ABRAHAM KURIAKOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals are preferred against the judgments passed by the Subordinate Judge's Court, Kottayam in LAR Nos. 115,103, 81,117,79 and 119/1993 respectively. All these references were made before the lower court under S.28A(3) of the Land Acquisition Act. The lower court answered all the references in the negative against the respective claimants. Hence the claimants have preferred these appeals before this Court challenging the respective judgments.

(2.) Since common questions are involved in these appeals, these appeals are heard and disposed of by this common judgment.

(3.) In LAR 115/93,24.06 Acres of dry land comprised in Sy. No. 566/4 of Velloor Village was acquired as per the notification issued under S.3(1) of the Kerala Land Acquisition Act on 17-7-1973 for the purpose of Kerala Newsprint Project. The Land Acquisition Officer awarded land value at the rate of Rs. 50/- per cent.