ALI AKBAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are before this Court, aggrieved by the remand made by the High Courtto the Reference Court, as per the impugned Judgment, for fixation of compensation inrespect of the lands acquired from the appellants.

(3.) We have heard Mr. V. Giri, learned senior counsel appearing for the appellants and Mr.Aman Lekhi, learned Additional Solicitor General appearing for the RequisitioningAuthority and Mr. C. K. Sasi, learned counsel appearing for the State.