Saira Manoj vs State Of Kerala
2022 Latest Caselaw 604 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                       WP(C) NO. 10145 OF 2019
PETITIONERS:

    1     SAIRA MANOJ, D/O. MUHAMMED KUNJU, THAZHAVILAKOM,
          MAYYANAD, KOLLAM.

    2     SUSEELA, D/O. VELAYUDHAN ACHARI, VISWAVILASAM,
          MAYYANAD, KOLLAM.

    3     SABIN, S/O. SIVADASAN, VISWA VILASAM, MAYYANAD, KOLLAM.

    4     NIMA, D/O. JAMAL, THENGAZHIKAM,MAYYANAD, KOLLAM.

    5     SHARAFUNNISA, D/O. MUHAMMED KUNJU, THENGAZHIKAM,
          MAYYANAD, KOLLAM,

    6     BADARUNNISA, D/O. MUHAMMED KUNJU, THENGAZHIKAM,
          MAYYANAD, KOLLAM,

    7     SUDHA, D/O. SUKUMARAN, NAVEENA, MAYYANAD KOLLAM,

    8     NAJMAL HUSSAIN, S/O. IBRAHIM KUTTY, THENGAZHIKAM,
          MAYYANAD, KOLLAM,

    9     RASIYA NAZAR, D/O. MUHAMMED KUNJU, THENGAZHIKAM,
          MAYYANAD, KOLLAM.

    10    SYAM, S/O. SIVAPRASAD, PUSHPA MANDIRAM, MAYYANAD,
          KOLLAM.

    11    ROHAN, S/O. APPUKUMARAN, ABHILASH, MAYYANAD KOLLAM.

    12    C.D. MANOJ, S/O. DEVADAS, GOUTHAMAN, MAYYANAD, KOLLAM.

    13    RIJU NAZAR FARHANA, D/O. NAZAR, THENGAZHIKAM,
          MAYYANAD, KOLLAM.

    14    BINI A KHAN, S/O. ALI KHAN, THENGAZHIKAM, MAYYANAD,
          KOLLAM

    15    NAJI.M, S/O. MUHAMMED KUNJU, THENGAZHIKAM,
 WP(C) NO. 10145 OF 2019
                               2


            MAYYANAD,KOLLAM

    16      SURENDRA NATH, S/O. NARAYANAN, MUNDAKKAL WEST,
            MAYYANAD, KOLLAM.

    17      SARADAMBIKA ASHOKAN, D/O. SEKHARAN, MANALIL
            KIZHAKKATHIL, MAYYANAD, KOLLAM.

    18      ANIL, S/O. MANI, MANALIL KIZHAKKATHIL,
            MAYYANAD, KOLLAM.

    19      OMANA, D/O. GOVINDAN, MANALIL KIZHAKKATHIL,
            MAYYANAD, KOLLAM.

    20      RENJITH, S/O. PEETHAMBARAN, MANALIL, MAYYANAD,
            KOLLAM.

    21      SUNIL DATHAN, S/O. CHANDRA DATHAN, MANALIL,
            MAYYANAD, KOLLAM.

    22      SUBI, S/O. VINAYAN, SIMLA, MAYYANAD, KOLLAM,

    23      NIRAN JAMAL, S/O. JAMALUDEEN, THENGAZHIKAM,
            MAYYANAD, KOLLAM.

    24      MURALEEDHARAN, S/O. SREEDHARAN, HARITHAM,
            MAYYANAD, KOLLAM.

    25      GOPALAKRISHNAN, S/O. SREEDHARAN, MANALIL,
            MAYYANAD, KOLLAM.

    26      PRASAD, S/O. NARAYANAN, KOPRAKKODE, MAYYANAD,
            KOLLAM.

    27      CHANDRIKA, D/O. RAGHAVAN, MANALIL, MAYYANAD,
            KOLLAM.

            C.RAJENDRAN
            R.S.SREEVIDYA



RESPONDENTS:

     1      STATE OF KERALA, REPRESENTED BY THE CHIEF
            SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM-
            695001.
 WP(C) NO. 10145 OF 2019
                                      3


     2          DISTRICT COLLECTOR, COLLECTORATE, KOLLAM-691013.

     3          MAYYANAD GRAMA PANCHAYATH
                MAYYANADU, KOLLAM, REPRESENTED BY ITS SECRETARY,
                PIN-691303.

     4          THE SPECIAL TASHILDAR(RR),
                KOLLAM-691001.

     5          ROADS AND BRIDGES DEVELOPMENTS CORPORATION OF
                KERALA LTD, THIRUVANANTHAPURAM-695001.

     6          THE RAILWAY DIVISIONAL MANAGER,
                SOUTHERN RAILWAY, THIRUVANANTHAPURAM-691001.

     7          UNION OF INDIA,
                REPRESENTED BY SECRETARY, MINISTRY OF RAILWAYS,
                RAIL BHAVAN, NEW DELHI-110001.

     8          DEEPU RAVI,
                S/O. M.S. RAVI, PLAMOODU HOUSE, PETTAH,
                THIRUVANANTHAPURAM-695024.

     9          ROADS AND BRIDGES DEVELOPMENT CORPORATION OF
                KERALA LTD., 2ND FLOOR, PREETHI BUILDING, M.V.
                ROAD, PALARIVATTOM, KOCHI -25,REPRESENTED BY ITS
                MANAGING DIRECTOR.

                (ADDITIONAL RESPONDENT NO. 9 IS IMPLEADED AS PER
                THE ORDER DATED 26-02-2020 IN I.A. NO. 01/2020).

            SRI.M.R.SASITH
            SRI.S.ANANTHAKRISHNAN, SC
            SRI.T.A.UNNIKRISHNAN
            SRI.M.VIJAYA KUMAR, SC
            SRI. K.V.MANOJ KUMAR G.P.



         THIS     WRIT    PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION        ON   14.01.2022,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 10145 OF 2019
                                     4


                                 JUDGMENT

The petitioners have approached this Court impugning

Ext.P6 notification issued by the competent Authority under the

provisions of Kerala Surveys and Boundaries Act.

2. However, the learned Senior Government Pleader,

Sri.K.V.Manoj Kumar, submitted that further action under the

provisions of the Right to Fair Compensation and Transparency in

Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for

short 'Fair Compensation Act') has been initiated, including the

publication of Section 11 Notification which was published on

20.05.2021; and therefore that the challenge to Ext.P6 is no

longer relevant.

3. On hearing Sri.K.V.Manoj Kumar as afore,

Sri.C.Rajendran, learned counsel for the petitioners, sought

permission to withdraw this writ petition with liberty to his client

to file a fresh writ petition challenging all action taken by the

competent respondents under the "Fair Compensation Act" from

the stage of Section 11 notification and the social impact

assessment steps.

In the afore circumstances, I close this writ petition as

having been withdrawn, with the afore requested liberty being

reserved to the petitioner.

Sd/- DEVAN RAMACHANDRAN JUDGE stu