E. T. MATHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) As all these Land Acquisition Appeals impugn the judgments in various Land Acquisition References pertaining to the same acquisition namely 'Acquisition of Land for Development of B1 - D1 Ring Road, Pathanamthitta", and are covered by the same notification dtd. 2/5/2005 issued in terms of Sec. 4(1) of the Land Acquisition Act, 1894, they are taken up together for consideration and disposed by this common judgment. Brief facts:

(2.) The brief facts necessary for disposal of these Land Acquisition Appeals are as follows: The batch of appeals before us comprise of 16 appeals preferred by the parties and one appeal preferred by the State. The details of the appeals are as given below:

(3.) For the sake of convenience, we have chosen to deal with these appeals under two categories; namely (1) those pertaining to dry lands that were acquired in terms of the notification and (2) those pertaining to wetlands that were acquired pursuant to the notification.