G.SUDHAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner had approached this Court being aggrieved by the fact that though certain extent of property belonging to the petitioner had been acquired for the Pazhassi Irrigation Project, the Irrigation Department had constructed a canal on a portion of the land, which was not acquired from the petitioner, causing serious prejudice to the petitioner.

(2.) When this matter came up on 24/1/2023, I passed the following order:-

(3.) The learned counsel appearing for the petitioner submits that following mediation, the matter has been settled between the petitioner and the respondents and the writ petition may be disposed of in terms of the settlement arrived at by the parties at the mediation.