Abdul Gaffar Sait vs Union Of India
2022 Latest Caselaw 279 Ker

WP(C) No.616/2022                              1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Tuesday, the 11th day of January 2022 / 21st Pousha, 1943
                              WP(C) NO. 616 OF 2022(B)
   PETITIONER:

           ABDUL GAFFAR SAIT, AGED 75 YEARS, S/O. SULAIMAN HUSSAN SAIT,
           THAYYILVEEDU, CHIRAKKADAVAM, KAYAMKULAM, ALAPPUZHA DISTRICT-690502.

   RESPONDENTS:

      1. UNION OF INDIA REPRESENTED BY SECRETARY, MINISTRY OF ROAD TRANSPORT
         AND RAILWAYS, NEW DELHI-110001.
      2. STATE OF KERALA REPRESENTED BY SECRETARY, PUBLIC WORKS DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM-695001.
      3. PRINCIPAL SECRETARY, REVENUE DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
      4. NATIONAL HIGHWAY AUTHORITY OF INDIA, G-586, SECTOR-10, DWARAKA, NEW
         DELHI-110075, REPRESENTED BY ITS CHAIRMAN.
      5. THE PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY OF INDIA,
         TC-29/1539/1, RAJASREE KAIRALI, PERUMTHANNI, VALLAKKADAVU P.O.,
         THIRUVANANTHAPURAM-695008.
      6. SPECIAL DEPUTY COLLECTOR AND COMPETENT AUTHORITY, LAND ACQUISITION,
         NATIONAL HIGHWAY AUTHORITY OF INDIA, ALAPPUZHA-688001.

        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 Respondents not to dispossess the Petitioner from
   his property covered under Exhibit P4 notification, till the disposal of
   this writ petition.
        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.P.A.MOHAMMED SHAH, RENOY VINCENT, ASWIN KUMAR M J, HELAN.P.A, ARUN ROY
   & SHAHIR SHOWKATH ALI, Advocates for the petitioners, the court passed the
   following:
                                      ORDER

The learned Senior Government Pleader seeks further time.

The CALA is directed not to issue any Award until the next posting date.

List on 20-01-2022.

I also leave liberty to the CALA to decide whether the orders impugned can be withdrawn and fresh order issued as per the directions in the judgment.

                                                     Sd/- DEVAN RAMACHANDRAN JUDGE

11-01-2022                       /True Copy/                               Assistant Registrar
 WP(C) No.616/2022                2/2

                      APPENDIX OF WP(C) 616/2022
Exhibit P4          THE TRUE COPY OF THE RELEVANT PAGE OF THE NOTIFICATION
                    DATED 3.12.2020.