CHARIDESA KRUSAK SURAKHYA SANGHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present batch of writ applications has come to be filed by the petitioner Charidesa Krusak Surakhya Sangha and several land losers seeking to challenge the validity of the acquisition of land made by the Industrial Development Corporation of Odisha (hereinafter referred to as the 'IDCO') for the purpose of setting up a thermal power plant by M/s. KVK Nilachal Pvt. Ltd. (hereinafter referred to as the 'KVK').

(2.) At the commencement of hearing, we requested the learned counsel for the respective parties in this batch of cases to make out categories on the issues raised and to bunch the various cases in each such category. Accordingly, on the consent of the learned counsel representing the various parties, four categories were made. This judgment relates to the cases under Category-IV as noted hereinbelow:

(3.) For the convenience of adjudication, we have proceeded to deal with the aforesaid cases category-wise and, accordingly, the present judgment is confined to the issues raised in Category-IV i.e. challenge to lack of permissions and clearances for construction of the project, lack of forest clearance, lack of wildlife clearance.