THE AIRPORT DIRECTOR, AIRPORT AUTHORITY OF INDIA, NATIONAL AIRPORTS DIVISION, CALICUT AIRPORT P.O., CALICUT AIRPORT Vs. SMT. PARINCHEERI KADIYUMMA, D/O. MAMMED, P.O. CHIRAYIL, KONDOTTY. (DIED) AND ORS.

JUDGEMENT

(1.) THIS L.A.A. is filed by the Airport Authority of India challenging the judgment and decree in L.A.R. No. 72/1998 before the Subordinate Judge's Court, Manjeri. Certain properties belonging to the 1st respondent were acquired for the purpose of extension of the runway of the Calicut Airport. The land acquisition officer fixed the land value as Rs. 6,225/ - per cent. In the L.A.R., the reference court enhanced it to Rs. 12,000/ - per cent. The Airport Authority is challenging the land value fixed by the reference court. It is submitted that in a batch of appeals relating to the same acquisition, this Court has in L.A.A. No. 911/2003 and connected cases, refixed the land value for the land acquired in different Taks for the particular purpose. It is also submitted that the property involved in this case is also included in the same Tak and this Court has re -fixed land value as Rs. 10,500/ - per cent. In the above circumstances, the learned Standing Counsel for the Airport Authority submits that this L.A.A. may be disposed of in terms of the said judgment of this Court. The 1st respondent is no more. The legal heirs have been brought on record by the appellant. But the legal heirs have not turned up to contest the matter. Insofar as this Court has already re -fixed the land value of the lands included in the same Tak, we are satisfied that the land value has to be re -fixed accordingly in this case also. Accordingly, the judgment of the L.A.R. No. 72/1998 is modified to the effect that the land value fixed would be Rs. 10,500/ - per cent instead of Rs. 12,000/ - per cent. Needless to say, the legal heirs of the 1st respondent would be entitled to all consequential statutory benefits applicable to the land value at the said rate.

(2.) THE L.A. Appeal is disposed of as above.