Orissa High Court
Soban Sagaria vs State Of Odisha And ..... Opposite ... on 3 October, 2024
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.24513 of 2024
Soban Sagaria ..... Petitioner
Mr. Bhaskar Samantaray,
Advocate
-versus-
State of Odisha and ..... Opposite Parties
another
Mr. Arupananda Das
Addl. Government Advocate
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH Order No. ORDER 03.10.2024
01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has filed this writ petition with a prayer to direct the opposite party no.2- the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, Nuapada to adjudicate and dispose of the petition under section 28-A of the Land Acquisition Act filed by him under Annexure-2 on merit on the basis of the award dated 01.08.2023 passed in LAR No.99 of 2017 by the learned Civil Judge (Senior Division), Nuapada vide Annexure-1.
Learned counsel for the petitioner submitted that the Page 1 of 2 petitioner has submitted a petition under section 28-A of the Land Acquisition Act before the opposite party no.2- the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, Nuapada on 17.10.2023, but he has not received any communication from the concerned Authority and therefore, a direction may be given to dispose of the same within a specified period.
Learned counsel for the State has no objection to such submission.
Considering the submissions made by the learned counsel for the respective parties, without expressing any opinion on the merits of the case, we dispose of the writ petition directing the opposite party no.2- the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, Nuapada to take a decision on the petition filed by the petitioner vide Annexure-2 and pass appropriate order in accordance with law within a period of three months from the date of production of a certified copy of this order and communicate the result/decision taken thereon to the petitioner within two weeks thereafter.
Urgent certified copy of this order be granted on proper application.
( S.K. Sahoo)
Judge
Signature Not Verified
RKM ( Chittaranjan Dash)
Digitally Signed Judge
Signed by: RABINDRA KUMAR MISHRA
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK Date: 04-Oct-2024 18:32:48 Page 2 of 2