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Kerala High Court
Bhaskaran C.M vs State Of Kerala Represented By ... on 20 January, 2026
WP(C) NO. 34293 OF 2025 1 2026:KER:4754
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 20TH DAY OF JANUARY 2026 / 30TH POUSHA, 1947
WP(C) NO. 34293 OF 2025
PETITIONERS:
1 BHASKARAN C.M
AGED 73 YEARS
S/O. GOPALAN, SWATHI, KEEZHMADAM, ANIYARAM P.O.,
PERINGATHOOR, PULLOOKKARA, KANNUR, PIN - 670672
2 SABIR M.K
AGED 38 YEARS
S/O.YOUSAF, MEETHALE KOOLOTH, CHOKLI P.O.,
PERINGATHOOR, KANNUR, PIN - 670672
3 MUNEER. A
AGED 54 YEARS
S/O.UMMER, NIRATHUMMAL AMPALAKKANDY, NEAR PERINGATHUR
PALLI, PERINGATHOOR, KANNUR, PIN - 670675
BY ADVS.
SHRI.NIRMAL.S
SMT.VEENA HARI
SHRI.VARUN MURALEEDHARAN
SMT.GINI GEORGE
SMT.AISHWARYA SHIVAKUMAR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT
(LAND REVENUE), SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
WP(C) NO. 34293 OF 2025 2 2026:KER:4754
2 DISTRICT COLLECTOR KOZHIKODE
COLLECTORATE, CIVIL STATION,
KOZHIKODE, PIN - 673020
3 SPECIAL TAHSILDAR (LAND ACQUISITION- KIIFB)
AIRPORT UNIT-II, KANNUR ROAD CONNECTIVITY PACKAGE OF
KANNUR INTERNATIONAL AIRPORT THALASSERY 1,
KANNUR, PIN - 670001
4 EXECUTIVE ENGINEER
PWD ROADS DIVISION, CIVIL STATION KOZHIKODE,
PIN - 673020
5 CHIEF ENGINEER
PWD ROADS DIVISION, O/O THE CHIEF ENGINEER,
R&B AND ADMINISTRATION, PUBLIC OFFICE BUILDING,
THIRUVANANTHAPURAM THIRUVANANTHAPURAM, PIN - 695001
6 KERALA ROAD FUND BOARD
REP. BY ITS CHIEF EXECUTIVE OFFICER
T. C. 27/284, SPORTS COMPLEX, CHANDRASEKHARAN NAIR
STADIUM, PALAYAM, TRIVANDRUM, PIN - 695033
7 SOCIETY FOR ETHICAL PROPERTY ACQUISITION AND PEOPLES
WELFARE, REG.NO.KNR/CA/161/2025,
REPRESENTED BY ITS CONVENER
MOHAMMED P.V., AGED 58 YEARS, S/O.T.K.ABDULLA, SHALOOS,
KALLUMMAL, MENAPURAM P.O.,
PERINGATHOOR, KANNUR, PIN - 670672
BY ADV KUM. K. REMIYA RAMACHANDRAN
SMT.DEEPA NARAYANAN - SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 34293 OF 2025 3 2026:KER:4754
JUDGMENT
When this Writ Petition is taken up for consideration
today, learned counsel for the petitioners would submit
that all what the petitioners seek is a consideration of
Ext.P19 representation pending before the 1st respondent
Secretary to Government preferred under Section 36 of
the Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013
(for short, 2013 Act).
2. Learned Government Pleader has no objection, insofar
as consideration of Ext.P19 is concerned. learned
counsel for the 7th respondent would also support the
petitioners in their prayer to consider Ext.P19.
3. In the circumstances, there will be a direction to
the 1st respondent to consider Ext.P19, in accordance
with law, and in terms of the 2013 Act, expeditiously,
WP(C) NO. 34293 OF 2025 4 2026:KER:4754
at any rate, within a period of two months from the date
of receipt of a copy of this judgment. The petitioners
will produce a copy of this judgment before the 1st
respondent, for compliance. It is clarified that other
reliefs sought for in the Writ Petition will stand left
open, to be agitated and considered appropriately later.
This WP(C) is disposed of as above.
