Kerala High Court
Raghavan Nair vs Union Of Idia on 15 November, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
WP(C) NO. 31279 OF 2024 & CONNT. CASES
1
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 31279 OF 2024
PETITIONER:
NATIONAL HIGHWAY AUTHORITY OF INDIA
PALAKKAD, NO. 310-A, CHANDRANAGAR EXTENSION,
CHANDRANAGAR P.O., REPRESENTED BY ITS PROJECT
DIRECTOR, PIN - 678007
BY ADVS.
SHINTO MATHEW ABRAHAM
NANAVATI MAULIK.G
ARUN THOMAS
ANIL SEBASTIAN PULICKEL
KURIAN ANTONY MATHEW
NOEL NINAN NINAN
RESPONDENTS:
1 DISTRICT COLLECTOR, KOZHIKODE
NOMINATED AS ARBITRATOR UNDER NATIONAL HIGHWAYS
ACT, 1956, OFFICE OF DISTRICT COLLECTOR,
WAYANAD RD, CIVIL STATION, ERANHIPPALAM,
KOZHIKODE, KERALA, PIN - 673020
2 COMPETENT AUTHORITY (NATIONAL HIGHWAYS)
OFFICE OF THE DEPUTY COLLECTOR,
WAYANAD RD, CIVIL STATION,
ERANHIPPALAM, KOZHIKODE,
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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KERALA, PIN - 673020
SRI.B.S.SYAMANTHAK GP.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 15.11.2024, ALONG WITH WP(C).19345/2024, 20586/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
3
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 19345 OF 2024
PETITIONERS:
1 ABDURAHIMAN. K.E
AGED 56 YEARS
S/O. KOYAKUTTY, ELASSERI, PANTHEERANKAVU POST,
KOZHIKODE, PIN - 673019
2 RAMLATH. K.E, AGED 56 YEARS
W/O.CEKKUTTY, THAYYIL, PATHRALIL HOUSE,
ARIMBRA POST, MORAYUR, MALAPPURAM DISTRICT,
PIN - 673638
3 JAMEELA.K.E., AGED 55 YEARS
W/O.ABDUL RASAK, KODAMBATTIL HOUSE,
VAZHAYUR POST, MALAPPURAM DISTRICT,
PIN - 673633
4 SABIRA.K.E.
AGED 49 YEARS
D/O.KUNHU HAJI, KUNIYA POYILIL, MANAKKADAVE,
OLAVANNA, PANTHEERANKAVU POST,
KOZHIKODE DISTRICT, PIN - 673019
5 HUSSANKUTTY.K.E.
S/O.KUNHU HAJI, PUTHIYAPARAMBATH,
PERUMANNA POST, KOZHIKODE DISTRICT,
PIN - 673019
BY ADV V.T.MADHAVANUNNI
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INIDA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY, CHANDRA NAGAR,
PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR &
COMPETENT AUTHORITY (LA), NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE DISTRICT, PIN - 673020
BY ADV KRISHNA T C
SRI.B.S.SYAMANTHAK, GP
SMT.VIDHY KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
5
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 20586 OF 2024
PETITIONERS:
1 MEERABHAI.T.K
AGED 74 YEARS
W/O.KANDANKUTTY, DARSANA, AZHCHVATTOM,
MANKAVU POST, KOZHIKODE, PIN - 673007
2 VASUMATHI. K
AGED 59 YEARS
W/O.SAHADEVAN, KURUPPASAN KANDIYIL,
POLUR SCHOOL, KONOTT, KURUVATTUR,
KOZHIKODE, PIN - 673571
3 DAMODARAN. K
AGED 78 YEARS
S/O.RAMUTTY, , THADATHIL PARAMBA,
PERUMANNA POST, KOZHIKODE,
PIN - 673019
4 JITHESH. K
AGED 55 YEARS
S/O.GOPALAN, MUNDAMPILAAKKAL PUTTAKADAVU,
PERUMANNA POST, KOZHIKODE,
PIN - 673019
5 LEELA. P
AGED 75 YEARS
W/O.SEKHARAN.T.P, PULIKKAL HOUSE,
PERUMANNA POST, KOZHIKODE,
PIN - 673019
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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6 BINOJ. P
AGED 48 YEARS
S/O.SEKHARAN.T.P, PULIKKAL HOUSE,
PERUMANNA POST, KOZHIKODE,
PIN - 673019
7 BIJI. P
AGED 50 YEARS
D/O.SEKHARAN.T.P, PULIKKAL HOUSE,
PERUMANNA POST, KOZHIKODE,
PIN - 673019
8 BINDU. P
AGED 55 YEARS
BINDU. P, D/O.SEKHARAN.T.P,
PULIKKAL HOUSE, PERUMANNA POST,
KOZHIKODE, PIN - 673019
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI-, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN,
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,
G-5 AND 6, SECTOR 10, DWARAKA,
NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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THIRUVANANTHAPURAM-, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE,
PIN - 673020
BY ADV ACHUTH KRISHNAN R
SRI.B.S.SYAMANTHAK GP.,
SMT.VIDHY KURIAKOSE, GP,
BY ADV KRISHNA T C
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
8
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 20712 OF 2024
PETITIONERS:
1 MILAN JITENDRA SHAH
AGED 69 YEARS
S/O.JITENDRA.R.SHAH, MATRU CHAAYA,
GREEN VIEW COLONY, KOTTOOLI POST,
KUTHIRAVATTOM, KOZHIKODE-, PIN - 673016
2 SUNIL JITENDRA SHAH
AGED 64 YEARS
S/O. JITENDRA.R.SHAH, MATRU CHAAYA,
GREEN VIEW COLONY, KOTTOOLI POST,
KUTHIRAVATTOM, KOZHIKODE-, PIN - 673016
3 SRENIK JITENDRA SHAH
AGED 70 YEARS
S/O. JITENDRA.R.SHAH, HIG-24, 1OTH CROSS ROAD,
PANAMPALLY NAGAR, ERNAKULAM-, PIN - 682036
4 SATHEESH KUMAR. K
AGED 54 YEARS
S/O.MADHAVAN.C.K, CHAKIYAR KUZHIYIL,
PERUMANNA POST, KOZHIKODE-, PIN - 673019
5 SREEJA. C
AGED 62 YEARS
W/O.VISWANATHAN. K, MIONIDO, PALATH, POST
CHELANNUR, KOZHIKODE, PIN - 673611
6 MEGHA VISWANATH. K
AGED 38 YEARS
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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D/O.VISWANATHAN. K MIONIDO, PALATH,
POST CHELANNUR, KOZHIKODE, PIN - 673611
7 BHAVYA LAKSHMI. K
AGED 30 YEARS
D/O.VISWANATHAN KMIONIDO, PALATH,
POST CHELANNUR, KOZHIKODE, PIN - 673611
8 ANIL KUMAR. M.M
AGED 47 YEARS
S/O.KARIYATHAN, MUNDAYIL METHAL PERUMANNA POST,
KOZHIKODE-, PIN - 673019
9 MINI. M.M
AGED 51 YEARS
W/O.BALAN, CHERKKADAN PARAMBATH, KUTTIKADVU,
CERUPPA, KOZHIKODE-, PIN - 673661
10 SUNI. M.M
AGED 50 YEARS
S/OKARIYATHAN, YEARS, MUNDAYIL METHAL PERUMANNA
POST, KOZHIKODE-, PIN - 673019
11 SUNITHA
AGED 42 YEARS
W/O.SHAJI, POOTHOLATHIL, WESTNALLUR, VTC,
KARUVANTIRUTHY, KOZHIKODE, PIN - 673631
