The National Highways Authority Of ... vs Joshi Mohanan
2024 Latest Caselaw 9643 Ker

Kerala High Court

The National Highways Authority Of ... vs Joshi Mohanan 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. 2063 OF 2019
    AGAINST JUDGMENT DATED 02.07.2019 IN WP(C) 36998/2017 OF THIS COURT
APPELLANT/3RD RESPONDENT:

     THE NATIONAL HIGHWAYS AUTHORITY OF INDIA,G 56, SECTION-10, DWARAKA,
     NEW DELHI-110075, REPRESENTED BY ITS CHAIRMAN.

BY ADV.SMT.I.SHEELA DEVI

RESPONDENTS/WRIT PETITIONERS 1 & 2/RESPONDENTS NOS.1,2,4 & 5:

  1. JOSHI MOHANAN,AGED 45 YEARS, S/O.K.MOHANAN, RESIDING AT MAVILA
     VEEDU, VENGAPPOTTA, KAZHIVOOR P.O, PIN-695526, IN KANJURAMKULAM
     VILLAGE, NEYYATTINKARA TALUK, THIRUVANANTHAPURAM DISTRICT.

AND 5 OTHERS.

BY ADV.JOHN NELLIMALA SARAI FOR R1 & R2

CENTRAL GOVERNMENT COUNSEL SRI.RAHUL RAJ FOR R3 & R4

ADDITIONAL ADVOCATE GENERAL SRI.RANJITH THAMPAN FOR R5

GOVERNMENT PLEADER FOR R6

     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 the operation and implementation of the impugned judgment
WP(C)No.36998/2017 dated 02.07.2019, pending final disposal of the Writ
Appeal.

     This writ appeal again coming on for orders along with connected
cases on 4/4/2024 upon perusing the appeal memorandum and this court's
order dated 9.10.2023, 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