SUDARSANA MOHANTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this Writ Petition, the Petitioner has prayed for quashing of the letter dated 24.4.2009 issued by the Land Acquisition Officer, Kalinga Nagar, Jajpur Road rejecting the Petitioner's application for issuance of Identity Card under the Guidelines regulating rehabilitation & resettlement of families/persons displaced/affected due to acquisition of land for Kalinganagar Integrated Industrial Complex at Dubri in the district of Jajpur.

(2.) THE residential house of the Petitioner is situated in Plot No. 4(P) under Khata No. 147 in village Baragadia, P.S. Kalinganagar of Jajpur District. The aforesaid land was acquired on 12.1 0.1995 Under Section 4(1) of the Land Acquisition Act, 1894 (in short, "the Act") for establishment of M/s. Neelachala Ispat Nigam Ltd. for Integrated Industrial Complex at Dubri in the district of Jajpur. The Petitioner further pleaded that by 12.10.1995 when the notification Under Section 4(1) of the Act was published, he was above 18 years of age & residing separately from his family. After the land was acquired, the Government issued guidelines on 24.1.1997 for rehabilitation/resettlement of displaced persons due to acquisition of the land. Thereafter suppressing the said guidelines, on 18.11.2005 another notification was issued by the Government of Orissa in the Revenue Department for the said purpose.

(3.) ELIGIBILITY Criteria, for determining displaced families: