Kerala High Court
Job Yohannan vs The Speccial Tahsildar on 5 October, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP No. 986 of 2006(D)
1. JOB YOHANNAN, AGED 65 YEARS,
... Petitioner
2. JACOB JOSEPH, AGED 57 YEARS,
3. SIJIMOL JOSEPH, AGED 37 YEARS,
Vs
1. THE SPECCIAL TAHSILDAR,
... Respondent
2. THE DISTRICT COLLECTOR,
3. THE REVENUE BOARD, THIRUVANANTHAPURAM,
For Petitioner :SRI.JACOB CHACKO
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :05/10/2007
O R D E R
KURIAN JOSEPH, J.
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R.P. NO. 986 OF 2006
IN
O.P. NO. 35739 OF 2000
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Dated this the 5th day of October, 2007.
O R D E R
This is a petition to review the judgment dated 13.01.2006 in O.P. No. 35739/2000 at the instance of the petitioners. There was a declaration that the acquisition proceedings referred to in the original petition commencing from Exhibit P1 have lapsed.
2. Taking note of the submission that the acquisitioning authority had already passed an award, this Court dismissed the original petition as infructuous. Of the several grounds taken in the review petition, the main ground is that the proceedings have not been finalized within the permitted time.
It is seen from the counter affidavit filed in the review petition that the declaration under Section 6 of the Land Acquisition Act was published in the newspapers on 09.06.1996 and 14.06.1996. The award was passed on 24.04.1998, within the permitted period of two years under Section 11A of the Land Acquisition Act. Thus there is no merit in the review petition and it is accordingly dismissed.
KURIAN JOSEPH, JUDGE.
smp KURIAN JOSEPH, J.
R.P. NO. 986 OF 2006 O R D E R 05.10.2007