Dhruba Naik vs State Of Odisha & Others
2023 Latest Caselaw 6475 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.15605 of 2023

Dhruba Naik                              .....                                 Petitioner
                                                            Mr. B.Ku. Mishra, Advocate

                                         Vs.
State of Odisha & Others                 .....                           Opposite parties
                                                       Mr. J.P. Patnaik, Govt. Advocate

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

                                                ORDER

18.05.2023 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 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 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



               Aks                                                          (M.S. RAMAN)
                                                                                  JUDGE




Signature Not Verified
Digitally Signed
Signed by: ASWINI KUMAR SETHY

Designation: PA (SECY-IN-CHARGE) Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 19-May-2023 11:31:07