Kerala High Court
Ibrahimkutty K.K vs Union Of India on 11 March, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.7544/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Friday, the 11th day of March 2022 / 20th Phalguna, 1943
WP(C) NO. 7544 OF 2022
PETITIONERS:
1. IBRAHIMKUTTY K.K., AGED 60 YEARS, C/O.KUNJUMOHAMMED,
KARAPPAMVEETTIL, VAZHIYAMBALAM, KAIPAMANGALAM P.O., KODUNGALLUR,
THRISSUR-680681.
2. SULPHIKKAR ALI, AGED 47 YEARS, S/O.MOIDEEN, AMBALATHUVEETTIL,
CHAVAKKADU, TIRUVITRA P.O., THRISSUR KERALA 680 516.
3. KOLANGARA VEETTIL MOHAMMED, AGED 66 YEARS, S/O.K.MAKKARU KOLANGARA
VEETIL ALSAFA, NEAR WILLIAMS ORUMANAYUR P.O., THRISSUR 680512.
4. MUHAMMED AMEEN, AGED 53 YEARS, S/O.KADER, VALIYAKATH HOUSE,
KARUVARAKUND, ORUMANAYUR P.O., THRISSUR, KERALA-680512.
5. MOHAMED ALI, AGED 55 YEARS, S/O.ABDUL KADER, PUTHIA VEETTIL,
CHAVAKADU, VTC TALIKKULAM P.O., THRISSUR 680 569.
6. HAMZATH, AGED 54 YEARS, S/O.MOIDUNNI KUTTY, KOTTARAMBATTAYIL HOUSE,
PUNNAYURKULAM, ANDATHODE P.O., THRISSUR, KERALA 679 564.
7. MOHAMED, AGED 66 YEARS, S/O.UMMER KOYA, ARANGARATHAIL, EDAKKAZHIYUR
P.O., THRISSUR, KERALA - 680 515.
8. HASFA, AGED 47 YEARS, W/O.RASHEED, MANGULANGRA, ANDATHOD P.O.,
PUNNAYURKULAM, THRISSUR, KERALA 679564.
9. VAHIDA, AGED 47 YEARS, W/O.MOHAMMED, CHOZHEERAKATH HOUSE,
THIRUVATHRA, POST THIRUVATRA P.O., THRISSUR 680 516.
10. PEEDIYEKKAL ABOOBACKER, AGED 62 YEARS, C/O.KALLIVALAPPIL, HAMZA
PEEDIYAKKAL HOUSE, EDAKKZHIYUR P.O., THRISSUR, KERALA 680 515.
11. M.C.UMMER, S/O.MAYAN, CHERUTHOTTUPURATH HOUSE, AKALAD P.O., THRISSUR
680 518.
RESPONDENTS:
1. UNION OF INDIA, REP. BY SECRETARY, MINISTRY OF ROAD AND TRANSPORT &
HIGHWAYS, GOVERNMENT OF INDIA, CENTRAL DELHI P.O., NEW DELHI -
110001.
2. DIRECTOR GENERAL (ROAD DEVELOPMENT) & SPECIAL SECRETARY, ROOM
NO.213, MINISTRY OF ROAD TRANSPORT & HIGHWAYS, TRANSPORT BHAVAN, 1,
PARLIAMENT STREET, CENTRAL DELHI P.O., NEW DELHI 110001.
3. PROJECT DIRECTOR, NATIONAL HIGHWAYS AUTHORITY OF INDIA (HEAD
OFFICE), DWARAKA SECTOR 10, SOUTH WEST DELHI P.O., NEW DELHI -
110075.
4. CHAIRMAN, NHAI, G-5 & 6, SECTOR 10, DWARAKA, SOUTH WEST DELHI P.O.,
NEW DELHI - 110075.
5. STATE OF KERALA, REP. BY ITS SECRETARY, PUBLIC WORKS DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM P.O., PIN - 695 001.
6. PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT, THIRUVANANTHAPURAM,
PROJECT IMPLEMENTATION UNIT, TC 36/414(5), KOYIKKAL VEEDU, KAVU
LANE, PALKULANGARA P.O., THIRUVANANTHAPURAM P.O., 695 024.
7. SPECIAL DEPUTY COLLECTOR (LA) NH & COMPETENT AUTHORITY, OFFICE OF NH
WP(C) No.7544/2022 2/2
17, (KUTTIPPURAM - EDAPPALLY), KODUNGALLOR P.O., THRISSURE - 680
664.
8. DISTRICT COLLECTOR, THRISSUR, COLLECTORATE, CIVIL STATION,
AYYANTHOLE, THRISSUR - 680003.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct respondents not to demolish constructions covered by
Exhibit P5 to P5(i), pending disposal of the Writ Petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
08.03.2022 and upon hearing the arguments of M/s. P.SATHISAN and DONA
AUGUSTINE, Advocates for the petitioners, STANDING COUNSEL for R1 and of
SENIOR GOVERNMENT PLEADER for R5 and R8, the court passed the following:
ORDER
In view of the holdings of this Court in National Highway Authority of India V. Raju[W.A.No.1671/2021], it is now necessary for the CALA to inform this court whether a supplementory Award with respect to the balance of the building of the petitioners can be issued.
I, therefore, adjourn this matter to be considered on 23.03.2022; within which time, an appropriate response shall be on record.
The project Director, NHAI, will also look into this issue and inform this court by the next posting date. The interim order will continue until then.
11.03.2022 Sd/- DEVAN RAMACHANDRAN, JUDGE /True copy/ ASSISTANT REGISTRAR 11-03-2022 /True Copy/ Assistant Registrar