ANNAMMA GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE judgment dated 21/6/2012 is recalled .

(2.) THE claimants are the appellants. The property was in Chengannur village. The acquisition was pursuant to Section 4 (1) notification published on 3/6/2005 and the purpose was upgradaion of Adoor - Chengannur M.C.Road. The Land Acquisition Officer awarded land value at the rate of Rs.98,654/- per Are. The Reference Court evaluated the evidence adduced by the appellants and refixed the land value at Rs.3 Lakhs per Are.

(3.) THE appellants will be entitled for statutory benefits on the refixed compensation subject to the conditions that this court has imposed while condoning the delay in the matter of re- presentation of the appeal and filing of the appeal. Decree copy will be issued to the appellants/claimants only after ensuring that the appellants have remitted the full court fee payable on the appeal memorandum.