Orissa High Court
WP(C)/26692/2020 on 1 December, 2020
Author: S.Panda
Bench: S.Panda
W.P.(C) NO.26692 of 2020
02. 01.12.2020 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 Village : Dargaon in the district of Nuapada for acquisition of
their land for the purpose of construction of Lower Indra Irrigation
Project, Khariar.
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 applications before the Project
Director (R&R), Lower Indra Irrigation Project, Khariar - opposite
party No.4 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 18.07.2020 under
Annexure: 3 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
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rehabilitation assistance in favour of the displaced persons of
Village : Dargaon under Lower Indra Irrigation Project, Khariar.
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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 18.07.2020 under
Annexure: 3 for payment of rehabilitation assistance in favour of
the displaced persons of Village : Dargaon 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.
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S.Panda, J.
........................ S.K.Panigrahi, J. 3