CHANDRAN THARAMMEL Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this Writ Petition is to Ext.P5 notification issued by the 2nd respondent, in cancellation of Ext.P4 notification.

(2.) Heard the learned counsel for the petitioners; learned Government Pleader on behalf of respondents 1 to 4 and 8; learned Standing Counsel for respondents 5 to 7 and 10; learned Standing Counsel for the 9th respondent; and also, learned counsels for additional respondents 11 to 15.

(3.) The main, if not the solitary point, argued by the learned counsel for petitioners is one based on Sec. 14 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, 2013 Act'). Sec. 14 is extracted here below: