JOSE THOMAS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioners' lands were acquired for widening of a road. It is the contention of the petitioners that in the meeting held by the District Collector and the other officers from K.S.T.P, it was assured to the petitioners that a retaining wall will be constructed for giving lateral support for the petitioners remaining land and residential building, provided the petitioners surrender their land for road for the value fixed by the authorities. On that basis, consent was given and land was acquired and the petitioners did not seek for any enhancement because of the assurance so made. But after widening the road, the respondent did not construct the retaining wall as assured.

(2.) The first petitioner has preferred Ext.P3 representation before the District Collector seeking redressal of his grievance in the matter.

(3.) Heard the learned Government pleader.