Citation : 2023 Latest Caselaw 2859 Ori
Judgement Date : 5 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.9299 of 2023
Sitaram Gual ..... Petitioner
Mr. A.K. Sahoo, Advocate
Vs.
State of Odisha & Others ..... Opposite Parties
Mr. L. Samantaray, AGA
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M. S. RAMAN
ORDER
05.04.2023
Order No. This matter is taken up through hybrid mode.
01.
2. Heard learned counsel for the parties.
3. In course of hearing, learned counsel for the petitioner states that considering his grievance, opposite party no.2- Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, Nuapada has made recommendation to opposite party no.3 with regard to submission of calculation sheet, copy of judgment and copy of other relevant papers in LAR No.25/2005 for sanction of decretal dues in favour of the petitioner, vide Annexure-2 series dated 29.09.2022. But the same is still pending for consideration. Therefore, opposite party no.3-Director (R & R) & Ex-Officio Additional Secretary to Government, Department of Water Resources, Odisha may be directed to take a decision on Annexure-2 series within a stipulated time, to which learned counsel for the State has no objection.
4. As agreed by learned counsel for the parties and after going
through the records, this Court disposes of the writ petition directing opposite party no.3 to consider the recommendation made by opposite party no.2 vide Annexure-2 series dated 29.09.2022 and pass appropriate order in accordance with law within a period of two months from the date of production of certified copy of this order.
(DR. B.R. SARANGI)
JUDGE
Alok (M.S. RAMAN)
JUDGE
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