SAVITHRY AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs sought for in the O.P. read:--

(2.) Ext. P1 shows that the civil court has enhanced the compensation, awarded in favour of Devaky Amma and Balakrishnan Panicker for acquiring their lands, which were notified for acquisition (vide the Notification under S.4, sub-section 1 of The Land Acquisition Act, for short, The Act) alongwith the land belonging to the petitioner. Having come to know of Ext. P1 judgment, the petitioner preferred an application under S.28 A of the Act before the Collector, which stands rejected by Ext. P3 order. The operative portion of Ext. P3 order reads:-

(3.) I shall now read relevant parts of S.28A:--