STATE OF KERALA Vs. VELAYUDHAN PILLAI REGHUVARAN NAIR

JUDGEMENT

(1.) It is submitted that against the orders of the Land Acquisition Court, an appeal had been filed by the claimants as L.A.A.No.378 of 2004.

(2.) By granting an enhancement in the land value, the appeal was disposed of on 20-06-2005. The present appeal was filed on 15-03-2005, and a Bench had commented upon the lack of coordination, since evidently there was oversight.

(3.) The learned Government Pleader submits that the concerned officers have been alerted about the necessity of showing greater devotion.