Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

Kerala High Court

The State Of Kerala vs U.Sivakumara Panicker on 7 July, 2011

Author: Pius C.Kuriakose

Bench: Pius C.Kuriakose, C.K.Abdul Rehim

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

LA.App..No. 1032 of 2010()


1. THE STATE OF KERALA, REPRESENTED BY
                      ...  Petitioner
2. THE EXECUTIVE ENGINEER,

                        Vs



1. U.SIVAKUMARA PANICKER,
                       ...       Respondent

                For Petitioner  :POVERNMENT PLEADER

                For Respondent  :SRI.S.M.PREM

The Hon'ble MR. Justice PIUS C.KURIAKOSE
The Hon'ble MR. Justice C.K.ABDUL REHIM

 Dated :07/07/2011

 O R D E R
          PIUS C.KURIAKOSE & C.K.ABDUL REHIM, JJ.
                      ------------------------
                    L.A.A.No. 1032 OF 2010
                      ------------------------

              Dated this the 7th day of July, 2011

                           JUDGMENT

Pius C.Kuriakose, J.

This appeal preferred by the Government pertains to acquisition of land in Thirumala village for the purpose of construction of Karamana Bridge pursuant to Section 4(1) notification published on 2/9/1998. The Land Acquisition Officer awarded land value at the rate of Rs.1,56,214/- per Are. The Reference Court on the basis of the evidence that was adduced by the parties refixed the land value at Rs.6,17,284/- per Are. Our attention is drawn by the learned Government Pleader Smt.T.T.Josephina to the judgment of this court in L.A.A. No.177/2008 under which the value of identical lands acquired for the same purpose pursuant to the same notification was refixed at Rs.2,85,000/- per Are.

Under the above circumstances, we follow the judgment in L.A.A. No.177/2008 and allow this appeal to the extent of refixing the market value of the land under acquisition at Rs.2,85,000/- WPC.No.1032/2010 2 per Are. Needless to mention that the claimant will be entitled for all statutory benefits admissible under Section 23(2), 23(1A) and Section 28 of the Act on the refixed compensation.

The appeal will stand allowed, however without any order as to costs.

PIUS C.KURIAKOSE,JUDGE C.K.ABDUL REHIM, JUDGE dpk