ABDUL AZEEZ Vs. SPL TAHSILDAR

JUDGEMENT

(1.) In these two Original petitions Petitioners have challenged the invocation of emergency provisions contained in S.17(4) the Act dispensing with enquiry under S.5A of the Kerala Land Acquisition Act.

(2.) The petitioners in O. P No. 2465/92 are tenants of shop rooms with door Nos. 10/208 and 10/190 at G, H Road, Muthalakulam, Kozhikode. The petitioners in O.P. No. 2977/92 are tenants in occupation of building Nos. 10/188 and 10/159 situated on the same road.

(3.) For the sake of convenience, I will refer to the documents with reference to the order in which they are marked in O. P. 2465/92.