K.V.AMBU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THESE Land Acquisition Appeals arise out of L.A.R. Nos.73 of 2009 and 67 of 2009 on the file of the Court of Subordinate Judge of Payyannur. The Land Acquisition Court disposed of the aforesaid L.A.Rs by a common judgment dated 14.3.2011. The claimants are the appellants in the L.A.As.

(2.) THE lands involved in these two cases were acquired for the purpose of construction of a Railway Over bridge at Payyannur. Notification under Section 4(1) of the Land Acquisition Act was published on 24.4.2005. Award was passed on 17.4.2007. An extent of 0.0131 hectares of land (1.31 Ares) belonging to the claimants in L.A.R. No.73 of 2009 and an extent of 0.04 Ares of land belonging to the claimant in L.A.R. No.67 of 2009 were acquired. In both the lands there were buildings. In the land involved in L.A.R. No.73 of 2009 a double storied commercial building was in existence while in the land in L..A.R. No.67 of 2009 a residential building having a plinth area of 132 Sq.mtrs. was in existence.

(3.) THE claimants were not satisfied with the amounts awarded. They filed applications under Section 18 of the Land Acquisition Act. Accordingly the references were made to the Sub Court, Payyannur.