M MANI, S/O MADHAVAN PILLAI; L KRISHNAMMA, W/O M MANI Vs. STATE OF KERALA; PRINCIPAL SECRETARY; DEPUTY COLLECTOR (LAND ACQUISITION); KERALA STATE ROAD TRANSPORT

JUDGEMENT

(1.) The petitioners are in possession of 1.57 acres of land, which is being acquired for construction of a KSRTC bus terminal. In this writ petition, the challenge is against acquisition proceedings.

(2.) Although, several contentions are raised by the learned counsel for the petitioners impugning the validity of the acquisition proceedings, in my view, none of these contentions are now open to the petitioners, in view of the finality, that Ext.P16 judgment dated 24/03/2009 in WP(C) No.15908/2006 filed by them, has attained. A reading of this judgment shows that, after deciding all the issues against the petitioners, the learned Judge finally directed the KSRTC as follows:-

(3.) Although the petitioners had filed Writ Appeal No.1509/2009 against Ext.P16 judgment, they did not succeed in obtaining any favourable order.