Phalguni Goud @ vs State Of Odisha And ..... Opp. Parties
2025 Latest Caselaw 2786 Ori

Orissa High Court

Phalguni Goud @ vs State Of Odisha And ..... Opp. Parties on 20 January, 2025

Bench: S.K. Sahoo, Chittaranjan Dash

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C) No.1493 of 2025

            Phalguni Goud @               .....   Petitioner
            Phalguni Nag

                                                Mr. A. Pattjoshi,
                                                Advocate

                                     -versus-
            State of Odisha and        .....  Opp. Parties
            others
                                                Mr. Aurobinda Mohanty,
                                                Addl. Standing Counsel

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

                                      ORDER

Order No. 20.01.2025

01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

Heard learned counsel for the petitioner and learned counsel for the State.

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 29.11.2013 passed by

the learned Civil Judge (Sr. Divn.), Dharamgarh in M.J.C. Case No.101 of 2006, within a stipulated time.

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 M.J.C. Case No.101 of 2006 and same was disposed of on 29.11.2013 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.22414 of 2024 has been disposed of on 23.09.2024 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.

Learned counsel for the State has also no objection to the aforesaid submission made by learned counsel for the petitioner.

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, the 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 March, 2025, if there is no other impediment.

Issue urgent certified copy as per rules.

( S.K. Sahoo) Judge

(Chittaranjan Dash) Judge RKM

Signed by: RABINDRA KUMAR MISHRA

Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Jan-2025 19:20:41