PALAKKAL AYISHA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE claimant is in appeal. His land was acquired for the purpose of the expansion of the runway of Calicut Airport pursuant to Section 4 (1) notification published on 15/11/93. A portion of the property was included in Tak No.4 while another portion was included in the Tak of Wetlands. It is seen from the impugned judgment that the learned Subordinate Judge did not grant any enhancement to the claimant on the reason that the evidence adduced by the claimant did not justify any such enhancement.

(2.) OUR attention is drawn by the learned counsel for the appellant to the common judgment of this Court in L.A.A.911/03. We find that under the common judgment, the market value of lands included in Tak Nos.1 to 8 have been re-fixed by this Court. But the common judgment does not pertain to wetlands. It is requested that on the basis of the common judgment, the market value of the lands acquired in this case be re-fixed.