Muhammed C vs Competent Authority [Cala-Nh]
2024 Latest Caselaw 28829 Ker

Kerala High Court

Muhammed C vs Competent Authority [Cala-Nh] on 3 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
          Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1528 OF 2024
    AGAINST JUDGMENT DATED 16.08.2024 IN WP(C) 20784/2024 OF THIS COURT
APPLICANT/PETIITONER:

     MUHAMMED C, AGED 71 YEARS, S/O.MAMMAD HAJI, MEPADATHIL (H) P.O
     VELIMUKKU PADIKKAL MALAPPURAM DISTRICT- 676317

RESPONDENTS/RESPONDENTS:

  1. COMPETENT AUTHORITY [CALA-NH], NH - 66 OLD NH-17, OFFICE OF THE
     DEPUTY COLLECTOR, LAND ACQUISITION, THAZHEKOZHICHENA,
     VALAKULAM.P.O., MALAPPURAM DISTRICT - 676508
  2. NATIONAL HIGHWAY AUTHORITY OF INDIA G-586, SECTION 10 DWARAKA, NEW
     DELHI - 110075 REPRESENTED BY ITS CHAIRMAN.
  3. UNION OF INDIA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT
     MINISTRY OF ROAD TRANSPORT AND HIGHWAYS, PARLIAMENT STREET, NEW
     DELHI - 110001
  4. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
     GOVERNMENT PUBLIC WORKS DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
     695001
  5. DISTRICT COLLECTOR AND ARBITRATOR, (APPOINTED FOR NATIONAL HIGHWAYS
     AUTHORITY OF INDIA) CIVIL STATION, MALAPPURAM- 676504
  6. LAND ACQUISITION (NH-17) (SPECIAL TAHSILDAR), UNIT -II.
     THAZHEKOZHICHENA, VALAKULAM.P.O., MALAPPURAM DISTRICT - 676508

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 10 days in filing the above Writ Appeal in the interest of justice.
     This Application coming on for orders on 03/10/2024 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of ADVS.M/S. G.HARIHARAN, AFNA V.P., B.R.SINDU,
K.S.SMITHA, PRAVEEN.H., V.ROHITH & V.R.SANJEEV KUMAR, Advocates for the
applicant, and of STANDING COUNSEL SRI.B.G.BIDAN CHANDRAN for R1 & R2, and
of GOVERNMENT PLEADER SRI.V.TEKCHAND for R4 TO R6, the court on the same
day passed the following:
                                      NITIN JAMDAR, C.J.
                                                   &
                                             S.MANU, J.
                     --------------------------------------------------------------
                                 C.M.Application No.1 of 2024
                                                   in
                                  Writ Appeal No.1528 of 2024
                                                   &
                                 Writ Appeal No.1528 of 2024
                     --------------------------------------------------------------
                            Dated this the 3rd day of October, 2024

                                              ORDER

NITIN JAMDAR, C.J.

Heard the learned Counsel for the Appellant Sri.G.Hariharan, learned Government Pleader Sri.V.Tekchand and learned Standing Counsel Sri.B.G.Bidan Chandran.

2. Perused the application. Sufficient cause is made out.

3. Delay in filing the Appeal is condoned. Application is allowed.

Writ Appeal Post on 10 October 2024.

sd/

NITIN JAMDAR CHIEF JUSTICE

sd/

S.MANU JUDGE

jm/

03-10-2024 /True Copy/ Assistant Registrar