SUSANTA KUMAR PADHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner and learned Addl. Government Advocate for the State.

(3.) Petitioner in this writ petition seeks for a direction to opposite party Nos. 1 and 2, i.e., Secretary to Government, Water Resources Department, Bhubaneswar and Director (R&R)-cum-Addl. Secretary, Department of Water Resources, Bhubaneswar to sanction and release the awarded amount in favour of the petitioner for acquisition of land for construction of Canal under Upper Indravati Irrigation Project as per the judgment dated 26. 10.2017 passed by the learned Civil Judge (Sr.Divn.), Dharamgarh in LAR No.39 of 2013, within a stipulated time.