P GOVINDAN Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) WE have heard the submissions of Sri.Ayyappan Sankar learned counsel for the appellants and Smt.Latha T.Thankappan, learned senior Government Pleader, who has taken notice as directed by us.

(2.) THIS appeal is by the claimants and the same pertains to acquisition of land in Venganoor village pursuant to Section 4(1) notification published on 25/3/2002 for the purpose of widening of Kovalam to Mukkola Reach 1. The Land Acquisition Officer awarded land value at the rate of Rs.16,407/- per Are. The Reference Court on evaluating the evidence would refix the land value at Rs.41,000/- per Are.