Sanjaya Kumar Sahu vs Anil Kumar Samal, I.A.S., Collector & District Magistrate, Angul, District Angul

This matter is taken up through hybrid arrangement (virtual/physical mode).

The petitioner like many others claiming themselves to be the residents of village Deranga, P.S. Kaniha, District-Angul had filed W.P.(C) No.19088 of 2015 seeking the relief for grant of benefits under the Orissa Resettlement and Rehabilitation Policy, 2006 on account of the allegation that their lands having been acquired for the establishment of M/s. JITPL, Deranga. The said Writ Petition was disposed of on 2nd March, 2016 with permission to the petitioner to file a comprehensive representation and passing of consequent reasoned decision by the Collector, Angul.

Since the needful was not done within the time frame, hence the present contempt.

Upon notice, a compliance affidavit had been filed long time back.

At the time of resumed hearing today, Mr. Khuntia states that the claim of the petitioner as also other claimants was duly considered and rejected vide a speaking and reasoned order dated 20.07.2017 and hence directions passed by this Court stand complied with.

Learned counsel for the petitioner claims that the said order was never communicated to the petitioner.

We are not entering into the controversy, whether the order has been conveyed or not as Mr. Khuntia states that in case any challenge, if so advised, is now made to the aforesaid order by the petitioner within 30 days from today, they will not press the question of limitation.

The CONTC is disposed of with the above terms.

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