Nirakar Chinda @ Bhunja vs State Of Odisha & Others
2022 Latest Caselaw 7536 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P (C) No.33578 of 2022

Nirakar Chinda @ Bhunja             .....                                            Petitioner
                                                             Mr. B.K. Behera-1, Advocate
                                    Vs.
State of Odisha & Others            .....                                      Opposite Parties
                                                                               State Counsel

        CORAM:
           DR. JUSTICE B.R. SARANGI
              MR. JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

19.12.2022

Order This matter is taken up through hybrid mode. No.

01. 2. Heard learned counsel for the parties.

3. The present Writ Petition has been filed with the following prayer:-

"As to why the opposite parties more particularly opposite party nos.2 & 3 shall not be directed to pay compensation for acquisition of land for construction of Lower Indra Irrigation Project, Khariar as per the judgment dated 06.05.2022 passed in L.A.R Case No.254 of 2017 under Annexure-1, and,

B. And as to pass such other order or orders as this Hon'ble Court deem fit and proper.

4. In course of hearing, learned counsel for the Petitioner states that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.3 vide Annexure-3 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case,

disposes of the Writ Petition directing Opposite Party No.3 to consider the representation filed by the petitioner vide Annexure-3 and pass appropriate order in accordance with law within a period of four weeks from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

(DR. B.R. SARANGI) JUDGE

(B. P. SATAPATHY) Alok/Sangita JUDGE