Sharafudheen .A vs The Project Director
2023 Latest Caselaw 7155 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                   WP(C) NO. 19050 OF 2022
PETITIONER:

          SHARAFUDHEEN.A
          AGED 50 YEARS
          S/O. ABDUL RAHIMAN KUNJU,
          KOCHUKADAVIL, PANMANA P.O,
          CHAVARA, KOLLAM - 691583.
          BY ADVS.
          T.T.MUHAMOOD
          A.RENJIT
          V.E.ABDUL GAFOOR
          A.MOHAMMED SAVAD
          NAZEER HUZAIN.H
          T.R.VISHNU

RESPONDENTS:

    1     THE PROJECT DIRECTOR
          THE NATIONAL HIGHWAY AUTHORITY
          OF INDIA, PROJECT IMPLEMENTATION UNIT,
          T.C. 36/414 (50, KOYIKKAL HOUSE,
          KAVU LANE, PALKULANGARA P.O,
          THIRUVANANTHAPURAM - 695024.
    2     THE DISTRICT COLLECTOR,
          CIVIL STATION ROAD,
          KAANKATHU MUKKU, KOLLAM,
          KERALA - 691013.
    3     THE SPECIAL DEPUTY COLLECTOR,
          LAND ACQUISITION (NATIONAL HIGHWAY),
          AND COMPETENT AUTHORITY,
          KOLLAM - 691013.
    4     RAMESAN
          S/O. NANU, AGED 66 YEARS,
          RAMESH BHAVAN, CHITTUR MURI,
          PONMANA P.O, CHAVARA, KOLLAM - 691518.
          BY ADVS.
          E.C.KURIAKOSE
          Martin Jose P
          P.PRIJITH(K/233/2005)
          THOMAS P.KURUVILLA(K/420-B/2005)
          R.GITHESH(K/630/2002)
 W.P.(C).No. 19050 of 2022
                                           :2:


               AJAY BEN JOSE(K/729/2012)
               MANJUNATH MENON(K/000474/2015)
               SACHIN JACOB AMBAT(K/734/2016)
               ANNA LINDA V.J(K/1201/2020)
               HARIKRISHNAN S.(K/497/2019)
               S.SREEKUMAR (SR.)(S-571)
               B.G.BIDAN CHANDRAN [SC]



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.06.2023,            THE   COURT   ON     THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No. 19050 of 2022
                                :3:




                   DEVAN RAMACHANDRAN, J.
                =========================
                    W.P.(C).No. 19050 of 2022
               ==========================
                Dated this the 23rd day of June, 2023

                            JUDGMENT

When this matter was called today, the learned Standing

Counsel for the National Highway Authority of India (NHAI),

submitted that the building in question - over which the 4 th

respondent is alleged to be holding over as a tenant - has been

acquired and demolished.

Obviously, therefore, nothing remains in this writ petition,

and I, therefore, close it; however, leaving liberty to the parties

to seek a rehearing, if any further clarifications are found

necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm W.P.(C).No. 19050 of 2022

APPENDIX OF WP(C) 19050/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF AGREEMENT DATED 27.09.2018, EXECUTED BY THE PETITIONER WITH THE 4TH RESPONDENT.

Exhibit P2 TRUE COPY OF PROCEEDINGS OF THE 3RD RESPONDENT IN FILE NO.A1/1878/21. Exhibit P3 TRUE COPY OF REPRESENTATION SUBMITTED TO THE 2ND AND 3RD RESPONDENT BY THE PETITIONER ON 15.03.2022.

RESPONDENTS' EXHIBITS : NIL.