Orissa High Court
Narsinghnath vs State Of Odisha on 20 August, 2024
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.16273 of 2024
Narsinghnath ..... Petitioner
Pattjoshi
Mr. A. Pattjoshi,
Advocate
-versus-
1. State of Odisha
2. The Director
(R&R)-cum-
Additional
Secretary,
Department of
water Resources,
Bhubaneswar
3. The Special Land
Acquisition Officer,
Upper Indravati
Irrigation Project,
Kusumkhunti,
Kalahandi
4. The Zone Officer,
L.A. (I), Upper
Indravati Irrigation ..... Opp. Parties
Project, Kalahandi
Mr. Arupananda Das,
Addl. Govt. Advocate
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
Page 1 of 3
ORDER
Order No. 20.08.2024
02. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard learned counsel for the petitioner and learned Addl. Government Advocate 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 27.08.2018 passed by the learned Civil Judge (Sr. Division), Dharamgarh in LAR No.91 of 2013, 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 LAR No.91 of 2013 and same was disposed of on 27.08.2018 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.5288 of 2024 has been disposed of on 06.03.2024 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 Page 2 of 3 of in terms of the order passed in that writ petition.
Learned Addl. Government Advocate 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-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 November, 2024, if there is no other impediment.
Issue urgent certified copy as per rules.
( S.K. Sahoo) Judge (Chittaranjan Dash) Judge sipun Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA Designation: Senior Stenographer Reason: Authentication Page 3 of 3 Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Aug-2024 15:40:47