V J DEVASSIA Vs. STATE OF KERALA

JUDGEMENT

(1.) AN extent of 3.54 Ares of land in Survey No.311/6 in Block No.36 of Bharananganam Village belonging to the appellant was acquired for construction of the Ettumanoor - Poonjar State Highway. Notification under Section 4(1) of the Land Acquisition Act was published on 30.6.2004. Possession of the property was taken on 6.7.2006. As per the award dated 20.1.2006, compensation was awarded, fixing the land value at Rs. 15,957/- per Are.

(2.) ON reference under Section 18 of the Land Acquisition Act, the Reference Court enhanced the land value and fixed it at Rs. 45,000/- per Are. The claimant is aggrieved by the judgment and decree passed by the Land Acquisition Court.