STATE OF KERALA Vs. PADMAKUMARI

JUDGEMENT

(1.) The State Government has filed these 46 numbers of Land Acquisition Appeals under Sec. 74 of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the L.A.Act, 2013').

(2.) These Appeals arise from 46 numbers of Land Acquisition References disposed by the Land Acquisition Rehabilitation and Resettlement Authority, Alappuzha (hereinafter referred to as 'the Reference Authority') by a common Award dtd. 9/3/2020. The Reference Authority treated LAR No.5/2019 as the leading case.

(3.) The State Government initiated land acquisition proceedings under the Land Acquisition Act, 1894 (hereinafter referred to as 'the LA Act, 1894') to acquire 21.580 hectares of land spread in 9 villages, namely, Karumadi, Karuvatta, Cheruthana, Haripad, Thakazhi South, Thakazhi North, Kumarapuram, Ambalappuzha and Veeyapuram in Karthikappally, Ambalappuzha and Kuttanad Taluks for doubling the railway track between Haripad and Ambalappuzha. Later, the total extent of land required for acquisition was reduced to 19/24/33 Hectares. The land involved in the present References are dry land in category No.D situated in Karumady village. The description of category No.D is 'dry land without pathway'.