Kerala High Court
The State Of Kerala vs Joby C.George on 13 January, 2020
Author: Anil K.Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
MONDAY, THE 13TH DAY OF JANUARY 2020 / 23RD POUSHA, 1941
LA.App..No.293 OF 2019
AGAINST THE JUDGMENT AND DECREE IN LAR 111/2014 DATED 10-01-2017
OF SUB COURT,THODUPUZHA
APPELLANTS/RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, CIVIL
STATION COMPLEX, PAINAVU P.O., KUYILIMALA, IDUKKI.
2 THE EXECUTIVE ENGINEER,
PWD(ROADS) DIVISION, PAINAVU P.O., IDUKKI.
BY GOVERNMENT PLEADER SMT. DEEPA NARAYANAN
RESPONDENT/CLAIMANT:
JOBY C.GEORGE
S/O.CHACKO GEORGE, CHATHAMKOTTU HOUSE, ARIKKUZHA
KARA, PIN-685 608, MANAKKAD P.O., THODUPUZHA.
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
MR. JOJO C. GEORGE, S/O GEORGE,
AGED 58 YEARS, RESIDING AT CHATHAMKOTTU HOUSE,
ARIKKUZHA P.O., MANAKKADU VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT.
R1 BY ADV. PRINCE J PANANAL
R1 BY ADV. SRI.P.S.SYAMKUTTAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
13.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LA.App..No.293 OF 2019
..2..
JUDGMENT
This appeal filed under Section 54 of the Land Acquisition Act, 1894 is against the judgment and decree dated 10.01.2017 of Sub Court, Thodupuzhza in L.A.R.No.111 of 2014. An extent of 0.0041 hectares of land comprised in Survey No.53/24 (Block No.10) of Manakkadu Village of Thodupuzha Taluk owned by the respondent/claimant was acquired for the purpose of widening Thodupuzha- Ramamangalam Road. Notification under Section 4(1) of the Land Acquisition Act, 1894 is one dated 03.03.2010. The Land Acquisition Officer awarded a compensation of Rs.65,041/-, vide award No.13/2013 dated 01.06.2013 in L.A.C.162/2012, fixing the land value at the rate of Rs.55,556/- per Are. For fixing compensation, the Land Acquisition Officer classified the lands into five categories Group 1A, Group 1B, Group 2A, Group 2B and Group 3. The land in the instant case is classified in Group 1B.
2. The reference court enhanced and refixed the land value of Group 1B land as Rs.2,21,046/- per Are. Feeling LA.App..No.293 OF 2019 ..3..
aggrieved by the enhancement of land value, the appellantds, who are the respondents before reference court, are before this Court in this appeal filed under Section 54 of the Land Acquisition Act.
3. Heard the learned Government Pleader who appears for the appellant.
4. By the judgment dated 09.07.2019 in L.A.A.No.36 of 2016 and connected cases, this Court remanded the appeals for fresh disposal to the reference court. Paragraph 3 and the operative portion of the said judgment reads thus:
"3. It is seen that there was a batch of references in respect of the lands acquired for the same purpose, pursuant to the same notification by including in different categories. Though the references were not jointly tried, it is seen that the claimants sought enhanced compensation in all the proceedings mainly based on four documents, viz, certified copy of sale deed No.1142 of 2012 of Thodupuzha SRO dated 12.4.2012, a copy of the order issued by the Government on 27.3.2013, approving the land value fixed for negotiated purchase of a few lands situated at Arakuzha Village for the development of Ernakulam - Thekkady Highway, and the judgments of this court in respect of lands acquired for a different purpose, LA.App..No.293 OF 2019 ..4..
in LAA No.399 of 2013 and 532 of 2013. The oral evidence tendered by the claimants is also on the same lines specifying the locational importance of the acquired lands. The reference court took the view that the documents relied on by the claimants except sale deed No.1142 of 2012 cannot be accepted for the purpose of fixing the land value of the acquired lands. Consequently, even though the sale deed referred to above is a post notification sale deed, the reference court fixed the land value for almost all the lands falling under category 1A at Rs.3,68,802/- per Are and based on the said valuation, fixed the land value for the lands included in category 1B at 25% below the land value fixed for the lands included in category 1A. As the matters were not tried together, in a few references, different land values were also fixed. Be that as it may. In terms of the judgment in LAA No.150 of 2017 and connected cases pertaining to lands acquired for the same purpose, pursuant to the same notification by including in category 1A, I have held that the land value fixation made for the said properties by the reference court based on sale deed No.1142 of 2012 cannot be accepted. I have also found that the land value fixed by the Land Acquisition Officer is also not correct and liable to be revised. In the light of the said findings, I have remitted those matters for fresh disposal to the reference court. In so far as the basis of the fixation of land value made in these matters are the land value shown in sale deed No.1142 of 2012 and the land value fixed for the LA.App..No.293 OF 2019 ..5..
lands included in category 1A, according to me, these matters are also liable to be remitted for fresh disposal.
In the result, the land acquisition appeals are allowed and the matters are remitted for fresh disposal to the reference court. The appellants in LAA Nos.36 and 332 of 2016, 429 and 437 of 2017, 35, 67 and 173 of 2018, will be entitled to refund of the court fee paid on the memoranda of appeals. All the interlocutory applications in the appeals are closed."
5. Having considered the submissions made by the learned Government Pleader, this Court find that, in view of the judgment of this Court dated 09.07.2019 in L.A.A.No.36 of 2016 and connected cases, this appeal has to be allowed, by remitting the matter for fresh disposal to the reference court.
Accordingly this appeal is allowed, thereby remitting L.A.R.No.111 of 2014 to the reference court for fresh disposal, taking note of the directions contained in the judgment dated 09.07.2019 in L.A.A.No.36 of 2016 and connected cases.
Sd/-
ANIL K. NARENDRAN JUDGE kkj