LATHIKA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned Ext.P-3 order dated 26.3.2009, whereby her Ext.P-2 application dated Feb., 2009 filed under section 28A(1) of the Land Acquisition Act, 1894, has been rejected on the ground that the same is barred by limitation.

(2.) The prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Smt.Hemalatha, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader appearing for the respondents.