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WP(C)/6588/2021
2021 Latest Caselaw 3169 Ori

Citation : 2021 Latest Caselaw 3169 Ori
Judgement Date : 3 March, 2021

Orissa High Court
WP(C)/6588/2021 on 3 March, 2021
                                   W.P.(C) NO.6588 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 22.11.2016 passed by the learned Senior Civil
                   Judge, Bhawanipatna in L.A.R. No.144 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.144 of 2016 was registered before the learned Senior Civil
                   Judge, Bhawanipatna. The court below by judgment dated 21.11.2016
                   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.144 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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