SUDEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are filed seeking for issuance of a writ of mandamus directing the respondents to refrain from proceeding with the acquisition of properties situated within the limits of the 5th respondent, without initiating land acquisition measures as contemplated under Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) When these writ petitions were taken up, the learned Government Pleader appearing for respondents 1 to 5 submitted that the State has no intention to carry out acquisition other than by following the procedure established by law and in accordance with the relevant statute.

(3.) Faced with the said submission, the learned counsel appearing for the petitioners submits that these writ petitions be closed reserving the right of the petitioners to approach this Court, if so warranted, at a later stage.