BHOJARAJ PATEL Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. A. Behera, learned counsel appearing for the petitioners; Mr. P.K. Muduli, learned Additional Government Advocate appearing for the State-opposite parties; Mr. B. Dash, learned Senior Panel Counsel, Govt. of India appearing for opposite party no.5 and Mr. D.P. Nanda, learned Senior Counsel along with Mr. P.K. Nayak, learned counsel appearing for opposite party no.7.

(3.) Mr. A. Behera, learned counsel appearing for the petitioners contended that though the lands of the petitioners have been acquired by the State, but they have not been paid their ex-gratia and other benefits. Therefore, the petitioners may be granted liberty to approach opposite party no.3 by filing representation so that the same can be considered in accordance with law, to which learned Additional Government Advocate appearing for the State-opposite parties has no objection.