Citation : 2022 Latest Caselaw 11949 Ker
Judgement Date : 21 December, 2022
WP(C) No.24679/2012 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Wednesday, the 21st day of December 2022 / 30th Agrahayana, 1944
WP(C) NO. 24679 OF 2012(H)
PETITIONER:
S.GEETHAKUMARI, W/O.K.BALACHANDRAN NAIR, AISWARYA, TC NO 43/591(1),
KAMALESWARAM, MANAKKAD P.O, THIRUVANANTHAPURAM
RESPONDENT:
1. STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
THIRUVANANTHAPURAM- 695001
2. THE EXECUTIVE ENGINEER, SEWERAGE PROJECT DIVISION, OBSERVATORY HILL,
THIRUVANANTHAPURAM- 695 001
3. THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM- 695001
4. THE SPECIAL TAHSILDAR (LAND ACQUISITION) MANAKKADU ROAD, CHALAI
THIRUVANANTHAPURAM- 695 001
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 a direction to the 4th respondnet to pass award under
Land Acquisition Act in respect of the property acquired by the
respondents, pending disposal of the Writ Petition (Civil).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.T.R.HARIKUMAR, Advocate for the petitioner, Standing Counsel for R2
and GOVERNMENT PLEADER for the R1, R3 and R4, the court passed the
following:
ORDER
After hearing both sides, I am of the prima facie opinion that, in the light of the specific direction in Exhibit P6 judgment, Exhibit P13 order will not stand.
Learned Government Pleader seeks time to get further instructions.
Post on 12-01-2023.
Sd/- P.V.KUNHIKRISHNAN JUDGE
21-12-2022 /True Copy/ Assistant Registrar
WP(C) No.24679/2012 2/2
APPENDIX OF WP(C)24679/2012
EXHIBIT P6 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.23410 OF 2008
DATED 23-10-2008.
EXHIBIT P13 A TRUE COPY OF THE LETTER NO.A1-566/2011 DATED
30-09-2011.
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