EAVAJAN SAHIE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner challenges certain proceedings under the Land Acquisition Act for acquisition of his properties for the purpose of construction of a new dairy plant at Trivandrum . Ext. P1 dated 27-5-1981 is the notification issued under S. 3 (1) of the Kerala land Acquisition Act 1961. From the counter affidavit of respondent No I, it is seen that this was published in the Kerala Kaumudi and Malayala Manorama dailies dated 2-6-1981. Petitioner objected to the acquisition of his land as per a statement of objection, a copy of which is Ext, P2. He followed it up with a further representation before the 4th respondent for whose purposes the land was being acquired by a representation marked Ext. P3. However, these representations did not bear fruit and the declaration under S. 6 of the Land acquisition Act was published in the Kerala Gazette dated 29th May, 1984. A true copy of this declaration is Ext. P4. Petitioner had however been making representations in the meanwhile against the proposed acquisition, and a representation made by him to Government was rejected by the order Ext. P5 dated 4-6-1984. Petitioner challenges Exts. P1, P4 and P5 in these proceedings.

(2.) THE ground on which the petitioner challenged these proceedings in the original petition was that the notification Ext. P under s. 3 (1) was dated 27-5-1981 but the declaration under S 6 of the Kerala Land acquisition Act dated 28-5-1984 was published in the Kerala Gazette dated 29-5-1984. It was therefore stated that the declaration under S. 6 was beyond the period of three years prescribed by the proviso to S. 6 (1) of the Kerala land Acquisition Act and therefore the entire proceedings had ceased to be operative. This contention raised in the original petition has no substance, having regard to the fact that the notification under S. 3 was actually published in the dailies only on 2-6-1981. THE proviso to S. 6 (1) requires only that the declaration under S. 6 should not be made after the expiry of three years from the date of publication of the notification under S. 3 (1 ). Since the notification under S. 3 (1) was published on 2-6-1981, the declaration under S. 6 could be published on or before 2-6-1984. THErefore the declaration published in the Kerala Gazette dated 29-5-1984 is within the time prescribed by the proviso to S. 6 (1) of the Kerala Land Acquisition Act.

(3.) NORMALLY, therefore the entire proceedings of the petitioner's land for acquisition should lapse.