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Thomas Stephen vs The District Collector
2022 Latest Caselaw 2179 Ker

Citation : 2022 Latest Caselaw 2179 Ker
Judgement Date : 24 February, 2022

Kerala High Court
Thomas Stephen vs The District Collector on 24 February, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                        WP(C) NO. 407 OF 2022
PETITIONERS:

    1     THOMAS STEPHEN, AGED 71 YEARS,
          S/O. V.G.THOMAS, VAYALIRAKATHU, KOODAL P.O.,
          PATHANAMTHITTA DISTRICT-689693.

    2     SARAMMA STEPHEN, AGED 70 YEARS,
          W/O. THOMAS STEPHEN, VAYALIRAKATHU, KOODAL P.O.,
          PATHANAMTHITTA DISTRICT-689693.

          BY ADVS.LIJU.V.STEPHEN
          INDU SUSAN JACOB


RESPONDENTS:

    1     THE DISTRICT COLLECTOR, PATHANAMTHITTA, 2ND FLOOR,
          COLLECTORATE ROAD, PATHANAMTHITTA-689 645.

    2     THE DEPUTY COLLECTOR (REVENUE), DEPARTMENT OF REVENUE,
          COLLECTORATE, PATHANAMTHITTA DISTRICT-689645.

    3     THE SPECIAL TAHSILDAR (LA),
          RANNI, PATHANAMTHITTA DISTRICT-689672.

    4     THE EXECUTIVE ENGINEER, KSTP DIVISION,
          PONKUNNAM DIVISION, PATHANAMTHITTA DISTRICT-686506.

    5     THE TAHSILDAR (LAND ACQUISITION),
          KONNI TALUK, PATHANAMTHITTA DISTRICT-689691.

    6     THE VILLAGE OFFICER, KOODAL VILLAGE, KOODAL P.O.,
          PATHANAMTHITTA DISTRICT-689693.

          SMT.K.AMMINIKUTTY SR.G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 407 OF 2022
                              -2-

                         JUDGMENT

When this matter was called today, the learned

Senior Government Pleader - Smt.K.Amminikutty,

affirmatively stated that there is no proposal to

acquire any further lands from the petitioners for

the purpose of the upgradation of the Punalur-

Ponkunnam Highway.

Recording the afore submissions and leaving

liberty to the respondents, if so found necessary

in future, to initiate necessary and appropriate

legal measures for acquisition from the

petitioners, I close this writ petition without

any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 407 OF 2022

APPENDIX OF WP(C) 407/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.3504/1970 DATED 18/09/1970 OF PATHANAPURAM SRO.

EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 04/02/2011 OF AWARD UNDER SECTION 12(2) OF THE LAND ACQUISITION ACT 1894.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 06/09/2021 MADE BY THE PETITIONER TO THE RESPONDENTS.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE

 
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