V. Kumar vs The District Collector
2022 Latest Caselaw 9355 Ker

WP(C) No.17459/2022                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
            Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                            WP(C) NO. 17459 OF 2022(F)
   PETITIONER:

          V. KUMAR, AGED 71 YEARS, S/O. VERRIAH REDDIYAR, T.C.38/191, POWER
          HOUSE ROAD, THIRUVANANTHAPURAM., PIN - 695036.

   RESPONDENTS:

      1. THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM, CIVIL STATION ROAD,
         KUDAPPANAKKUNNU, THIRUVANANTHAPURAM, PIN - 695043.
      2. THE SPECIAL TAHSILDAR, ADDITIONAL L.A. UNIT, CIVIL STATION ROAD,
         KUDAPPANAKKUNNU,THIRUVANANTHAPURAM, PIN - 695043


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim direction to the 2nd respondents to consider
   and pass orders on Ext.P3 application, on merits, pending disposal of the
   Writ Petition (civil).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.PIRAPPANCODE V.S.SUDHIR, AKASH S., A.MEGHA & GIRISH KUMAR M S
   Advocates for the petitioner, the Court passed the following:
 WP(C) No.17459/2022                            2/3




                                         T.R.RAVI, J.
                          ---------------------------------------------
                                W.P.(C)No.17459 of 2022
                      ------------------------------------------------------
                        Dated this the 10th day of August, 2022.


                                       ORDER

The counsel for the petitioner submits that the statement

filed by the 2nd respondent does not appear to be fully correct. It is

pointed out that in paragraph 3, it is stated that the petitioner had

applied for a copy of the judgment in LAR 200/2009 only on

27.05.2014, which according to the counsel for the petitioner is a

mistake since the petitioner had applied for a copy on 12.11.2013

which fact has already been stated in paragraph 5 of the writ

petition. Counsel also placed before me the endorsement regarding

the date of application and the submission of stamp papers in the

judgment. The Government Pleader to verify the above fact and

make submissions.

Post on 19.08.2022.

           H/o                                               Sd/-

                                                           T.R.RAVI
                                                           JUDGE

           LEK




10-08-2022                       /True Copy/                           Assistant Registrar
 WP(C) No.17459/2022                 3/3

                       APPENDIX OF WP(C) 17459/2022
Exhibit P3            TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER

SEEKING ENHANCEMENT OF COMPENSATION UNDER SECTION 28A OF THE LAND ACQUISITION ACT 1