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Judgment
1.  This matter is taken up by video conferencing mode.
Heard Mr.S.R.Subudhi, learned counsel for the petitioners and Mr.A.R.Dash, learned Addl. Government Advocate.
According to Mr.Subudhi, though the petitioners are displaced persons affected by the Rengali Irrigation Project, Samal however till date they have
not identified as displaced families and no benefits under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and
Resettlement Act, 2013 have been extended to them. He further submits that they have not been extended any benefits whatsoever with regard to
resettlement and rehabilitation in tune with the Orissa Resettlement and Rehabilitation Policy, 2006.
During course of hearing, Mr. Subudhi submits that liberty may be granted to the petitioners to approach the Collector & District Magistrate, Angul
(opposite party No.2) in the matter by filing their grievance petitions and the said opposite party be directed to take a decision on such motion at an
early date.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioners to file
individual grievance petitions before opposite party No.2 through registered post within a period of two weeks from today. In the event, such
grievance petitions are received along with a copy of this order, the opposite party No.2 would do well to take decisions on the same in accordance
with law within a period of four months from the date of receipt of such grievance petitions and communicate the result of such exercise individually
to the petitioners.
Accordingly, the writ petition is disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No. 4587, dated 25th march, 2020, modified by Notice No. 4798, dated 15th April, 2021, and Court’s Office Order circulated
vide memo Nos. 514 and 515 dated 7th January, 2022.
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