AI Structured Summary
Not yet generated for this judgment
Judgment
This matter is taken up through hybrid mode.
Heard Mr. A. Behera, learned counsel appearing for the petitioners; Mr. P.K. Muduli, learned Additional Government Advocate appearing for the State-opposite parties; Mr. B. Dash, learned Senior Panel Counsel, Govt. of India appearing for opposite party no.5 and Mr. D.P. Nanda, learned Senior Counsel along with Mr. P.K. Nayak, learned counsel appearing for opposite party no.7.
Mr. A. Behera, learned counsel appearing for the petitioners contended that though the lands of the petitioners have been acquired by the State, but they have not been paid their ex-gratia and other benefits. Therefore, the petitioners may be granted liberty to approach opposite party no.3 by filing representation so that the same can be considered in accordance with law, to which learned Additional Government Advocate appearing for the State-opposite parties has no objection.
Considering the contentions raised by learned counsel for the parties and after going through the records, since the petitioners want to move the authority by filing fresh representation claiming exgratia and other benefits, this Court permits the petitioners to do so. In the event the petitioners file fresh representation within a period of fifteen days from today, opposite party no.3 shall consider and dispose of the same as expeditiously as possible, preferably within a period of three months thereafter.
With the above observation and direction, the writ petition stands disposed of.
………………………