Orissa High Court
WP(C)/30128/2020 on 4 December, 2020
Author: S.Panda
Bench: S.Panda
W.P.(C) NO.30128 of 2020
02. 04.12.2020 This matter is taken up through video conferencing.
02. Heard learned counsel for the petitioner and learned Addl.
Government Advocate.
03. This Writ Petition has been filed by the petitioner with a
prayer to direct the opposite parties to sanction the Rehabilitation
Assistance in favour of the petitioner, who is a displaced person of
Village : Birunpadar in the district of Nuapada for acquisition of his
land for the purpose of construction of Lower Indra Irrigation
Project, Khariar, within a stipulated period.
04. Learned counsel for the petitioner submitted that the land of
the petitioner was acquired by the Government for the purpose of
construction of Lower Indra Irrigation Project, Khariar. The
petitioner has filed his application before the Project Director
(R&R), Lower Indra Irrigation Project, Khariar - opposite party
No.4 for inclusion of his 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 petitioner has been lost in the project area
as such he is entitled for Rehabilitation Assistance being
'displaced person'. On receipt of the same, the Collector, Nuapada
- opposite party No.3 vide letter dated 22.03.2012 under
Annexure: 2 submitted the revised estimate to the Director (R&R)-
cum-Addl. Secretary to Government, Department of Water
Resources - opposite party No.2 for sanction and payment of
BP
rehabilitation assistance in favour of the displaced persons of
Village : Birunpadar under Lower Indra Irrigation Project,
2
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 22.03.2012 under
Annexure: 2 for payment of rehabilitation assistance in favour of
the displaced persons of Village : Birunpadar under Lower Indra
Irrigation Project, Khariar, as expeditiously as possible, preferably
by end of April, 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