PARUKUTTYAMMA D/O LAKSHMIKUTTY AMMA PAYATTUPARAMBIL ELAKULIYATTU HOUSE PALACHUVAD KAKKANAD Vs. STATE OF KERALA, REPRESENTED BY SPECIAL TAHSILDAR KOCHI REFINERIES LTD

JUDGEMENT

(1.) THE claimants are the appellants.

(2.) THEIR property in Kakkanad village was acquired pursuant to Section 4(1) notification published on 18/07/2005. The land acquisition officer awarded land value at the rate of Rs.35,046/- per cent. The reference court under the impugned judgment refixed the land value at the rate of Rs.76,173/- per cent.

(3.) FOLLOWING that judgment, we allow the appeal and refix the market value of the land under acquisition to Rs.1,20,000/- per cent. The appellants will be entitled for all statutory benefits subject to what we have stated in the order condoning the delay.