Heard Learned Counsel For The vs Government Advocate
2021 Latest Caselaw 3121 Ori

                                     W.P.(C) No. 30918 of 2020




03.    03.03.2021                 I.A. No. 14319 of 2020
                                  Heard learned counsel for the petitioner and learned Addl.
                    Government Advocate.
                                  Since the application of the petitioner under Section 28-A of
                    the L.A. Act is pending and the order dated 24.11.2020 was passed
                    mentioning it to be an application under Section 18 of the L.A. Act, the
                    order dated 24.11.2020 is recalled and the writ petition is disposed of on
                    the basis of the following order.
                                  The writ petition has been filed by the petitioner challenging
                    the action of the opposite parties in not determining the compensation
                    amount in pursuance of the judgment passed by the learned Civil Judge
                    (Senior Division) Nuapada in LAR Case No. 5 of 2013.
                                  Learned counsel for the petitioner submitted that the
                    petitioner has filed an application under Section 28-A of the Land
                    Acquisition Act, 1894 before the Special Land Acquisition Officer, Lower
                    Indra   Irrigation   Project,   Khariar,-O.P.3   for    determination   of   the
                    compensation amount on the basis of the aforementioned judgment, but
                    till date no action has been taken on such application.
                                  In view of the above, without going into the merits of the
                    case, this Court disposes of the writ petition with a direction to the Special
                    Land Acquisition Officer, Lower Indra Irrigation Project, Khariar,-O.P.3 to
                    dispose of the application filed by the petitioner under Section 28-A of the
                    Land Acquisition Act, 1894 in accordance with law, as expeditiously as
                    possible, preferably within a period of two months from the date of
                    production of the certified copy of this order along with a copy of the writ
                    petition.
                                  Issue urgent certified copy.
                                  The I.A. is also accordingly disposed of.


Arun
                                                                           ......................
                                                                            S. Panda,J.

........................... S.K.Panigrahi, J