1. The grievance of the petitioner in this Writ Petition is that his land was acquired by the Government for the purpose of construction of Lower Indra Irrigation Project. He being the legal heir and successor-in-interest of the recorded tenant he should be treated as displaced family. The benefits of Odisha Rehabilitation and Resettlement Policy, 2006 have been extended to the similarly situated persons. However, the same benefit has not been extended in favour of the petitioner till date for which the present Writ Petition.
2. Learned counsel for the petitioner submitted that the petitioner has filed a representation before the Project Director, Rehabilitation and Resettlement, Lower Indra Irrigation Project, Khariar reiterating his grievance on 15.04.2020 under Annexure : 4. However, no action has been taken as yet.
3. Considering the above, without going into the merits of the case, this Court disposes of this Writ Petition with a direction that in case the petitioner files a representation before the Special Land Acquisition Officer - opposite party No. 4 within a period of two weeks from today along with relevant documents in support of his claim, in such event the said opposite party shall verify the records and take a decision in accordance with law, as expeditiously as possible, preferably within a period of three months thereafter.
4. The parties may utilize the soft copy of this order available in the High Court's website or print thereof at par with the certified copy in the manner prescribed, vide Court's notice No. 4587, dated 25.03.2020.
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