NARAYAN SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) THE present batch of writ applications has come to be filed by the petitioner Charidesa Krusak Surakhya Sangha and several land losers seeking to challenge the validity of the acquisition of land made by the Industrial Development Corporation of Odisha (hereinafter referred to as the 'IDCO') for the purpose of setting up a thermal power plant by M/s. KVK Nilachal Pvt. Ltd. (hereinafter referred to as the 'KVK'). 5

(2.) AT the commencement of hearing, we requested the learned counsel for the respective parties in this batch of cases to make out categories on the issues raised and to bunch the various cases in each such category. Accordingly, on the consent of the learned counsel representing the various parties, four categories were made. This judgment relates to issues under Categories -II & III as noted hereinbelow: Category -II Challenge to the alienation of Government land under & III the OGLS Act, illegal sale of Government land, illegal sale of SC & ST, Smashan, common land. Challenge to the validity of Notification U/s.73(c) of the Odisha Land Reforms Act, 1960 as well as challenge to the private purchases made by KVK for its thermal power plant. 08. W.P.(C) No.2065 of 2010 09. W.P.(C) No.7303 of 2011 10. W.P.(C) No.11738 of 2009 11. W.A. No.211 of 2012 12. W.A. No.15988 of 2009 13. W.P.(C) No.27845 of 2011

(3.) SINCE in the connected judgment delivered today in W.P.(C) Nos.6715 of 2011 along with batch of writ applications, the factual background of challenge has been noted in detail therein, for the sake of brevity, the same is not being repeated herein.