THE GENERAL MANAGER, K.S.I.D.C. THIRUVANANTHAPURAM Vs. P.P. ABDUL LATHEEF, VAHID HOUSE, MOORIYAD, P.P. ABDULLA, POYIL HOUSE, MOORIYAD, P.P. ABDUL RAHIMAN, POYIL HOUSE, MOORIYAD AND GOVT. OF KERALA, REPRESENTED BY DISTRICT COLLECTOR, KANNUR

JUDGEMENT

(1.) THE Requisitioning Authority M/s KSIDC is the appellant. The land was in Kuthuparamba village and was acquired for the purpose of widening of road from Koothuparamba to the IGC at Valiavelicham. Under the impugned award the learned Subordinate Judge has re -fixed the land value at Rs. 15,000/ - per cent. We notice various other judgments pertaining to the same acquisition and find that identical issues have been remanded by this Court to the Reference Court. Accordingly, we set aside the judgment and decree under appeal and remand L.A.R.102/05 to the Sub Court, Thalassery. The learned Subordinate Judge will pass revised award after affording opportunity to the parties viz. the claimants, the Requisitioning Authority and the Government to adduce further evidence if they want to. The revised award will be passed on the basis of the evidence already on record and other evidence which comes to be on record pursuant to this order of remand. Parties will enter appearance on 29/02/12. Matter will be expedited by the Subordinate Judge and revised award will be passed at the earliest.