M.V.Thamban vs Union Of India
2024 Latest Caselaw 19330 Ker

Kerala High Court

M.V.Thamban vs Union Of India on 3 July, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 3RD DAY OF JULY 2024 / 12TH ASHADHA, 1946
                  WP(C) NO. 36592 OF 2016
PETITIONERS:

    1     M.V.THAMBAN
          P.K.V HOUSE, THERU, KARIVELLUR, KANNUR - 670 521
    2     MANOHAR NAIR
          KALYANINILAYAM, KARIVELLUR, KANNUR - 670 521
          BY ADVS.
          SRI.JIJI THOMAS
          SMT.SMITHA MATHEW

RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY
          OF ROAD TRANSPORT AND HIGHWAYS CENTRAL
          SECRETARIAT, NEW DELHI 110 001
    2     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, PUBLIC
          WORKS DEPARTMENT (ROADS), GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001
    3     THE NATIONAL HIGHWAY AUTHORITY OF INDIA
          "DWARAKA", PLOT NO G/5-6, SECTOR-10,
          NEW DELHI - 100 045, RERPESENTED BY ITS CHAIRMAN
    4     THE DEPUTY COLLECTOR (LAND ACQUISITION)
          NATIONAL HIGHWAY AUTHORITY OF INDIA,
          KANNUR - 670 003
    5     THE SPECIAL TAHSILDAR (LAND ACQUISITION)
          NATIONAL HIGHWAY UNIT-1, TALIPARAMBA,
          KANNUR - 670 141
    6     FEEDBACK VENTURES NO.93
          K.H ROAD, OPPOSITE KSRTC CENTRAL OFFICE,
          BANGALORE - 560 027, REPRESENTED BY ITS DIRECTOR
 W.P.(C) No.36592 of 2016
                           2


          BY ADVS.
          SRI.B.RAMACHANDRAN, CGC
          SRI.B.S.SYAMANTAK, GOVERNMENT PLEADER
          SMT.REJI RAMACHANDRAN
          SRI.B.RAMACHANDRAN CGC
          SMT.I.SHEELA DEVI, SC
          SRI.ACHUTH KRISHNAN R, CGC


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.07.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.36592 of 2016
                              3




                 P.V.KUNHIKRISHNAN, J.
         ---------------------------------------------
                W.P.(C) No. 36592 of 2016
     ------------------------------------------------------
            Dated this the 03rd day of July, 2024



                       JUDGMENT

When this Writ petition came up for

consideration, the learned counsel appearing for the

petitioners submitted that the matter has become

infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM