K.P.Asma vs The Special Tahsildar
2021 Latest Caselaw 23631 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
      TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                           OP(C) NO. 2067 OF 2021
AGAINST OP(LA) NH 194/2020 OF ADDITIONAL DISTRICT COURT - III, THALASSERY
PETITIONERS/PETITIONERS:

     1     K.P.ASMA,
           AGED 67 YEARS,
           D/O.ASEEMA, K.P.HOUSE, CHELORA, THILANOOR, KANNUR DISTRICT.

     2     DR.K.P.AKBAR,
           AGED 61 YEARS,
           S/O.ASEEMA, K.P.HOUSE, CHELORA, THILANOOR, KANNUR DISTRICT.

     3     K.P.MUNEER,
           AGED 52 YEARS,
           S/O.ASEEMA, K.P.HOUSE, CHELORA, THILANOOR, KANNUR DISTRICT.

           BY ADVS.
           ABDUL RAOOF PALLIPATH
           K.R.AVINASH (KUNNATH)
           E.MOHAMMED SHAFI
           VIDYA M.K.

RESPONDENTS/RESPONDENTS:

     1     THE SPECIAL TAHSILDAR
           LA, (NH), UNIT-2, COLLECTORATE, KANNUR - 670 001.

     2     THE DISTRICT COLLECTOR
           KANNUR DISTRICT COLLECTOR'S OFFICE, THAVAKKARA ROAD,
           KANNUR - 670 002.

     3     THE PROJECT DIRECTOR
           THE NATIONAL HIGHWAY AUTHORITY OF INDIA, P.O.CIVIL STATION,
           KOZHIKODE - 673020.


OTHERS PRESENT:

           GP S.UNNIKRISHNAN; SC FOR NHAI MATHEWS K.PHILIP

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 30.11.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2067 OF 2021
                                      2




                               JUDGMENT

Dated this the 30th day of November, 2021

The limited relief sought in this original petition is the

expeditious disposal of O.P(LA) NH No.194 of 2020

pending on the files of Additional District Court-III,

Thalassery.

2. In the report called for, learned Judge has stated

that the case stands posted to 24.11.2021 and can be

disposed of within one month, if so ordered by this Court.

Having heard the learned Counsel for the petitioner

and the learned Standing Counsel for the National

Highway Authority of India, and having considered the

report, the original petition is disposed of, directing the

Additional District Judge-III, Thalassery to take earnest

efforts to dispose of O.P(LA) NH No.194 of 2020 by

31.12.2021.

Sd/-

V.G.ARUN

JUDGE NB/30-11 OP(C) NO. 2067 OF 2021

APPENDIX OF OP(C) 2067/2021

PETITIONERS EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 14/12/2020 IN WPC 23924/2020 OF THIS HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF CASE HISTORY FROM THE E-COURT PORTAL.

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE