AIRPORT DIRECTOR, Vs. MUTHUVOTTU NAVUTTY

JUDGEMENT

(1.) THE second respondent in L.A.R.No.106 of 2000 of the Sub Court, Manjeri is aggrieved by the award passed by that court enhancing land value from Rs.8,576/- to Rs.15,000/- per cent.

(2.) 7.67 cents in R.S.347/1 of Kondotty village was acquired by the State Government for development of the Karipoor Airport. The notification under Section 4(1) of the Land Acquisition Act (for short "the Act") was issued on 21.05.1997. The Land Aquisition Officer (for short "the LAO") fixed land value of Rs.8,576 per cent. On the request of deceased first respondent, the claim was referred to the reference court. Based on Ext.R1, the reference court refixed land value at Rs.15,000/- per cent.

(3.) LEARNED counsel for the second respondent submits that in the connected appeals refered to by the learned counsel, notifications were on 15.11.1993 whereas notification in the present case was on 21.5.1997. It is contended that increase in land value from 15.11.1993 till notification dated 21.5.1997 has to be taken in to account.