1. Noushad.P.P vs The Special Tahsildar
2023 Latest Caselaw 4931 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. 9153 OF 2023
PETITIONERS:

    1     NOUSHAD.P.P
          S/O KUNHI MUHAMMED, AGED 60 YEARS,
          PLOT NO.46,SILVER SPRINGS LAYOUT,
          MARTHIKYATHANAHALLY, MYSORE-570 026.

    2     KADEEJA SHEMI
          AGED 58 YEARS, W/O HASHIM,
          AHLAN HOUSE, EDAKKAD.P.O, KANNUR-670 663.

    3     NASARI.P.P
          AGED 54 YEARS
          KADAVIL VALAPPIL HOUSE, AYILAKKAD.P.O, EDAPPAL,
          MALAPPURAM-679 576.

    4     NIJANA.P.P
          AGED 44 YEARS
          SHEFFIELD, EDAKKAD.P.O,KANNUR-670663
          THROUGH HER P.O.A.KADEEJA SHEMI,
          AGED 58 YEARS, W/O HASHIM,
          AHLAN HOUSE, EDAKKAD.P.O, KANNUR-670 663.

          BY ADVS.
                    C.H.ABDUL RASAC
                    P.P.NIYAS


RESPONDENTS:

    1     THE SPECIAL TAHSILDAR
          LA, (NH), UNIT-2, COLLECTORATE, KANNUR-670 001.

    2     THE DISTRICT COLLECTOR
          CIVIL STATION, COLLECTORATE ROAD, KANNUR-670 002.

    3     THE PROJECT DIRECTOR
          THE NATIONAL HIGHWAY AUTHORITY OF INDIA,
          P.O. CIVIL STATION, KOZHIKODE-673 020.

          BY ADVS.
                     C S SHEEJA (SR GP)
                     B.G.BIDAN CHANDRAN (NHAI)

      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. 9153 OF 2023             2




                           JUDGMENT

Petitioner has approached this Court being

aggrieved by the fact that in respect of the lands

acquired from the petitioners, no award has been

passed taking into consideration Ext.P6 judgment of the

sub court, Thalasserry.

2. The learned Senior Government Pleader, on

instructions, would submit that two separate awards

have been passed on 29-03-2023.

Taking into account the above submission, I am of

the view that nothing further survives for consideration

in the writ petition. The writ petition therefore closed,

leaving it open to the petitioners to challenge the

awards, if they are aggrieved by the same in any

manner.

Sd/-

GOPINATH P.

JUDGE ats

APPENDIX OF WP(C) 9153/2023

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 777/1979 OF KADACHIRA S.R.O

Exhibit P2 TRUE COPY OF THE LEGAL HEIRSHIP CERTIFICATE OF LATE SULEKHA BEEVI

Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE 1ST RESPONDENT ACQUIRING THE PROPERTY

Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P.C.NO.35211/2022 DATED 29.11.2022

Exhibit P5 TRUE COPY OF THE RECEIPT DATED 31.01.2023 ISSUED BY THE 1ST RESPONDENT

Exhibit P6 TRUE COPY OF THE JUDGEMENT IN O.S.NO.49/2019 DATED 25.11.2022