TCDWS LTD. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE claimant is the appellant. The property under acquisition was in Sasthamangalam village. The purpose of acquisition was for widening of Students Centre -LMS - Vellayambalam -Sasthamangalam Public Road. The relevant Section 4(1) notification was published on 02/03/05. The Land Acquisition Officer awarded land value at the rate of Rs. 3,37,155/ - per Are. The Reference Court on evaluating the evidence adduced by the parties re -fixed the land value at Rs. 4,21,443.75/ - per Are. In this appeal it is urged that the rate re -fixed by the Reference Court is too low.

(2.) WE have heard the submissions of Sri. G. Ram Mohan, the learned counsel for the appellant and Sri. C.R. Syamkumar, the learned Senior Government Pleader. Our attention was drawn by Sri. Ram Mohan to judgments of this Court in L.A.A Nos.1096/10, 638/10 and 760/11, copies of these judgments were placed before us for perusal by Sri. Ram Mohan. It is seen from these judgments that for identical lands acquired for the same purpose pursuant to the same notification this Court has re -fixed land value at Rs. 18 lakhs per Are.