04.12.91 *t09 (ii) Need to sanction the Acquisition of land and Distribution of Compensation under second phase of Construction of N.H. 17 Bypass Road, Calicut, Kerala SHRI K. MURALEE DHARAN (Calicut): The alignment of Calicut Bypass from Vengalam to Ramanatukara in Kerala was approved by Government of India. The total length of the Bypass is 28.124 Kilometres and the construction work of the bypass is proposed to be taken in four phases. First is Pentheerankave to Ramanatukara, second Vengalam to Malaparambu, third is Kottooli to Pantheerankave and the last one is Malaparambu to Kottooli. It is now learnt that sanction for the land acquisition for the first phase was granted and payments have been made to concerned land owners recently. Sanction has been accorded to acquire land for the third and fourth phases. Under the areas covered by the second phase, there are about 1500 land and building owners who are yet to get the value of their land under acquisition, even though some of the land owners approached the High Court for the same. High Court gave a verdict to the effect that they have the liberty to alienate 621 Matters Under their land if they want. But they are not in position to alienate or sell their property or to repair, renovate or reconstruct their build- ings due to freezing done by PWD and ban imposed by local authorities. Hence their property is getting damaged and destroyed. I, therefore, urge upon the Government to grant sanction for acquisition for the second phase and compensation be distributed without any further delay.

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