SATHYASEELAN Vs. STATE OF KERALA

JUDGEMENT

(1.) On this appeal coming up for admission, Sri.C.R.Syamkumar, the learned Senior Government Pleader takes notice on behalf of the Government. Heard both sides.

(2.) The appeal pertains to acquisition of land in Petta village pursuant to Section 4(1) notification published on 02/07/04. The property was included by the Land Acquisition Officer in category-4 and was awarded land value at Rs. 97,206/- per Are. The Reference Court on evaluating the evidence adduced by the appellants/claimants re-fixed the land value at Rs. 4,35,000/- per Are.

(3.) The one ground which is seriously raised in this memorandum of appeal is that in Annexure-1 judgment this Court has re-fixed the value of identical land at Rs. 9 lakhs per Are in other cases.