K J RAJAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The lands belonging to the petitioners were acquired for the purpose of Kallada Irrigation Project. In respect of some of the lands under the same notification under section 4(1) of the Land Acquisition Act, there were Land Acquisition References as L.A.R.Nos. 81/86, 84/86 and 85/86. Those L.A.Rs were disposed of as per Ext.P1 judgment and compensation was enhanced. The contention of the petitioner is that their lands are much more valuable than the lands covered by Ext. P1 judgment. When they came to know about Ext. P1 judgment, they submitted applications under section 28 A of the Land Acquisition Act . Those applications are marked as Exts. P2 to P2(u). The applications submitted by the petitioners under section 28 A of the Land Acquisition Act are not disposed of so far. The relief prayed for in this Writ Petition is for issue of a writ of mandamus commanding the respondents to consider and dispose of Exts. P2 to P2(u) applications filed by the petitioners under section 28 A of the Land Acquisition Act.

(2.) Learned Government Pleader, on instruction, submits that Exts. P2 to P2(u) applications are not disposed of so far.

(3.) In these circumstances, there will be a direction to the third respondent to dispose of Exts. P2 to P2(u) applications expeditiously, after issuing notice to the petitioners and after hearing them.