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Orissa High Court

Lochan Halba & Others vs State Of Odisha & Others ..... Opposite ... on 14 March, 2024

Bench: B.R. Sarangi, G.Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.5931 of 2024

Lochan Halba & Others                   .....                            Petitioners
                                                       Mr. P.K. Behera, Advocate
                                        Vs.
State of Odisha & Others                .....                      Opposite Parties

                                                              Mr. S.N. Nayak, ASC

             CORAM:
                    DR.JUSTICE B.R. SARANGI
                    MR. JUSTICE G.SATAPATHY
                                          ORDER

14.03.2024 Order No. This matter is taken up by hybrid mode.

01.

2. Heard Mr. P.K. Behera, learned counsel appearing for the petitioners and Mr. S.N. Nayak, learned Additional Standing Counsel appearing for the State-opposite parties.

3. According to Mr. Behera, the petitioners are aggrieved by the non-disposal of their applications filed under Section 28-A of the Land Acquisition Act, 1894 styled as L.A. Misc. Case No. 163 of 2019 arising out of L.A.C. No. 17 of 2006 pending before the Land Acquisition Officer, Kalahandi (opposite party no.3). In such background, he prays that a direction be issued to the opposite party No.3 to dispose of the said case expeditiously.

4. Considering the submission made and without expressing any opinion on the merits of the case, this Court disposes of the writ petition directing the opposite party No.3 to dispose of the L.A. Misc. Case No. 163 of 2019 arising out of L.A. Case No. 17 of 2006 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 of such exercise to the petitioners. It is further directed that in case the applications of the petitioners Page 1 of 2 under Section 28-A of the Land Acquisition Act, 1894 are allowed, and if there is no other legal impediment, the compensation amount be disbursed in favour of the petitioners within a period of two months thereafter.

5. Urgent certified copy of this order be granted on proper application.

(DR. B.R. SARANGI) JUDGE (G.SATAPATHY) JUDGE S.Sasmal Signature Not Verified Digitally Signed Page 2 of 2 Signed by: SUBHASMITA SASMAL Reason: Authentication Location: High Court of Orissa Date: 15-Mar-2024 13:46:17