Orissa High Court
WP(C)/34394/2020 on 25 January, 2021
Author: S.Panda
Bench: S.Panda
W.P.(C) NO.34394 of 2020
02. 25.01.2021 This matter is taken up through video conferencing.
02. Heard learned counsel for the petitioners and learned Addl.
Government Advocate.
03. This Writ Petition has been filed by the petitioners with a
prayer to direct the opposite parties to sanction the Rehabilitation
Assistance in favour of the petitioners, who are displaced persons
of Villages : Litisargi, Jhagrahi and Mahulpada in the district of
Nuapada for acquisition of their land for the purpose of
construction of Lower Indra Irrigation Project, Khariar, within a
stipulated period.
04. Learned counsel for the petitioners submitted that the lands
of the petitioners were acquired by the Government for the
purpose of construction of Lower Indra Irrigation Project, Khariar.
The petitioners have filed their application before the Project
Director (R&R), Lower Indra Irrigation Project, Khariar for inclusion
of their name in the list of 'displaced families' in order to get the
benefits under Rehabilitation and Resettlement Scheme.
Thereafter field enquiry was conducted and a report was submitted
stating that the parental agricultural land including homestead land
of the petitioners have been lost in the project area as such they
are entitled for Rehabilitation Assistance being 'displaced persons'.
On receipt of the same, the Collector, Nuapada - opposite party
No.3 vide letter dated 14th July, 2020 under Annexure: 1 submitted
the revised estimate to the Director (R&R)-cum-Addl. Secretary to
Government, Department of Water Resources - opposite party
BP
No.2 for sanction and payment of rehabilitation assistance in
favour of the displaced persons of Kotmal Village under Lower
2
Indra Irrigation Project, Khariar. However, no action has been
taken till date for which the present Writ Petition.
05. Considering the above, this Court disposes of this Writ
Petition with a direction to the Director (R&R)-cum-Addl. Secretary
to Government, Department of Water Resources - opposite party
No.2 to sanction the revised estimate submitted by the Collector,
Nuapada - opposite party No.3 vide letter dated 14th July, 2020
under Annexure: 1 for payment of rehabilitation assistance in
favour of the displaced persons of Village : Kotmal 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.
06. The parties may utilize the soft copy of this order available in
the High Court's website or print thereof at par with the certified
copy in the manner prescribed, vide Court's notice No.4587, dated
25.03.2020.
. ..
S.Panda, J.
. . .
S.K.Panigrahi, J. 3