Citation : 2021 Latest Caselaw 3165 Ori
Judgement Date : 3 March, 2021
W.P.(C) NO.6592 OF 2021
02. 03.03.2021 Heard learned counsel for the petitioner and learned Additional
Government Advocate.
2. 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 her land for the purpose of
construction of Upper Indravati Irrigation Project, Kusumkhunti as per
the judgment dated 27.10.2016 passed by the learned Senior Civil
Judge, Bhawanipatna in L.A.R. No.137 of 2016 within a stipulated
period.
3. 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.137 of 2016 was registered before the learned Senior Civil
Judge, Bhawanipatna. The court below by judgment dated 27.10.2016
answered the reference. However, no action has been taken as yet for
sanction and disbursement of the compensation amount in favour of the
petitioner.
4. Considering the above, this Court disposes of this Writ Petition
with a direction to opposite party No.1 to sanction the compensation
amount awarded by the learned Senior Civil Judge, Bhawanipatna in
L.A.R. No.137 of 2016 at an early date and thereafter the Land
Acquisition Officer - opposite party No.2 shall take consequential steps
for disbursement of the compensation amount in favour of the petitioner,
as expeditiously as possible, preferably 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, if there will be no impediment.
........................
S.Panda, J.
BP ........................
S.K.Panigrahi, J.
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