OUSEPH THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD learned counsel for the appellants as well as the learned Government Pleader.

(2.) APPELLANTS were the writ petitioners before the learned Single Judge. The Writ Petition came to be filed challenging the acquisition proceedings initiated at the instance of the respondent authorities contending that without adverting to the procedure contemplated for acquisition of lands, the respondent authorities are proceeding to take possession of the lands of the petitioners forcibly under the guise of widening of State Highway between Punalur and Muvattupuzha.