Durbasha Sahu vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 5702 Ori

Orissa High Court

Durbasha Sahu vs State Of Odisha And Others .... Opp. ... on 21 August, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 21-Aug-2025 17:58:31

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   W.P.(C). NO.9184 OF 2025

                                  Durbasha Sahu                              ....        Petitioner
                                                           Mr. Bhaskar Samantaray, Advocate
                                                            -versus-
                                  State of Odisha and others             ....    Opp. Parties
                                                                      Mr. Siba Narayan Biswal,
                                                                    Additional Standing Counsel

                                            CORAM:
                                            JUSTICE K.R. MOHAPATRA
                                            JUSTICE SAVITRI RATHO
                                                     ORDER

          Order No.                                21.08.2025
               06.           1.       This matter is taken up through hybrid mode.

2. Petitioner in this writ petition prays for a direction to the Commissioner-cum-Principal Secretary to Government of Odisha, Water Resources Department-Opposite Party No.1 and Director (R & R)-cum-Additional Secretary to Government of Odisha, Water Resources Department-Opposite Party No.2 to sanction and disburse the awarded amount in favour of the Petitioner in terms of judgment dated 20th February, 2024 passed by learned Civil Judge, (Senior Division), Nuapada in LAR No.21 of 2019.

3. This Court directed the Special Secretary to Government in the Department of Water Recourses, Government of Odisha to file an affidavit with regard to the status of disbursement of compensation in favour of the Petitioner in terms of the judgment passed in LAR No.21 of 2019. Affidavit pursuant to the said direction has already been filed stating that the matter was pending before the Law Department, Government of Odisha.

4. However, Mr. Samantaray, learned counsel for the Petitioner, on instruction, submits that in the meantime, sanction

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Aug-2025 17:58:31

order has already been passed by the Water Resources Department, Government of Odisha on 14th August, 2025.

5. Mr. Biswal, learned Additional Standing Counsel submits that the sanctioned amount shall be released in favour of the Petitioner after observing the formalities within a period of four weeks hence.

6. In view of the above, this writ petition is disposed of with a direction to the Special Land Acquisition and Rehabilitation Officer, Lower Indra Irrigation Project, Khariar-Opposite Party No.3 to disburse the sanctioned amount in favour of the Petitioner as expeditiously as possible preferably within a period of four weeks from the date of production of certified copy of this order.

7. The writ petition is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

                                                                 (K.R. Mohapatra)
                                                                       Judge


                                                                  (Savitri Ratho)
            Rojalin                                                   Judge