Duryadhana Naik vs State Of Odisha & Another
2023 Latest Caselaw 5163 Ori

Citation : 2023 Latest Caselaw 5163 Ori
Judgement Date : 4 May, 2023

Orissa High Court

Duryadhana Naik vs State Of Odisha & Another on 4 May, 2023

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P (C) No.12890 of 2023

 Duryadhana Naik                                 .....                                Petitioner
                                                                    Mr.B.Ku. Mishra, Advocate
                                                 Vs.
 State of Odisha & Another                       .....                           Opposite Parties

                                                                           Mr.J.P. Patnaik, GA

                      CORAM:
                          DR. JUSTICE B.R. SARANGI
                          MR. JUSTICE M.S. RAMAN

                                                        ORDER

04.05.2023 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 LA 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 ASWINI Commissioner-cum-Land Acquisition Officer, Bellary v. KUMAR SETHY Digitally signed by ASWINI KUMAR SETHY S.T. Pompanna Setty) and other connected matters. He Date: 2023.05.04 18:00:45 +05'30' 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 Petitioner.

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) Aks JUDGE