Mohammed Quasim Ashfaque vs The Union Territory Of Lakshadweep
2024 Latest Caselaw 26594 Ker

Kerala High Court

Mohammed Quasim Ashfaque vs The Union Territory Of Lakshadweep on 5 September, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                             2024:KER:67498



          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946



                  WP(C) NO. 17021 OF 2024

PETITIONER:

         MOHAMMED QUASIM ASHFAQUE
         AGED 38 YEARS
         S/O MUTHUKOYA EKKARPALLI, ARENAKKADA, KAVARATTI,
         UNION TERRITORY OF LAKSHADWEEP, PIN - 682555


         BY ADVS.
         RILGIN V.GEORGE
         K.T.RAVEENDRAN
         AKSHARA K.P.
         KAVYA K.




RESPONDENTS:

    1    THE UNION TERRITORY OF LAKSHADWEEP
         REPRESENTED BY ITS ADMINISTRATOR, OFFICE OF THE
         ADMINISTRATOR, KAVARATTI, PIN - 682555

    2    THE ADMINISTRATOR
         OFFICE OF THE ADMINISTRATOR, UNION TERRITORY OF
         LAKSHADWEEP ADMINISTRATION, KAVARATTI,
         PIN - 682555

    3    THE LAKSHADWEEP PUBLIC WORKS DEPARTMENT
         REPRESENTED BY ITS SUPERINTENDING ENGINEER,
         CIRCLE OFFICE, KAVARATTI, LAKSHADWEEP,
         PIN - 682555
                                                 2024:KER:67498
WP(C) NO.17021 OF 2024
                            2

    4    THE SUPERINTENDING ENGINEER
         LAKSHADWEEP PUBLIC WORKS DEPARTMENT, CIRCLE
         OFFICE, KAVARATTI, LAKSHADWEEP, PIN - 682555

    5    THE LAND ACQUISITION COLLECTOR
         COLLECTORATE, KAVARATTI, LAKSHADWEEP,
         PIN - 682555

    6    THE DEPUTY COLLECTOR (HQ)
         COLLECTORATE, KAVARATTI, LAKSHADWEEP,
         PIN - 682555

    7    THE DEPUTY COLLECTOR
         KAVARATTI, LAKSHADWEEP, PIN - 682555

    8    SOCIAL IMPACT & ASSESSMENT SOCIETY
         REPRESENTED BY ITS OFFICE SECRETARY, DEPARTMENT
         OF ENVIRONMENT & FOREST, UNION TERRITORY OF
         LAKSHADWEEP ADMINISTRATION, KAVARATTI,
         PIN - 682555


         BY ADVS.
         SRI. K. M. FAIZAL - GOVERNMENT PLEADER
         SRI. SAJITH KUMAR V. - STANDING COUNSEL



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                  2024:KER:67498
WP(C) NO.17021 OF 2024
                               3




                         JUDGMENT

The petitioner challenges Ext.P5 notification. It is

submitted by the learned counsel for the petitioner that the

5th respondent issued a new notification in the place of

Ext.P5. Hence, the prayer in this Writ Petition has become

infructuous. Accordingly, this Writ Petition is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR 2024:KER:67498 WP(C) NO.17021 OF 2024

APPENDIX OF WP(C) 17021/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE COMMUNICATION DATED 29.08.2022 OF THE CENTRAL PUBLIC INFORMATION OFFICER, LPWD, CIRCLE OFFICE, KAVARATTI

Exhibit P2 TRUE COPY OF THE NOTIFICATION DATED 03.11.2021 OF THE 8TH RESPONDENT NOTIFYING THE SELECTION OF THE SOCIAL IMPACT ASSESSMENT TEAM

Exhibit P3 TRUE COPY OF THE NOTICE DATED 29.06.2022 NOTIFYING THE FINAL SIA REPORT

Exhibit P4 TRUE COPY OF THE APPRAISAL REPORT PUBLISHED ON 30.06.2022

Exhibit P5 TRUE COPY OF THE PRELIMINARY NOTIFICATION DATED 10.10.2022

Exhibit P6 TRUE COPY OF THE FORM III NOTICE DATED 12.10.2022

Exhibit P7 TRUE COPY OF THE OBJECTION DATED 30.11.2022

Exhibit P8 TRUE COPY OF THE DECISION REPORTED IN 2018 SCC ONLINE BOM 1957

RESPONDENTS' EXHIBITS: NIL