ARAVINDAKSHAN PILLAI Vs. STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY LAND REVENUE COMMISSIONER SECRETARIAT

JUDGEMENT

(1.) THE petitioner has submitted Exts.P2 and P4 representations to the second respondent District Collector claiming Solatium and interest on the compensation amount. THE second respondent District Collector is directed to deal with Exts.P2 and P4 representations in accordance with law within a period of one month from the date of receipt of a copy of this judgment.

(2.) NEEDLESS to say that the petitioner would be put on notice and heard before the exercise is completed. The petitioner is at liberty to rely on the decision in Sundar Vs. Union of India [2001 (3) KLT 489 (SC)] and other decisions to substantiate his plea. The writ petition is disposed of as above. No costs.