P. ABDUL AZEEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) THE claimant is in appeal. His land in Kowdiar village was acquired for the purpose of widening of the road from Pattom to Kowdiar. The acquisition was pursuant to Section 4(1) notification published on 16/09/04. The Land Acquisition Officer awarded land value at the rate of Rs. 1,77,840/ - per Are. On appreciating the evidence adduced by the appellant before the Reference Court which consisted of mainly Exts.A1 to A4 the learned Subordinate Judge would re -fix the land value at Rs. 2,79,917/ - per Are.

(2.) IN the present appeal the claim is for re -fixation of the market value at the rate of Rs. 22 lakhs per Are. Our attention was drawn by the learned counsel for the appellant to the judgment of this Court in L.A.A.492/11. We find that