Orissa High Court
Dharitri Sahoo vs State Of Odisha & Others .... Opp. ... on 29 July, 2024
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 17017 of 2024
Dharitri Sahoo .... Petitioner
Mr. Manoj Kumar Mohanty, Advocate
-versus-
State of Odisha & others .... Opp. Parties
Mr. Arupananda Das
Addl. Govt. Advocate
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 29.07.2024 01. 1. This matter is taken up through Hybrid arrangement
(video conferencing/physical mode).
2. Heard Mr. Maonj Kumar Mohanty, learned counsel appearing for the petitioner and Mr. Arupananda Das, learned Addl. Govt. Advocate appearing for the State of Odisha.
3. This writ Petition has been filed by the Petitioner-Dharitri Sahoo with a prayer to direct the Opposite Parties to pay compensation for acquisition of Plot No.4 under Khata No.25 of Mouza-Nuagaon, under Angul Tahasil in the District of Angul measuring an area of Ac.2.26 decimals on the basis of Bench Mark Valuation.
4. It appears that the Petitioner had earlier approached this Court in WP(C) No.25619 of 2023 and vide order dated 22.08.2023, this Court disposed of the writ petition with a direction to the Opposite Party No.3 to comply the order dated 29.03.2023 passed by the Collector, Angul in Misc. Case No.40 of 2022 within a period of three months from the date of production of the certified copy of the order.
5. Learned counsel for the Petitioner drew the attention of this Court to the letter dated 09.02.2024 of the Superintending Engineer, M.I. Division, Dhenkanal addressed to Collector & DM, Angul, Opposite Party No.2, wherein request has been made to submit the proposal for direct purchase of the private land though bilateral negotiation in DCAC. Learned counsel for the Petitioner argued that even though a specific time limit has been given in the order dated 22.08.2023, but the Authorities are not adhered to the same.
6. Let the learned counsel for the State obtained the status of the proceeding which is going on for payment of compensation as per the order of this Court by the next date.
7. List this matter in the week commencing from 20.08.2024.
8. A free copy of this order be supplied to the learned counsel for the State for reference and compliance.
(S.K. Sahoo) Judge (Chittaranjan Dash) Judge Signature NotA.K. Verified Pradhan/ Bijay Digitally Signed Signed by: BIJAY KETAN SAHOO Designation: Junior Stenographer Reason: Authentication Page 2 of 2 Location: HIGH COURT OF ORISSA Date: 30-Jul-2024 19:48:23