KVK NILACHAL POWER Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this writ application, the petitioner has challenged the action taken by the Tahasildar, Athagarh by issuing notice dated 16.12.2009 under Annexure-8 alleging that the same is without jurisdiction.

(2.) The facts leading to the present case are as follows:

(3.) From the record, it transpires that the petitioner-company purchased the private land measuring 91.466 acres between 11.7.2008 and 8.12.2008, i.e., the dates of publication of Government notifications under Section 4(1) of the Land Acquisition Act and a new notification under Section 73(c) of the said Act. A total of about 250.53 acres of land was purchased from the private land owners for establishment of industries before issuance of the notification under Section 73(c) of the OLR Act.