WP(C)/6591/2021
2021 Latest Caselaw 3166 Ori

                                   W.P.(C) NO.6591 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 his land for the purpose of
                   construction of Upper Indravati Irrigation Project, Kusumkhunti as per
                   the judgment dated 22.08.2013 passed by the learned Civil Judge
                   (Senior Division), Bhawanipatna in L.A.R. No.52 of 2013 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.52 of 2013 was registered before the learned Civil Judge
                   (Senior Division), Bhawanipatna. The court below by judgment dated
                   22.08.2013 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 Civil Judge (Senior Division),
                   Bhawanipatna in L.A.R. No.52 of 2013 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.