SASI KUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The application submitted by the 1st petitioner under Section 28A of the Land Acquisition Act seeking re-determination of compensation was rejected by the 3rd respondent by Ext.P18 order on the ground that she cannot be considered as a person interested and therefore cannot possibly be aggrieved by the award of the Collector. The above order is under challenge in this writ petition.

(2.) The facts are as follows:-

(3.) Complaining of failure of the respondents to act in accordance with the law, this Writ Petition was filed seeking the following relief: