Radhakrishnan K.P vs District Collector
2021 Latest Caselaw 12528 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE A.M.BADAR
        MONDAY, THE 24TH DAY OF MAY 2021 / 3RD JYAISHTA, 1943
                         WP(C) NO. 8574 OF 2021
PETITIONER/S:

            RADHAKRISHNAN K.P., AGED 64 YEARS
0




            S/O PHALGUNAN, RESIDING AT KRISHNA VILASOM,
            PUTHENCHANTHA, THURAVOOR SOUTH, THURAVOOR,

            ALAPPUZHA-688 532.

            BY ADVS.
            P.RAMAKRISHNAN
            SMT.PREETHI RAMAKRISHNAN (P-212)
            SRI.T.C.KRISHNA
            SRI.C.ANIL KUMAR
            SMT.ASHA K.SHENOY
            SRI.PRATAP ABRAHAM VARGHESE



RESPONDENT/S:

    1       DISTRICT COLLECTOR, ALAPPUZHA, CIVIL STATION,
            ALAPPUZHA-688 001.

    2       SPECIAL TAHSILDAR,LAND ACQUISITION (GENERAL),
            COLLECTORATE, ALAPPUZHA-688 001.

    3       NATIONAL HIGHWAY AUTHORITY OF INDIA,
            MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,G5 AND 6 SECTOR
            10, DWARAKA, NEW DELHI-110 075,

            REPRESENTED BY ITS CHAIRMAN

            BY ADV SHRI.MATHEWS K.PHILIP, SC, NHAI

            SMT. VINEETHA. B.,GOVERNMENT PLEADER



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8574 OF 2021                  2




                              JUDGMENT

Heard the parties.

2. The grievance of the petitioner is to the effect that while awarding

compensation for the acquired land, he was not paid compensation for

one cent of land. For getting this compensation, his

application/representation at Exts.P9 and P10 are pending for

consideration before the 1st respondent.

3. Learned counsel appearing for the petitioner submits that

grievance of the petitioner can be redressed by directing respondent

Nos.1 and 2 to dispose of the representation at Exts.P9 and P10.

4. Learned Government Pleader appearing for both respondents has

no objection for this course of action, provided representations at

Exts.P9 and P10 are still pending with the 1st respondent.

5. In the light of these facts, the writ petition is disposed of with a

direction to respondent Nos.1 and 2 to decide the representation at

Exts.P9 and P10, within a period of two months from today, if those

are not already decided. The petitioner is permitted to make out his

case before respondent Nos.1 and 2 and by filing necessary documents,

if any, in support of the representations at Exts.P9 and P10. Needless

to mention that the petitioner can be heard by virtual mode by the

concerned respondent.

The writ petition is disposed of accordingly.

Sd/-

A.M.BADAR JUDGE ajt

APPENDIX ANNEXURE/EXHIBITS

EXHIBIT P1 TRUE COPY OF DOCUMENT NO 1825 DATED 16.6.1971 REGISTERED IN AROOKUTTY SUB REGISTRY

EXHIBIT P2 TRUE COPY OF TAX RECEIPT DATED 26.3.90 ISSUED BY THE VILLAGE OFFICER, THURAVOOR SOUTH

EXHIBIT P3 TRUE COPY SETTLEMENT DEED NO 806/2000 DATED 25.3.2000 OF SRO, PATTANAKKAD

EXHIBIT P4 TRUE COPY OF POSSESSION CERTIFICATE NO 1199/01 DATED 19.11.2001 ISSUED BY THE VILLAGE OFFICER, THURAVOOR SOUTH

EXHIBIT P5 TRUE COPY DOCUMENT NO 1479/12 DATED 27.9.2012 OF SRO PATTANAKKAD

EXHIBIT P6 TRUE COPY OF TAX RECEIPT DATED 27.4.2019 ISSUED BY THE VILLAGE OFFICER, THURAVOOR SOUTH

EXHIBIT P7 TRUE COPY OF THE REPLY LETTER DATED 2.3.2020 FROM THE PUBLIC INFORMATION OFFICER OF THE 2ND RESPONDENT TO THE PETITIONER

EXHIBIT P8 TRUE COPY OF REPLY LETTER DATED 10.7.2020 FROM THE PUBLIC INFORMATION OFFICER OF THE 2ND RESPONDENT TO THE PETITIONER

EXHIBIT P9 TRUE COPY REPRESENTATION DATED 5.3.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P10 TRUE COPY OF REPRESENTATION DATED 27.1.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT