P. C. KUTTAN Vs. SECRETARY

JUDGEMENT

(1.) The Kerala State Housing Board, hereinafter referred to as the Housing Board, undertook a housing project - Thrikkakkara Housing Scheme - in 1982. The allotment was made fixing only a tentative price since Land Acquisition Reference were pending. On finalising the proceedings, additional demands were made. Allottees attribute lapses and laches on the part of the Housing Board. This is essentially the subject matter in all these cases.

(2.) O.P. No. 12610/1991 leading to Writ Appeal No. 37 of 1998 at the instance of the petitioner is filed by the allottees association and the other two cases by individual allottees. Apart from the common cause the petitioner in O.P. No. 18758/2002 has an individual grievance which we shall deal with separately.

(3.) The petitioner are mainly aggrieved because of the demand by the Housing Board for the payment of the enhanced compensation in respect of the acquired land. The main prayer in O.P. No. 12610/1991 filed by the association is for a direction to the Housing Board "to bear proportionately, if not completely, the burden of the compensation determined by the civil courts in respect of lands acquired by the Housing Board for housing schemes. In the Thrikkakkara Satellite Township, Thrikkakara, Cochin-30".