Kerala High Court
U. Gopalakrishnan vs The Special Tahsildar on 2 January, 2013
Author: Siri Jagan
Bench: S.Siri Jagan, C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
&
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
WEDNESDAY, THE 2ND DAY OF JANUARY 2013/12TH POUSHA 1934
LA.App..No. 484 of 2012 ()
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LAR.20/2008 of ADDL.SUB COURT, PALAKKAD
APPELLANT(S):
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U. GOPALAKRISHNAN,
S/O UNNIKRISHNAN,
CHELLANKAVUKALAM,
KANCHIKODE, PUDUSSERI,
PALAKKAD,PIN 678 623.
BY ADV. SRI.T.R.RAJAN
RESPONDENT(S):
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1. THE SPECIAL TAHSILDAR,
L.A.(G) NO.1, PALAKKAD - 678 001.
2. THE SECRETARY, PALAKKAD MUNICIPALITY,
PALAKKAD - 678 001.
BY ADV. SRI.T.C.SURESH MENON
BY ADV. SRI.P.S.APPU
BY ADV. SRI.A.R.NIMOD
BY ADV. SRI.K.A.ANAS
BY GOVERNMENT PLEADER E.M. ABDUL KHADER
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
02-01-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ds
S. SIRI JAGAN & C.K. ABDUL REHIM, JJ.
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L.A.A No. 484 OF 2012
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DATED THIS THE 2nd DAY OF JANUARY, 2013
J U D G M E N T
Siri Jagan, J:
This appeal is filed against the judgment of the Sub Court Palakkad in LAR No.20/2008. As per a notification dated 10-01-1981 under Section 3 (1) of the erstwhile Land Acquisition Act, 2.98 cents of dry land was acquired from the petitioner. Dissatisfied with, the compensation fixed by the Land Acquisition officer the reference came up before the Sub Court at the instance of the Appellant. The appellant claims at least Rs.7,000/- per cent as compensation whereas the reference court granted only Rs.4,000/- per cent. We find that, under the same acquisition, in another appeal, namely LAA No.93/1993, this court has fixed the land value for similar land at Rs.4,000/- per cent. As such we are of the opinion that so far as that value has been given to the appellant no further LAA No.484/2012 -2- modification in land value can be given to the appellant. Accordingly the Land Acquisition Appeal is dismissed.
Sd/-
S. SIRI JAGAN, JUDGE.
Sd/-
C.K. ABDUL REHIM, JUDGE.
AMG True copy P.A to Judge