Citation : 2023 Latest Caselaw 7926 Ori
Judgement Date : 21 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.22634 of 2023
Tribhuban Chandra Deb & ..... Petitioners
another
Mr. S.K. Baral, Advocate
Vs.
State of Odisha & others ..... Opposite Parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
21.07.2023
Order No. This matter is taken up through hybrid mode.
01.
2. Heard.
3. Learned counsel for the petitionerS submits that for the selfsame project, same Notification and same village, the learned Court below by order dated 26.03.2011 in L.A. Case No.3/2008 (Damodar Routray v. Land Acquisition, Collector, Cuttack), disposed of the case by awarding a sum of Rs.2.5 lakhs per acre and other statutory benefits relying upon the judgments of this Court reported in 104 (2007) CLT 26 (Kedar Charan Dehury v. State of Orissa) and the Apex Court reported in AIR 2005 SC 749 (Assistant Commissioner-cum-Land Acquisition Officer, Bellary v. S.T. Pompanna Setty) and other connected matters. He further submits that the acquired land in the present writ petition is covered by the aforesaid order dated 26.03.2011.
4. The learned Addl. Government Advocate supports the contention raised by the learned counsel for the petitioners.
5. In that view of the matter, this writ petition is disposed of in the light of order passed in the case of Damodar Routray (supra). Accordingly, the compensation amount be paid to the claimants preferably within a period of four months.
(DR. B.R. SARANGI) JUDGE
(M.S. RAMAN) MRS JUDGE
Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 24-Jul-2023 11:02:23
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