Simla vs The District Collector
2022 Latest Caselaw 7794 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                       WP(C) NO. 17926 OF 2022


PETITIONER:

            SIMLA
            AGED 48 YEARS, D/O.MUHAMMED HANEEFA,
            RESIDING AT OTTAPLAMOODU,
            KOTTIYAM P.O., KOLLAM, PIN - 691 571.

            BY ADV A.JANI(KOLLAM)



RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            KOLLAM DISTRICT, COLLECTORATE,
            CIVIL STATION, KOLLAM, PIN - 691 001.

    2       AUTHORISED OFFICER/DEPUTY COLLECTOR
            (LAND ACQUISITION - NATIONAL HIGHWAYS)
            COLLECTORATE, CIVIL STATION, KOLLAM, PIN - 691 001.

    3       SPECIAL DEPUTY TAHSILDAR
            LAND ACQUISITION NATIONAL HIGH WAY,
            NATIONAL HIGH WAY DEVELOPMENT PROJECT NH 66 OACHIRA,
            KADAMBATTUKONAM REACH,
            OFFICE OF THE LAND ACQUISITION NH,
            VADAKKEVILA, KOLLAM, PIN - 691573.



            SRI. BIMAL K. NATH, SR.GOVT. PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17926 OF 2022
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No. 17926 of 2022
               --------------------------------------------
                Dated this the 28th day of June, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The petitioner, who claims to be the youngest daughter of

late Muhammed Haneefa, is aggrieved by the acquisition authorities

not recognizing the rights of the Muslim women in the property of the

deceased male. Ext.P2 representation has been preferred by the writ

petitioner along with her 3 sisters. Petitioner prays that the said

representation may be disposed of.

In view of the limited prayer made, this writ petition is disposed

of directing the 2nd respondent to take up Ext.P2 representation and to

consider and pass orders on the same after hearing the petitioner and

other interested parties, at the earliest, at any rate, within six weeks

from the date of receipt of a copy of this judgment.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 17926 OF 2022

APPENDIX OF WP(C) 17926/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF NOTICE UNDER SECTION 3(E)(1) OF NATIONAL HIGHWAYS ACT ISSUED BY FIRST RESPONDENT TO WRIT PETITIONER.

Exhibit P2 TRUE COPY OF REPRESENTATION SUBMITTED BY WRIT PETITIONER AND HER SISTERS BEFORE THE RESPONDENTS.

Exhibit P3 TRUE COPY OF POSTAL RECEIPT IN SENDING EXHIBIT P3 REPRESENTATION TO RESPONDENTS.