G REGHUNATH Vs. STATE OF KERALA

JUDGEMENT

(1.) It is conceded by both sides that the issue raised in this appeal preferred by the claimants is covered in favour of the claimants to a certain extent by our own judgment in L.A.A. No.171/2011.

(2.) We rely on the above judgment and allow this appeal to the extent of refixing the market value of the land under acquisition at Rs.25,000/- per cent. The appellants will be entitled for all statutory benefits admissible under Section 23(2), 23(1A) and Section 28 of the Act on the total refixed compensation to which they become eligible by virtue of this judgment. However, while providing for the statutory interest under Section 28, the Section will have due regard to the conditions imposed by us in our order in C.M.Appln.372/2011.

(3.) The appeal is allowed as above, however without any order as to costs .