GEORGEKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Against the judgment and decree in LAR No. 335 of 1989 on the file of the Principal Sub Court, Alappuzha, this appeal is preferred by the claimant. The proceedings arose out of the application for reference under S.20 of the Kerala Land Acquisition Act for enhancement of compensation of the land extending 4.62 Ares in Survey No. 450/4-8 at Paravur village belonging to the claimant. It was acquired for the purpose of Alappuzha - Kayamkulam railway line. The land value awarded by the Land Acquisition Officer is at Rs. 2499/- per Are. An amount of Rs. 16,118/- was allowed as per Award No. 88/87-88 dated 9.10.1987. Out of the said amount Rs. 1921.71 was deducted alleging reclamation charges. The claimant contended that the land value awarded is much less than the prevailing market value of the property. He has claimed Rs. 4000/- per cent before the Reference Court. The claimant filed a statement contending that he is entitled to get land value at the rate of 4000/- which is the prevailing market value. The property acquired has great potential value. It is stated that the property is situated in an important area near the scooter factory, Industrial Complex, S.D. College, St. Joseph's Church and other public institutions. Road lies very near to the acquired property. The Court below fixed the value of the property as Rs. 3000/- per cent but dismissed the Reference application on the ground that the application for Reference was barred by limitation. Against the said judgment and decree, the claimant filed this appeal.

(2.) The only question to be considered is whether there is any reason to set aside the judgment and decree passed by the lower court. There is no dispute with regard to the fact that 4.62 Ares of land in Survey No. 450/4-8 of Paravur village belonged to the claimant was acquired by the State for Alappuzha - Kayamkulam railway line. The land value was fixed at Rs. 2499/- per Are and total compensation of Rs. 16, 118/- was allowed as per award No. 88/87-88 dated 9.10.1987. The contention of the claimant is that the land value awarded by the Land Acquisition Officer is much less than the prevailing market value. During the relevant time the market value of the property was Rs. 4000/- per cent. To substantiate this contention, the claimant has produced Exts. A1 and A2. They are the photocopies of judgments in LAR Nos. 401/1989 and 388/1989 of the Principal Sub Court, Alappuzha. However on the basis of the evidence the lower court fixed the market value of the property as Rs. 3000/- per cent. But according to the lower court, the application for enhancement is barred by limitation. This finding of the lower court is challenged in this appeal.

(3.) It is submitted by learned counsel for the claimant that the Reference Court has no jurisdiction to enter into the question of limitation. The reference was made under S.18 of the Land Acquisition Act. The Reference Court is expected to answer the question referred to it. Once it has been referred by the Collector before the Reference Court, the Reference Court need not look into other question which is outside the scope of reference. S.18 of the Land Acquisition Act reads as follows: