Kerala High Court
Saira Manoj vs State Of Kerala on 14 January, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
WP(C) NO. 10145 OF 2019
PETITIONERS:
1 SAIRA MANOJ, D/O. MUHAMMED KUNJU, THAZHAVILAKOM,
MAYYANAD, KOLLAM.
2 SUSEELA, D/O. VELAYUDHAN ACHARI, VISWAVILASAM,
MAYYANAD, KOLLAM.
3 SABIN, S/O. SIVADASAN, VISWA VILASAM, MAYYANAD, KOLLAM.
4 NIMA, D/O. JAMAL, THENGAZHIKAM,MAYYANAD, KOLLAM.
5 SHARAFUNNISA, D/O. MUHAMMED KUNJU, THENGAZHIKAM,
MAYYANAD, KOLLAM,
6 BADARUNNISA, D/O. MUHAMMED KUNJU, THENGAZHIKAM,
MAYYANAD, KOLLAM,
7 SUDHA, D/O. SUKUMARAN, NAVEENA, MAYYANAD KOLLAM,
8 NAJMAL HUSSAIN, S/O. IBRAHIM KUTTY, THENGAZHIKAM,
MAYYANAD, KOLLAM,
9 RASIYA NAZAR, D/O. MUHAMMED KUNJU, THENGAZHIKAM,
MAYYANAD, KOLLAM.
10 SYAM, S/O. SIVAPRASAD, PUSHPA MANDIRAM, MAYYANAD,
KOLLAM.
11 ROHAN, S/O. APPUKUMARAN, ABHILASH, MAYYANAD KOLLAM.
12 C.D. MANOJ, S/O. DEVADAS, GOUTHAMAN, MAYYANAD, KOLLAM.
13 RIJU NAZAR FARHANA, D/O. NAZAR, THENGAZHIKAM,
MAYYANAD, KOLLAM.
14 BINI A KHAN, S/O. ALI KHAN, THENGAZHIKAM, MAYYANAD,
KOLLAM
15 NAJI.M, S/O. MUHAMMED KUNJU, THENGAZHIKAM,
WP(C) NO. 10145 OF 2019
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MAYYANAD,KOLLAM
16 SURENDRA NATH, S/O. NARAYANAN, MUNDAKKAL WEST,
MAYYANAD, KOLLAM.
17 SARADAMBIKA ASHOKAN, D/O. SEKHARAN, MANALIL
KIZHAKKATHIL, MAYYANAD, KOLLAM.
18 ANIL, S/O. MANI, MANALIL KIZHAKKATHIL,
MAYYANAD, KOLLAM.
19 OMANA, D/O. GOVINDAN, MANALIL KIZHAKKATHIL,
MAYYANAD, KOLLAM.
20 RENJITH, S/O. PEETHAMBARAN, MANALIL, MAYYANAD,
KOLLAM.
21 SUNIL DATHAN, S/O. CHANDRA DATHAN, MANALIL,
MAYYANAD, KOLLAM.
22 SUBI, S/O. VINAYAN, SIMLA, MAYYANAD, KOLLAM,
23 NIRAN JAMAL, S/O. JAMALUDEEN, THENGAZHIKAM,
MAYYANAD, KOLLAM.
24 MURALEEDHARAN, S/O. SREEDHARAN, HARITHAM,
MAYYANAD, KOLLAM.
25 GOPALAKRISHNAN, S/O. SREEDHARAN, MANALIL,
MAYYANAD, KOLLAM.
26 PRASAD, S/O. NARAYANAN, KOPRAKKODE, MAYYANAD,
KOLLAM.
27 CHANDRIKA, D/O. RAGHAVAN, MANALIL, MAYYANAD,
KOLLAM.
C.RAJENDRAN
R.S.SREEVIDYA
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE CHIEF
SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM-
695001.
WP(C) NO. 10145 OF 2019
3
2 DISTRICT COLLECTOR, COLLECTORATE, KOLLAM-691013.
3 MAYYANAD GRAMA PANCHAYATH
MAYYANADU, KOLLAM, REPRESENTED BY ITS SECRETARY,
PIN-691303.
4 THE SPECIAL TASHILDAR(RR),
KOLLAM-691001.
5 ROADS AND BRIDGES DEVELOPMENTS CORPORATION OF
KERALA LTD, THIRUVANANTHAPURAM-695001.
6 THE RAILWAY DIVISIONAL MANAGER,
SOUTHERN RAILWAY, THIRUVANANTHAPURAM-691001.
7 UNION OF INDIA,
REPRESENTED BY SECRETARY, MINISTRY OF RAILWAYS,
RAIL BHAVAN, NEW DELHI-110001.
8 DEEPU RAVI,
S/O. M.S. RAVI, PLAMOODU HOUSE, PETTAH,
THIRUVANANTHAPURAM-695024.
9 ROADS AND BRIDGES DEVELOPMENT CORPORATION OF
KERALA LTD., 2ND FLOOR, PREETHI BUILDING, M.V.
ROAD, PALARIVATTOM, KOCHI -25,REPRESENTED BY ITS
MANAGING DIRECTOR.
(ADDITIONAL RESPONDENT NO. 9 IS IMPLEADED AS PER
THE ORDER DATED 26-02-2020 IN I.A. NO. 01/2020).
SRI.M.R.SASITH
SRI.S.ANANTHAKRISHNAN, SC
SRI.T.A.UNNIKRISHNAN
SRI.M.VIJAYA KUMAR, SC
SRI. K.V.MANOJ KUMAR G.P.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 10145 OF 2019
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JUDGMENT
The petitioners have approached this Court impugning Ext.P6 notification issued by the competent Authority under the provisions of Kerala Surveys and Boundaries Act.
2. However, the learned Senior Government Pleader, Sri.K.V.Manoj Kumar, submitted that further action under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'Fair Compensation Act') has been initiated, including the publication of Section 11 Notification which was published on 20.05.2021; and therefore that the challenge to Ext.P6 is no longer relevant.
3. On hearing Sri.K.V.Manoj Kumar as afore, Sri.C.Rajendran, learned counsel for the petitioners, sought permission to withdraw this writ petition with liberty to his client to file a fresh writ petition challenging all action taken by the competent respondents under the "Fair Compensation Act" from the stage of Section 11 notification and the social impact assessment steps.
In the afore circumstances, I close this writ petition as having been withdrawn, with the afore requested liberty being reserved to the petitioner.
Sd/- DEVAN RAMACHANDRAN JUDGE stu