Joby Dennis vs State Of Kerala
2022 Latest Caselaw 5945 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                       WP(C) NO. 12905 OF 2022
PETITIONER:

            JOBY DENNIS
            AGED 57 YEARS
            PALLATHU HOUSE
            CHERAI P.O, ERANAKULAM DISTRICT,
            KOCHI, PIN - 683 514

            BY ADVS.
            THOMAS JOHN AMBOOKEN
            B.SAJEEV KUMAR
            BLOSSOM MATHEW
RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY,
            DEPARTMENT OF IRRIGATION AND WATER RERSOURCES,
            GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001

    2       THE MANAGING DIRECTOR
            KERALA WATER AUTHORITY,
            'JALA BHAVAN', VELLAYAMBALAM P.O
            THIRUVANANTHAPURAM, PIN - 695 010

    3       THE SUPERINTENDING ENGINEER
            KERALA WATER AUTHORITY,
            OFFICE OF THE SUPERINTENDING ENGINEER,
            ERNAKULAM, KOCHI, PIN - 682 018

    4       THE DISTRICT SURVEY SUPERINTENDENT
            ERNAKULAM, COLLECOTRATE, CIVIL STATION,
            KAKKAND, KOCHI, PIN - 682 030

            BY ADVS.
            GOVERNMENT PLEADER
            GEORGIE JOHNY

            SMT. SHEEJA C.S, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12905 OF 2022
                                         2


                               T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) NO.12905 OF 2022
                      -------------------------------------------
                  Dated this the 31st .day of May, 2022

                               JUDGMENT

The writ petition has been filed praying that Ext.P10

application which is pending before the 4th respondent may be

directed to be considered and orders passed. The case of the

petitioner is that the properties were acquired and possession

was taken of properties in excess of what was acquired. The

petitioner has prayed for restoration of the excess area which

has been taken possession of.

In view of the limited prayer made in the writ petition,

the writ petition is disposed of directing the 4 th respondent to

take up Ext.P10 application and consider and pass order on

the same after hearing the petitioner within six weeks from the

date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 12905 OF 2022

APPENDIX OF WP(C) 12905/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED NO.3490/206 OF OF MARADU SRO Exhibit P2 TRUE COPY OF THE SALE DEED NO.1499/2007 OF MARADU SRO Exhibit P3 TRUE COPY OF TAX RECEIPT DATED 13/07/2007 ISSUED BY VILLAGE OFFICER, MARADU VILLAGE Exhibit P4 TRUE COPY OF JUDGMENT DATED 13/12/2012 PASSED BY THIS HON'BLE COURT IN WP(C) 27269/2012 Exhibit P5 TRUE COPY OF SKETCH PRODUCED BEFORE THIS HON'BLE COURT BY THE 4TH RESPONDENT IN CONTEMPT OF COURT CASE 1010/2013 Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 12/11/2013 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 10/12/2013 PASSED BY THIS HON'BLE COURT IN WP(C)29655/2013 Exhibit P8 TRUE COPY OF THE TRUE COPY OF NOTICE DATED 08/04/2014 SENT TO THE PETITIONER FROM THE OFFICE OF THE 2ND RESPONDENT Exhibit P9 TRUE COPY OF THE AWARD DATED 22/03/2007 IN LAR 60/90 AND LAR 127/90 PASSED BY THE SUB JUDGE, ERNAKULAM Exhibit P10 TRUE COPY OF THE REPRESENTATION DATED 09/03/2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

RESPONDENT'S EXHIBITS       :     NIL


                     //TRUE COPY//                PA TO JUDGE