Kerala High Court
State Of Kerala vs Beena Lovely W/O. Lovely Thomas on 27 September, 2007
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA App No. 1164 of 2002()
1. STATE OF KERALA
... Petitioner
Vs
1. BEENA LOVELY W/O. LOVELY THOMAS,
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.RAJEEV V.KURUP
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :27/09/2007
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
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L.A.A.No.1164 of 2002
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Dated this the 27th day of September, 2007
JUDGMENT
Kurian Joseph,J.
This is an appeal filed by the State against the judgment and decree in L.A.R.No.133/1998 on the file of the Sub Court, Kottayam. The acquisition is for the purpose of NH Bye-pass at Changanacherry. It is seen that the relied on judgments have become final in L.A.A.Nos.543/2001, 18/2002 and 1671/2002. Therefore, the land value fixed by the reference court cannot be said to be on the high side. Therefore, this appeal is dismissed.
(KURIAN JOSEPH, JUDGE) (HARUN-UL-RASHID, JUDGE) ahg.
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
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JUDGMENT 27th September, 2007