RAJAGOPALAN NAIR Vs. KERALA STATE HOUSING BOARD

JUDGEMENT

(1.) The common question raised in the two cases relates to the validity of acquisition proceedings initiated by the Kerala State Housing Board.

(2.) The question involves an analysis of the scheme of the Kerala State Housing Board Act, 1971 (hereinafter referred to as 'the Act') and a consideration of its impact on and interplay with the provisions of the Kerala Land Acquisition Act, 1961 (hereinafter referred to as the 'Acquisition Act'). A single Judge of this Court has rendered a decision on the question Rajagopalan Nair v. State of Kerala, 1984 KLT 462 : 1984 KLJ 119 . The decision is challenged in writ appeal No. 136 of 1984.

(3.) When on a subsequent occasion, another writ petition O.P. No. 3279 of 1982 came up for hearing, another learned Judge (M.P. Menon J.), referred that case for decision by a Division Bench. The two cases have been heard together.