THRISSUR CORPORATION Vs. ROSAMMA PAUL

JUDGEMENT

(1.) Heard Counsel for the appellants, Counsel for the 1st respondent and the learned Government Pleader.

(2.) Respondents 1 and 2 in W.P.(C) No.7944 of 2017 are the appellants. The 1st respondent herein filed the writ petition seeking a direction to the appellants to disburse Rs.39, 37, 500/- together with interest at the rate of 18% with effect from 01.04.2016 till the date of payment. By the judgment under appeal, the learned Single Judge allowed the writ petition. It is this judgment which is impugned.

(3.) Facts of the case are that the 1st respondent owned 2.25 cents of land, acquired by settlement deed No.4464/2015 of SRO, Thrissur. There was a proposal to acquire land for widening the road. It appears that the District Collector convened a meeting of some of the land owners. Ext.P1 minutes of the meeting of the Council of the appellants indicates that the land value mutually agreed in the meeting was Rs.17, 50, 000/- per cent. According to the 1st respondent the meeting was convened without notice to her. Be that as it may, apparently on the basis of the meeting convened by the District Collector, possession of land was taken over and the road was also widened. However, the compensation, as agreed as per Ext.P1, was not even paid. It was therefore that the 1st respondent filed the writ petition with the prayer mentioned above.