K ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ appeals are filed against the common judgment of the learned Single Judge dated 25.2.2015 passed in W.P.(C) No.33729 of 2010 and connected cases. By the impugned judgment, the learned Single Judge disposed of the writ petitions with the observation as under :-

(2.) The question to be decided in these writ appeals is as to whether the proceedings initiated by invoking the urgency clause under Section 17 of the Land Acquisition Act, 1894 are to be continued or not, in view of coming into force of the new enactment, that is; Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(3.) During the course of hearing, it is brought to the notice of this Court by the learned Government Pleader that the Government has decided not to continue with the earlier acquisition proceedings, in view of coming into force of the new Land Acquisition Act, that is; Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 with effect from 1.1.2014. A copy of the instructions given by the District Collector to the learned Government Pleader is produced before this Court, the relevant portion of which reads thus :-