Kerala High Court
Hari Hara Nandanan P vs Suresh Ezhuvath on 12 December, 2011
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
FRIDAY, THE 30TH DAY OF JANUARY 2015/10TH MAGHA, 1936
WP(C).No. 2400 of 2015 (Y)
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PETITIONERS:
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1. HARI HARA NANDANAN P.,S/O.KAMALAM,
SAIKRUPA, MANGALAM PO., LAKKIDI,
OTTAPALAM TALUK, PALAKKAD DISTRCT
NOW RESIDING AT VGN MINERVA, VGN NAGAR,
GURUSWAMY ROAD, MADURAVOYAL,
THIRUVALLUR, CHENNAI-600 095.
2. GEETHA, D/O.KAMALAM, SAIKRUPA, MANGALAM P.O.
LAKKIDI, OTTAPALAM TALUK, PALAKKAD DISTRICT
NOW RESIDING ATANAMIKA, VK.KRISHNA MENON ROAD,
KALLAI P.O., KOZHIKODE.
BY ADV. DR.GEORGE ABRAHAM
RESPONDENTS:
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1. SURESH EZHUVATH, CHERIYA EZHUVATH
HOUSE, CHITTOOR, PALAKKAD.
2. C.P.KALYANI, GURUNIVAS,
CHITTOOR P.O., PALAKKAD.
3. LALITHAAMMA, CHERIYA EZHUVATH
HOUSE, CHITTOOR P.O., PALAKKAD.
4. THE TAHSILDAR(L.A.), KERALA INDUSTRICAL
INFRASTRUCTURE DEVELOPMENT
(KINFRA), PALAKKAD.
5. THE MANGING DIRECTOR
KERALA INDUSTRIAL INFRASTRUCRE DEVELOPMENT
(KINFRA), THIRUVANANTHAPURAM
6. THE DISTRICT COLLECTOR
PALAKKAD.
BY GOVERNMENT PLEADER SRI. T.R. RAJESH
BY STANDING COUNSEL SRI.G.S.REGHUNATH, KINFRA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30-01-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 2400 of 2015 (Y)
APPENDIX
PETITIONER(S)' EXHIBITS
EXT P1 : TRUE COPY OF THE E-ADHAR CARD OF THE 1ST PETITIONER
ISSUED BY TEH GOVERNMENT OF INDIA
EXT P2 : TRUE COPY OF THE WILL DEED EXECUTED BY THE PETITIONER'S
MOTHER ON 22.04.2002
EXT P3 : TRUE COPY OF THE EXTRACT OF BASIC TAX REGISTER IN
RESPECT OF R/S NO.553,554 AND 555
EXT P4 : TRUE COPY FO THE PATTAISSUED BY THE LAND TRIBUNAL,
OTTAPALAM IN FAVOUR OF THE PETITIONER'S MOTHER IN
RESPECT OF 7 ACRES AND 70 CENTS OF LAND SITUTUATED IN
OLD SURVEY NOS.4/6 AND 4/7 OF LAKKIDI PEROOR 1 VILLAGE OF
OTTAPPALAM TALUK
EXT P5 : TRUE COPY OF THE AWARD DATED 12.12.2011 PASSED BY THE
LAND ACQUISITION OFFICER
EXT P6 : TRUE COPY OF THE AWARD DATED 26.06.2012 PASSED BY THE
LAND ACQUISITION OFFICER
EXT P7 : TRUE COPY OF THE CLAIM STATEMENT FILED BY RESPONDENTS
IN LAR. NO.17/2012
EXT P8 : TRUE COPY OF THE REQUEST MADE BY THE PETITIONER ON
30.05.2014 TO THE 2ND RESPONDENT
EXT P9 : TRUE COPY OF THE IMPLEADING PETITION FILED BY THE
PETITIONER'S ON 08.07.2014 IN LAR.NO.35/2012
EXT P10 : TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE 2ND
RESPONDENT LAND ACQUISITION OFFICER, IN LAR NO.17/2012
AND LAR.NO.35/2012
EXT P11 : TRUE COPY OF THE REQUEST MADE BY THE 1ST PETITIONER
BEFORE THE SPECIAL TAHSILDAR ON 01.07.2014
EXT P12 : TRUE COPY OF THE LETTER DATED 24.07.2014 ISSUED BY THE
SPECIAL TAHSILDAR.
EXT P13 : TRUE COPY OF THE ORDER OF THE HONOURABLE SUBORDINATE
JUDGE, OTTAPALAM IN IA.1681/2014 IN LAR.38/2012
EXT P14 : TRUE COPY OF THE JUDGEMENT DATED 09.12.2014
EXT P15 : TRUE COPY OF THE REQUEST MADE BY THE PETITIONERS FOR
REFERRING THE MATTER TO THE REFERENCE COURT.
RESPONDENT(S)' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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WP(C) NO. 2400 OF 2015
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Dated this the 30th day of January, 2015
JUDGMENT
The petitioners have allegedly filed Ext.P15 application in terms of Ext.P14 judgment. The petitioners seek reference to the Land Acquisition Court under Section 30 of the Land Acquisition Act, 1894. I direct the fourth respondent to consider Ext.P15 application on merits within one month. The same shall be done with notice to the petitioners as well as to respondents 1 to 3 and 5.
The Writ Petition is disposed of.
V. CHITAMBARESH JUDGE ncd