Rajkumar Majhi And Others vs State Of Odisha And Others

This matter is taken up through hybrid mode.

Heard Mr. S.P. Patra, learned counsel for the petitioners and Mr. S.S. Kanungo, learned Additional Government Advocate for the State.

Mr. Patra, learned counsel for the petitioner contended that in view of the averments made in paragraph-4 of the counter affidavit filed by the State, since the petitioners have already received the benefit, they do not want to press this matter.

Mr. S.S. Kanungo, learned Additional Government Advocate contended that opposite parties 1, 2, 3 and 4 have already filed counter affidavit, wherein at paragraph-4 they have stated that the benefit as claimed by the petitioners have already been granted in their favour.

Having heard learned counsel for the parties and after going through the records and more particularly the counter affidavit filed by the opposite parties, it appears that at paragraph-4 of the counter affidavit, it has been stated as follows:-

“All the petitioners have received their land compensation for their rayati lands in the year 2012-13. So far as the rehabilitation and settlement under R&R Policy, 2006 is concerned all the seven petitioners are listed in the Category - I and they are entitled for all rehabilitation and resettlement benefits like cash compensation of Rs.15,00,000/- in lieu of employment, readymade house with Patta for Ac.0.10 decimal of land at rehabilitation habitat, annuity at the rate of Rs.3,000/-per month for 30 years, transportation charges, maintenance charges etc.”

In view of the above, the writ petition stands disposed of in terms of the counter affidavit filed the state-opposite parties..

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