Orissa High Court
Paramanand Bihari vs State Of Odisha on 13 November, 2024
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.27210 of 2024
Paramanand Bihari ..... Petitioner
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. P.S. Nayak,
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. 13.11.2024 01. 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 05.02.2019 passed by the learned Civil Judge (Sr. Divn.), Dharamgarh in L.A.R. No.24 of 2016, 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 L.A.R. No.24 of 2016 and same was disposed of on 05.02.2019 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.16271 of 2024 has been disposed of on 20.08.2024 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 counsel further submitted that the petitioner has not filed any appeal in the meantime.
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 February, 2025, if there is no other impediment.
Issue urgent certified copy as per rules.
( S.K. Sahoo) Judge (Chittaranjan Dash) Judge RKM/Rajesh Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 14-Nov-2024 14:19:25 Page 3 of 3