PRASANN KUMAR ACHARYA Vs. STATE OF ORISSA

JUDGEMENT

(1.) A preliminary counter affidavit was filed way back on 22/1/2014 simply stating that the competent authority is in seisen of the matter without stating whether the previous orders passed by this Court have actually been complied with or not.

(2.) The plea of the petitioners is for enhancement of compensation in terms of Sec. 28(A)(1) of the Land Acquisition Act, 1894. It appears from the short counter affidavit that the Special Land Acquisition Officer (SLAO), R.I.P., Baghuabol, Talcher, District Angul has already initiated proceedings in that regard pursuant to an order passed by this Court on 11/1/2010 in W.P.(C) No.18918 of 2009 filed by these very Petitioners.

(3.) A direction is accordingly issued that if not already done, the aforementioned Land Acquisition Officer, Rengali Irrigation Project (Opposite Party No.4) will pass appropriate orders after hearing the representatives of the Petitioners within a period of eight weeks from today.