THOTTUNGAL PADASEKHARA SAMITHI THOTTUNGAL,MALAPPURAM DISTRICT Vs. LAND REVENUE COMMISSIONER THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE complaint of the petitioner is as regards acquisition of paddy lands for forming a national highway. Ext.P1 is the notification issued under the National Highways Act, 1956 for this purpose to which Exts.P2 and P3 objections have been filed. Ext.P3 objection has been addressed to the third respondent Deputy Collector who is the competent authority under the Act. THE grievance of the petitioner is that the nature of the property should not be altered before the objection is considered.

(2.) I direct the third respondent to consider Ext.P3 objection with utmost expedition and at any rate within a period of one month from the date of receipt of a copy of this judgment. The representative of the petitioner shall be afforded an opportunity of being heard before the exercise is completed. The writ petition is disposed of as above.