Present vs State Of Odisha & Another
2021 Latest Caselaw 3863 Ori

                                W.P.(C) No.8658 of 2021




                   PRESENT:
                              SHRI JUSTICE S. K. MISHRA
                                         AND
                             MISS JUSTICE SAVITRI RATHO
                   ______________________________________________
                   Jhasaketan Naik @ Pan               ......        Petitioner.
                                       - Versus-
                   State of Odisha & Another           ......        Opp. Parties.

                            For Petitioner     : M/s. B. Samantaray.
                            For Opp. Parties   : Mr. G.N. Rout,
                                                 Addl. Standing Counsel.
                                  ORDER

02. 19.03.2021 This matter is taken up by Hybrid 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 challenging the action of the Opposite Parties in not determining the compensation amount in pursuance of the Judgment dated 12.05.1998 passed by the learned Civil Judge (Senior Division), Deogarh in L.A Case No.30 of 1998.

4. Learned counsel for the Petitioner submits that the Petitioner has filed an application under Section 28-A of the Land Acquisition Act, 1894 before the Zone Officer, Land Acquisition, Rengali Dam Project, Deogarh-Opposite Party No.2 for determination of the compensation amount on the basis of the Judgment dated 12.05.1998 passed by the learned Civil Judge (Senior Division), Deogarh in L.A Case No.30 of

1998. He further submits that though the said application was filed on 04.08.1998, no action has been taken till date.

5. Considering the above, without going into the merits of the case, this Court disposes of this Writ Petition with a direction to the Zone Officer, Land Acquisition, Rengali Dam Project, Deogarh-Opposite Party No.2 to dispose of the application filed by the Petitioner under Section 28-A of the Land Acquisition Act, 1894 vide Annexure-2 in accordance with law, as expeditiously as possible, preferably within a period of two months from the date of receipt of a copy of this order along with a copy of this Writ Petition.

6. Urgent certified copy of this order be granted on proper application.

........................

(S. K. Mishra) Judge

.........................

(Savitri Ratho) Judge

BJ