JAGATRAI PANGI Vs. CHIEF CONSTRUCTION ENGINEER

JUDGEMENT

(1.) The present Revision Petition is filed by the Petitioner under Sec. 21(b) of the Consumer Protection Act, 1986 against Order passed by the State Consumer Disputes Redressal Commission, Odisha, Cuttack (hereinafter referred to as the "State Commission") in Appeal No. 519 of 2017 dated 24.08.2018.

(2.) In the Complaint case, it was stated that Petitioner along with his family were the original inhabitants of Village Godiput, Koraput District, Orissa and were evicted from the village for the purpose of Upper Kolab Project.They lost their house and agricultural land situated in the Village/Mouza Gumalput which was recorded in the name of Sukra Pangi i.e. the father of the Petitioner. As the village was submerged partly, the Petitioner along with his family were displaced and paid compensation. The Petitioner, however, alleged that the Compensation paid was not assessed under any standard uniform principle. Thus, the Complaint was filed.

(3.) Respondent No.2 and 3 contended that LAO had acquired the land for the project as per LLA 1894 and all the displaced whose homestead and residential houses were affected by acquisition were compensated as per the R.R. Polocy of Govt. of Odisha. They were declared as displaced persons and were provided with R & R assistance. Persons who lost only their agricultural land were paid compensation only for land acquisition. Hence, Respondents prayed for dismissal of Complaint with costs.