Michael vs The State Of Kerala
2024 Latest Caselaw 15106 Ker

Kerala High Court

Michael vs The State Of Kerala on 4 June, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

         TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946

                         WP(C) NO. 41526 OF 2022

PETITIONER/S:

             MICHAEL,
             AGED 67 YEARS
             S/O. LATE MATHEW, ANTHIKKATTU HOUSE, VARAPUZHA P.O
             ERNAKULAM DISTRICT -683517.
             BY ADV ATHIRA A.MENON


RESPONDENT/S:

     1       THE STATE OF KERALA,
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT, THE REVENUE
             DEPARTMENT, THIRUVANANTHAPURAM -695001.
     2       PROJECT DIRECTOR,
             (NH 66)NATIONAL HIGHWAY AUTHORITY OF INDIA, VII-511-
             B,NEYTHELI,MAVELIPUAM ROAD, KAKKANAD, ERNAKULAM DISTRICT-
             682030.
     3       SPECIAL DEPUTY COLLECTOR AND COMPETENT AUTHORITY
             LAND ACQUISITION, NH 66(KUTTIPURAM -EDAPALLY), NORTH
             PARVUR P.O, ERNAKULAM - 683513.
     4       OFFICE OF THE SUPERINTENDING ENGINEER,
             NATIONAL HIGHWAY PONNURUNNI, VYTILLA, ERNAKULAM 682 019.
     5       ADDL. R5. THE DISTRICT COLLECTOR,
             DISTRICT COLLECTORATE , FIRST FLOOR, CIVIL STATION,
             KAKKANAD, ERNAKULAM-682030.
     6       ADDL. R6. THE SPECIAL TAHSILDAR(LA),
             OFFICE OF THE SPECIAL TAHSILDAR (LA), N.H.NO.111,
             KRISHNAPURAM RD, PONNURUNNI, VYTTILA, ERNAKULAM-682019.
     7       ADDL. R7. THE EXECUTIVE ENGINEER (NH),
             PWD NH ROAD DIVISION, MUVATTUPUZHAM, ERNAKULAM-686661 .
             ( ADDL R5 TO ADDL. R7 AS PER ORDER DATED 04.07.2023 IN
             I.A. 1/2023 IN WPC 41526/2022.

OTHER PRESENT:

             SR.GP-DEEPA NARAYANAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.41526 of 2022      :2:




                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.41526 of 2022
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 4th day of June, 2024

                             JUDGMENT

The learned counsel for the petitioner submits that the

directions in the order dated 19.03.2024 have been complied

with and no further orders are required in this writ petition.

Recording the above submission, the writ petition is

closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 41526/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE JUDGEMENT DATED 08.07.2013 IN LA. APPEAL NO. 650/2010.