Anadi Naik vs State Of Odisha & Others
2023 Latest Caselaw 5067 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.12774 of 2023

Anadi Naik                              .....                                 Petitioner
                                                           Mr. B. K. Mishra, Advocate
                                        Vs.
State of Odisha & Others                .....                          Opposite Parties
                                                                   State Counsel
             CORAM:
                DR. JUSTICE B.R. SARANGI
                MR. JUSTICE M.S.RAMAN

                                               ORDER

03.05.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard.

3. Learned counsel for the petitioner submits that for the self same project, same Notification & same Village, the learned Court below by order dated 26.03.2011 in L.A. Case No.3 of 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 Additional Government Advocate supports the contention raised by the learned counsel for the Petitioner.

5. In that view of the matter, this Writ petition is disposed of in the

light of the 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 Digitally signed by LAXMIKANT LAXMIKANT MOHAPATRA MOHAPATRA Date: 2023.05.03 (M.S. RAMAN) 14:14:34 +05'30' JUDGE Laxmikant