N. MANOJ KUMAR Vs. STATE OF KERALA AND

JUDGEMENT

(1.) THE claimant is in appeal being aggrieved by what is described as inadequacy of the compensation redetermined by the Reference Court. The property was in Pettah village and acquisition was for expansion of International Airport, Thiruvananthapurm. Relevant Section 4(1) notification was published on 4/2/1999. The Land Acquisition Officer included the property in category 7 and awarded value at the rate of Rs. 66420/ - per Are. The Reference Court, on evaluating the evidence, would refix the market value of the land under acquisition at Rs. 90,000/ - per Are.

(2.) SEVERAL grounds have been raised in this appeal assailing the judgment of the Reference Court and Sri. P.A. Ahamed learned Counsel for the appellant addressed arguments based on those grounds. All the submissions of the learned Counsel for the appellant were resisted by Smt. R. Bindu, learned Government Pleader.

(3.) THE appellant 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 he becomes eligible by virtue of this judgment.