Kerala High Court
Kerala State Industrial Development vs Kolamban Pokker on 27 March, 2007
Author: Kurian Joseph
Bench: Kurian Joseph, K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA App No. 121 of 2007()
1. KERALA STATE INDUSTRIAL DEVELOPMENT
... Petitioner
Vs
1. KOLAMBAN POKKER, S/O. MARAKKAR,
... Respondent
2. THE DISTRICT COLLECTOR, MALAPPURAM.
For Petitioner :SRI.B.KRISHNA MANI
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice K.T.SANKARAN
Dated :27/03/2007
O R D E R
KURIAN JOSEPH & K.T. SANKARAN, JJ.
...................................................................................
L.A.A. No. 121 OF 2007
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Dated this the 27th March, 2007
J U D G M E N T
Kurian Joseph, J:
Appeal is filed against the judgment in L.A.R. 95 of 2000 on the file of the Sub Court, Manjeri. Acquisition was for the purpose of setting up of Industrial Growth Centre at Panakkad.
2. Counsel for the appellant vehementally contended that the reference court grossly erred in fixing the land value at the rate of Rs.4,000/- per cent . It is seen from the judgment under appeal that the reference court has relied on Ext.A2 common judgment in L.A.R. 6 of 1999 and connected cases . All the appeals filed against those cases are dismissed by this court by judgment in L.A.A. 921 of 2006, 922 of 2006 etc. The relied on judgment thus having become final and since it has been found that the land value was fixed at the rate of Rs. 4,000/- per cent L.A.A. No. 121 OF 2007 2 as the acquired property has road access on three sides, we do not find any merit in this appeal.
Appeal is accordingly dismissed.
KURIAN JOSEPH, JUDGE.
K.T. SANKARAN, JUDGE.
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