Babu Thomas Chandy vs The State Of Kerala
2021 Latest Caselaw 2462 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

    THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

               RP.No.976 OF 2020 IN RSA. 189/2020

  AGAINST THE JUDGMENT DATED 20.02.20 IN RSA 189/2020 OF HIGH
                        COURT OF KERALA

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REVIEW PETITIONER/APPELLANT/APPELLANT/PLAINTIFF:

             BABU THOMAS CHANDY
             AGED 54 YEARS
             S/O. LATE CHANDY, KUDIYATH KUZHUPPIL HOUSE,
             ERAVIMANGALAM KARA, MANJOOR VILLAGE, VAIKOM TALUK,
             KOTTAYAM DISTRICT.

             BY ADV. SRI.P.KURUVILLA JACOB

RESPONDENTS/RESPONDENTS/RESPONDENTS/DEFENDANTS:

      1      THE STATE OF KERALA
             REPRESENTED BY THE DISTRICT COLLECTOR,
             KOTTAYAM-686 001

      2      THE CHIEF ENGINEER,
             IRRIGATION DEPARTMENT, TRIVANDRUM-695 001

      3      THE DIVISIONAL ENGINEER,
             MUVATTUPUZHA IRRIGATION PROJECT (MVIP)
             KURUPPANTHARA KADAVU, KURUPPANTHARA KARA, KANJOOR
             VILLAGE, VAIKOM TALUK, KOTTAYAM-686 001


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION           ON
21.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                          Sathish Ninan, J.
                 ==============================
                Review Petition No.976 of 2020 in
                       R.S.A No.189 of 2020
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             Dated this the 21st day of January, 2021

                                ORDER

The suit challenging the land acquisition

proceedings has been held to be not maintainable. The

mere fact that the suit was filed prior to the

notification, hardly makes any difference. There is no

error apparent on the face of the record.

Review petition fails and is accordingly

dismissed.

                                 Sd/-       Sathish Ninan, Judge

vdv

RP.No.976 OF 2020 IN RSA. 189/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENTS IN W.P.C NO.37683/2003 OF THIS HON'BLE COURT.

ANNEXURE II TRUE COPY OF THE REPLY AFFIDAVIT FILED IN ANSWER TO THE COUNTER AFFIDAVIT FILED BY THE RESPONDENTS IN W.P.C NO. 37683/2003

ANNEXURE III TRUE COPY OF JUDGMENT DATED 02.03.07 IN W.P.C NO. 2190/2007 OF THIS HON'BLE COURT.

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