SHUBHA KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) As these batch of Land Acquisition Appeals pertain to the acquisition for the widening of the Karaparamba - Kalluthankadavu Road in Calicut district, they are taken up for consideration together and disposed by this common judgment.

(2.) The batch of appeals before us comprise of 14 appeals and the details of the same are as given below:

(3.) In all the Land Acquisition Appeals, save LAA No.378 of 2015, the Sec. 4(1) notification was published on 6/11/2011. In LAA No.378 of 2015, the notification was published on 10/12/2010. The properties acquired all lie in close proximity to each other, predominantly by the side of the aforementioned road (Karaparamba - Kalluthankadavu Road) in the stretch between Karaparamba junction and Eranhipaalam junction and further down towards Arayidathupalam junction. It is not in dispute that the properties in question are all situated in a commercially important area in Calicut district.