ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The complaint of the petitioners in this writ petition is that they have not been granted the benefit of the Rehabilitation and Resettlement Package that has been granted to others similarly situated, while acquiring land for doubling of the railway track between Haripad and Ambalappuzha.

(2.) A counter affidavit has been filed by the third respondent. Paragraph 4 of the said counter affidavit reads as follows: - It is submitted that necessary directions are given to the Land Acquisition Officer (Special Tahsildar, LA(Railways), Kayamkulam)to include these Land Acquisition Cases in the Rehabilitation and Resettlement of Package and urgent steps have been taken by the Land Acquisition Officer as prescribed by GO(MS)No.419/2011 dated 15.11.2011.

(3.) Since the third respondent has assured that the petitioners would be granted the benefit of Ext.P5 order, no further orders are necessary to be issued in this writ petition. What remains is only to fix a time frame for completion of the proceedings. Therefore, this writ petition is disposed of directing the third respondent to complete the proceedings for implementing Ext.P5 Government Order, as expeditiously as possible and at any rate within a period of three months of the date of receipt of a copy of this judgment.