Citation : 2022 Latest Caselaw 12324 Ker
Judgement Date : 22 December, 2022
WP(C) No.35573/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
WP(C) NO. 35573 OF 2022 (V)
PETITIONER:
CICILY XAVIER, AGED 75 YEARS, W/O XAVIER, KOLAPARAMBIL,
PALARIVATTOM, KOCHI - 682 025.
RESPONDENTS:
1. THE SPECIAL TAHSILDAR (LA) CORPORATION OF KOCHI, VYTILLA ZONAL
OFFICE, KOCHI - 682 019.
2. TAHSILDAR (LR), KANAYANOOR TALUK OFFICE, ERNAKULAM DISTRICT - 682
011.
3. CORPORATION OF COCHIN, REPRESENTED BY ITS SECRETARY, MARINE DRIVE
,ERNAKULAM - 682011 [ ADDITIONAL R3 IMPLEADED AS PER ORDER DATED
30-11-2022 IN IA 1/22 IN WP(C) 35573/2022]
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 direct the 1st respondent to pass an award in respect of 1 cent
of land which is the 3rd Schedule in Ext P1 sale deed, fixing compensation
at the same rate as has been fixed in respect of the adjoining lands
acquired invoking the provisions of the Land Acquisition Act.
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.MATHEW JOHN (K) & ABY J AUGUSTINE Advocates for the petitioner and of
the GOVERNMENT PLEADER, the court passed the following:
ORDER
Government Pleader seeks further time to get instructions and file a statement.
Reference shall be made to the earlier judgments of this Court while filing the statement and the Stand of the Revenue officers as per records with regard to the present state of affairs shall also be stated in the statement.
Post on 19.01.2023.
22.12.2022.
Sd/- T.R.RAVI, JUDGE
22-12-2022 /True Copy/ Assistant Registrar
WP(C) No.35573/2022 2/2
APPENDIX OF WP(C) 35573/2022
Exhibit P1 TRUE COPY OF SALE DEED NO. 1806 DATED 24.08.1972
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