Judhistir Biswal vs State Of Odisha & Others
2023 Latest Caselaw 7832 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.22381 of 2023

Judhistir Biswal                       .....                              Petitioner
                                                     Mr. M.K. Mohapatro, Advocate
                                       Vs.
State of Odisha & Others               .....                               Opposite Parties
                                                                           State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI
                MR. JUSTICE MURAHARI SRI RAMAN
                                              ORDER

20.07.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard learned counsel for the petitioner and learned Addl. Government Advocate for the State.

3. Petitioner in this writ petition seek for a direction to opposite party Nos. 1 and 2 i.e. Principal Secretary to Government Water Resources Department, Bhubaneswar and Director (R&R)-cum-Additional Secretary, Department of Water Resources, Bhubaneswar to sanction and release the awarded amount in favour of the petitioner for acquisition of land for construction of Ret Minor Irrigation Project as per the judgment dated 22.02.2014 passed by the learned Civil Judge (Sr. Divn), Bhawanipatna in L.A.R No.161of 2013, within a stipulated time.

4. Learned counsel for the petitioner submitted that petitioner has filed an application under Section 18 of the L.A. Act for higher compensation, which was referred to Civil Court for adjudication. The Civil Court registered it as L.A.R. No.161 of 2013 and same was disposed of on 22.02.2014 and higher compensation was awarded. However

no action has been taken as yet for sanction and disbursement of the compensation amount. He further submitted that a similar writ petition bearing W.P.(C) No. 27531 of 2020 has been disposed of on 20.10.2020 directing opposite party No.1 to sanction the amount at an early stage and to take expeditious step for disbursement of the compensation amount. He also submitted that the present writ petition may be disposed of in terms of the order passed in that writ petition. Learned Addl. Government Advocate has also no objection to the aforesaid submission made by learned counsel for the petitioner.

5. In view of the above, we dispose of the writ petition with a direction to opposite party No.1 to sanction the amount at an early stage and thereafter the opposite party No.3- The Land Acquisition Officer, Kalahandi in the district of Kalahandi shall take expeditious step for disbursement of the compensation amount by end of September, 2023, if there is no other impediment.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Aswini JUDGE

Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECY-IN-CHARGE) Reason: Authentication Location: Orissa High Court, Cuttack Date: 21-Jul-2023 12:43:37