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Ayoob. K.C vs The State Of Kerala
2021 Latest Caselaw 13151 Ker

Citation : 2021 Latest Caselaw 13151 Ker
Judgement Date : 23 June, 2021

Kerala High Court
Ayoob. K.C vs The State Of Kerala on 23 June, 2021
WP(C) NO. 8685 OF 2021       1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                     WP(C) NO. 8685 OF 2021
PETITIONERS:

    1     AYOOB. K.C.,
          AGED 51 YEARS
          S/O.MUHAMMED KUNHI K.L., K.C.HOUSE,
          VALAPATTANAM P.O., KANNUR-670010.
    2     HUDAIF SATHAR V.P.,
          AGED 37 YEARS
          S/O.ABDUL SATHAR K.L., KHURAISH TALAP,
          CIVIL STATION P.O., KANNUR-670001.
    3     ZEESHAN ALI A.K.,
          AGED 21 YEARS
          S/O.A.K.KUNHALI, SHABNAM, THANA P.O.,
          KANNUR-670012.
    4     THATTAMUTTATHU PUTHIYAPURAYIL MUHAMMED SHAHEED,
          AGED 48 YEARS
          S/O.K.MOOSAN KUTTY, HAYAL, KOTTIL ROAD,
          NEAR BALAN KADA, PUTHIYATHERU, CHIRAKKAL,
          KANNUR-670011.
    5     K.V.JAYAPRAKASHAN,
          AGED 60 YEARS
          S/O.KVK.NAIR, JAYARAJ MEMORIAL BUILDING,
          SOUTH BAZAR, KANNUR-670002.
          BY ADVS.
          K.S.BHARATHAN
          SRI.ALPHIN ANTONY
          SRI.AADITHYAN S.MANNALI
          SRI.VISAKH ANTONY
          SRI.ABEL ANTONY
          SRI.CHRISTINE MATHEW
          SRI.C.P.SHYJU



RESPONDENTS:



    1     THE STATE OF KERALA
          REPRESENTED BY THE ADDITIONAL SECRETARY, (PUBLIC
          WORKS DEPARTMENT), THIRUVANANTHAPURAM-695001.
 WP(C) NO. 8685 OF 2021       2

    2     THE DISTRICT COLLECTOR,
          KANNUR, COLLECTORATE, THAVAKKARA, KANNUR,

          KERALA-670002.

    3     SOUTH IMPACT ASSESSMENT UNIT SOUTH BAZAR FLY OVER
          KANNUR,
          REPRESENTED BY ITS CHAIRMAN, FR.SHAIJU PETER,

          KAIROS, (KANNUR ASSOCIATION FOR INTEGRATED RURAL
          ORGANIZATION AND SUPPORT), BURNASSERY (P.O),

          KANNUR-670013, KERALA, INDIA.

    4     NATIONAL HIGH WAY AUTHORITY OF INDIA,
          MINISTRY OF ROAD TRANSPORT AND HIGH WAYS, DWARAKA,
          NEW DELHI-110075.

    5     ROADS AND BRIDGES DEVELOPMENT CORPORATION OF KERALA
          LTD.,
          REPRESENTED BY ITS MANAGING DIRECTOR, 2ND FLOOR,
          PREETHI BUILDING, M.V.ROAD, PALARIVATTAM,

          KOCHI-682025.

          R5-BY ADV SRI.K.V.MANOJ KUMAR

          SRI.MATHEWS K PHILIP, SC



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8685 OF 2021               3



                                  JUDGMENT

When this writ petition was taken up, it is submitted by the learned

senior counsel that the writ petition was filed prior to the issuance of the

notification under Section 11 of Act 30 of 2013. It is submitted that the

petitioners have challenged the notification by filing W.P.(C).No.12241/2021

and in that view of the matter, this writ petition be dismissed as withdrawn

and the petitioners be permitted to pursue W.P.(C).No.12241/2021.

Reserving such right, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

 
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