Tankadhar Nag vs State Of Odisha & Others

1.  This matter is taken up by video conferencing mode.

Heard Mr.B.Samantaray, learned counsel for the petitioner and Mr.A.R.Dash, learned Addl. Government Advocate.

The sole prayer of the petitioner in this writ application is for a direction to dispose of the petition filed by the petitioner under Section 28-A of the

Land Acquisition Act, 1894 pending before the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, District-Nuapada-opposite

party No.2.

Regard being had to the facts and submissions and the nature of relief sought for, the writ application is disposed of, directing Special Land

Acquisition Officer, Lower Indra Irrigation Project, Khariar, District-Nuapada-opposite party No.2 to dispose of the petition filed by the petitioner

under Section 28-A of the Land Acquisition Act, 1894 on 9.1.2018 under Annexure-2 in accordance with law within a period of three months from the

date of receipt of a copy of this order and communicate the result of such exercise to the petitioner. It is made clear that this Court has expressed no

opinion on the merits of the case.

The writ application is accordingly 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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