K SUDHEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD the counsel for the petitioners and the learned Government Pleader appearing for the respondents. An extent of 02 hectors of land comprised in Sy. No.810/2 and 811 of Mannamkandam Village of Devikulam Taluk belonging to the petitioners was acquired by the respondents for the purpose of the Government Technical High School, Adimaly. Ext.P7 is the award passed.

(2.) IN this writ petition, the grievance of the petitioners is that in the award, they were not awarded interest on the 30% the solarium and the additional compensation awarded. They claimed the dues by Ext.P8 notice and in Ext.P9 reply the stand taken was that the matter was pending in Sub court, Thodupuzha in LAR.No.6/2009.

(3.) THEREFORE, the interest as claimed is to be awarded and it is for the respondents to quantify and pay the amount due towards the interest as claimed. Accordingly, I direct the petitioners to produce a copy of the judgment before the 4th respondent who thereupon shall quantify the amount due and ensure that the interest is paid to the petitioners as expeditiously as possible at any rate within 6 months thereafter. Writ petition is disposed of as above.