NELLIYATTU KUNIYIL PATHUMMA Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) ADMIT .

(2.) RESPONDENTS appear through the learned Government Pleader.

(3.) LAND belonging to the appellant was acquired by the respondents. The Land Acquisition Officer (for short, "the LAO") fixed compensation. But, as there was dispute regarding the survey number etc, the LAO made a reference to the Sub Court under Sec.30 of the Land Acquisition Act (for short, "the Act").