(1.) While observing that compensation of Rs.34,49,925/- (Rupees Thirty four lakhs forty nine thousand nine hundred and twenty five only) already arrived at and payable to the respondents 1 to 3 should not be retained and delay in disbursement would entail interest, we granted time to the learned Government Pleader to get instructions as to the release of the aforesaid amount.
(2.) Reverting, and by inviting to the proceedings of the Special Tahsildar (LA), PGCIL, Kakkanad No.KECV-14/2018(11), (12)& (13) dated 12.12.2019, Mr. Aravind Kumar Babu, learned Senior Government Pleader submitted that insofar as payment of ex-gratia, sanction has been accorded and bills have been submitted to the Treasury, which the respondents are aware of.
(3.) Insofar as the disbursement of compensation for the injurious affection caused on account of laying of 16 mtrs. transmission line corridor, sanction has been accorded on 07.02.2020 and the amount would be disbursed within a week's time. Proceedings in KECV-14/2018(11),(12)&(13) dated 21.12.2019 of the Special Tahsildar (LA), PGCIL, Kakkanad, has been referred to. For brevity, both the proceedings are extracted hereunder: