K K KUTTIALI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS appeal by the claimant pertains to acquisition of land in Kondotty village pursuant to Section 4(1) notification published on 21/03/94, for the purpose of expansion of runway to Calicut Airport. According to the appellant, the Reference Court did not award him reasonable compensation. Placing reliance on the common judgment of this Court in LAA.911/03 series, it was submitted by the learned counsel for the appellant that there is every justification for re-fixing the value of land at more than Rs. 20,250/- per cent as the property in question was included in Tak No.1.

(2.) SMT.Amminikutty, the leaned counsel for the Requisitioning Authority would challenge the very maintainability of this appeal. It was submitted by her that against the very same impugned award the Requisitioning Authority had preferred appeal LAA.384/04. It was dismissed by this Court on 16/12/11 after hearing the appellant's counsel also. The impugned award has thus emerged into the above judgment and hence, the present appeal is not maintainable.

(3.) PARTIES are directed to suffer their respective costs in this appeal. Decree copy will be issued to the appellant only after ensuring that the appellant has remitted the full court fee.