M.P. KUTTAPPA KURUP Vs. SUB-COLLECTOR, CHENGANNUR

JUDGEMENT

(1.) IN these three Writ petitions, though the petitioners are different, all of them attack: the proceedings in connection with the acquisition ot the properties which are owned by the respective petitioners and in respect of which action is taken by the State Government for acquisition by virtue of the notification issued under Section 6 of the Travancore Land Acquisition Act, 11 of 1089, dated 24th June 1960. The petitioner in O. P. No. 1066 of I960 is interested in the following items.

(2.) ALL these lands, along with certain other lands, were notified under Section 6 of the Travancore Land Acquisition Act by the State Government on 24th June 1960, that they are needed for 3 public purpose, for the use of the N. S. S. Polytechnic Institute at Pandalam and consequential proceedings were directed to be taken by the Sub -Collector, Chengannur, who is appointed to perform the functions of a Collecttor under the Act.

(3.) IT will be seen that the purpose of theacquisition is stated to be that these lands, along with the other items of land mentioned therein, are needed for a public purpose viz -, for the use of the N. S. S. Polytechnic Institute.