P.M.PARAMESHWARAN Vs. SPL.TAHSILDAR

JUDGEMENT

(1.) AN extent of 1.03 cents (0.0042 hectares) of land in Sy.No.111/21A of Guruvayoor Village, belonging to the appellants, was acquired for the purpose of development of Guruvayoor Devaswom. Notification under Section 4(1) of the Land Acquisition Act was published on 6.3.2006. The Land Acquisition Officer awarded land value at the rate of Rs.2,12,414.00 per cent. The Land Acquisition Court, on reference under Section 18 of the Land Acquisition Act (L.A.R.No.7 of 2009), enhanced the land value at the rate of Rs.3,20,007.00 per cent of land.

(2.) L .A.R.No.7 of 2009 and several other cases were disposed of by the Land Acquisition Court as per the common judgment dated 29.1.2011. Challenging the judgment and decree in some of the cases included in the common judgment, the claimants filed L.A.A.No.169 of 2012 and connected cases before this Court. A Division Bench of this Court, as per the judgment dated 27.6.2012, enhanced the land value to Rs.4,27,000.00 per cent of land.

(3.) ACCORDINGLY , the Land Acquisition Appeal is allowed in part and the land value is enhanced to Rs.4,27,000.00 per cent, instead of Rs.3,20,007.00 per cent of land awarded by the Land Acquisition Court. The appellants would be entitled to all the statutory benefits.