LAWS(KER)-2007-2-721

RAMACHANDRAN ASAN Vs. RAJENDRAN NAIR

Decided On February 12, 2007
RAMACHANDRAN ASAN Appellant
V/S
RAJENDRAN NAIR, SECRETARY PARAVUR Respondents

JUDGEMENT

(1.) MR.B.Sureshkumar, counsel for respondents 1 and 2 submits that it was without noticing the directions in Annexure-A1 judgment that the Municipality requested the Government for permission to invoke the emergency provisions under the Land Acquisition Act. In fact, such a course became necessary for complying with the directions in another judgment passed by this Court. But now that it is revealed that invocation of the emergency provisions for acquiring the property of the petitioner will be illegal in terms of Annexure-A1, the Municipality has already written to the Government to recall the permission already granted for invocation of the emergency provisions for acquiring the petitioner's property. I record the above submissions and close the Contempt of Court Case. It is made clear that it will be open to the respondents to initiate proceedings for acquisition under the ordinary provisions of the Act.