Kerala High Court
State Of Kerala vs O.K.Govindan Nair on 12 March, 2007
Author: Kurian Joseph
Bench: Kurian Joseph, K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA App No. 1377 of 1997(D)
1. STATE OF KERALA
... Petitioner
Vs
1. O.K.GOVINDAN NAIR
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.M.SASINDRAN
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice K.T.SANKARAN
Dated :12/03/2007
O R D E R
KURIAN JOSEPH & K.T. SANKARAN, JJ.
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L.A.A. No. 1377 OF 1997
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Dated this the 12th March , 2007
J U D G M E N T
Kurian Joseph, J:
This appeal is filed against the judgment and decree in L.A.R.No. 28 of 1995 on the file of the Sub Court, Payyannur. Reference is under section 28A(3) of the Land Acquisition Act . It is seen that the Reference Court has enhanced the land value as well as the value of structures based on Ext. A1 judgment. That is not permissible in view of the decision of this Court in State of Kerala vs. Narayanan Nair (2005 (2) K.L.T. 501) wherein it was held that an application under section 28A (1) envisages re-determination of compensation on account of the land value and not on the value of improvements. It is prayed that the judgment and decree may hence be set aside and the matter may be remitted to the Reference Court for re-determination of the actual compensation payable.
Accordingly, we set aside the judgment and decree in L.A.R.No. 28 L.A.A. No. 1377 OF 1997 2 of 1995 and remit the matter to the Sub Court, Payyannur for a fresh disposal in accordance with law. The matter shall be disposed of within a period of six months from the date of receipt of a copy of this judgment.
KURIAN JOSEPH, JUDGE.
K.T. SANKARAN, JUDGE.
lk KURIAN JOSEPH & K.T. SANKARAN, JJ.
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LAA .No. 1377 OF 1997 .........................................................
Dated this the 12th March, 2007 J U D G M E N T