Padmini A vs The Special Tahsildar And ...
2022 Latest Caselaw 673 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
     FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
OP(C) NO.71 OF 2022,IN OP (LA)129/2021, ADDITIONAL DISTRICT COURT
                   & SESSIONS COURT-II, THALASSERY.
PETITIONERS:

    1     PADMINI A
          AGED 75 YEARS
          PUTHUKUDY HOUSE, THILANUR,
          THAZHE CHOVVA P.O, KANNUR DISTRICT
          KANNUR, PIN - 670018

    2     LAJITH P.
          AGED 56 YEARS
          PUTHUKUDY HOUSE, THILANUR,
          THAZHE CHOVVA P.O,
          KANNUR DISTRICT, PIN - 670018

    3     LASIGA P
          AGED 52 YEARS
          JAYVIHAR, AVERA, KADALAYI,
          THOTTADA P.O, KANNUR DISTRICT, PIN - 670007

    4     LATHIKA P
          AGED 50 YEARS
          SUSHMA, KIZHUTHALLY,
          THAZHE CHOVVA P.O, KANNUR DISTRICT, PIN - 670018

    5     5. LUMITHA P
          AGED 50 YEARS
          RAJ NIVAS, KOTTAM,
          MUNDALUR, KANNUR DISTRICT,
          PIN - 670622

          BY ADV SERGI JOSEPH THOMAS



RESPONDENTS:

    1     THE SPECIAL TAHSILDAR AND COMPETENT AUTHORITY
          L.A. NH, UNIT NO. II, KANNUR,
          KANNUR, PIN - 670002
 OP(C) NO. 71 OF 2022

                                  2

     2      THE PROJECT DIRECTOR
            NATIONAL HIGHWAY AUTHORITY OF INDIA,
            PROJECT IMPLEMENTATION UNIT, MALAPARAMBA,
            KOZHIKODE, PIN - 673009


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 14.01.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 71 OF 2022

                                       3




                                JUDGMENT

This original petition has been filed under Article 227 of the

Constitution of India, seeking expeditious disposal of OP (LA)129 of 2021

pending before the Additional District Court & Sessions Court-II,

Thalassery.

Having considered the minimum prayer, I am inclined to allow

this original petition. Therefore, there shall be a direction to the learned

Additional District Court & Sessions Court-II, Thalassery to dispose of OP

(LA)129 of 2021 pending before that court at the earliest, at any rate,

within four months from the date of production or receipt of a copy of this

judgment.

Sd/-

A.BADHARUDEEN, JUDGE Cak OP(C) NO. 71 OF 2022

APPENDIX OF OP(C) 71/2022

PETITIONER EXHIBITS

Exhibit1 TRUE COPY OF THE PROCEEDINGS NO.C-44/2012(23) (LAC NO.5920) DATED 09/11/2020 OF THE SPECIAL TAHSILDAR AND COMPETENT AUTHORITY, L.A (NH) UNIT NO. II, KANNUR.

Exhibit2 TRUE COPY OF THE CLAIM STATEMENT DATED 22/07/2021 FILED BY THE PETITIONERS IN OP LA (NH) NO. 129/2021 PENDING BEFORE THE ADDITIONAL DISTRICT COURT-II, THALASSERY.

Exhibit3 TRUE COPY OF I.A.NO.3/2021 DATED 15/07/2022 FILED BY THE PETITIONERS BEFORE THE ADDITIONAL DISTRICT COURT-II, THALASSERY.

Exhibit4 TRUE COPY OF THE PROOF AFFIDAVIT DATED 27/07/2021 FILED BY THE PETITIONERS IN OP LA (NH) NO. 129/2021 PENDING BEFORE THE ADDITIONAL DISTRICT COURT-II, THALASSERY

Exhibit5 TRUE COPY OF PROCEEDINGS DATED 27/07/2021 IN OP LA (NH) NO. 129/2021 ON THE FILES OF THE ADDITIONAL DISTRICT COURT -II, THALASSERY OBTAINED FROM THE COURT WEBSITE.

Exhibit-P6 TRUE COPY OF THE JUDGMENT DATED 30/11/2021 IN O.P.(C)NO. 2089/2021.

//TRUE COPY// PA TO JUDGE