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
WP(C) NO. 31279 OF 2024 & CONNT. CASES
10
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3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY, PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR &
COMPETENT AUTHORITY (LA), NH-66,
CIVIL STATION, KOZHIKODE,PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE-, PIN - 673020
BY ADV ACHUTH KRISHNAN R
BY ADV KRISHNA T C,
SRI.B.S.SYAMANTHAK GP.,
SMT.VIDHY KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
11
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 20847 OF 2024
PETITIONERS:
1 ANANDAKUMAR. K
AGED 50 YEARS
S/O.BHARATHAN, PADINHAREKKARA, PERUMANNA POST,
KOZHIKODE, PIN - 673019
2 JOBY. T
AGED 45 YEARS
S/O. BHASKARAN, THAVALAPARAMBIL, PERUMANNA POST,
KOZHIKODE, PIN - 673019
3 BINDU. C.T
AGED 47 YEARS
W/O. DINESHAN. K, KURUNGOTTUMMEL, PUTHOORMADAM,
PANTHEERANKAVU, PERUMANNA POST, ERNAKULAM, PIN -
682036
4 RAMESHAN. M
AGED 53 YEARS
S/O.CHAYICHAN, MOTHIYIL HOUSE, VAZHAYUR POST,
VAZHAYUR EAST, MALAPPURAM, PIN - 673633
5 JITHIN. M
AGED 24 YEARS
S/O.RAMESHAN. M MOTHIYIL HOUSE, VAZHAYUR POST,
VAZHAYUR EAST, MALAPPURAM, PIN - 673633
6 RESHMA. M
AGED 26 YEARS
D/O.RAMESHAN. M, MOTHIYIL HOUSE, VAZHAYUR POST,
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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VAZHAYUR EAST, MALAPPURAM-, PIN - 673633
7 PUSHPA. K.P
AGED 55 YEARS
W/O.ARUN, KUZHIYILPARAMBIL METHAL, PERUMANNA POST,
KOZHIKODE-, PIN - 673019
8 PREMA. K.P
AGED 47 YEARS
W/O.VENUGOPAL,, KUZHIYILPARAMBIL METHAL,
PUTTEKADAVU, PERUMANNA POST, KOZHIKODE, PIN -
673019
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI-, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI- 110 075, PIN - 110075
3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY, CHANDRA NAGAR,
PALAKKAD-, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY, PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE, PIN - 673020
BY ADV ACHUTH KRISHNAN R
OTHER PRESENT:
BY ADV KRISHNA T C,
B.S.SYAMANTHAK, GP
VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
14
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 21536 OF 2024
PETITIONERS:
1 LEELA
AGED 74 YEARS
W/O.CHINNAPPU, PUTHIYOTTIL KALLADA,
PERUMANNA POST, KOZHIKODE., PIN - 673019
2 PRASEEJA
AGED 54 YEARS
W/O. CHANDRAN, VAZHAPPOTHIL HOUSE, CHUNKAPALLI,
VAZHAYUR, MALAPPURAM, PIN - 673633
3 PREETHA.K
AGED 49 YEARS
W/O. SURESH, MULAYANNOOR, KEEZHUMAD,
VELLIPARAMBA, KUTTIKKATTOOR, KOZHIKODE,
PIN - 670008
4 PRAVEEN.K
AGED 41 YEARS
S/O.CHINNAPPU, PUTHIYOTTIL HOUSE,
PERUMANNA POST, KOZHIKODE, PIN - 673019
5 JAYAPRAKASHAN.C.K.
AGED 47 YEARS
S/O.UNNI KUTTY, CHAKYAR KUZHIYIL,
OTHAYA MANGALATH, PERUMANNA POST,
KOZHIKODE, PIN - 673019
6 SATHYANESH
AGED 45 YEARS
WP(C) NO. 31279 OF 2024 & CONNT. CASES
15
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S/O.UNNEERIKUTTY, CHAKKIYARKUZHIYIL,
PERUMANNA POST, KOZHIKODE, PIN - 673019
7 SHYLA.C.K.
AGED 44 YEARS
W/O.SHIJU. M.P, MECHERIPUNATHIL,
IRINGALLUR, POST GURUVAYURAPPAN COLLEGE,
KOZHIKODE, PIN - 673014
8 SHANTA
AGED 65 YEARS
W/O.UNNIKUTTY, CHAKKIYARKUZHIYIL,
PERUMANNA POST, KOZHIKODE, PIN - 673019
9 PRASOBH
AGED 46 YEARS
S/O.UNNIKUTTY, CHAKKIYARKUZHIYIL,
PERUMANNA POST, KOZHIKODE- 673 019,
PIN - 673019
0 VELAYUDHANKUTTY
AGED 73 YEARS
S/O.UNNIOPERAVAN, PUTHIYOTTIL,
PERUMANNA POST, KOZHIKODE, PIN - 673019
11 KALLYANI
AGED 82 YEARS
W/O.APPUKUTTY, OTHAYAMANGALATH,
PERUMANNA POST, KOZHIKODE., PIN - 673019
12 ABBAS.M.T.
AGED 54 YEARS
S/O.MOHAMMED, PUTHIYOTTIL, PERUMANNA POST,
KOZHIKODE, PIN - 673019
13 SHAHARBANU.T.M.
AGED 45 YEARS
D/O.KUNHOLAN, THACHARAKKAL MEETHAL,
KUNNATHUPALAM, POST GURUVAYURAPPAN COLLEGE,
KOZHIKODE, PIN - 673014
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAYS AUTHORITY OF INIDIA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY, PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUYTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE, PIN - 673020
BY ADV KRISHNA T C
B.S.SYAMANTHAK, GP
VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
17
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 21539 OF 2024
PETITIONERS:
1 SUDHAKARAN.P
AGED 66 YEARS
S/O.RARUKUTTY, SREEKAMAL, PALAMADATHIL,
PALAZHI, GURUVAYURAPPAN COLLEGE,
KOZHIKODE, PIN - 673014
2 VASUDEVAN.T.P.
AGED 73 YEARS
S/O. BAPPU, UDAYAM, PULAVANTHIRUTHI,
ATHULITHAZHAM, PAYYADIMEETHAL, PERUMANNA POST,
KOZHIKODE, PIN - 673019
3 ASOKAN.P.T.
AGED 69 YEARS
S/O. BAPPU, PULAVAN THIRUTHI,
PANTHEERANKAVU POST, KOZHIKODE, PIN - 673019
4 SURESH BABU.P.T.
AGED 54 YEARS
S/O.PADMANABHAN, CHAKIYAR KUZHIYIL,
PERUMANNA POST, KOZHIKODE, PIN - 673019
5 ARAVINDAKSHAN.P.T
AGED 64 YEARS
S/O.BAPPU, PULAVAN THIRUTHI,
PANTHEERANKAVU POST, KOZHIKODE, PIN - 673019
6 ANIL.P.
AGED 52 YEARS
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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S/O.VASU, POYILTHAZHATH, MANAS,
ATHOOLITHAZHAM, PERUMANNA POST,
KOZHIKODE, PIN - 673019
7 DAMANA KUMAR.A
AGED 71 YEARS
S/O.CHATHU MASTER, AYANIKKATTU,
PANTHEERANKAVU POST, KOZHIKODE,
PIN - 673019
8 SABARINATHAN.P
AGED 64 YEARS
S/O.IMBICHIKUTTY, NADUVILEDATH,
PAYYADIMEETHAL, PERUMANNA POST,
KOZHIKODE, PIN - 673019
9 MOHANAKUMARI.A.P
AGED 68 YEARS
W/O.GOPALAN, MOHANAM HOUSE, IRINGALLUR,
GURUVAYOORAPPAN POST,
KOZHIKODE-673 014.
