K P HAMZA MOIDEEN HAJI Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THE grievance of the petitioner is that the rent payable by the 3rd respondent Panchayat for his building comprised in Re- Sy. Nos. 341/1 and 341/3, which is being occupied by the Panchayat's school ( G.M. U.P.School), is not paid to him. Ext.P5 representaion was submitted by the petitioner before the Panchayat pursuant to Ext.P3 direction issued by this court. THE petitioner contends that even as Ext.P5 is under consideration, the Panchayat made a request before the Government for acquisition of the property under the Provisions of the Land Acquisition Act upon which the Government has issued Ext.P6 notification under Section 4 (1) of the Land Acquisition Act. I am of the view that the promulgation of the notification shall not stand in the way of the petitioner recovering the amounts which are already due to him by way of arrears of rent.

(2.) UNDER the above circumstances, the writ petition will stand disposed of directing the 3rd respondent Panchayat to take up Ext.P5 immediately, hear the petitioner and take a decision on Ext.P5 uninfluenced by promulgation of Ext.P6. Decision as directed above shall be taken by the Panchayat at its earliest and and at any rate within one month of their receiving a copy of this judgment.