K.P. JOSEPH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Heard Sri.P.C.Haridas, learned counsel appearing for the petitioner, Sri.K.J.Mohammed Anzar, learned Special Government Pleader (Revenue) appearing for official respondents 1 to 3 and Sri.K.A.Abdul Salam, learned Counsel appearing for R-4.

(3.) According to the petitioner, his three separate items of properties have been acquired by respondents on the basis of requisition of the 4th respondent and that two out of such properties have been so acquired on the basis of the norms in Ext.P-2 G.O(Rt.).No.3164/14/RD dated 11.07.2014 as corrected by Ext.P-3 G.O.(Rt.).No.2901/15/RD dated 06.06.2015. That the third item of the property was compulsorily acquired on the basis of the provisions contained in the Land Acquisition Act, 1894.