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INIDA
REPRESENTED BY ITS CHAIRMAN,
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,
G-5 AND 6, SECTOR 10, DWARAKA,
NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
WP(C) NO. 31279 OF 2024 & CONNT. CASES
19
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4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE, PIN - 673020
BY ADV KRISHNA T C
B.S.SYAMANTHAK, GP
VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).NO.31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
20
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 21619 OF 2024
PETITIONERS:
1 RAGHAVAN NAIR
AGED 71 YEARS
S/O.VELAYUDHA KURUP, NECHIKKATTU VEEDU,
PAYYADIMEETHAL, PANTHEERANKAVU POST,
KOZHIKODE, PIN - 673019
2 BALAN NAIR.N.V
AGED 81 YEARS
S/O. NARAYANAN NAIR, NAMBIDI VEETIL,
PAYYADI METHAL, PANTHEERANKAVU POST,
KOZHIKODE, PIN - 673019
3 SUNIL KUMAR
AGED 54 YEARS
S/O. BALAKRISHNAN, PUSHPANJALI HOUSE,
PAYYADIMEETHAL, PANTHEERANKAVU POST,
KOZHIKODE, PIN - 673019
4 BALAKRISHNAN.T.P., AGED 71 YEARS
S/O.GOPALAKURUP, KIZHAKKETHODI,
PAYYADIMEETHAL, PANTHEERANKAVU POST,
KOZHIKODE, PIN - 673019
5 JIJESH.N.V.
AGED 42 YEARS
S/O.PADMANABHAN NAIR, NECHIKKATTU VEEDU,
PAYYADIMEETHAL, PANTHEERANKAVU POST,
KOZHIKODE, PIN - 673001
WP(C) NO. 31279 OF 2024 & CONNT. CASES
21
2024:KER:85533
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF IDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE, PIN - 673020
BY ADV KRISHNA T C
B.S.SYAMANTHAK, GP
VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
22
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 21848 OF 2024
PETITIONERS:
1 SMITHA.K
AGED 42 YEARS
W/O.SHINE DAS.M.C, KANAKALAYAM,
PERADI PARAMBU, VALAYANAD,
KOMMER POST, KOZHIKODE,
PIN - 673007
2 SHINE DAS.M.C.
AGED 49 YEARS
S/O.BHAGAWAL DAS, KANAKALAYAM,
PERADI PARAMBU, VALAYANAD,
KOMMER POST, KOZHIKODE,
PIN - 673003
3 HAMZA.K.E.
AGED 58 YEARS
S/O.KOYAKUTTY, EDOLI PARAMBATH,
PERUMANNA POST, KOZHIKODE,
PIN - 673019
4 VASANTHAKUMARI
AGED 70 YEARS
W/O.RAMANATHAN NAIR, THOTTATHIL,
ATHOOLITHAZHAM, POST PANTHEERANKAVU,
KOZHIKODE, PIN - 673019
WP(C) NO. 31279 OF 2024 & CONNT. CASES
23
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5 VINODKUMAR
S/O.VELAYUDHAN NAIR, POOVATHINGAL,
CHERUKULATHUR POST, PERUVAYAL,
KOZHIKODE, PIN - 673008
6 PRAJITH.A.P.
AGED 49 YEARS
S/O. M.K.PRABHAKARAN NAMBIAR,
R E 3/1 B ACE SILVER SPRINGS,
CHALIYIL ROAD, MANKAVU POST,
KOZHIKODE, PIN - 673007
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INIDA
REPRESENTED BY ITS CHAIRMAN,
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,
G-5 AND 6, SECTOR 10, DWARAKA,
NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
WP(C) NO. 31279 OF 2024 & CONNT. CASES
24
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6 THE DISTRICT COLLECTOR/ARBITRATOR
THE DISTRICT COLLECTOR/ARBITRATOR,
CIVIL STATION, KOZHIKODE, PIN - 673020
BY ADV N.J.ASHWIN, CGC
B.S.SYAMANTHAK, GP
VIDYA KURIAKOSE, GP
BY ADV KRISHNA T C
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
25
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 22145 OF 2024
PETITIONERS:
1 AYISHABI
AGED 75 YEARS
W/O.MOIDEEN KUTTY, 25/1483,
VADAKKE VEETIL POKKUNNU,
GURUVAYURAPPAN COLLEGE POST,
KOZHIKODE DISTRICT, PIN - 673014
2 SUBRAMANIAN
AGED 63 YEARS
S/O.KUNJAN NAIR, CHEENAKOLIL, ATHOOLI THAZHAM,
PANTHEERANKAVU POST, KOZHIKODE DISTRICT,
PIN - 673019
3 USHAKUMARI
AGED 58 YEARS
W/O.SUBRAMANIAN.V, AGECHEENAKOLIL,
ATHOOLI THAZHAM, PANTHEERANKAVU POST,
KOZHIKODE DISTRICT, PIN - 673019
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
WP(C) NO. 31279 OF 2024 & CONNT. CASES
26
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2 NATIONAL HIGHWAYS AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR,
NHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE, PIN - 673020
BY ADV ACHUTH KRISHNAN R, CGC
B.S.SYAMANTHAK, GP
BY ADV KRISHNA T C
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
27
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 23905 OF 2024
PETITIONERS:
