THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) AS directed by us Smt. R. Bindu learned senior Government Pleader has taken notice on behalf of the Government and we have heard the submissions of Sri. Philip T. Varaghese, learned Counsel for the appellants and those of Smt. R. Bindu.

(2.) WE notice that the issue raised in this appeal is covered against the Government by the judgment in L.A.A. No. 713/2010. Following the decision taken by us in L.A.A. No. 713/2010, we allow this appeal to the extent of refixing the market value of land under acquisition at Rs. 1,62,000/ - per Are.

(3.) ANNEX a copy of this order to the judgment to be passed in the appeal. The Registry will send up the appeal for admission once receipts against payment of the above amounts are noticed.