N.T.P.C.Ltd vs Lakshmi Amma
2024 Latest Caselaw 12794 Ker

Kerala High Court

N.T.P.C.Ltd vs Lakshmi Amma on 21 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

LA.APP. NO. 1296 OF 2001



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                         LA.APP. NO. 1296 OF 2001
AGAINST THE ORDER/JUDGMENT DATED 20.12.2002 IN LAR NO.198 OF 2001 OF
ASSISTANT   SESSIONS   COURT/PRINCIPAL   SUB   COURT   /   COMMERCIAL   COURT,
ALAPPUZHA
APPELLANT/S:

            N.T.P.C.LTD.

            BY ADVS.
            SRI.K.ANAND (A.201)
            SMT.LATHA KRISHNAN



RESPONDENT/S:

            LAKSHMI AMMA


     THIS LAND ACQUISITION APPEAL HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 LA.APP. NO. 1296 OF 2001



                                       JUDGMENT

Dated this the 21st day of May 2024

A.Muhamed Mustaque, J.

As per the learned Counsel's instructions, LAA No.1296/2001 does

not exist and LAA No.1296/2003 of the same appellant was disposed by

this Court.

This submission is recorded.

Therefore, for all statistical purposes, this case stands closed.

However, liberty is given to the appellant to reopen the case through a

memo, if any subsisting cause of action remains.

Sd/ A.MUHAMED MUSTAQUE JUDGE

sd/ S.MANU JUDGE

jm/