AYANA CHARITABLE TRUST Vs. STATE OF KERALA

JUDGEMENT

(1.) When the matter was taken up for consideration, the learned Advocate General upon instructions submitted that Government propose to withdraw the notifications issued under Sec. 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the Act, 2013'), which is produced as Ext.P1 in WP(C) No.13659 of 2024 and as Ext.P43 in WP(C) No.13775 of 2024. It is also submitted by the learned Advocate General that the Government has taken a decision to conduct a fresh SIA study through a different agency, and therefore fresh notifications will be issued under Sec. 4(1) of the Act 2013, in place of Ext.P43 produced in WP(C) No.13775 of 2024.