STATE OF KERALA Vs. PALLIKARA MOIDEEN KOYA

JUDGEMENT

(1.) THE State is aggrieved by the judgment and decree dated 20th December, 2008 in LAR No.67 of 2002 on the file of the Court of the Subordinate Judge of Kozhikode, by which the court below enhanced the compensation payable to the respondents 1 and 2.

(2.) AN extent of 0.256 Hectares of land in R.S.No.293/8 of Ramanattukara Village was acquired for establishing a 33 KV Sub Station for the Kerala State Electricity Board. Notification under Section 4(1) of the Land Acquisition Act was published on 9.2.2000. The Land Acquisition Officer fixed the land value at Rs.19,632/- per Are, equivalent to Rs.7,948.18 per Cent of land. Award was passed on 14.1.2008. Respondents 1 and 2 were not satisfied with the amount awarded. On their application, a reference was made to the Sub Court, Kozhikode under Section 18 of the Land Acquisition Act.