SHAILAJA Vs. STATE OF KERALA

JUDGEMENT

(1.) Every acquisition of land invariably fosters apprehension in the minds of its owners that they would be left high and dry, without being offered the eligible statutory compensation.

(2.) The petitioner in this case also fears so and thus calls into question before me the action of the competent Authority under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the Fair Compensation Act' for brevity); thus pleading that this Court affirmatively declare the operational purlieus of Sec. 26 thereof.

(3.) The petitioner has approached this Court impugning Exts.P11 notice issued to her, calling for her claims to compensation, under the provisions of Sec. 21 of the 'Fair Compensation Act', relating to a property which has been acquired from her, for the purpose of Kochi Metro Rail Ltd (KMRL for short).