Hamsa Haji vs The District Collector & ...
2023 Latest Caselaw 435 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                        WP(C) NO. 810 OF 2023
PETITIONER:

          HAMSA HAJI
          AGED 68 YEARS, S/O HAMEED
          RESIDING AT MOOTHEDATH HOUSE, EDAKKAZHIYUR P.O,
          THRISSUR DISTRICT, PIN - 680515.

          BY ADVS.
          SAJEEV KUMAR
          A.N.JYOTHILEKSHMI
          LAKSHMI S KUMAR


RESPONDENTS:

    1     THE DISTRICT COLLECTOR & ARBITRATOR
          COLLECTORATE, CIVIL STATION, AYYANTHOLE,
          THRISSUR, KERALA, PIN - 680003.

    2     NATIONAL HIGHWAY AUTHORITY OF INDIA
          VII/511B, MAVELIPURAM, KAKKANAD,
          ERNAKULAM, KERALA, PIN - 682030.
          REPRESENTED BY ITS PROJECT OFFICER.

    3     THE DEPUTY COLLECTOR
          COMPETENT AUTHORITY AND LAND ACQUISITION
          LA NH 17, KUTTIPURAM -EDAPPALLY, KODUNGALLOOR,
          KERALA, PIN - 680668.

          SRI. LEJO JOSEPH GEORGE, SC.
          SRI. BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 810 OF 2023

                                    2

                              T.R. RAVI, J.
              --------------------------------------------
                      W.P. (C) No.810 of 2023
                  --------------------------------------------
             Dated this the 11th day of January, 2023

                             JUDGMENT

Admit. Government Pleader takes notice for respondents

1 and 3. Standing Counsel takes notice for the 2nd respondent.

2. The prayer in the writ petition is for a direction to

the 1st respondent to consider Ext.P2 Claim Statement and to

conclude arbitral proceedings. It is seen that Ext.P2 has been

received on 05.09.2022.

In the above circumstances, this writ petition is disposed

of directing the 1st respondent to consider and pass orders on

Ext.P2, after hearing the petitioner, at the earliest, at any rate

within eight months from the date of receipt of a certified

copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 810 OF 2023

APPENDIX OF WP(C) 810/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF LETTER DATED 25-07-2022.

Exhibit P2 TRUE COPY OF THE CLAIM STATEMENT DATED 17-08-2022, SUBMITTED BY THE PETITIONER, BEFORE THE 1ST RESPONDENT.