STATE OF KERALA Vs. SUNITHA PAUL

JUDGEMENT

(1.) This writ appeal is filed by the respondents in the writ petition, who are State of Kerala and its officials challenging the judgment of the learned single Judge in W.P.(C) No. 2384 of 2016 dated 20.01.2016.

(2.) The subject issue relates to the fixation of the fair value of land by the Statutory authority under Section 28A of the Kerala Stamp Act, 1959 ('the Act, 1959' for short), the attendant rules, and the consequences arising from the order passed by the Government and the Revenue Divisional Officer.

(3.) The learned single Judge, after considering the rival contentions has passed the judgment with the following observations and directions: