Anifa.V.K vs The State Of Kerala Represented By ...
2023 Latest Caselaw 4927 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                        WP(C) NO. 9188 OF 2023
PETITIONER:

          ANIFA.V.K,
          AGED 53 YEARS,
          S/O KHALID, VALIYAKATH HOUSE, VELUPPADAM P.O,
          KACHERIKADAVU, THRISSUR DISTRICT, PIN - 680 303.
          BY ADVS.
          V.M.KRISHNAKUMAR
          P.R.REENA


RESPONDENTS:

    1     THE STATE OF KERALA REPRESENTED BY SECRETARY,
          DEPARTMENT OF PUBLIC WORKS, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001.
    2     DISTRICT COLLECTOR,
          COLLECTORATE, CIVIL STATION, AYYANTHOLE,
          THRISSUR - 680 003.
    3     SPECIAL TAHSILDAR - LA (GENERAL),
          OFFICE SPECIAL TAHSILDAR, UDAYA NAGAR, CHEMBUKKAVU,
          THRISSUR - 680 020.
    4     EXECUTIVE ENGINEER,
          PWD ROADS DIVISION, THRISSUR - 680 008.

          BY SRI.BIMAL K NATH, SR. GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9188 OF 2023
                                   2


                             JUDGMENT

The petitioner has approached this Court for a consideration

of the petitioner's application for rehabilitation compensation

under the provisions of the 2013 Act.

2. The learned Government Pleader, on instructions,

submits that Ext.P13 can be considered by the 2nd respondent with

notice to the petitioner.

3. The learned counsel for the petitioner submits that the

petitioner will be satisfied if a direction is issued to the 2 nd

respondent to consider Ext.P13 within a time frame to be fixed by

this Court.

4. Accordingly, this writ petition will stand disposed of

directing the 2nd respondent to consider and pass orders on

Ext.P13, with notice to the petitioner, within a period of two

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

The writ petition will stand disposed of as above.

Sd/-

GOPINATH P.

JUDGE DK WP(C) NO. 9188 OF 2023

APPENDIX OF WP(C) 9188/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF BASIC TAX RECEIPT DATED 04.07.2022 ISSUED TO THE PETITIONER Exhibit P2 TRUE COPY OF THE SURVEY SKETCH OF THE PROPERTY OF THE PETITIONER ATTESTED BY DEPUTY TAHSILDAR CHALAKUDY DATED 01.11.2019 Exhibit P3 TRUE COPY OF PATTA NO. LA(P).759/VDY DATED 07.06.1978 ALONG WITH TYPED COPY Exhibit P4 TRUE COPY OF SALE DEED DATED 09.10.2000 Exhibit P5 TRUE COPY OF SALE DEED DATED 02.05.2007 Exhibit P6 TRUE COPY OF SALE DEED NO.1176/1/2018 DATED 03.08.2018 Exhibit P7 PHOTOGRAPH SHOWING THE RESIDENTIAL HOUSE OF THE PETITIONER Exhibit P8 PHOTOGRAPH SHOWING THE BRIDGE ACROSS KURUMALI RIVER AT KACHERIKADAVU Exhibit P9 PHOTOGRAPH OF EXISTING ROAD AT KACHERIKADAVU Exhibit P10 TRUE COPY OF FORM 10 DECLARATION DATED 31.12.2022 ISSUED BY THE DISTRICT COLLECTOR IN THE GAZETTE Exhibit P11 TRUE COPY OF FORM NO.2 NOTICE DATED 07.01.2023 ISSUED BY THE SPECIAL TAHSILDAR Exhibit P12 TRUE COPY OF THE FORM 2 NOTICE ISSUED BY THE DEPUTY TAHSILDAR DATED 17.01.2023 Exhibit P13 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE DISTRICT COLLECTOR AND SPECIAL TAHSILDAR DATED 25.01.2023 Exhibit P14 TRUE COPY OF THE GOVERNMENT ORDER GO(MS).NO.448/2017/RD DATED 29.12.2017