THOMAS ULAHANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE claimant is the appellant. His wet land in Kaduthuruthy Village was acquired pursuant to Section 4 (1) notification published on 4/11/2003 for the purpose of construction of the Government Poly Technic. The LAO awarded land value at the rate of Rs.926/- per Are. The Reference Court under the impugned judgment refixed the land value at Rs.1250/- per Are. According to the appellant, the rate refixed by the Reference Court is inadequate.

(2.) WE have heard the submissions of Sri.Francis Joseph Kurisunkal learned counsel for the appellant and those of Sri.S.Jamal learned senior Government Pleader.

(3.) THE appeal is allowed refixing the market value of land under acquisition at Rs.2270/- per Are. The appellant will be entitled for all statutory benefits subject to the conditions this court has imposed while passing order in C.M.Appln. 575/2012. Decree copy will be issued only after ensuring that the appellant has remitted full court fee payable on the appeal memorandum. Parties will suffer their