JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals relate to enhancement of compensation towards of acquisition made for widening of National Highway link road Angamaly under Section 4(1) of the Land Acquisition Act dated 23.12.2009 from the properties owned by the respective appellants. The Land Acquisition Officer passed awards in these cases on 04.01.2011. The properties were taken possession on 14.10.2010.

(2.) In L.A.A. No. 662 of 2012, an extent of 0.14 acres of land comprised in Sy. No. 354/21 of Angamaly Village was acquired. The Land Acquisition Officer fixed the land value @ Rs. 5,38,924/- per acre. The appellants claimed land value @ Rs. 12 lakhs per cent. The Reference Court in L.A.R. No. 47 of 2011 re-fixed the land value @ Rs. 15,57,691/- per acre.

(3.) In L.A.A. No. 663 of 2012 the land acquired is having an extent of 0.21 acres in Re.Sy. No. 351/15-9 of Angamaly village. The Land Acquisition Officer fixed the land value at Rs. 4,89,931/- per acre. The appellant claimed land value @ Rs. 10 lakhs per cent. In L.A.R. No. 41 of 2011, the court below re-fixed the land value @ Rs. 14,01,922/- per acre.