K R SOMASUNDARAN Vs. SPL TAHSILDAR

JUDGEMENT

(1.) In all these appeals arise common question.

(2.) The claimants in these appeals preferred applications under S.28A of the Land Acquisition Act before the District Collector claiming that they are entitled for enhancement of compensation based on the judgment in LAR 5 of 1986 of the Sub Court, Palakkad. It was contended that the appellants cases also are similar to that of the claimants in L.A.R. 5 of 1986.

(3.) The District Collector entertained the applications but refused to grant any relief. The applications were dismissed holding that the appellants are not entitled for any compensation as according to the District Collector, they failed to establish that the lands in question are similar to the land involved in L.A.R. 5 of 1986. The applications were referred to the Sub Court, Palakkad at the instance of the appellants as contemplated under S.28A of the Kerala Land Acquisition Act.