The National Highways Authority Of ... vs Mani Rao
2024 Latest Caselaw 9639 Ker

Kerala High Court

The National Highways Authority Of ... vs Mani Rao on 4 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                    &
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
          Thursday, the 4th day of April 2024 / 15th Chaithra, 1946
                              WA NO. 273 OF 2021
  AGAINST THE JUDGMENT DATED 09/12/2020 IN WP(C) 23697/2019 OF THIS COURT
APPELLANTS/RESPONDENTS 4 & ADDL.5:

  1. THE NATIONAL HIGHWAYS AUTHORITY OF INDIA, G 5 AND 6, SECTOR-10,
     DWARAKA, NEW DELHI- 110075, REPRESENTED BY ITS CHAIRMAN.

     AND ANOTHER

BY SENIOR ADVOCATE SRI.K.P.SATHEESAN AND ADVS.M/S.P.MOHANDAS,
K.SUDHINKUMAR,,S.K. ADITHYAN, SABU PULLAN & GOKUL D SUDHAKARAN

RESPONDENTS/PETITIONERS & RESPONDENTS 1 TO 3:-

  1. MANI RAO, AGED 60 YEARS, S/O.SAMIEL NADAR, RESIDING AT M.S.BHAVAN,
     PLAVILA, KAZHIVOOR P.O., NEYYATTINKARA TALUK, THIRUVANANTHAPURAM
     DISTRICT, PIN- 695526.


     AND 7 OTHERS

     BY ADV.JOHN NELLIMALA SARAI FOR R1 TO R5

     DSGI FOR R6

     SRI.Y.JAFFER KHAN, GOVERNMENT PLEADER AND SRI. K.P. JAYACHANDRAN
,AAG FOR R7

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay all further proceedings pursuant to the Judgment dated 9-12-2020
in W.P.(C)No.23697/2019 pending disposal of the Writ Appeal.

     This Writ Appeal again coming on for orders along with connected
cases on 04/04/2024 upon perusing the appeal memorandum and this Court's
Order dated 09/10/2023,the court on the same day passed the following:
                                 A.J. Desai, C.J.
                                        &
                                  V.G. Arun, J.
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                    W.A.Nos.273, 296, 466 & 468 of 2021,
                         2063 of 2019 & 1922 of 2022
                                        &
                  W.P.(C)Nos.13340 of 2020 & 32215 of 2022
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                     Dated this the 4th day of April 2024

                                         ORDER

A.J. Desai, C.J.

The learned Senior Counsel Mr. K.P. Satheesan appearing for

the appellants in W.A.Nos.273 & 296 of 2021 and W.A.No.1922 of

2022 states that the appellants will produce the details about the

amount of compensation paid for the area acquired for the

project on or before 31.12.2014.

List the matters on 28.05.2024.

Sd/-

A.J. Desai Chief Justice

Sd/-

V.G. Arun Judge vpv

04-04-2024 /True Copy/ Assistant Registrar