SUBASH CHANDRA JENA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. S.K. Pradhan, learned counsel appearing for the petitioners and Mr. P.K. Muduli, learned Additional Government Advocate appearing for the State.

(3.) The petitioners have filed this writ petition seeking direction to opposite parties 2 and 3 to disburse/pay/deposit the total land acquisition compensation with accrued interest thereon involving the land in question of the petitioners in their favour measuring an area to the extent of Ac.0.491 decimal from out of a total area of Ac.0.720 decimal appertaining to old Khata No.183, Plot No.108 of Mouza-Gunthabandha, Tahasil- Kukudakhandi in the district of Ganjam corresponding to new Khata No. 191/319 as has been assessed against serial no.55 of annexure-9 which comes to Rs.85,46,271.00(Rupees eighty five lakhs forty six thousand two hundred seventy one) after adjusting an amount to the tune of Rs.4,26,169.00 (Rupees four lakhs twenty six thousand one hundred sixty nine) which has already been credited to the bank account of petitioner no.1 as at annexure-4. The petitioners have further prayed to return the unutilized land to the petitioners within a stipulated period.