Kerala High Court
State Of Kerala vs T.P.Abdulla Koya Madani on 10 July, 2008
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA.App..No. 27 of 2007()
1. STATE OF KERALA, REPRESENTED BY THE
... Petitioner
2. THE EXECUTIVE ENGINEER,
Vs
1. T.P.ABDULLA KOYA MADANI,
... Respondent
2. PANDIKASALA SAFIYA, W/O.T.P.ABDULLA KOYA
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :10/07/2008
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
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L.A.A. Nos.27, 227, 260, 330 & 374 of 2007
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Dated 10th July, 2008.
J U D G M E N T
Kurian Joseph, J.
C.M.Application Nos.36/07 in LAA 27/07, 321/07 in LAA 227/07, 461/07 in LAA 330/07 & 504/07 in LAA 374/07 : These are applications for condonation of delay.
The appeals are filed by the State aggrieved by the decree and judgment of the reference court, Sub Court, Kozhikode. The acquisition is for the purpose of construction of Feroke-Munnar-Kadalundi road. It is brought to our notice that the appeals filed against the connected Land Acquisition References have already been dismissed by this court, by the judgment dated 13.11.2007 in LAA 142/06 and connected cases. Therefore, there is no reason to condone the delay. The delay petitions as well as the appeals are dismissed. The stay petitions in the appeals are also dismissed.
KURIAN JOSEPH, JUDGE.
HARUN-UL-RASHID, JUDGE.
tgs KURIAN JOSEPH & HARUN-UL-RASHID, JJ
---------------------------------------------- L.A.A. Nos.27, 227, 260, 330 & 374 of 2007
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J U D G M E N T Dated 10th July, 2008.