IYYAPPALLI JANAKI Vs. SPECIAL TAHSILDAR, L.A. AIRPORT

JUDGEMENT

(1.) THIS appeal by the claimant pertains to acquisition of land for the purpose of Kannur Airport pursuant to Section 4(1) notification published on 9/3/1998. The Land Acquisition Officer awarded land value at the rate of Rs. 682/ - per cent. The Reference Court under the impugned judgment refixed the land value at Rs. 1,500/ - per cent.

(2.) OUR attention is drawn by Mr. K.V. Pavithran, learned Counsel for the appellant to the judgment of this Court in L.A.A. No. 1696/2008 and a number of other cases where this Court has approved refixation of the land value of identical lands acquired for the same purpose pursuant to the same notification at Rs. 3000/ - per cent. The learned senior Government Pleader Sri Basant Balaji also would fairly concede that the judgment of this Court refixing the land value at Rs. 3000/ - in identical cases has attained finality.

(3.) THE appeal is allowed to the above extent. It is needless to mention that the appellant/claimant will be entitled for all statutory benefits admissible under Section 23(2), 23(1A) and Section 28 of the Act on the total enhanced compensation to which she becomes eligible by virtue of this judgment. The parties are directed to suffer their costs.