K VIJAYAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This R.P. is filed to review the judgment of this Court in L.A.A.442/07 dated 5.4.10. The case relates to acquisition of 1.77 Ares of land comprised in Sy.No.3902/28 of Vadakkevila village. The Land Acquisition Court fixed the rate of land value at Rs.22,291/- per Are and disposed of the matter. Against the same the State Government came up in appeal.

(2.) It was brought to the notice of this Court that the land involved in this case and the land involved in L.A.R.88/92 were situated in the same village and therefore the matter has to be dealt along with the same. It was further brought to my notice that the said case has been remanded and therefore this also requires reconsideration. Accepting that submissions I passed an order of remand.

(3.) Now, I find from the materials available that though L.A.R.88/92 was remanded to the Court, at the time of passing of the judgment by me in 2010, L.A.R.88/92 had been disposed by the Subordinate Judge fixing the value of the land at Rs.23,465/- per Are. Therefore there was a mistake and so the judgment requires review and hence the judgment under challenge is reviewed.