ABDUL RAHIMAN Vs. G C D A

JUDGEMENT

(1.) These writ petitions raise a common point of some general interest in relation to the interpretation of the provisions of the Kerala Land Acquisition Act.

(2.) The land which belonged to the petitioners had been acquired by the Government. The acquisition is not in challenge. On the quantum of compensation, there is controversy.

(3.) There is no dispute that in relation to all the matters covered by S.18 of the Act, there is a royal road to the Court of Law to enforce all that is due under law by way of compensation. The only controversy actually urged at the time, of arguments is in relation to the interest due, from the time the land is taken over, to the time of disbursement of the compensation. At this juncture; the merits, of the claim need not be looked into in view of a threshold question, about the propriety of the petitioners rushing to the Constitutional Court, for the enforcement of their legal rights.