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Judgment
Arindam Sinha, J
I.A. No.3629 of 2022
Mr. Acharya, learned senior advocate appears on behalf of petitioner and submits, impugned is order dated 24th December, 2021, whereby there was direction for payment of compensation, allegedly based on report dated 15th July, 2021 of Tahasildar, Bhadrak. Inter alia, following from the report is reproduced below.
“During construction of Railway Corridor there was heavy rain and in order to save the railway corridor the port authority had cut down the dike of the pond for free passage of rain water. The port authority constructing railway corridor had to compensate the loss after proper assessment of the damage. But Sri Das stated that till date the authority has not given compensation to him.”
Mr. Panda, learned advocate, Additional Government Advocate appears on behalf of State. He will he heard in support of the report and impugned order on adjourned date.
Issue notice along with this order on opposite party no.4 by registered post/speed post with AD. Petitioner will put in requisites.
List on 5th May, 2022 as prayed for by Mr. Panda. In the meantime, there will be stay of operation of impugned order.
I.A. is disposed of.
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