Susil Kumar Bag vs State Of Odisha & Others
2023 Latest Caselaw 2676 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.9700 of 2023

Susil Kumar Bag                     .....                            Petitioner
                                               Mr. Aurobinda Sahoo, Advocate
                                    Vs.
State of Odisha & Others            .....                         Opposite Parties
                                                                  State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI
                MR. JUSTICE M.S.RAMAN

                                           ORDER

03.04.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard.

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

"Under the premises as stated above, the humble petitioner fervently prays that, your lordships may graciously be pleased to consider the facts of the case may further pleased to admit the case, call for the relevant records and after being heard from the both sides, issue writ of Certiorari to quash the order dt.01.12.2022 under Annexure-13 passed by the Collector, Bolangir, "herein referred as opp. Party no.2" for the ends of justice.

Further prays for issuance of appropriate writ/direction by directing the state opp. Parties to payment of land acquisition compensation in favour of the petitioner, keeping in mind of conscious finding of the ten Collector, Bolangir coupled with finding arrived on 18.06.2012 in the judgment passed by the learned Sub-Divisional Judicial Magistrate, Titilagarh in G.R. Case No.448 of 2006, within a reasonable time to be stipulated by this Hon'ble Court.

And further this Hon'ble Court may graciously be pleased to pass any other order(s)/direction(s) as would be deemed fit and proper in the circumstances

of the case;

And for this act of kindness, petitioner as in duty bound shall ever pray."

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.2 vide Annexure-15 series and the same may be directed to be considered taking into consideration Annexures-4, 5 & 14 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.2 to consider the representation filed by the petitioner vide Annexure-15 series, and pass appropriate order in accordance with law taking into consideration Annexures-4, 5 & 14 within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) JUDGE Laxmikant