ABBAS C.K. Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE subject matter of dispute raised is about the claim of the petitioners for grant of ex-gratia compensation for non patta lands occupied by them which are proposed to be taken over for the construction of Mini Hydel Project by the Kerala State Electricity Board.

(2.) THE Government has issued Ext.P1 order for speedy implementation of five Hydro Electrical Projects and the project herein is at Perunthenaruvi in Pathanamthitta District. The proposals for giving compensation to the unauthorised occupants in revenue non patta lands and forest land who are in long occupation, were finalised by the said order.

(3.) IT is stated that already 0.9463 hectares of forest land has been taken possession by the Board. Ext.P2 is the proceedings of the Board whereby sanction has been issued for payment of ex-gratia and value of improvements for three land owners who are unauthorised occupants. As far as the claims petitioners are concerned, the Negotiated Purchase Committee chaired by the District Collector took a decision as per Ext.P7. Therein, the petitioners' plea for compensation for land has been turned down on the basis that the properties are river puramboke and canal puramboke and are not included in the list of assignable lands and only value of improvements has been recommended.