ARIFA BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The claimants are the Appellants. Their lands in Manacaud Village of Trivandrum Taluk were acquired pursuant to Section 4(1) notification published on 3.1.1993 for the purpose of establishment of a vegetable market at Chalai bazar. In this appeal the Appellants have claimed for enhanced land value as well as for value of the buildings which existed on the property. It is submitted by the Mr. P.R. Venkatesh, learned Counsel for the Appellants that judgments pertaining to acquisition of land in and around Trivandrum passed by both this Court and by the reference court are being produced along with a petition for their reception as evidence in this appeal. We feel that since it is also on judgments passed by this Court pertaining to land in and around Trivandrum that the Appellants is relying on, the Appellant can be afforded an opportunity to rely on them and the other items of evidence the Appellants want to produce imposing proper conditions. Under the above circumstances, the result of this appeal will be as follows:

(2.) In case the Appellants become eligible for enhanced compensation over and above what is awarded under the impugned judgment, such enhanced compensation will not carry interest otherwise admissible under Section 28 of the Land Acquisition Act during the period from 22.12.2009 till this date (8.3.2011).