JOGINDRA BHOI ALIAS GANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ application at the instance of some of the affected persons whose lands became submerged because of the Minor Irrigation Project at Bhaludarho under Patnagarh Police Station of Bolangir district only reflects the callous attitude of the authorities in dealing with the citizens that too of a backward district like Bolangir. There is no dispute that a considerable extent of land belonging to the petitioners became submerged because of the construction of Minor Irrigation Project at Bhaludarho. It appears that though fifty years have elapsed in the meantime, compensation is not being paid to the petitioners who are running from pillar to post. From the materials on record, it appears that at some stage suggestion had been given for settling some lands with the petitioners in lieu of the lands affected because of the irrigation project and even though the Revenue Divisional Commissioner had recommended for such settlement, nothing has happened thereafter and the matter has remained in cold storage. Finding no other alternative, the petitioners have filed this writ application for appropriate direction regarding payment of compensation.

(2.) IN paragraph -8 of the counter affidavit filed by the opposite parties, it has been, inter alia, indicated :

(3.) THE writ application is allowed. Opposite parties are directed to pay cost of Rs. 500/ - to each of the petitioners. Such cost should be paid by opposite party No. 1 within a period of two months from the date of communication of this order. This order shall be communicated to opposite parties 1, 2 and 3.