A.K.Sudha vs State Of Kerala
2021 Latest Caselaw 16727 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

         WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943

                           WP(C) NO. 28108 OF 2020

PETITIONER/S:
            A.K.SUDHA
            AGED 57 YEARS
            W/O.VIJAYKUMAR, T.C.NO.8/551, SREE VIHAR, VALIYAVILA, ELIPPODU,
            THIRUVANANTHAPURAM - 695 013.

            BY ADV BASANT BALAJI


RESPONDENT/S:

     1      STATE OF KERALA
            REPRESENTED BY THE PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

     2      THE DISTRICT COLLECTOR
            CIVIL STATION, KUDAPPANAKUNNU, THIRUVANANTHAPURAM - 695 005.

     3      THE SPECIAL TAHSILDAR
            ADDITIONAL L.A.UNIT, VANCHIYOOR, THIRUVANANTHAPURAM - 695001.

     4      THE SECRETARY, CITY CORPORATION (CORRECTED)
            THIRUVANANTHAPURAM- 695 001.

            R4 CORRECT ADDRESS
            THE SECRETARY, THIRUVANANTHAPURAM CORPORATION, CORPORATION
            BUILDING, VIKAS BHAVAN, THIRUVANANTHAPURAM-695033.
            (THE ADDRESS OF 4TH RESPONDENT IS CORRECTED AS PER ORDER DATED
            26-2-2021 IN IA 1/2021).

            BY ADVS.
            SRI.N.NANDAKUMARA MENON (SR.)
            SHRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION


OTHER PRESENT:

            SMT.MABLE.C.KURIAN, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11.08.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No.28108 of 2020
                    --------------------------------------
              Dated this the 11th day of August, 2021


                               JUDGMENT

The above writ petition is filed with following prayers :

"A Writ of Mandamus, order or direction be passed directing the respondents to deposit the total amount of compensation in court due under E.P.No.47/2008 in LAR 8/2004 on the file of the Sub Court III, Thiruvananthapuram within a time to be fixed by this Hon'ble Court.

1) Such other relief's that are appropriate and incidental to this writ petition."

2. Today, when the matter came up for consideration,

the learned Government Pleader, after getting instructions,

submitted that the compensation amount is already deposited

before the Execution Court.

In the light of the above submission, this writ petition is

closed, recording the submission of the Government Pleader.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS APPENDIX OF WP(C) 28108/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN LAA 31/2011 OF THIS HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF THE EXECUTION PETITION NO.47/2008 IN LAR 8/2004 ON THE FILE OF THE SUB COURT III THIRUVANANTHAPURAM.

EXHIBIT P3 TRUE COPY OF THE AWARD OF THE LOK ADALATH DTD. 09/12/2017.

EXHIBIT P4 TRUE COPY OF THE BALANCE STATEMENT.