ENDAKKARA BALAKRISHNAN Vs. SPECIAL TAHSILDAR LA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(2.) Petitioner challenges Ext. P6, a decision by the respondent - an officer exercising powers of Collector under the Land Acquisition Act, 1894 (hereinafter referred to as the "Act).

(3.) Petitioner's land was acquired under the Act. An award was passed by the Court in relation to certain lands covered by the same notification under S.4(1) of the Act. The land value was increased. The petitioner, accordingly, invoked S. 28A of the Act relying on the said award of the Court and sought that the amount of compensation payable to him may be redetermined on the basis of the amount of compensation awarded by the Court.