CHATURBHUJA MODI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioners have filed this writ petition seeking a direction to the opposite parties to pay compensation towards the compulsory nature of acquisition of their land.

(2.) THE facts of the case are as follows : Earlier the petitioner had filed OJC No. 16695 of 2001 before this Court which was disposed of on 8-1-2002 with the following directions :

(3.) THE above observation was made in the said judgment not on the merits of the case but on governmental disposition to the litigation. Therefore, we are of the view that the said decision is not applicable to the facts of the present case. Each case has to be considered on its own facts and circumstances.