1 MAMMED KOYA A.M.
AGED 64 YEARS
S/O. KOYAKUTTY, RESIDING AT PERINGATTU THARA(H),
PERUMANNA P.O., KOZHIKODE, PIN - 673019
2 ABDUL AZEES A. M.
AGED 52 YEARS
S/O. KOYAKUTTY, RESIDING AT PUTHALATH THAZHAM(H),
PARAKANDAM, PERUMANNA P.O., PANTHEERANKAVU,
KOZHIKODE, PIN - 673019
3 RUKHIYA K.
AGED 56 YEARS
W/O. SHAMSUDHEEN K., RESIDING AT PERINGATTU THARA,
PERUMANNA P.O., KOZHIKODE, PIN - 673019
4 SHAMSUDHEEN K.
AGED 70 YEARS
S/O. AAMU, RESIDING AT PERINGATTU THARA,
PERUMANNA P.O., KOZHIKODE, PIN - 673019
5 SUHARA BEEVI A.
AGED 54 YEARS
W/O. ABDUL MAJEED, RESIDING AT PERINGATTU THARA,
PERUMANNA P.O., KOZHIKODE, PIN - 673019
6 PRADEEP KUMAR P
AGED 48 YEARS
S/O. GOPALAN, RESIDING AT KATTAYAD,
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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PANTHEERANKAVU, KOZHIKODE, PIN - 673019
7 DHANYA P
AGED 39 YEARS
W/O. PRADEEP KUMAR, RESIDING AT KATTAYAD,
PANTHEERANKAVU, KOZHIKODE, PIN - 673019
8 KUNHAHAMMED V.P.
AGED 72 YEARS
S/O. MARAKKAR, RESIDING AT VALIYAPARAMBATH,
PERUMANNA, PERUMANNA P.O.,
KOZHIKODE, PIN - 673019
9 JAMEELA V. P.
AGED 55 YEARS
W/O. KUNHAHAMMED V.P., RESIDING AT
VALIYAPARAMBATH, PERUMANNA, PERUMANNA P.O.,
KOZHIKODE, PIN - 673019
10 ALEEMA K.P.
AGED 54 YEARS
W/O. ABDURAHIMAN K. P., RESIDING AT PANIKKARA
POTTA, PERUMANNA, PERUMANNA P.O.,
KOZHIKODE, PIN - 673019
11 SAIDALAVI V.P.
AGED 63 YEARS
S/O. MARAKKAR, RESIDING AT VALIYAPARAMBATH,
PERUMANNA, PERUMANNA P.O.,
KOZHIKODE, PIN - 673019
12 MUHAMMED V.P.
AGED 58 YEARS
S/O. MARAKKAR, RESIDING AT VALIYAPARAMBATH,
PERUMANNA, PERUMANNA P.O.,
KOZHIKODE, PIN - 673019
13 FAMIDA
AGED 45 YEARS
W/O. BASHEER P., RESIDING AT PADINJARAYIL(H),
PERUMANNA P.O., KOZHIKODE, PIN - 673019
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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14 MUHAMMED RASAL P.P.
AGED 26 YEARS
S/O. BASHEER P., RESIDING AT PADINJARAYIL(H),
PERUMANNA P.O., KOZHIKODE, PIN - 673019
15 MUHAMMED RINSHAD P.P.
AGED 22 YEARS
S/O. BASHEER P., RESIDING AT PADINJARAYIL(H),
PERUMANNA P.O., KOZHIKODE, PIN - 673019
16 SAINABA P.P.
AGED 72 YEARS
W/O. ALI, RESIDING AT PADINJARAYIL(H),
PERUMANNA P.O., KOZHIKODE, PIN - 673019
17 ABDUL SALAM E T
AGED 56 YEARS
S/O. AHAMMED KUTTY, RESIDING AT EDATHODIKAYIL,
PERUMMANA P.O., KOZHIKODE, PIN - 673019
18 ABDUL KAREEM
AGED 61 YEARS
S/O. HASSAN HAJI, RESIDING AT POTTAMMAL HOUSE,
PUTHURMADAM, PANTHEERANKAVU, KOZHIKODE,
PIN - 673019
19 SREEDHARAN K.
AGED 80 YEARS
S/O. CHANDHUKUTTY K., KURUNGOTTUMMAL (H),
PUTHOORMADAM, PANTHEERANKAVU P.O.,
KOZHIKODE, PIN - 673019
BY ADVS.
ALINA ANNA KOSE
P.I.RAHEENA
KARTHIKA GANESH
VISHNU PRASAD N.K.
SANDHRA MARIA SEBASTIAN
M.R.HARIRAJ (SR.)(K/1773/1999)
WP(C) NO. 31279 OF 2024 & CONNT. CASES
30
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RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA, MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAYS AUTHORITY OF INDIA - NHAI
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR - NHAI
NO. 8/1187, ARUMUKHAN COLONY, CHNADRA NAGAR,
PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ ARBITRATOR
CIVIL STATION, KOZHIKODE, PIN - 673020
B.S.SYAMANTHAK, GP
BY ADV KRISHNA T C
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
31
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 24325 OF 2024
PETITIONERS:
1 PEETHAMBARAN NAIR.K.P.
AGED 68 YEARS
S/O.KUTTAPPA KURUP, KARALI PARAMBIL,
AMBILOLI, PANTHEERANKAVU POST,
KOZHIKODE-673 019.
2 PUSHPALATHA.K.P.
AGED 56 YEARS
D/O.KUTTAPPA KURUP, KARALI PARAMBIL,
AMBILOLI, PANTHEERANKAVU POST,
KOZHIKODE DISTRICT, PIN - 673019
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
AGED 56 YEARS
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
WP(C) NO. 31279 OF 2024 & CONNT. CASES
32
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3 THE PROJECT DIRECTOR
NHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE-, PIN - 673020
BY ADV KRISHNA T C
B.S.SYAMANTHAK, GP
VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING HAVING BEEN FINALLY
HEARD ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
33
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 27304 OF 2024
PETITIONERS:
1 JASEENA NEROTH VAILANKARA
AGED 47 YEARS
W/O.NAVAS. P.A, ATHIKAVIL HOUSE, PANDIKKAD,
KONDOTTY, MALAPPURAM, PIN - 673638
2 JIJI.M
AGED 54 YEARS
W/O.K.V. GOPALAN, INDRANEELAM,
PANTHEERANKAVU POST, KOZHIKODE, PIN - 673019
3 KARTHIKA GOPAL.K.V.
AGED 34 YEARS
D/O.K.V. GOPALAN, INDRANEELAM,
PANTHEERANKAVU POST, KOZHIKODE, PIN - 673019
4 KARTHYAVU GOPAL
AGED 30 YEARS
S/O.K.V. GOPALAN, INDRANEELAM,
PANTHEERANKAVU POST, KOZHIKODE, PIN - 673019
BY ADV V.T.MADHAVANUNNI
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
WP(C) NO. 31279 OF 2024 & CONNT. CASES
34
2024:KER:85533
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAYS AUTHORITY OF INIDA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NAHAI, NO.8/1187, ARUMUKHAN COLONY,
CHANDRA NAGAR, PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
CALA, NH-66, CIVIL STATION,
KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE, PIN - 673020
BY ADV KRISHNA T C
B.S.SYAMANTHAK, GP
VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING HAVING BEEN FINALLY
HEARD ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
35
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 28824 OF 2024
PETITIONERS:
1 RADHAMMA.M, AGED 71 YEARS
D/O.SANKARAN NAIR, ARAMBA CHALIL,
PAYYADITHAZHAM, PANTHEERANKAVU POST,
KOZHIKODE, PIN - 673019
2 MOOSA.K.T., AGED 61 YEARS
S/O.ATHAMU, KURUDITHAZHATH PUTHUR MADAM,
PANTHEERANKAVU POST, KOZHIKODE, PIN - 673019
3 APPUNNI.A, AGED 73 YEARS
S/O.KELU, ARAMBA CHALIL, PAYYADITHAZHAM,
PANTHEERANKAVU POST, KOZHIKODE, PIN - 676301
4 UNNIKRISHNAN.T., AGED 71 YEARS
S/O.APPU, NALLITHODI NIVAS, PERUMANNA POST,
KOZHIKODE, PIN - 673019
5 PRABHAVATHY.M, AGED 74 YEARS
W/O.KOCHUNNI KURUP, AVIRAMAM VALLIKUNNU,
PANTHEERANKAVY POST, KOZHIKODE, PIN - 673019
6 ABDUL KHADER, AGED 54 YEARS
S/O.RAYIN, MELE PUTHIYAPARAMBATH,
PERUMANNA POST, KOZHIKODE, PIN - 673019
BY ADV V.T.MADHAVANUNNI,
M.R.HARIRAJ (SR.),
SRI.MAULIK NANAVATI G.
