The Top Court on Monday said its decision to demolish four high-end luxury apartment complexes at Maradu municipality in Kochi for violating coastal regulation zone notifications was a “painful duty”.

“It was a painful duty for us,” Justice Arun Mishra, the lead judge on the Bench comprising Justice M.R. Shah, observed orally.

The judge's reaction came after perusing the report filed by the Kerala govt about the successful demolition of the flats on Jan 11 & 12.

For the time being, the Bench preferred not to dispose the case. Justice Mishra said the court would like to keep an eye on the goings-on in the case, especially while the debris of the demolished structures is being cleared. Some of the debris had fallen into the ecologically-fragile backwaters.

Senior advocate Dushyant Dave, appearing for some of the evicted residents, said “ultimately the majesty of the law has prevailed” but pointed out that there was no sign of any legal action against the officials liable for clearing the illegal building projects.

But Justice Mishra assured “something is indeed happening” in that front.

The court had ordered the Kerala govt to disburse Rs. 25 lakh each to the displaced residents. On Monday, Mr. Dave acknowledged that the court's order had served as an interim relief for the distressed flat owners.

But Mr. Dave sought the court's permission for residents to move a competent lower court, preferably the Kerala HC, to initiate legal proceedings for compensation & damages against builders, promoters, other persons & officials responsible for clearing & raising the constructions.

The residents said they wanted a judicial pronouncement on various issues such as the proportion of liability of each of these parties, from builders to officials responsible, & the freezing/de-freezing of accounts/properties of the builders, etc.

However, the Bench refrained from passing any orders & scheduled the case for hearing on Feb 10.

The Court-appointed Justice K. Balakrishnan Nair Committee had sanctioned Rs. 61.75 crore to 247 flat owners as interim compensation of Rs. 25 lakh each. The State govt has paid Rs. 49.37 crore to the flat owners. Further orders have been issued for Rs. 8.75 crore & only Rs. 3.75 crore remains to be paid.

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