STATE OF KERALA Vs. MOHAN

JUDGEMENT

(1.) The State of Kerala has filed this appeal challenging the judgment dtd. 25/6/2013 of the IInd Additional Sub Judge, Thiruvananthapuram in L.A.R.No.740/2008 fixing the land value of the acquired property at Rs.26,40,000.00 per Are.

(2.) The case related to the acquisition of 0.11 Ares of land in Sy.No.81 of Kudappanakkunnu Village in Thiruvananthapuram Taluk for the widening of Kowdiar-Vazhayila Road. The notification under Sec. 4(1) of the Land Acquisition Act was published on 11/6/2007 and the Land Acquisition Officer passed an award on 9/5/2008 fixing an amount of Rs.5,84,054.00 per Are as land value. It is the above amount which the trial court enhanced to Rs.26,40,000.00 per Are.

(3.) Heard the learned Government Pleader representing the appellant and the learned counsel for the 1st respondent.