JOMY SEBASTIAN VALIYAMANGALATH THALAPALAM MEENACHIL TALUK PLASSANAL Vs. STATE OF KERALA REPRESNTED BY DISTRICT COLLECTOR KOTTAYAM

JUDGEMENT

(1.) HAVING considered the grounds and the submissions addressed before us by the learned counsel for the appellant and Mr. C. R. Syam Kumar, learned senior Government Pleader, we are of the view that the issue raised by the appellant claimant in this appeal is covered in his favour by judgment of this Court in LAA No.1180/2010.

(2.) THE property was under Thalapalam village between Bharanamganam - Erattupetta and the acquisition was for the upgradation of Ettumanoor - Poonjar road as State Highway. THE land acquisition officer awarded land value at the rate of Rs.12,227/- per are. THE reference court under the impugned judgment refixed the land value at Rs.35,000/- per are. We find that for identical land, acquired for the same purpose in the same village, this Court by its judgment in LAA No.1180/2010, refixed the land value at Rs.47,000/- per are. Following that judgment, we refix the land value at Rs.47,000/- per cent.