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Judgment
This matter is taken up through hybrid mode.
Heard learned counsel for the parties.
It is agreed by learned counsel for the parties that this matter is analogous to W.P.(C) No. 1672 of 2019, which has been disposed of on 18. 04.2023 by a detailed order, and this writ petition may be disposed of in terms of the said order.
In view of the above, this writ petition stands disposed of in terms of the order dated 18.04.2023 passed in W.P.(C) No. 1672 of 2019. Accordingly, it is ordered that since the parties have agreed to refer the matter to the Competent Adjudicating Authority, i.e., the District Judge-cum-CBA (O) Tribunal, Jharsuguda, in the considered opinion of this Court, the interest of justice would be best served if adhering to the provisions contained in Section 14 read with Section 17 of the Coal Bearing Areas (Acquisition and Development) Act, 1957 the Competent Adjudicating Authority, i.e. the District Judge-cum-CBA (O) Tribunal, Jharsuguda adjudicates the matter on a reference being made by the competent authority. Needless to say, since it is year old case and the petitioner is deprived of getting his legitimate claim long since, the referral authority, without causing any further delay, shall refer the matter to the Competent Adjudicating Authority, i.e. the District Judge-cum-CBA (O) Tribunal, Jharsuguda, as expeditiously as possible, preferably within a period of one month, so that the Tribunal shall do well to dispose of the same in compliance of the provisions of law governing the field, as expeditiously as possible..
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