C.L.JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be the absolute owner in possession of 37.40 Ares of land in Re-Survey Nos.185/2, 185/1-1 and 184/4 of Ettumanoor Village in Kottayam District covered by Document No.4653/2006 dated 01.12.2006 of Sub Registrar Office, Ettumanoor, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents not to dispossess the petitioner from his property and direct the respondents to follow the procedures as contemplated under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, before the petitioner's property is to be acquired.

(2.) On 06.11.2020, when this writ petition came up for admission, this Court passed the following order:

(3.) A counter affidavit has been filed by the 3 rd respondent opposing the reliefs sought for in this writ petition. Paragraphs 2 to 4 of that counter affidavit reads thus: