RAM NAG Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE present Petitioner, Ram Nag along with others, had earlier filed a Writ Petition i.e. W.P.(C) No. 13048 of 2006 with the following prayer:

(2.) THE main allegation of the Petitioners in that Writ Petition i.e. W.P.(C) No. 13048 of 2006 was that the notice under Section 4(1) of the Land Acquisition Act has been issued in the year 2002 i.e. 12th June, 2002 and the publication under Section 6(1) of the said act having been issued in the year 2003 i.e. 20.8.2003, which is after the expiry of one year from the date of issuance of notification under Section 4(1) of the said Act, the same is in complete contravention of the provision contained in Section 6(1)(ii) of the Land acquisition Act and further no compensation having been paid within two years from the date of such publication, the entire land acquisition proceeding is null and void as provided under Section 11A of the said Act.

(3.) NOW the present Writ Petition has been filed with identical allegation regarding non -compliance of statutory provision of Land Acquisition Act and with identical prayers as had been made earlier in W.P.(C) No. 13048 of 2006 which is quoted below: