K. AMMINI Vs. THAHSILDAR OTTAPPALAM TALUK

JUDGEMENT

(1.) The petitioner alleges that the acquisition done by the competent respondent for the purpose of 'Kanjirapuzha Irrigation Project' was in error, because it took in her property, which had not been included in the official notification.

(2.) The petitioner says that, therefore, the only option now available before the competent Authorities is to make necessary adjustments in the survey and revenue records, so as to render her title over the property in question, clear and tenable. She says that she has thus preferred Ext.P8 application and seeks that same be directed to be considered by the 6th respondent - District Collector, within a time frame to be fixed by this Court.

(3.) Sri.Ravikrishnan - learned counsel appearing for the petitioner, further submitted that his client is a 78 year old lady, suffering from breast cancer and in urgent requirement for money for treatment, including for surgery and chemotherapy. He thus prayed that 6th respondent be directed to consider this case as a special one and to dispose of Ext.P8 application, within a period of two weeks, if it is so possible.