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Judgment
By way of this petition, the petitioner seeks the following reliefs :
10.1That this Hon'ble court kindly be pleased to direct the respondents for initiating acquisition proceeding after verification of spot and further direct the respondents for providing interest from the date of dispossession within 60 days.
10.2Any other relief, which this Hon'ble Court may deem fit and proper, may also be passed in favour of the petitioner.
Brief facts of the case, as projected by the petitioner, are that the petitioner is an agriculturist and the owner of various parcels of land bearing Khasra Nos. 62/1 kha, 503/1, 140/1, 1445/4, 1118/1 dha, 1387/2 kha, 1118/2 ka, 1317/5 ka and 1352/2, admeasuring areas 0.016, 0.016, 0.114, 0.045, 0.012, 0.016, 0.052, 0.013 and 0.076 respectively situated at Village Timarlaga, Tehsil Sarangarh, District Raigarh. The aforesaid lands are presently coming under submergence on account of construction of the Kalma Barrage, as a result of which, the petitioner is unable to cultivate or take any crops from his land. Though compensation and awards have been duly passed in respect of similarly situated persons by the Land Acquisition Officer, Sarangarh, District Raigarh, in Land Acquisition Case No. 12/A-82/2016-17, but no compensation whatsoever has been paid to the petitioner. Despite submitting representations to the competent authorities for the initiation of acquisition proceedings and release of due compensation, no action has been taken. Hence, this Petition.
Learned counsel for the petitioner submits that vide letter dated 11.08.2026 issued by the Executive Engineer, Water Resources Department, Raigarh, it stands admitted that the subject land of the petitioner has come under submergence due to the construction of the Kalma Barrage. In light of the aforesaid acknowledgment, learned counsel for the petitioner prays to direct the concerned respondent authorities to consider and decide the case of the petitioner for grant of due compensation in a time-bound manner.
Learned counsel for the State would not oppose the said prayer.
I have heard learned counsel for the parties and also perused the documents annexed with the petition carefully.
Considering the aforesaid aspect of the matter and in view of the communication/letter dated 11.08.2026 issued by the Executive Engineer, Water Resources Department, Raigarh, to the Collector-cum-Land Acquisition Officer, Sarangarh-Bilaigarh, the respondent authority, particularly the concerned Collector, is directed to consider the case of the petitioner, initiate appropriate acquisition proceedings and determine as well as disburse due compensation in respect of the subject land of the petitioner, within an outer limit of six months from the date of receipt of a certified copy of this order.
With the aforesaid observations/directions, the Writ Petition is finally disposed of. Sd/-