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Maradu Homes: SC accepts demolition plan
The Supreme Court has accepted the demolition plan of the apartments in Maradu. The Hon'ble bench has directed to issue notices to Paul Raj of Alfa Ventures, Sany Francis of Holy Faith Builders and Developers, Sandeep Malik of jain Housing and Construction Ltd. and K.V. Jose of K.P. Varkey and Builders. The Hon'ble bench has held the builders responsible for the illegal constructions. Also the court has directed the state to pay compensation to the apartment owners of RS. 25 Lacs each. The court made it clear that the amount would be recoverable from the builders/ officials responsible for the same.
A committee headed by former Judge of the Kerala High Court Hon'ble Mr. Justice K. Balakrishnan Nair will "look after the payment of the amount to each of the flat owners, as well as work out the actual amount paid". The order regarding the compensation was made without prejudice to other proceedings, which may be taken by the flat owners against the builders responsible for raising the construction for realization of damages.
The Civic bodies have offered to help the apartment owners in the evacuation process. Snehil Kumar Singh, Fort Kochi RDO, secretary of Maradu municipality, said the officials would meet the residents at their apartments on Monday. They would identify the homes and negotiate the price of movers and Packers to facilitate evacuation. The administration has offered to reinstate the power and water supply connections, which were snapped on Thursday, to help the residents shift their belongings.
It is said that as soon as the owners leave the apartments the revenue officials will collect their bank details and other relevant information so that amount of interim relief can be deposited in their accounts as per the Supreme Court order. The Hon'ble court has held that if it's order will not be complied with then Chief Secretary would be held personally liable.
