PARADEEP PHOSPHATES LTD Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. S.K. Dash, learned counsel appearing for the petitioner and Mr. S. Kanungo, learned Addl. Government Advocate appearing for the State-opposite parties.

(3.) The petitioner has filed this writ petition seeking to quash the order dtd. 30/11/2017 under Annexure-3, by which the application under Sec. 28-A of the Land Acquisition Act has been allowed without causing any inquiry and consequential demand raised by the authority vide Annexure-2 dtd. 9/5/2018 for deposit of decrial dues in L.A. Case No.8/82 of village Chauliapalanda.