Santha Antoney vs State Of Kerala
2024 Latest Caselaw 27438 Ker

Kerala High Court

Santha Antoney vs State Of Kerala on 11 September, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C) No. 29214/2023

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                                                          2024:KER:69338

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
                         WP(C) NO. 29214 OF 2023

PETITIONER:
           SANTHA ANTONEY
           AGED 76 YEARS, W/O. DR. ANTONY MAMPILLY,
           LIZZIYN HOUSE, AMMANKOVIL ROAD,
           COLLEGE POST OFFICE,
           ERNAKULAM., PIN - 682035

           BY ADVS.
           ROY CHACKO
           K.M.ABRAHAM
RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY ITS CHIEF SECRETARY,
           THIRUVANANTHAPURAM., PIN - 695001
     2     THE LAND REVENUE COMMISSIONER
           THIRUVANANTHAPURAM, PIN - 695001
     3     DISTRICT COLLECTOR
           ERNAKULAM COLLECTORATE, KAKKANAD -, PIN - 682022
     4     KOCHI SELAM PIPE LINE PRIVATE LIMITED (KSPPL),
           REPRESENTED BY T:HE DEPUTY COLLECTOR & COMPETENT
           AUTHORITY, 2ND FLOOR KARUN ENCLAVE, S.N. JUNCTION,
           OPPOSITE UNION BANK, THRIPUNITHURA -, PIN - 682301
     5     THE TAHSILDAR
           KUNNATHUNADU TALUK,
           ERNAKULAM -, PIN - 683562
     6     THE VILLAGE OFFICER
           PUTHENCRUZ VILLAGE OFFICE,
           ERNAKULAM -, PIN - 682308
     7     KOCHI SELAM PIPE LINE PRIVATE LIMITED (KSPPL),
           REPRESENTED BY THE MANAGING DIRECTOR,
           M.ALAYIL MAJESTY BUILDING, ROOM NO.174 G,
 W.P.(C) No. 29214/2023

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                                                     2024:KER:69338

           SECOND FLOOR, NEAR RAILWAY OVER BRIDGE,
           REFINERY ROAD, THRIPUNITHURA,
           KOCHI-, PIN - 682301
           BY ADVS.
           SAJI VARGHESE T. G
           MARIAM MATHAI(M-92)
           B.S.SYAMANTHAK, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 29214/2023

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                          JUDGMENT

The respondent No.7 has produced Exhibit R7(a) award. In view

of the said award, this writ petition is dismissed, reserving the right of

the petitioner to seek for enhancement in accordance with law.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

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2024:KER:69338

APPENDIX OF WP(C) 29214/2023

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE NOTIFICATION ISSUED BY THE MINISTRYOF PETROLIUM AND NATURAL GAS DATED 2.11.2021

EXHIBIT P2 TRUE COPY OF THE NOTIFICATION , THE GAZETTE OF INDIA.DATED 29.3.22

EXHIBIT P3 TRUE COPY OF THE NOTIFICATION DATED 8.4.2022

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION ISSUED BY THE PETITIONER TO R4 DATED 22.3.2023

EXHIBIT P5 TRUE COPY OF THE SALE DEED NAMELY DOCUMENT NO.

233/06, DATED11.1.2006

EXHIBIT P6 TRUE COPY OF THE SALE DEED NO.250/ 2006 DATED 11.1.2006

RESPONDENT EXHIBITS

EXHIBIT R7(a) TRUE COPY OF THE AWARD DATED 30.05.2024 PASSED BY THE COMPETENT AUTHORITY

EXHIBIT R7(b) TRUE COPY OF THE NOTICE DATED NIL ISSUED TO THE PETITIONER BY THE 7TH RESPONDENT

EXHIBIT R7(c) TRUE COPY OF THE CHEQUE NO. 106362 DATED 31.05.2024 FOR RS. 8,24,710/ ON SBI, KUNDANNOOR

EXHIBIT R7(d) TRUE COPY OF THE RECEIPT ISSUED BY THE PETITIONER ON RECEIPT OF THE CHEQUE

EXHIBIT R7(e) TRUE COPY OF LETTER DATED 9.07.2024 ISSUED TO THE PETITIONER BY THE 7TH RESPONDENT TO RELINQUISH THE NOTIFIED ROU LAND