ORISSA INDUSTRUAL INFRASTRUCTURE Vs. SUPAI MUNDA

JUDGEMENT

(1.) Leave granted in Special Leave Petition (C) No. 19869 of 1997.

(2.) These two appeals have been preferred against the judgment and order dated 19th February, 1997 passed by the High Court. Civil Appeal No. 4424 of 1997 has been preferred by Orissa Industrial Infrastructure Development Corporation and the appeal arising out of SLP(C) No. 19869 of 1997 has been preferred by the State of Orissa. Since both the appeals arise out of the common judgment of the High Court, they are being disposed of by this common order.

(3.) Facts of this case illustrate a classic example as to how the concerned authority subjugated and suppressed the rights of the illiterate rustic tribal villagers of far flung area from the madding crowd and coerced them to accept the price fixed by the concerned authority despite their protest.