E. K. RADHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner approached this Court for the following reliefs:

(2.) Land acquisition proceedings were initiated for the construction of a bridge at Puthiyapalam, Kozhikode. An extent of 0.007 hectors of land were notified for the acquisition. As per the alignment fixed by the authorities, the petitioner will lose her house. Thereafter, notice was issued under Form 12 of the Rules under the Right to Fair Compensation Transparency in Land Acquisition, Rehabilitation, and Resettlement Act, 2013, and an award was passed as award No.51/2024 on 29/7/2024. Thereafter, the petitioner filed Ext.P6 application under Sec. 64 of the Act for reference to the authority.

(3.) After the acquisition proceedings ended in passing of award, the 3rd respondent sent a notice to respondents 4 and 5 to effect the disconnection of the power supply into the house so that possession could be taken. On receipt of the said notice, respondents 4 and 5 went to the premises and found that the house is locked; therefore, the electricity connection was disconnected. After effecting the disconnection, Ext.P7 notice has been issued to the petitioner informing that the electricity connection has been disconnected.