WP(C) NO. 31279 OF 2024 & CONNT. CASES
36
2024:KER:85533
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA , MINISTRY OF SURFACE TRANSPORT,
NEW DELHI-, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G- 5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA,
NO.8/1187, ARUMUKHAN COLONY, CHANDRA NAGAR,
PALAKKAD, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR
COMPETENT AUTHORITY (LA), NH-66,
CIVIL STATION, KOZHIKODE, PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE, PIN - 673020
BY ADVS.
BY ADV KRISHNA T C
B.S.SYAMANTHAK, GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.11.2024, ALONG WITH WP(C).31279/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
37
2024:KER:85533
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 40386 OF 2024
PETITIONERS:
1 SURESH A, AGED 54 YEARS
S/O VASUDEVAN NAIR, KAVYADEEPAM,
PERUVAYAL P.O, KOZHIKODE DISTRICT,
PIN - 673008
2 RAJAN A.K, AGED 56 YEARS
S/O. GOVINDAN NAIR, ARAMBACHAL KUZHI,
PUTHOOR MADAM, PANTHERAMKAVU, PANTHEERANKAVU,
KOZHIKODE DISTRICT, PIN - 673019
3 USHAKUMARI A, AGED 56 YEARS
W/O. VISWANATHAN P.P., 30/382B, ANJANAM,
PUTHUSSERY, CHEVAYUR, KOZHIKODE DISTRICT,
PIN - 673017
4 SOUDAMINI M, AGED 76 YEARS
W/O. VASUDEVAN NAIR, ARAMBACHALIL,
PAYYADITHAZHAM, PANTHERANKAVU,
KOZHIKODE DISTRICT, PIN - 673019
BY ADVS.
MATHEWS K. UTHUPPACHAN
BIJU .C. ABRAHAM
B.RAHUL KRISHNAN
WP(C) NO. 31279 OF 2024 & CONNT. CASES
38
2024:KER:85533
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
2 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN, MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS, G-5 AND 6, SECTOR 10,
DWARAKA, NEW DELHI, PIN - 110075
3 THE PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, NO. 8/1187,
ARUMUKHAN COLONY, CHANDRA NAGAR,
PALAKKAD DISTRICT, PIN - 678007
4 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE SPECIAL DEPUTY COLLECTOR CALA
NH-66, CIVIL STATION, KOZHIKODE DISTRICT,
PIN - 673020
6 THE DISTRICT COLLECTOR/ARBITRATOR
CIVIL STATION, KOZHIKODE DISTRICT, PIN - 673020
OTHER PRESENT:
VIDYA KURIAKOSE
B.S.SYAMANTHAK, GP,
T.C.KRISHNA, DSGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, ALONG WITH WP(C).31279/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 31279 OF 2024 & CONNT. CASES
39
2024:KER:85533
JUDGMENT
WP(C) Nos.19345/2024, 20586/2024, 20712/2024,
20847/2024, 21536/2024, 21539/2024, 21619/2024,
21848/2024, 22145/2024, 23905/2024, 24325/2024,
27304/2024, 28824/2024, 31279/2024, 40386/2024
All these writ petitions arise out of acquisition of various
lands in Perumanna Village in Kozhikode District for the purpose
of building, maintenance, management and operation of NH 966
made vide notification No.SO 1665(E) dated 06.04.2022.
2. The National Highways Authority of India (for short
'NHAI') is the petitioner in W.P.(C) No.31279 of 2024. The
claimants whose lands were acquired are the petitioners in all
other writ petitions.
3. The Competent Authority for Land Acquisition (for
short 'CALA') passed separate awards under Section 3G(1) of the
National Highways Act, 1956, in favour of all the claimants,
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
determining the compensation. All the claimants, who are the
writ petitioners, were satisfied with the awards. They did not
challenge it. However, the NHAI was not satisfied with the
compensation determined by the CALA. The compensation was
determined based on the market value fixed by the Committee
constituted by the Government consisting of ADM, Kozhikode (in
charge of District Collector), Project Director-NHAI and Special
Deputy Collector, Kozhikode through BVR proceedings dated
27.03.2023.
4. After passing the awards, NHAI moved an application
dated 08.09.2023 before the Arbitrator (District Collector)
deputed under Section 3G(5) of the National Highways Act,
challenging all the awards and requested to conduct a thorough
verification of all the sale deeds preceding 3A notification. Their
case was that the market value fixed in BVR was exorbitant. It
was contended that the prevailing market rate of the property
covered by the notification was not taken into account while
fixing the market value and preparing Basic Valuation Report. A
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
request was made to revise the BVR and to redetermine the
compensation accordingly. Initially, the Arbitrator decided the
case without hearing the claimants. Thereafter, some of the
claimants approached this Court and this Court intervened in the
matter and directed the Arbitrator to hear the claimants once
again and to take a decision afresh. Thereafter, the Arbitrator
disposed of the application filed by the NHAI as per the order
dated 31.07.2024 finding that there was violation of Section 26 of
the Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013 (for short
'RFCTLARR Act, 2013') in fixing the market value as per BVR
and directing the CALA to refix the market value after hearing
the parties. The said order has been challenged by the petitioners
in W.P.(C) Nos.22145/2024, 28824/2024, 40386/2024 and
23905/2024. The NHAI also challenged the said order in
W.P.(C) No.31279/2024 on the ground that the remand was
unnecessary, rather the Arbitrator himself could have disposed of
the matter by redetermining the compensation. The remaining
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
writ petitions have been filed to direct the CALA to pay the
compensation to the petitioners as per the awards passed under
Section 3G(1).
5. I have heard Sri.M.R.Hariraj, the learned Senior
Counsel for one of the petitioners, Sri.V.T.Madhavanunni,
Sri.Mathews K. Uthuppachan, Smt.Alina Anna Kose, the learned
counsel for the petitioners, Sri. Nanavati Maulik.G., the learned
counsel for NHAI, Adv.T.C.Krishna, the learned DSGI,
Sri.N.J.Ashwin and Sri.Achuth Krishnan R, the learned CGC and
Smt.Vidya Kuriakose & Sri.B.S.Syamanthak, the learned
Government Pleaders.
