RADHA DEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER owned 9.30 Ares in Sy.No.2704/2 and 2.85 Ares in Sy.3341/14 of Kadakkavoor Village and the structures therein. According to the petitioner, both the aforesaid properties were acquired by the respondents invoking the urgency clause under Section 17(4) of the Land Acquisition Act and possession was also taken over. However, the Award was passed only in respect of 9.30 Ares and the compensation was also not paid in respect of the same. In such circumstances, petitioner has approached this Court seeking a direction to the respondents to pass Award in respect of 2.85 Ares in Sy.No3341/14 of Kadakkavoor Village.

(2.) A statement and an additional statement have been filed on behalf of the third respondent. In the additional statement dated 3.4.2012 it has been stated by the third respondent thus:-

(3.) ON the filing of this statement, this Court directed the learned Government Pleader to make available the report dated 3.4.2012 mentioned in the additional statement. Accordingly, the report dated 3.4.2012 of the Special Tahasildar in charge (LA), to the Executive Engineer, PWD,TVM has been made available. The relevant portion of this report reads thus:-