Kerala High Court
State Of Kerala vs E.K.Kurian S/O. E.T.Kurian on 15 October, 2007
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA App No. 1510 of 2002()
1. STATE OF KERALA
... Petitioner
Vs
1. E.K.KURIAN S/O. E.T.KURIAN,
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.JOHNSON MANAYANI
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :15/10/2007
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
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L.A.A. NO.1510 OF 2002
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Dated 15th October, 2007.
J U D G M E N T
Kurian Joseph, J.
This appeal is directed against the judgment and decree in LAR 3/98 on the file of the Sub Court, Thodupuzha. The acquisition is for the purpose of construction of microwave station and approach road. It is seen that capitalization method is followed for fixation of land value. It is also seen that only 10 is taken as the multiplier. It is now settled law that the said multiplier can be safely followed, in view of the decision of the Supreme Court in Assistant Commissioner-cum-Land Acquisition Officer, Bellary v. S.T.Pompanna Setty (2005) 9 SCC 662). Thus there is no merit in the appeal. It is accordingly dismissed.
KURIAN JOSEPH, JUDGE.
HARUN-UL-RASHID, JUDGE.
tgs OP NO. 2 KURIAN JOSEPH & HARUN-UL-RASHID, JJ
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L.A.A. NO.1510 OF 2002
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J U D G M E N T Dated 15th October, 2007.