Kerala High Court
Abdul Shukoor vs Special Tahasildar,La(Nh) on 3 October, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
WP(C) NO.34559 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
WP(C) NO. 34559 OF 2024
PETITIONER:
ABDUL SHUKOOR
AGED 63 YEARS
S/O. ISMAIL PILLAI, PUTHENVILA VEEDU,
KOTTUKKAL PO, KOLLAM, PIN - 691306
BY ADVS.
ABDUL SALIM M.
S.SUJIN
RESPONDENTS:
1 SPECIAL TAHASILDAR,LA(NH)
OFFICE OF THE SPECIAL TAHASILDAR, UNIT NO.1,
KOTTARAKKARA, KOLLAM, PIN - 691001
2 SPECIAL DEPUTY COLLECTOR/COMPETENT AUTHORITY
LA-NH, (NH744-ARYANKAVU-KADAMPATTUKONAM)
COLLECTORATE, KOLLAM, PIN - 691309
3 DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA,
MINISTRY OF ROAD TRANSPORTS AND HIGHWAYS,
NEWDELHI, PIN - 110001
WP(C) NO.34559 OF 2024
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4 THE DISTRICT COLLECTOR
CIVIL STATION, KOLLAM, PIN - 691001
5 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, LAND ACQUISITION (NH) DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
6 UNION OF INDIA
REPRESENTED BY MINISTRY OF SURFACE TRANSPORT,
NEW DELHI, PIN - 110001
OTHER PRESENT:
VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO.34559 OF 2024
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JUDGMENT
The property of the petitioner having an extent of 0.4388000
Hectares, was acquired for the purpose of constructing NH 744 of
Aryankavu to Kadambattukonam stretch of Shengotta-Kollam road.
The petitioner preferred Ext.P4 representation before the 2nd
respondent regarding the categorization of the land.
2. The limited prayer in this writ petition is to give a
direction to the 2nd respondent to consider and dispose of Ext.P4
representation.
Having heard Sri.Abdul Salim M., the learned counsel for the
petitioner and Smt.Vidya Kuriakose, the learned Government
Pleader, this writ petition is disposed of with a direction to the 2 nd
respondent to consider and dispose of Ext.P4 representation in
accordance with law, after hearing the petitioner, within a period of
one month from the date of receipt of a copy of this judgment.
Sd/-
DR.KAUSER EDAPPAGATH, JUDGE
AS
WP(C) NO.34559 OF 2024
2024:KER:73229
APPENDIX OF WP(C) 34559/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTIFICATION NO.2769
DATED 09/07/2021 ISSUED BY THE 3RD
RESPONDENT MINISTRY OF ROAD TRANSPORT
AND HIGHWAYS
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION DATED
09/11/2022 ISSUED BY THE 3 RD RESPONDENT
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
EXHIBIT P3 THE BASIC VALUATION REPORT PREPARED BY
THE SPECIAL TAHASILDAR (L A -N H)
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
29/08/2024 SUBMITTED BY THE PETITIONER
EXHIBIT P5 TRUE COPY OF THE SALE DEED DATED
21/06/2001 REGISTERED AS DOC.NO.2585 OF
SRO CHADAYAMANGALAM
EXHIBIT P6 TRUE COPY OF THE SKETCH OF THE LAND
SHOWING THE PRIVATE ROAD
