GAGAN PUJHARI Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) Petitioners in thiswrit petition seek for a direction to Opposite Party Nos. 1 and 2 to sanction and release the awarded amount in favour of the petitioners for acquisition of land for construction of Upper Indravati Irrigation Project as per the judgment dtd. 13/1/2015 passed by the learned Civil Judge (Sr.Divn.), Dharmgarh in L.A.R. MJC. No. 122 of 2009, within a stipulated time.