6. The acquisition of land for the purpose of building,
maintenance, management and operation of a National Highway
is governed by the National Highways Act, 1956. The RFCTLARR
Act, 2013 deals with the determination of compensation of land
acquisition. Going by Section 105(3) of the RFCTLARR Act, 2013
and the schedule thereof, the provisions relating to the
determination of compensation under the said Act shall be
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
applicable to the land acquisition made under the National
Highways Act. Section 26 of the said Act deals with the
determination of market value of land by Collector. Section 3G
of the National Highways Act, 1956 deals with the determination
of the amount payable as compensation. Sub-clause (1) of
Section 3G states that where any land is acquired under the Act,
there shall be paid an amount, which shall be determined by an
order of the competent authority. Sub-clause (5) of Section 3G
says that if the amount determined by the competent authority
under sub-section (1) or sub-section (2) is not acceptable to
either of the parties, the amount shall, on an application by
either of the parties, be determined by the Arbitrator to be
appointed by the Central Government. Thus, either of the parties
is entitled to challenge the award passed under Section 3G(1)
before the Arbitrator under Section 3G(5). As stated already, the
claimants did not challenge the awards at all. The learned
counsel for NHAI submitted that the application dated
08.09.2023 filed by it before the Arbitrator to refix the market
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
value and revise the BVR has to be treated as one filed under
Section 3G(5). I cannot accept the said submission. I went
through the copy of the application dated 08.09.2023 made
available to me by the learned counsel for NHAI. There is
nothing therein to indicate that it is, in fact, an application for
Arbitration that falls within the purview of Section 3G(5). It is
settled that once an award is passed, the competent authority,
CALA, becomes functus officio. There is no separate application
challenging and specifying each award of the claimants. An
omnibus challenge to all the awards in a single application filed
to revise BVR cannot be treated as one filed under Section 3G(5)
of the National Highways Act. CALA cannot revise or
re-determine the compensation once the award is passed. The
power to redetermine the compensation award is vested only
with the Arbitrator under Section 3G(5). Therefore, the
impugned order dated 31.07.2024 passed by the Arbitrator,
remanding the matter to the CALA to refix the market value and
to redetermine the compensation, cannot be sustained.
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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7. The CALA determined the compensation and passed
awards mainly based on the BVR. The NHAI is aggrieved by the
fixation of the market value in the BVR. Therefore, it has every
right to challenge the award passed by the CALA before the
Arbitrator invoking Section 3G(5) of the National Highways Act
on the ground that the market value fixed in the BVR was
incorrect. In other words, the NHAI is entitled to challenge the
awards before the Arbitrator under Section 3G(5) and in the said
arbitration proceedings, it can take up the contention that the
BVR requires reconstruction. The learned counsel for the NHAI
submits that the NHAI may be granted liberty to challenge the
awards before the Arbitrator, invoking Section 3G(5). Needless to
say, the NHAI has every right to challenge the awards separately.
8. The learned Senior Counsel for the petitioners
submitted that the market value was determined under Section
26 of the RFCTLARR Act, 2013 and the BVR was finalized in a
Committee in which NHAI was also a party and now it cannot
turn around and state that the market value fixed as per the BVR
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
was incorrect. It is the contention of the learned Senior Counsel
that the NHAI is estopped from taking up the said contention at
this stage after the passing of the awards. The claimants are free
to take up all the contentions before the Arbitrator.
9. In the wake of the above findings, all these writ
petitions are disposed of as follows:
(a) The impugned order dated 31.07.2024 passed by the
Arbitrator/District Collector is hereby set aside.
(b) The NHAI is granted liberty to challenge the
individual awards involved in all the writ petitions, if
they so desire, before the Arbitrator, within one
month from the date of receipt of a copy of this
judgment.
(c) The NHAI is free to take up all the contentions raised
in its writ petitions in the arbitration proceedings.
(d) The claimants are also entitled to take up all the
contentions they have raised in their writ petitions,
including the maintainability of the arbitration
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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applications under Section 3G(5).
(e) Once the arbitration applications are filed, the
Arbitrator is directed to dispose of all those
applications within a period of one year.
(f) The claimants are at liberty to move an application
before the Arbitrator for the release of the award
amount already deposited. On receipt of such
applications, the Arbitrator shall dispose of the same,
within one month, in accordance with law.
Sd/-
DR.KAUSER EDAPPAGATH, JUDGE
AS
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
APPENDIX OF WP(C) 31279/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE ARBITRAL ORDER DATED
31-07-2024 OF THE 1ST RESPONDENT
DISTRICT COLLECTOR.
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED
01.02.2024 PASSED BY ARBITRATOR, 1ST
RESPONDENT.
EXHIBIT P3 A TRUE COPY OF THE JUDGMENT DATED
18.06.2024 PASSED BY THIS HON'BLE HIGH
COURT IN WP(C) NOS. 17713, 18614, 19522
& 20571 OF 2024
EXHIBIT P4 A TRUE COPY OF THE JUDGMENT PASSED BY
THIS HON'BLE COURT DATED 1O-07-2O24 IN
W.A. 946 OF 2024
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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APPENDIX OF WP(C) 19345/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023 ISSUED BY THE 5TH RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE LAC 43/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE 1ST PETITIONER.
EXHIBIT P3 A TRUE COPY OF THE LAC 73/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE 2ND PETITIONER
EXHIBIT P4 A TRUE COPY OF THE LAC 72/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE 1ST PETITIONER
EXHIBIT P5 A TRUE COPY OF THE LAC 76/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE 1ST PETITIONER
EXHIBIT P6 A TRUE COPY OF THE LAC 45/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE PETITIONERS 2 TO 4
EXHIBIT P7 A TRUE COPY OF THE LAC 70/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE PETITIONERS 2 TO 4
EXHIBIT P8 A TRUE COPY OF THE LAC 35/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE PETITIONER NO.5
EXHIBIT P9 A TRUE COPY OF THE LAC 54/2023 NOTICE
U/S 3E(1) OF MARCH 2023ISSUED BY THE 5TH
RESPONDENT TO THE PETITIONER NO.5
EXHIBIT P10 A TRUE COPY OF THE LAC 55/2023 NOTICE
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE PETITIONER NO.5
EXHIBIT P11 A TRUE COPY OF THE LAC 63/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE PETITIONER NO.5
EXHIBIT P12 A TRUE COPY OF THE LAC 67/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT TO THE PETITIONER NO.5
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APPENDIX OF WP(C) 20586/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF THE
RESPONDENT NO.5 DATED 27.03.2023
EXHIBIT P2 TRUE COPY OF THE NOTICE IN L.A.C
NO.130/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023
EXHIBIT P3 TRUE COPY OF THE NOTICE IN L.A.C
NO.206/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023
EXHIBIT P4 TRUE COPY OF THE NOTICE IN L.A.C
NO.211/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023
EXHIBIT P5 TRUE COPY OF THE NOTICE IN L.A.C
NO.212/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P6 TRUE COPY OF THE NOTICE IN L.A.C
NO.215/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P7 TRUE COPY OF THE NOTICE IN L.A.C
NO.219/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P8 TRUE COPY OF THE NOTICE IN L.A.C
NO.221/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023
EXHIBIT P9 TRUE COPY OF THE NOTICE IN L.A.C
NO.232/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
EXHIBIT P10 TRUE COPY OF THE NOTICE IN L.A.C
NO.204/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023
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APPENDIX OF WP(C) 20712/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF THE
RESPONDENT NO.5 DATED 27.03.2023
EXHIBIT P2 TRUE COPY OF THE NOTICE IN L.A.C
NO.164/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P3 TRUE COPY OF THE NOTICE IN L.A.C
NO.235/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P4 TRUE COPY OF THE NOTICE IN L.A.C
NO.161/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023
EXHIBIT P5 TRUE COPY OF THE NOTICE IN L.A.C
NO.167/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P6 TRUE COPY OF THE NOTICE IN L.A.C
NO.162/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P7 TRUE COPY OF THE NOTICE IN L.A.C
NO.236/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P8 TRUE COPY OF THE NOTICE IN L.A.C
NO.163/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P9 TRUE COPY OF THE NOTICE IN L.A.C
NO.165/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
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2024:KER:85533
APPENDIX OF WP(C) 20847/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF THE
RESPONDENT NO.5 DATED 27.03.2023
EXHIBIT P2 TRUE COPY OF THE NOTICE IN L.A.C
NO.225/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P3 TRUE COPY OF THE NOTICE IN L.A.C
NO.226/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P4 A TRUE COPY OF THE LAC 203/2023 NOTICE
U/S 3E(1)OF MARCH 2023
EXHIBIT P5 TRUE COPY OF THE NOTICE IN L.A.C
NO.216/2023 NOTICE U/S 3E(1) OF MARCH
EXHIBIT P6 TRUE COPY OF THE NOTICE IN L.A.C
NO.207/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P7 TRUE COPY OF THE NOTICE IN L.A.C
NO.220/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P8 TRUE COPY OF THE NOTICE IN L.A.C
NO.218/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
EXHIBIT P9 TRUE COPY OF THE NOTICE IN L.A.C
NO.209/2023 NOTICE U/S 3E(1) MARCH,
2023.
