Dhanaraj Sahu vs State Of Odisha & Others .... Opp. ...
2024 Latest Caselaw 16814 Ori

Orissa High Court

Dhanaraj Sahu vs State Of Odisha & Others .... Opp. ... on 19 November, 2024

Bench: S.K. Sahoo, Chittaranjan Dash

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                WP(C) No. 28439 of 2024

                 Dhanaraj Sahu                  ....            Petitioner
                                             Mr. A. Pattjoshi, Advocate

                                        -versus-

                 State of Odisha & Others          ....       Opp. Parties
                                        Mr. Partha Sarathi Nayak, AGA


                          CORAM:
            THE HON'BLE MR. JUSTICE S.K. SAHOO
        THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
                                        ORDER

Order No.                              19.11.2024

  01.       1.      This matter is taken up through Hybrid arrangement

(video conferencing/physical mode).

2. Heard learned counsel for the petitioner and learned Addl. Government Advocate for the State.

3. Petitioner in this writ petition seeks for a direction to opposite parties to sanction and release the awarded amount in favour of the petitioner for acquisition of land for construction of canal under Upper Indravati Irrigation Project as per the judgment dated 26.10.2013 passed by the learned Civil Judge (Sr. Divn.), Dharamgarh in L.A.R. No.67 of 2009, within a stipulated time.

4. Learned counsel for the petitioner submitted that petitioner has filed an application under Section 18 of the L.A. Act for higher compensation, which was referred to Civil Court for adjudication. The Civil Court registered it as L.A.R. No.67 of 2009 and same was disposed of on 26.10.2013 and higher compensation was awarded. However no action has been taken as yet for sanction and disbursement of the compensation amount. He further submitted that a similar writ petition bearing W.P.(C) No.16271 of 2024 has been disposed of on 20.08.2024 directing opposite party no.1 to sanction the amount at an early stage and to take expeditious step for disbursement of the compensation amount. He also submitted that the present writ petition may be disposed of in terms of the order passed in that writ petition.

5. Learned Addl. Government Advocate has also no objection to the aforesaid submission made by learned counsel for the petitioner.

6. In view of the above, we dispose of the writ petition with a direction to opposite party no.1 to sanction the

amount at an early stage and thereafter the opposite party No.3-Special Land Acquisition Officer, Upper Indravati Irrigation Project, Kusumkhunti, in the district of Kalahandi shall take expeditious step for disbursement of the compensation amount by end of February, 2025, if there is no other impediment.

Issue urgent certified copy as per rules.

(S. K. Sahoo) Judge

(Chittaranjan Dash) Judge

A.K. Pradhan/ Bijay