K. Sreekumar v. District Collector

JUDGMENT

The petitioner claims title to the property acquired under a ‘Will’ (document No. 22/1978, SRO, Nemom) executed by his father. The compensation amount has been arrived at by negotiation totaling to Rs. 11,53,078/- per cent. The property is situated in Sy. Nos. 978/20, 31, 37 and 38 of Nemom village in Thiruvananthapuram district.

2. The Government Pleader on instructions submits that the entire amount has been deposited in the court of the Subordinate Judge of Thiruvananthapuram. It is for the petitioner to prove the ‘Will’ aforesaid in that court and seek disbursement of the amount in deposit. Any motion made in that regard within one month from today shall be dealt within three months thereafter by the reference court.

3. The question whether the petitioner is entitled to further compensation under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 is left open.

The Writ Petition is disposed of.