RAJALEKSHMI Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) The petitioner is the owner of land having an extent of 0.0219 hectares comprised in Re.Survey No.387/7 (LA Sub Division 387/28) in Block No. 11 of Kazhakuttom Village as well as another extent of 0.0076 hectares in Re.Survey No.387/8 (LA Sub Division 387/29a) of the same Block and same Village. The said land was acquired pursuant to Section 3D notification issued under the National Highways Act, 1956, vide India Gazette No.G.O. 405/ (E) dated 24.01.2019, for the purpose of widening and elevated highway of NH 66 at Kazhakkottam in Thiruvananthapuram district. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent District Collector to number Ext.P6 representation dated 09.01.2020 in LAC No.86/2018, Ext.P6(a) representation dated 09.01.2020 in LAC No.87/2018 and Ext.P7 Original Petition (Arbitration) dated 23.10.2020, if it has not already been numbered and thereafter, dispose of Exts.P6, P6(a) and P7, within a time limit as prescribed by this Court.

(2.) On 29.01.2021, when this writ petition came up for admission, the learned Government Pleader and also the learned Standing Counsel for the National Highway Authority of India sought time to get instructions.

(3.) Heard the learned counsel for the petitioner, the learned Standing Counsel for National Highway Authority of India for 1st and additional 4th respondents and also the learned Senior Government Pleader appearing for respondents 2 and 3.