Indramani Naik vs State Of Odisha & Others
2023 Latest Caselaw 5372 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.12652 of 2023

Indramani 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

05.05.2023

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

01.

2. Heard.

3. Learned counsel for the petitioner submits that for the 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 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) MRS JUDGE MANOR Digitally by signed

ANJAN MANORANJAN SAMAL

SAMAL Date: 2023.05.05 15:38:50 +05'30'