K.M.NAJMA Vs. STATE OF KERALA

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 5 of the Kerala High Court Act, 1958, the original petitioners / applicants have challenged the order dtd. 27/11/2023 in I. A. No. 2 of 2023 in W. P. (C) No. 36937 of 2023 passed by the learned Single Judge by which the request made by the applicants to direct the State authority to exercise powers under Sec. 36 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, with regard to Ext. P20 order which is also challenged in the writ petition, came to be dismissed.

(2.) Short facts that arise from the record are as under:- The property belonging to the present appellants / original petitioners was sought to be acquired for public purpose and accordingly, a notification was issued on 6/10/2022. It is the case of the appellants that though the Land Acquisition Officer has decided the value of the land at Rs.1,63,288.00 per Are, the District Collector, by Ext. P20 order dtd. 23/1/2023, reduced the land value to Rs.97,522.99 per Are for the land with PWD road access, Rs.81,269.16 per Are for the land with Panchayat road access and Rs.73,142.24 per Are for the land with private road access. Being aggrieved, petitioners have filed the captioned writ petition seeking the following reliefs:-

(3.) The interim reliefs sought by the petitioners in the writ petition are as follows:-