LIJU MATHEW Vs. VADASSERIKKARA GRAMA PANCHAYATH

JUDGEMENT

(1.) THE prayer in this writ petition is for a direction to the respondents to dispose of Ext.P3 representation filed by the petitioner within a time limit to be fixed by this Court.

(2.) THE petitioner and her husband purchased a parcel of land as per the original of Ext.P1 sale deed dated 20.4.2010. About five months later the petitioner submitted Ext.P3 representation to the Committee of Vadasserikkara Grama Panchayat requesting the Committee to reconsider the decision to acquire the said parcel of land. THE writ petition and Ext.P3 are silent as regards the date on which the Panchayat had decided to acquire the land described in Ext.P1. THE dates on which the notification under section 4(1) and the declaration under section 6 of the Land Acquisition Act were issued are not known. In the absence of any mention either in the writ petition or in Ext.P3 as regards the date on which the Panchayat decided to acquire the land described in Ext.P1 and other relevant details, I am of the opinion that it would not be just or proper for this Court to direct the Committee of the Panchayat to consider Ext.P3. I therefore, find no grounds to entertain this writ petition. THE writ petition fails and is accordingly dismissed.