EXHIBIT P10 TRUE COPY OF THE NOTICE IN L.A.C
NO.210/2023 ISSUED BY THE RESPONDENT
NO.5 IN MARCH, 2023.
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
RESPONDENT ANNEXURES
ANNEXURE R5(A) TRUE COPY OF THE ORDER NO. DCKKD
9875/2023/BIB DATED 01.02.2024
ANNEXURE R5(B) A TRUE COPY OF THE JUDGMENT IN WP(C)
ANNEXURE R5(C) A TRUE COPY OF THE ORDER DATED
31.07.2024
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
APPENDIX OF WP(C) 21536/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE LAC 117/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P3 A TRUE COPY OF THE LAC 168/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P4 A TRUE COPY OF THE LAC 196/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P5 A TRUE COPY OF THE LAC 194/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P6 A TRUE COPY OF THE LAC 136/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P7 A TRUE COPY OF THE LAC 119/2023 NOTICE
U/S 3E(1) OF MARCH 2023
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APPENDIX OF WP(C) 21539/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE LAC 567/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P3 A TRUE COPY OF THE LAC 571/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P4 A TRUE COPY OF THE LAC 590/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P5 A TRUE COPY OF THE LAC 587/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P6 A TRUE COPY OF THE LAC 609/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P7 A TRUE COPY OF THE LAC 610/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P8 A TRUE COPY OF THE LAC 639/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P9 A TRUE COPY OF THE LAC 586/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P10 A TRUE COPY OF THE LAC 558/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P11 A TRUE COPY OF THE LAC 575/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P12 A TRUE COPY OF THE LAC 564/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P13 A TRUE COPY OF THE LAC 538/2023 NOTICE
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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U/S 3E(1) OF MARCH 2023
EXHIBIT P14 A TRUE COPY OF THE LAC 522/2023 NOTICE
U/S 3E(1) OF MARCH 2023
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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APPENDIX OF WP(C) 21619/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023 ISSUED BY THE 5TH RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE LAC 657/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P3 A TRUE COPY OF THE LAC 646/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P4 A TRUE COPY OF THE LAC 645/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P5 A TRUE COPY OF THE LAC 668/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P6 A TRUE COPY OF THE LAC 654/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P7 A TRUE COPY OF THE LAC 659/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P8 A TRUE COPY OF THE LAC 662/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P9 A TRUE COPY OF THE LAC 647/2023 NOTICE
U/S 3E(1) OF MARCH 2023
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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APPENDIX OF WP(C) 21848/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023 ISSUED BY THE 5TH RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE LAC 239/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P3 A TRUE COPY OF THE LAC 238/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P4 A TRUE COPY OF THE LAC 53/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P5 A TRUE COPY OF THE LAC 519/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P6 A TRUE COPY OF THE LAC 548/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P7 A TRUE COPY OF THE LAC 551/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P8 A TRUE COPY OF THE LAC 622/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P9 A TRUE COPY OF THE LAC 540/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P10 A TRUE COPY OF THE LAC 543/2023 NOTICE
U/S 3E(1) OF MARCH 2023
EXHIBIT P11 A TRUE COPY OF THE LAC 520/2023 NOTICE
U/S 3E(1) OF MARCH 2023
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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APPENDIX OF WP(C) 22145/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE AWARD IN RESPECT OF
AWARD (LAC 698/2023) RECEIVED BY THE
PETITIONER NO.1 DATED 25.07.2023
EXHIBIT P3 A TRUE COPY OF THE LAC 525/2023 NOTICE
RECEIVED BY THE PETITIONER NO.2&3 IN
MARCH 2023
EXHIBIT P4 A TRUE COPY OF THE ORDER DATED
01.02.2024 ISSUED BY THE 6TH RESPONDENT
EXHIBIT P5 A TRUE COPY OF THE NEW BASIC VALUE
REPORT DATED 30.04.2024
RESPONDENT ANNEXURES
ANNEXURE R5(A) TRUE COPY OF THE PROCEEDINGS
NO.AS/780/24 DATED 08.02.2024 OF THE
DISTRICT COLLECTOR, KOZHIKODE.
ANNEXURE R5(B) A TRUE COPY OF THE PROCEEDINGS
NO.DCKKD/9875/2023/BIB DATED 31.07.2024
OF THE DISTRICT COLLECTOR, KOZHIKODE.
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
APPENDIX OF WP(C) 23905/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE BVR PROCEEDINGS NO.
A4.121/23 DATED 28.01.2023
EXHIBIT P2 A TRUE COPY OF THE BVR PROCEEDINGS NO.
A4.121/23 DATED 27/03/2023
EXHIBIT P3 A TRUE COPY OF THE DVS PROCEEDINGS NO.
A4-569/2023(V) DATED 27.03.2023
EXHIBIT P4 DETAILS OF COMPENSATION GIVEN TO
PETITIONERS WHO HAVE BOTH LAND AND
STRUCTURES
EXHIBIT P5 DETAILS OF COMPENSATION GIVEN TO
PETITIONERS WHO HAVE ONLY LAND AND NO
STRUCTURES ON IT
EXHIBIT P6 A TRUE COPY OF THE SAID APPLICATION
DATED 08.09.2023
EXHIBIT P7 A TRUE COPY OF THE RTI REPLY DATED
13-10-2023
EXHIBIT P8 A TRUE COPY OF THE LETTER DATED
30/10/2023
EXHIBIT P9 A TRUE COPY OF THE REPORT DATED
10.01.2024
EXHIBIT P10 A TRUE COPY OF THE ORDER DATED
01.02.2024
EXHIBIT P11 A TRUE COPY OF THE BVR PROCEEDINGS NO.
