Saseendran K vs The District Collector ...
2021 Latest Caselaw 18920 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                         OP(C) NO. 1128 OF 2021
PETITIONER/S:

           SASEENDRAN K.
           AGED 60 YEARS
           S/O.BALARAMAN, RESIDING AT SWEET HOME, NEAR O.K.P.SCHOOL,
           EDAKKAD - 670 663.

           BY ADVS.
           SHERRY J. THOMAS
           JOEMON ANTONY



RESPONDENT/S:

     1     THE DISTRICT COLLECTOR (ARBITRATOR)
           COLLECTORATE ROAD, THAVAKKARA,KANNUR, KERALA - 670 002.

     2     THE SPECIAL TAHSILDAR LAND ACQUISITION UNIT NO.II(NH) AND
           COMPETENT AUTHORITY
           KANNUR - 670 002.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 10.09.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1128 OF 2021
                              2



                           JUDGMENT

The petitioner's property in Edakkad Village was

acquired for the widening of National Highway based on

acquisition proceedings published on 7.12.2012, but the

compensation has not been paid. The petitioner is facing

threat of recovery proceedings from the Allahabad Bank in

connection with educational and other loans availed by his

family members. Petitioner is therefore, praying for a

direction to the respondents to expedite the disbursal of the

compensation due to him.

On behalf of the respondents, the learned Government

Pleader submitted that a large number of cases are pending

in connection with the same acquisition and it will take at

least six months to decide the petitioner's case and disburse

the compensation.

OP(C) NO. 1128 OF 2021

Having heard the learned Counsel for the petitioner and

the learned Government Pleader, the Original Petition is

disposed of directing the first respondent to pass orders in

AOP No.904 of 2021 within an outer limit of six months of

receipt of a copy of this judgment.

SD/-

V.G.ARUN JUDGE

RK OP(C) NO. 1128 OF 2021

APPENDIX OF OP(C) 1128/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE AOP NO.904 2021 FILED BY PETITIONER BEFORE THE 1ST RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE NOTICE VIDES REF.NO.LAC.5713.

Exhibit P3 THE NOTICE ISSUED UNDER SECTION 3 E (1) NATIONAL HIGHWAYS ACT, 1956 DATED 24/2/2021.

Exhibit P4 THE NOTICE REGARDING THE DETAILS OF THE COMPENSATION, ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT UNDER SECTION 3 E (1) NATIONAL HIGHWAYS ACT, 1956 DATED 24/2/2021.

Exhibit P5 THE TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER TO 2ND RESPONDENT DATED 23/10/2020.