V.S. VELAYUDHAN Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) ADMIT .

(2.) THE learned Government Pleader takes notice for respondents 1 and 3. The learned Standing Counsel takes notice for the 2nd respondent.

(3.) 0.5 Ares (1.2355 cents) in Survey 111/11 of Guruvayoor Village was acquired for development of Guruvayoor Temple. Notification under Section 4(1) of the Land Acquisition Act (for short 'the Act') was issued on 8.3.2006 and 12.3.2006 (as published in various dailies) and in the locality on 26.6.2006. The Land Acquisition Officer (for short 'the LAO') fixed land value at Rs.212400/- per cent. There was a reference under Section 18(1) of the Act. The learned Additional Sub Judge, Thrissur redetermined land value at Rs.3,20,007/- per cent. The appellant is aggrieved and has preferred this appeal.