Orissa High Court

Satyendranath vs State Of Odisha .... Opp. Party (S) on 6 May, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No. 12428 of 2025
         Satyendranath          ....                         Petitioner(s)
         Praharaj

                                    Mr. Jnyanananda Panda, Advocate

                                     -versus-

         State of Odisha       ....                         Opp. Party (s)
         and others                                Mr. Jateswar Naik, AGA


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

Order No.                           06.05.2025

   01.             This    matter     is   taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

The petitioner-Satyendranath Praharaj has filed this writ petition for a direction to sanction and disburse the compensation amount pursuant to the order dated 10.12.2013 by the learned Civil Judge (Sr. Division), Dharamgarh in M.J.C. No. 53 of 2004 within a stipulated period.

The learned counsel for the petitioner submits that in a similar case, where the petitioner has approached this Court in W.P.(C) No. 18958 of 2024, order was passed on 20.08.2024 under Annexure-2, directing the opposite party no.1-State of Odisha to sanction the

amount at an early stage and thereafter the Special Land Acquisition Officer, Upper Indravati Irrigation Project, Kusumkhunti in the district of Kalahandi has been directyed to take expeditious step for disbursement of the compensation amount, if there is no other impediment.

Since the judgment in M.J.C. No. 53 of 2004 was passed way back in 2015, let the learned counsel for the State obtain instruction as to whether the sanction of the amount has already been made for disbursement of payment to the petitioner. This matter would be taken up in the National Lok Adalat, which is scheduled to be held on 10.05.2025.

The Registry shall find out similar cases, if pending before this Court and list those matters in the upcoming National Lok Adalat.

List this matter in the upcoming National Lok Adalat, which is scheduled to be held on10.05.2025.

A free copy of this order be handed over to Mr. Naik, learned Addl. Government Advocate for compliance.



                                                     ( S.K. Sahoo)
                                                         Judge



Swarna/Ashok                                        ( S. S. Mishra)
                                                         Judge

Designation: Senior Stenographer

Location: High Court of Orissa Date: 07-May-2025 10:23:22