GENERAL MANAGER KSIDC Vs. MAROLI KRISHNAN

JUDGEMENT

(1.) THE Requisitioning Authority in LAR No.463 of 2005 on the file of the Court of the Subordinate Judge of Thalassery challenges the award passed by the court below. THE court below disposed of LAR No.463 of 2005 along with two other connected Land Acquisition References, viz., LAR Nos.198 of 2005 and 203 of 2005.

(2.) CHALLENGING the award in LAR Nos.198 of 2005 and 203 of 2005, the Requisitioning Authority filed LAA Nos.46 of 2009 and 30 of 2009 respectively. Relying on the judgment in K.S.I.D.C. v. Vayalambron Krishnan (2008 (4) KLT 726) and subsequent judgments in connected cases, a Division Bench of this Court allowed LAA Nos.46 of 2009 and 30 of 2009, set aside the award and remanded the cases to the court below for fresh enquiry and decision.