REVENUE DIVISIONAL OFFICER Vs. MANAGING DIRECTOR,MALANKARA RUBBER AND PRODUCE COMPANY LTD ; MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) LAA No.372/2011 is filed filed by the Revenue Divisional Officer, Idukki aggrieved by the judgment and decree in LAR No.36/2003 of the Subordinate Judge's Court, Thodupuzha and Cross Objection 79/2011 is filed by the claimant.

(2.) The property having an extent of 10.08.94 hectares (24.93.090 acres) of land comprised in Survey No.18/05 of Muttom Village was acquired for Mahatma Gandhi University, Kottayam, the second respondent, for construction of University College of Engineering, Muttom. Notification under Section 4 (1) was published in the Kerala Gazette dated 21.10.1997. The land value awarded by the Land Acquisition Officer was at the rate of Rs.6,160/- per cent. The reference court has re-fixed the land value by fixing the amount at Rs.18,000/- per cent and the claimant in the cross objection has claimed the land value at the rate of Rs.30,000/- per cent.

(3.) We heard learned Senior Government Pleader Sri. Aloysius Thomas for the appellant in LAA No.372/2011, learned Senior Counsel Sri. P. Jacob Varghese for the University and the learned Senior Counsel Sri.V. Abraham Markos for the cross objector.