Kerala High Court
Roads & Bridges Development ... vs Taluk Land Board on 5 April, 2016
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 16TH DAY OF JUNE 2016/26TH JYAISHTA, 1938
RP.NO. 463 OF 2016 (V) IN WP(C).25571/2015
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AGAINST THE ORDER IN WP(C) 25571/2015 DATED 05-04-2016
REVIEW PETITIONER/PETITIONER:
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ROADS & BRIDGES DEVELOPMENT CORPORATION OF KERALA
LIMITED, 2ND FLOOR, PREETHI BUILDING, M.V.ROAD,
PALARIVATTOM, KOCHI-25, REPRESENTED BY ITS MANAGING
DIRECTOR, APM MOHAMMED HANISH IAS,
S/O LATE KUNHI MAKEY, AGED:45 YEARS
BY ADV. SRI.M.VIJAYA KUMAR, SC, RBDCK
RESPONDENTS/RESPONDENTS:
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1. TALUK LAND BOARD
ALUVA-683108
2. SPECIAL TAHSILDAR (LA)
NO.111, KOCHI INTERNATIONAL AIRPORT,
NEDUMBASSERY, NAYATHODE PO, ERNAKULAM DISTRICT-673572
3. K.A.ABDUL KAREEM
PLOT NO. P112, G.C.D.A.COLONY,
CONVENT ROAD-1, THOTTAKKATTUKARA,
ALUVA-683108
4. K.B. RABIYA BEEVI
MANGALAPPILLY HOUSE, CHOWARA, VIA. ALUVA
5. K.B. AYSHA BEEVI
GANIS, CONVENT ROAD-1, THOTTAKKATUKARA,
ALUVA-683108
6. K.B. MOHAMMED ASHRAF
KAVUNGADA, MANGALAPPILLI HOUSE,
CHOWARA VIA. ALUVA
7. DISTRICT COLLECTOR,
ERNAKULAM
BY SRI.T.H.ABDUL AZEEZ
BY GOVERNMENT PLEADER SMT.M.J.RAJASREE
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
16-06-2016, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
RP.NO. 463 OF 2016 (V) IN WP(C).25571/2015
APPENDIX
PETITIONER'S ANNEXURES:
ANNEXURE A1:TRUE COPY OF THE ORDER IN WPC 32374/2014 DATED 15.01.2016
ANNEXURE A2:CERTIFIED COPY OF THE ORDER IN WPC 25571/2015 DATED
5.04.2016
RESPONDENTS' ANNEXURES: NIL
//TRUE COPY//
P A TO JUDGE
A.K.JAYASANKARAN NAMBIAR, J.
.............................................................
R.P.No.463 of 2016
in
W.P.(C).No.25571 of 2015
.............................................................
Dated this the 16th day of June, 2016
O R D E R
This is a petition seeking review of the order dated 05.04.2016 in W.P.(C).No.25571 of 2015. Taking note of the submission of counsel for the review petitioner and the respondents, and in modification of the interim order dated 05.04.2016, it is made clear that, the dispossession of respondents 3 to 6 will be subject to the result of the writ petition and without prejudice to the right of the said respondents to claim compensation in respect of the land from which they have been dispossessed.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE mns/16.06.16 //true copy// P.A To Judge