JOHANSON MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) ALL these Writ Petitions are filed challenging land acquisition proceedings for the purpose of expansion of Infopark. There are eight petitioners in W. P. (C ). No. 8453 of 2008 whose lands are proposed to be acquired. The respondents in that Writ Petition are State of Kerala (R1), The Director, Ministry of Industries and Commerce, Government of India (R2), The deputy Commissioner Land Revenue (R3), The District Collector (R4), The Special Tahsildar (L. A) R5, M/s. Infopark (R6) and I. T. Secretary (Addl. R7 ). The prayers in this Writ Petition are:

(2.) (NOTE: Para 2 omitted being narration of facts ).

(3.) (NOTE: Para 3 omitted being narration of facts ).