A4.121/23 DATED 30-04-2024
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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EXHIBIT P12 A TRUE COPY OF THE JUDGMENT DATED
18.06.2024 IN WP(C) 17713/2024 AND
CONNECTED CASES
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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APPENDIX OF WP(C) 24325/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023
EXHIBIT P2 A TRUE COPY OF THE LAC 385/2023 NOTICE
U/S 3E(1) OF MARCH 2023
WP(C) NO. 31279 OF 2024 & CONNT. CASES
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APPENDIX OF WP(C) 27304/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023 ISSUED BY THE 5TH RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE LAC 580/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE LAC 560/2023 NOTICE
U/S 3E(1) OF MARCH 2023 ISSUED BY THE
5TH RESPONDENT
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APPENDIX OF WP(C) 28824/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE MINUTES OF THE
MEETING DATED 14.03.2023 OF THE 5TH
RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE PROCEEDINGS DATED
27.03.2023 OF THE 5TH RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE AWARD DATED
30.06.2023 PASSED BY THE 5TH RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE AWARD DATED
21.07.2023 PASSED BY THE 5TH RESPONDENT
EXHIBIT P5 A TRUE COPY OF THE AWARD DATED
03.08.2023 PASSED BY THE 5TH RESPONDENT
EXHIBIT P6 A TRUE COPY OF THE AWARD DATED
03.08.2023 PASSED BY THE 5TH RESPONDENT
EXHIBIT P7 A TRUE COPY OF THE AWARD DATED
23.05.2023 PASSED BY THE 5TH RESPONDENT
EXHIBIT P8 A TRUE COPY OF THE AWARD DATED
25.07.2023 PASSED BY THE 5TH RESPONDENT
EXHIBIT P9 A TRUE COPY OF THE AWARD DATED
15.07.2023 PASSED BY THE 5TH RESPONDENT
EXHIBIT P10 A TRUE COPY OF THE AWARD DATED
13.07.2023 PASSED BY THE 5TH RESPONDENT
EXHIBIT P11 A TRUE COPY OF THE APPLICATION DATED
08.09.2023 FILED BY THE 3RD RESPONDENT
BEFORE THE 6TH RESPONDENT
EXHIBIT P12 A TRUE COPY OF THE REPORT OF THE 5TH
RESPONDENT DATED 10.01.2024
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
EXHIBIT P13 A TRUE COPY OF THE ORDER DATED
01.02.2024 ISSUED BY THE 6TH RESPONDENT
EXHIBIT P14 A TRUE COPY OF THE ORDER DATED
30.04.2024 ISSUED BY THE 6TH RESPONDENT
EXHIBIT P15 A TRUE COPY OF THE COMMON JUDGMENT DATED
18.06.2024 IN W.P(C)NO.18614/2024 OF THE
LEARNED SINGLE JUDGE OF THIS HONOURABLE
COURT
EXHIBIT P16 A TRUE COPY OF THE JUDGMENT IN
W.A.NO.946/2024 DATED 10.07.2024 OF THE
DIVISION BENCH OF THIS HONOURABLE COURT
EXHIBIT P17 A TRUE COPY OF THE NOTICE DATED
29.06.2024 ISSUED BY THE 6TH RESPONDENT
TO THE 3RD PETITIONER
EXHIBIT P18 A TRUE COPY OF THE OBJECTION DATED
11.07.2024 SUBMITTED BY THE 3RD
PETITIONER TO THE 6TH RESPONDENT
EXHIBIT P19 A TRUE COPY OF THE ORDER DATED 31.7.2024
PASSED BY THE 6TH RESPONDENT
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
APPENDIX OF WP(C) 40386/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTICE BEARING LAC
NO. 455/2023 DATED NIL ISSUED TO THE 2ND
PETITIONER
EXHIBIT P2 A TRUE COPY OF THE NOTICE BEARING LAC
NO. 457/2023 DATED NIL ISSUED TO THE 3RD
PETITIONER
EXHIBIT P2 (A) A TRUE COPY OF THE NOTICE BEARING LAC
NO. 445/2023 DATED NIL ISSUED TO THE 3RD
PETITIONER
EXHIBIT P2 (B) A TRUE COPY OF THE NOTICE BEARING LAC
NO. 441/2023 DATED NIL ISSUED TO THE 3RD
PETITIONER
EXHIBIT P3 A TRUE COPY OF THE NOTICE BEARING LAC
NO. 462/2023 DATED NIL ISSUED TO THE 4TH
PETITIONER
EXHIBIT P3 (A) A TRUE COPY OF THE NOTICE BEARING LAC
NO. 442/2023 DATED NIL ISSUED TO THE 4TH
PETITIONER
EXHIBIT P3 (B) A TRUE COPY OF THE NOTICE BEARING LAC
NO. 451/2023 DATED NIL ISSUED TO THE 4TH
PETITIONER
EXHIBIT P3 (C) A TRUE COPY OF THE NOTICE BEARING LAC
NO. 443/2023 DATED NIL ISSUED TO THE 4TH
PETITIONER
EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS DATED
27/3/2023 OF THE 5TH RESPONDENT
EXHIBIT P5 (A) TRUE COPY OF THE REQUEST SUBMITTED BY
THE 1ST PETITIONER BEFORE THE 5TH
WP(C) NO. 31279 OF 2024 & CONNT. CASES
2024:KER:85533
RESPONDENT DATED 6/6/2024
EXHIBIT P5 (B) TRUE COPY OF THE REQUEST SUBMITTED BY
THE 3RD PETITIONER BEFORE THE 5TH
RESPONDENT DATED 6/6/2024
EXHIBIT P5 (C) TRUE COPY OF THE REQUEST SUBMITTED BY
THE 4TH PETITIONER BEFORE THE 5TH
RESPONDENT DATED 6/6/2024
EXHIBIT P6 THE TRUE COPY OF THE DETAILED REPORT
DATED 13/12/2023 SUBMITTED BY THE 5TH
RESPONDENT BEFORE THE 6TH RESPONDENT
EXHIBIT P7 TRUE COPY OF THE ORDER DATED 1-2-2024
EXHIBIT P8 A TRUE COPY OF THE BASIC VALUE REPORT
DATED 30-4-2024
EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED
18-6-2024 IN WP (C) NO.17713 OF 2024 AND
CONNECTED CASES
EXHIBIT P10 TRUE COPY OF THE OBJECTION DATED
12-7-2024 SUBMITTED BY THE PETITIONERS
1,3 AND 4
EXHIBIT P11 TRUE COPY OF THE ORDER DATED 31-7-2024
ISSUED BY THE 6TH RESPONDENT
EXHIBIT P12 TRUE COPY OF THE JUDGMENT DATED
10-7-2024 IN W.ANO.946 OF 2024
