Kerala High Court
State Of Kerala vs Madhusoodhanan Pillai on 12 August, 2008
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA.App..No. 1286 of 2008()
1. STATE OF KERALA, REP BY THE DISTRICT
... Petitioner
Vs
1. MADHUSOODHANAN PILLAI,
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :12/08/2008
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
----------------------------------------------
L.A.A. No.1286 of 2008
----------------------------------------------
Dated 12th August, 2008.
J U D G M E N T
Kurian Joseph, J.
The appeal is directed against the common judgment in LAR No.6/2001 and connected cases on the file of the Sub Court, Kollam. The acquisition is for the purpose of doubling of Railway line between Kollam and Kayamkulam. The extent involved is 4.60 Ares. It is reported that there is no appeal against the other two references (LAR Nos.9 & 31/01) covered by the common judgment. Therefore, this appeal is dismissed. I.A.No.2870/08 : Dismissed.
KURIAN JOSEPH, JUDGE.
HARUN-UL-RASHID, JUDGE.
tgs KURIAN JOSEPH & HARUN-UL-RASHID, JJ
---------------------------------------------- L.A.A. No.1286 of 2008
----------------------------------------------
J U D G M E N T Dated 12th August, 2008.