KARUVATH HARIDASAN Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THE claimant in L.A.R.No.312/2005 before the Subordinate Judge, Thalassery is the appellant herein. 7= cents of property belonging to him were acquired as per a notification dated 26.09..1999 issued under Section 4(1) of the Land Acquisition Act. The Land Acquisition Officer fixed the land value at Rs.2,000/- per cent. The sub court enhanced it to Rs.5,000/- per cent.

(2.) DISSATISFIED with the land value fixed by the sub court also, the appellant has filed this appeal seeking still enhanced land value. According to the appellant, the appellant had produced Ext. A1 document, which shows that, 1= cents of property were purchased for a total consideration of Rs. 27,000/- per cent. That being so, the lower court went wrong in not relying on the same for fixation of land value is the contention raised. It is also contended that, the lower court mistakenly took the land as wet land, although in the document it is specifically stated that it is "nanja". According to the appellant "nanja" means dry land and not wet land. Therefore, according to the appellant, the appellant should get the same land value as in Ext.A1 document.

(3.) WE have considered the rival contentions in detail.