Orissa High Court
WP(C)/26928/2020 on 19 February, 2021
Author: S.Panda
Bench: S.Panda
W.P.(C) NO.26928 OF 2020
02. 19.02.2021 Heard learned counsel for the petitioner and learned
Additional Government Advocate.
02. This Writ Petition has been filed by the petitioner challenging
the inaction of the opposite parties regarding nonpayment of the
estimated amount towards Rehabilitation Assistance to the
Displaced Families as per the letter dated 6th December, 2017
issued by the Collector & District Magistrate, Nuapada in respect
of acquisition of the land of the petitioner for the purpose of
construction of Lower Indra Irrigation Project, Khariar.
03. Learned counsel for the petitioner submitted that the land of
the petitioner was acquired by the Government for the purpose of
construction of Lower Indra Irrigation Project, Khariar. The
petitioner has has filed her application before the Project Director
(R&R), Lower Indra Irrigation Project, Khariar - opposite party
No.4 for inclusion of her name in the list of 'displaced families' in
order to get the benefits under Rehabilitation and Resettlement
Scheme. Thereafter a field enquiry was conducted and a report
was submitted stating that the parental agricultural land including
homestead land of the petitioner have been lost in the project
area as such she is entitled for Rehabilitation Assistance being
'displaced persons'. On receipt of the same, the Collector,
Nuapada - opposite party No.3 vide letter dated 6th December,
2017 under Annexure: 3 submitted the proposal to the Director
(R&R)-cum-Addl. Secretary to Government, Department of Water
Resources - opposite party No.2 for sanction and payment of
BP
rehabilitation assistance in favour of the displaced families of
2
Village: Raghupali under Lower Indra Irrigation Project, Khariar.
However, no action has been taken till date for which the present
Writ Petitions.
04. Considering the above, this Court disposes of all these Writ
Petitions with a direction to the Director (R&R)-cum-Addl.
Secretary to Government, Department of Water Resources -
opposite party No.2 to sanction the proposal submitted by the
Collector, Nuapada - opposite party No.3 vide letter dated 6th
December, 2017 under Annexure: 3 for payment of rehabilitation
assistance in favour of the displaced persons of Village :
Raghupali under Lower Indra Irrigation Project, Khariar, as
expeditiously as possible, preferably by end of May, 2021 on
production of a copy of this order, if there will be no impediment.
. ..
S.Panda, J.
. . .
S.K.Panigrahi, J. 3