NARAYANAN (EXPIRED) Vs. SPECIAL TAHSILDAR (LA)

JUDGEMENT

(1.) Originally this Writ Petition has been filed by one Sri.Narayanan, who claims to be an Adivasi belonging to Kuruman community. The land of Sri.Narayanan, was acquired in the year 1980 for Karapuzha Irrigation Project and only Rs.13,414.91/- was awarded. Though the petitioner had approached the respondents several times, compensation has not been paid to him on defence or the other. The Writ Petition has been filed on 24.6.2011 which is about 31 long years thereafter. In the present proceedings so filed on 24.6.2011, he sought to disburse compensation to him at the present market rate with all consequential benefits.

(2.) The prayers in the above Writ Petition (Civil) are as follows: "

(3.) Heard Sri.Shaji Thomas, learned counsel appearing for the petitioner and Sri.Jestin Mathew, learned Government Pleader, appearing for the respondents.