Sd/-
C. JAYACHANDRAN
JUDGE
ska
WP(C) NO. 34293 OF 2025 5 2026:KER:4754
APPENDIX OF WP(C) NO. 34293 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT OF THE
PETITIONERS
Exhibit P2 TRUE COPY OF THE ANSWER TOWARDS STARRED
QUESTION NO.1902 ISSUED BY THE CHIEF MINISTER
OF KERALA IN THE 9TH SECTION OF THE 14TH
KERALA LEGISLATIVE ASSEMBLY DATED 01/02/2018
Exhibit P3 TRUE COPY OF THE ANSWER TOWARDS STARRED
QUESTION NO.3027 ISSUED BY THE PWD MINISTER
OF KERALA IN THE 5TH SESSION OF THE 15TH LOK
SABHA DATED 13/07/2022
Exhibit P4 TRUE COPY OF THE ANSWER TOWARDS STARTED
QUESTION NO.4928 ISSUED BY THE PWD MINISTER
OF KERALA IN THE 8TH SESSION OF THE 15TH LOK
SABHA DATED 14/03/2023
Exhibit P5 TRUE COPY OF THE ANSWER TOWARDS UNSTARRED
QUESTION NO.1287 ISSUED BY THE PWD MINISTER
OF KERALA IN THE 9TH SESSION OF THE 15TH LOK
SABHA DATED 11/09/2023
Exhibit P6 TRUE COPY OF THE SKETCH SHOWING THE LIE OF
THE PROPOSED ROAD
Exhibit P7 TRUE COPY OF THE 6(1) NOTIFICATION DATED
03/08/2022 FOR SURVEY ON THE PROPERTY
Exhibit P8 TRUE COPY OF THE NOTIFICATION NO.G.O.(P)
NO.61/2024/RD DATED 19/02/2024
Exhibit P9 TRUE COPY OF THE NOTIFICATION NO.G.O.(P)
NO.225/2024/RD DATED 28/09/2024
Exhibit P10 TRUE COPY OF THE NOTIFICATION DATED
28/09/2024
Exhibit P11 TRUE COPY OF THE RELEVANT PAGES OF CHAPTER
1,2,7 AND 11 OF THE FINAL SOCIAL IMPACT
ASSESSMENT REPORT DATED 31/03/2025
Exhibit P12 TRUE COPY OF THE REPORT OF THE EXPERT
COMMITTEE SUBMITTED BY THE 2ND RESPONDENT
WP(C) NO. 34293 OF 2025 6 2026:KER:4754
DATED 20-06-2025
Exhibit P13 TRUE COPY OF THE ARTICLE PUBLISHED IN
CHANDRIKA WHICH THROWS LIGHT ON THE
IMPORTANCE OF KANAKAMALA
Exhibit P14 TRUE COPY OF THE REPRESENTATION MADE BY THE
ACTION COUNCIL TO THE KARUTHALUM KAITHAGUM
PROJECT OF THE GOVERNMENT
Exhibit P15 TRUE COPY OF THE REPLY DATED 18/08/2023
ISSUED BY THE 6TH RESPONDENT
Exhibit P16 TRUE COPY OF THE OBJECTIONS RAISED BY
P.K.SHEEBA, COUNCILOR, WARD NO.35, PANOOR
MUNICIPALITY DATED 05/06/2025
Exhibit P17 TRUE COPY OF THE OBJECTIONS RAISED BY AYOOB
M.P., COUNCILOR, WARD NO.18, PANOOR
MUNICIPALITY DATED 09/06/2025
Exhibit P18 RUE COPY OF THE G.O.NO.200/2025/RD DATED
05/07/2025
Exhibit P19 TRUE COPY OF THE REPRESENTATION MADE BY THE
PETITIONERS TO THE 1ST RESPONDENT SEND ON
26/08/2025
Exhibit P20 TRUE COPY OF THE REPRESENTATION DATED
14/07/2025 MADE BY THE 7TH RESPONDENT TO THE
1ST RESPONDENT
RESPONDENT EXHIBITS
Exhibit R7(a) The true copy of the Registration Certificate
dated 28/05/2025 issued in the name of the
7th respondent
Exhibit R7(b) The true copy of the answer towards un-
starred question No. 2015 issued by the Chief
Minister of Kerala in the 8th session of the
8th Kerala Legislative Assembly dated
09/02/2023
