MANAGING DIRECTOR, KSIDC Vs. SHRI. MURIKKOLI BALAN

JUDGEMENT

(1.) The Managing Director, KSIDC, who is the requisitioning authority, is the Appellant. The appeal is directed against the judgment and decree in L.A.R. No. 321 of 2005 on the file of the Sub Court, Thalassery. An extent of 0.247 cents of land was acquired for the purpose of road widening for Industrial Growth Centre, Kuthuparambu as per notification dated 30.1.2001. The Land Acquisition Officer fixed the land value at the rate of Rs. 3,899/- per cent. The reference court enhanced the land value and re-fixed at the rate of Rs. 15,000/-.

(2.) I have gone through the impugned judgment. The claim is for enhanced compensation at the rate of Rs. 40,000/- per cent. The extent acquired is less than a cent. Considering the said fact, I do not think that it is necessary to examine the contentions raised by the Appellant that the land value fixed by the court below is on a higher side. The said contentions can be considered in an appropriate case. Therefore, I do not propose to accept the grounds of appeal and to interfere with the fixation of the land value.