundar Bhoi vs State Of Odisha & Ors
2021 Latest Caselaw 6786 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                           W.P. (C) No.15339 of 2021


            Syam Sundar Bhoi                    ....           Petitioner
                                         Mr. M.Ku. Mohapatro, Advocate

                                       -versus-
            State of Odisha & Ors.                ....      Opposite Parties
                                                  Mr. Tarun Patnaik, ASC


                      CORAM:
                      JUSTICE S.K. MISHRA
                      JUSTICE B.P. ROUTRAY
                                      ORDER

02.07.2021 Order No.

02. 1. This matter is taken up by video conferencing mode.

2. Heard learned counsel for the Petitioner and learned Additional Standing Counsel for the State.

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 construction of canal under Ret Irrigation Project as per the judgment dated 10.01.2017 passed by the learned Civil Judge (Senior Division), Bhawanipatna in L.A.R. No.68 of 2016.

4. Learned counsel for the petitioner submitted that pursuant to an application filed under Section 18 of the Land

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Acquisition Act, 1894, L.A.R. Case No.68 of 2016 was registered before the learned Civil Judge (Senior Division), Bhawanipatna. The court below by judgment dated 10.01.2017 answered the reference. However, no action has been taken as yet for sanction and disbursement of the compensation amount in favour of the petitioner and other legal heirs of late Gadadhar Bhoi. He further submitted that a similar Writ Petition bearing W.P.(C) No.30514 of 2020 has been disposed of on 13.11.2020 directing opposite party No.1 to sanction the amount at an early date and opposite party no.3 to take expeditious step for disbursement of the compensation amount. He submitted that the present Writ Petition may be disposed of by passing similar order.

5. Considering the limited nature of grievance, the Writ Petition is disposed of directing the opposite party No.1 to sanction the amount at an early date after which, the opposite party No.3-Land Acquisition Officer and Rehabilitation Officer, Ret Irrigation Project, Kusumkhunti shall take consequential steps for disbursement of the compensation amount in favour of the petitioner and other legal heirs of late Gadadhar Bhoi, if there is no legal impediment.

6. The entire exercise shall be completed within a period of four months from the date of production of certified copy of this order along with a copy of this writ petition. The petitioner shall produce a copy of the order along with the writ petition

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within a period of fifteen days before opposite party nos.1 and

3.

7. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.

(S.K. Mishra) Judge

(B.P. Routray) Judge T.TUDU