MALATHY AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition is filed under Article 226 of Constitution of India for a writ of mandamus directing second respondent to consider Ext.P6 application filed by petitioner under Section 28A of the Land Acquisition Act. Learned counsel appearing for the petitioner and Government Pleader were heard. Learned Government Pleader submitted that though intimation was sent the details were not furnished by second respondent. Ext.R2 copy of the application filed by the petitioner shows that it was filed on 7.8.2000. In view of the submission of petitioner that no orders were so far passed, this petition is allowed. Second respondent is directed to consider Ext.P2 and pass appropriate order in accordance with law, if not so far passed, within two months from the date of receipt of a copy of this judgment.