State Of Kerala Represented By The ... vs Sreedharan Nair
2024 Latest Caselaw 6305 Ker

Kerala High Court

State Of Kerala Represented By The ... vs Sreedharan Nair on 29 February, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
   THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
                       LA.APP. NO. 14 OF 2024
AGAINST THE ORDER/JUDGMENT LAR 1/2020 OF III ADDITIONAL DISTRICT &
    SESSIONS COURT, THODUPUZHA / I ADDITIONAL MACT, THODUPUZHA
APPELLANTS/RESPONDENTS:

    1     STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR
          COLLECTORATE, IDUKKI, PIN - 685603

    2     THE EXECUTIVE ENGINEER
          PWD (ROADS), IDUKKI, PIN - 685602

          SMT.S.L.SYLAJA, GP



RESPONDENT/CLAIMANT:

          SREEDHARAN NAIR
          S/O RAMAN NAIR, KADUKAPPANAL,MELPURAPPUZHA KARA,
          PURAPPUZHA VILLAGE, PIN - 685583

          BY ADVS.
          P.RAMAKRISHNAN
          PREETHI RAMAKRISHNAN
          C.ANIL KUMAR
          ASHA K.SHENOY
          PRATAP ABRAHAM VARGHESE
          GOKUL KRISHNA




     THIS LAND ACQUISITION APPEAL HAVING COME UP FOR ADMISSION ON
29.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 LA.APP. NO. 14 OF 2024                2




                             T.R. RAVI, J.
             --------------------------------------------
                      L.A.App.No.14 of 2024
                 --------------------------------------------
           Dated this the 29th day of February, 2024

                           JUDGMENT

In view of the dismissal of C.M.Application No.1 of 2024

for condonation of delay by a separate order even dated, this

appeal is also dismissed.

Sd/-

T.R.RAVI JUDGE

LEK