SADIQ Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed challenging Ss. 3A, 6A and 9 of the Kerala Cashew Factories (Acquisition) Act, 1974 (hereinafter referred to as the 1974 Act) after its amendment by the Kerala Cashew Factories (Acquisition) Amendment Act, 2015 (hereinafter referred to as the Amending Act, 2015) and the order dtd. 6/8/2015 issued by the Government of Kerala taking over the Cashew Factory belonging to the petitioner under Sec. 3A of the 1974 Act. The petitioner also prays for a direction to restore the possession of the Cashew Factory of the petitioner and claims compensation for the illegal acquisition/taking over of the factory.

(2.) The petitioner was the owner of about 2.77 acres of land where a Cashew Factory known as M/s. Rajmohan Cashews Limited was functioning. According to the petitioner, the land/factory was leased out to the aforesaid M/s. Rajmohan Cashews Limited for a period of five years from 5/5/1981. It is stated that the factory and the associated buildings etc. were confined to about 97 cents out of the total extent of 2.77 acres and the remaining land was being used for agricultural purposes. On 2/5/1985, the petitioner leased out the factory and its premises to M/s. Janso Exports (P) Ltd., for the period from 2/5/1985 to 2/5/1987. On 19/9/1985 the Government of Kerala issued Ext.P2 notice (under Rule 3 of the Kerala Cashew Factories (Acquisition) Rules,1974) proposing to acquire/take over the Cashew Factory and providing to the petitioner and to the then occupier (M/s. Janso Exports Pvt.Ltd.) the right to make their objections. The grounds taken in Ext.P2 were that the factory was lying closed and there was no possibility of restarting its functioning in the immediate future. It was stated that the Government was, therefore, of the opinion that the situation may lead to large-scale unemployment of workers in the Cashew Factory. The petitioner filed an objection to Ext.P2 notice and also approached this Court by filing O.P.No.9499/1985 challenging the validity of the notice as well as the validity of the provisions contained in the 1974 Act. On 11/6/1986, the Government of Kerala issued an order to take over the Cashew Factory and the entire land appurtenant to the same on the ground that there has been large-scale unemployment. O.P.No.9499/1985 filed by the petitioner challenging the order dtd. 11/6/1986 was dismissed by this Court on 20/1/1994. The petitioner preferred S.L.P.(C)No.8219/1994 to challenge the judgment of this Court in O.P.No.9499/1985.

(3.) On 12/5/1994, the Supreme Court through its judgment in Indian Nut Products & Others v. Union of India; (1994) 4 SCC 269 set aside the acquisition of various factories (other than that of the petitioner) on the ground that the notices issued were not in accordance with the requirement of the provisions of sub-sec. (1) of Sec. 3 of the 1974 Act. The State Government was required to return the possession of the factories to the respective owners. Thereafter the case of the petitioner was disposed of (after granting leave) and it was declared that the matter was covered by the judgment in Indian Nut Products (supra). It was also held that the directions issued in paragraph 13 of the judgment in Indian Nut Products (supra) will apply to the petitioner as well. The order of the Supreme Court in the case of the petitioner is on record as Ext.P5.