SANTHAKUMAR Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) Since the pleadings are identical, the matters in issue involved in all these writ petitions and the reliefs sought for are one and the same, even though parties are different, all the writ petitions are heard together and disposed of accordingly by this common judgment.

(2.) The petitioners are the land owners whose properties were acquired under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (for short 'the Act'). The said acquisition was effected for the widening of Karamana -Kaliyikkavila road.

(3.) According to the 1st petitioner in W.P.(C) No. 34948 of 2015, an extent of 2.03 Ares (5.0141 cents) of land comprised in Re -Sy. No. 561/16 (L.A. Sub Division No. 25) of Block No. 26 of Nemom Village in Thiruvananthapuram Taluk in Thiruvananthapuram District, had been acquired from him and the said property falls within Reach No. 2 of Stretch 1, i.e., from Pappanamcode to Karakkamandapam.