Orissa High Court
Amarendra Jyotish & Others vs State Of Odisha & Others ..... Opposite ... on 23 February, 2023
Bench: B.R. Sarangi, M.S.Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No. 12126 of 2018
Amarendra Jyotish & others ..... Petitioners
Mr. Omkar Devdas, Advocate
Vs.
State of Odisha & others ..... Opposite Parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.SAHOO
ORDER
23.02.2023 Order No. This matter is taken up through hybrid mode.
04.
2. Heard.
3. The present Writ Petition has been filed with the following prayer:-
" It is therefore, humbly prayed that the Hon'ble Court may graciously be pleased to direct the opposite parties more specifically opposite party no.1 to grant the petitioner compensation under Odisha Right to Fair Compensation and Transparency in Land Acquisition Rehabiliation and Resettlement Rules, 2016"
4. In course of hearing, learned counsel for the Petitioners states that highlighting their grievances, the Petitioners have made a representation to Opposite Party No.1 vide Annexure-7 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.
5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Page 1 of 2 Opposite Party No.1 to consider the representation filed by the petitioners vide Annexure-7, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
Issue urgent certified copy as per Rules.
(DR. B.R. SARANGI)
JUDGE
dutta (M.S. SAHOO)
JUDGE
Page 2 of 2