NETRANANDA MAHARA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. S.D. Das, learned Senior Advocate for the petitioner and Mr. P.K. Muduli, learned Additional Government Advocate for the State.

(3.) The petitioner has filed this writ petition seeking direction to the opposite parties to pay the compensation of the land and building in respect of the land appertaining to Khata No. 16/21, Plot No. 148, Ac. 0. 020 dec, Kissam-Gharabari, Mouza- Bhaurinpathara, Tahasil-Harabhanga to the petitioner within a stipulated time and to declare the date of Preliminary Notification under Sec. 11(1) of RFCTLA R&R Act, 2013 as 12/6/2020 is contrary to the provision of Sec 11 (1) of the said Act. The petitioner also seeks direction to the opposite party/State Government to consider the date of Preliminary Notification under Sec. 11 (1) of the RFCTLA R&R Act, 2013 as 27/2/2022, i.e. the date on which the Land Acquisition notification was made in the daily news paper in Regional Language.