K.C.ALEYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) A pivotal question regarding the interpretation of Sec. 26 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short, 'Act 30 of 2013') has arisen for consideration in these appeals. The challenge raised in these appeals pertains to various orders of the II Additional District Court, Ernakulam, answering the references filed under Sec. 64(1) of the Act 30 of 2013. Since the points raised in these appeals are common, they are being considered together and disposed of by a common judgment.

(2.) For the sake of brevity, the facts leading to L.A.A. No.51 of 2022 preferred by the State and L.A.A. No.226 of 2020 preferred by the claimant for enhancement of compensation (both LAAs arise out of the award in L.A.R. No.25 of 2017) will be considered first.

(3.) Succinctly the facts in brief are as follows: