K V DEEPA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER challenges order dated 14.01.2011 in I.A.No.21 of 2011 in L.A.R.No.23 of 2008 of Sub Court Manjeri.

(2.) THE petitioner's land was acquired for the purpose of construction of an approach road to a bridge and he was awarded compensation. He sought for enhancement of compensation and sought land acquisition reference which has taken on the file of the court of Subordinate Judge of Manjeri. The court has taken L.A.R on file as L.A.R.No.23 of 2008.

(3.) THAT is a matter to be dealt by the court below and the petitioner will at liberty to produce any documents including the judgments of this Court on the basis of which he can put forward a claim for compensation for diminution of land value.