STATE OF KERALA Vs. K.MANIYAN

JUDGEMENT

(1.) These appeals and cross objection arise out of the land acquisition proceedings initiated pursuant to notifications issued under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') dated 31.1.2005, 19.11.2005 and 20.1.2006 for the purpose of widening of Mannanthala - Kesavadasapuram Road in Thiruvananthapuram District.

(2.) Since identical issued are raised, we propose to deal with all these appeals and cross objection by a common judgment, treating L.A.A.No.820/2013 as the leading case.

(3.) The brief facts of the appeals and cross objection are as follows;