CONSTANCE ERIC Vs. STATE OF KERALA

JUDGEMENT

(1.) ON this appeal preferred by the claimant coming up for admission, learned senior Government Pleader Sri.S.Jamal has taken notice.

(2.) WE have heard Smt.M.Hemalatha learned counsel for the appellant as well as the learned senior Government Pleader. The land was in Thycaud village and the acquisition was pursuant to Section 4(1) notification published on 16/6/2004. The purpose of the Acquisition was for widening of road from Museum to Thampanoor over bridge within the limits of the Thiruvananthapuram city Corporation.

(3.) UNDER the above circumstances, we follow that judgment and refix the market value of the land under acquisition at Rs.17,50,000/- per Are.