Barkat Ali vs The Special Tahsildar (La)
2025 Latest Caselaw 1128 Ker

Kerala High Court

Barkat Ali vs The Special Tahsildar (La) on 17 July, 2025

W.P.(C).No.23566 of 2022               1

                                               2025:KER:53047

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

  THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947

                     WP(C) NO. 23566 OF 2022

PETITIONER:

           BARKAT ALI
           AGED 48 YEARS
           S/O U.M. ISMAIL, AGED 48 YEARS, "BAITHUL
           BARAKAT", MAMOM, KIZHVILOM P.O. ATTINGAL,
           THIRUVANANTHAPURAM - 695 104


           BY ADV SRI.S.SUJIN
RESPONDENTS:

     1     THE SPECIAL TAHSILDAR (LA)
           KAZHAKOOTTAM, THIRUVANANTHAPURAM - 695 582.

     2     THE EXECUTIVE ENGINEER,
           N.H. DIVISION, PMG, THIRUVANANTHAPURAM - 695 033.

     3     THE SPECIAL DEPUTY COLLECTOR/COMPETENT AUTHORITY,

           LAND ACQUISITION (NH), KUDAPPANAKUNNU P.O.,
           THIRUVANANTHAPURAM - 695 043.

     4     THE DISTRICT COLLECTOR,
           2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION
           ROAD, THIRUVANANTHAPURAM, KERALA - 695043.

     5     STATE OF KERALA,
           REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
           SECRETARIAT, LAND ACQUISITION (NH) DEPARTMENT,
           THIRUVANANTHAPURAM - 695 001.

     6     THE UNION OF INDIA,
           REPRESENTED BY MINISTRY OF SURFACE TRANSPORT, NEW
           DELHI, PIN- 110001.
 W.P.(C).No.23566 of 2022          2

                                              2025:KER:53047


           BY ADVS.
           GOVERNMENT PLEADER RIYAL DEVASSY
           SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 17.07.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).No.23566 of 2022          3

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                    VIJU ABRAHAM, J.
                  --------------------
                W.P.(C).No.23566 of 2022
            --------------------------------
          Dated this the 17th day of July, 2025

                           JUDGMENT

The learned Senior counsel appearing for the

petitioner seeks permission to withdraw the writ

petition. Permission is granted. The writ Petition

is dismissed as withdrawn.

sd/-

VIJU ABRAHAM,JUDGE

pm

2025:KER:53047

APPENDIX OF WP(C) 23566/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE AWARD DATED 16.10.2021 PASSED BY THE RESPONDENT THE LAND ACQUISITION OFFICER.

Exhibit P2 TRUE COPY OF OP(ARB) NO.38W/2022 IN LAC NO.427/2020 DATED 11/01/2022. Exhibit P3 TRUE COPY OF THE JUDGMENT IN CENTRAL ORGANISATION FOR RAILWAY ELECTRIFICATION VS. M/S ECI-SPIC-SMO- MCML (JV) A JOINT VENTURE COMPANY (2020) 14 SCC 712.

Exhibit P4 TRUE COPY OF THE ORDER DATED 19.12.2013 APPOINTING THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM AS ARBITRATOR UNDER SECTION 3G OF THE NATIONAL HIGHWAYS ACT, 1956.

Exhibit P5 TRUE COPY OF THE COMMUNICATION DATED 16.01.2014 ISSUED BY THE NATIONAL HIGHWAY AUTHORITY OF INDIA.