P K ABDUL LATHEEF Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY REVENUE DEPARTMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) ALTHOUGH in these writ petitions, the challenge is against order No. L.R.(C4) 7222/12 dated 19.3.2012 passed by the Land Revenue Commissioner, after the enquiry under Section 5A of the Land Acquisition Act was conducted in pursuance to the order passed by this Court in W.P.(C).7018/08, the main apprehension of the petitioners is that while resuming possession even the findings in the order passed by the Land Revenue Commissioner will be flouted.

(2.) ON this complaint, I heard the learned counsel for the petitioners and also the learned Government Pleader.

(3.) THEREFORE, recording the aforesaid statement and directing its compliance, these writ petitions are closed.