Philip K.Abraham vs State Of Kerala
2022 Latest Caselaw 4982 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MR. JUSTICE GOPINATH P.
 WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
                      WP(C) NO. 11826 OF 2022
PETITIONER    :

         PHILIP K.ABRAHAM,
         AGED 72 YEARS,
         S/O.ABRAHAM JOSEPH, KOZHIMANNIL HOUSE,
         NEDUMKUNNAM P.O., CHANGANACHERRY,
         KOTTAYAM DISTRICT, PIN - 686 542.

         BY ADVS.
         M.P.MADHAVANKUTTY
         MATHEW DEVASSI
         ANANTHAKRISHNAN A. KARTHA



RESPONDENTS       :

    1    STATE OF KERALA,
         REPRESENTED BY CHIEF SECRETARY,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
         PIN - 695 001.

    2    THE ASSISTANT EXECUTIVE ENGINEER,
         ROAD INFRASTRUCTURE COMPANY KERALA,
         HEAD OFFICE, GANDHI NAGAR 2ND STREET,
         VAZHUTHAKKAD, THIRUVANANTHAPURAM,PIN - 695 014.

         SMT. ANIMA .M. (GP)



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.11826 of 2022                   -2-




                                GOPINATH.P, J
                    ----------------------------------------------
                          WP(C) No.11826 of 2022
                     ----------------------------------------------
                   Dated this the 4th day of May, 2022

                               JUDGMENT

The complaint of the petitioner is that for the purpose of widening

of Mallappally Hanumakunnu road, the property of the petitioner, which is

one side of the road, is being acquired by deviating from the earlier

proposal to acquire lands from both sides. The petitioner had filed a

representation in this regard before the 2nd respondent.

Having regard to the facts and circumstances of the case, there will

be a direction to the 2nd respondent to consider and pass orders on Ext.P2

after affording an opportunity of hearing to the petitioner. An order shall

be passed by the 2nd respondent as above within a period of six weeks from

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

Sd/-

GOPINATH P.

                                                                  JUDGE

amk



                         APPENDIX OF WP(C) 11826/2022



PETITIONER'S        EXHIBITS      :

Exhibit P1                  TRUE COPY OF THE TAX RECEIPT ISSUED FROM
                            THE ANIKKAD VILLAGE OFFICE DATED
                            15/04/2021.

Exhibit P2                  TRUE COPY OF THE REPRESENTATION BEFORE

THE SECOND RESPONDENT DATED 24/02/2022.

RESPONDENTS' EXHIBITS         :   NIL.