OUSEPH ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS appeal by the claimant pertains to acquisition of 3.49 Ares of dry land and 10.32 Ares of wet land in Pallippuram village for the establishment of the Industrial Growth Centre at Pallippuram. The Land Acquisition Officer awarded land value at the rate of Rs.14586/- per Are for dry land and at the rate of Rs.3687/- per Are for wet land. The Reference Court under the impugned judgment refixed the value of the dry land at Rs.18,232/- per Are. Value of wet land was refixed by the Reference Court at Rs.4609/- per Are. The appellant urges that the value fixed by the Reference Court for wet land as well as dry land is inadequate.

(2.) WE have heard the submissions of Sri.Johnson P.John learned counsel for the appellant and those of Sri.Joby Cyriac learned standing counsel for the requisitioning authority. Sri.Joby Cyriac was supported in his submissions by Sri.Aloysius Thomas learned senior Government Pleader.

(3.) SRI.Joby Cyriac submitted that if this court interferes with the value of wet lands, the same is likely to open up blood gate of litigations including review petition.