TANKADHAR NAG Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) Heard Mr.B.Samantaray, learned counsel for the petitioner and Mr.A.R.Dash, learned Addl. Government Advocate.

(3.) The sole prayer of the petitioner in this writ application is for a direction to dispose of the petition filed by the petitioner under Sec. 28-A of the Land Acquisition Act, 1894 pending before the Special Land Acquisition Officer, Lower Indra Irrigation Project, Khariar, District-Nuapada-opposite party No.2.