ALICE Vs. KERALA STATE

JUDGEMENT

(1.) The appellant in L.A.A. No.843/2006 has filed - this Review Petition stating that the learned Subordinate Judge has - in another case, L.A.R. No.104/2003, granted compensation refixing - the land value at Rs.14,586/- per Are. The learned counsel submits - that the property covered in that LAR and the property acquired from - the appellant in this case are identical and so the claimant in this - case is entitled to get the compensation refixed at the rate of Rs.14586/- - per Are. and to that extent, the judgment of this court is to be reviewed.

(2.) It is important to note that the judgment sought to be relied upon - by the learned counsel for the petitioner is the judgment passed by - the Reference Court in another case. It is not even certain whether - that judgment has attained finality. That apart, the subsequent order/ judgment - rendered by the court in respect of land acquired from another claimant - is not a ground to review the judgment in appeal passed by this court. - The subsequent decision rendered in another case is not a ground for - review. We find this review petition is not maintainable and hence - the same is rejected. Refund the full court fee paid on the review pe- 728 Alice v. Kerala of State (Kerala) (D.B.) tition to the appellant.