STATE OF KERALA Vs. THOMAS AND ORS.

JUDGEMENT

(1.) These Land Acquisition Appeals, namely, LAA No. 18 of 2015 and connected cases, arise out of a Sec. 4(1) notification dated 18/07/2009 published under the Land Acquisition Act, 1894 for the doubling work of Chengannur -Chingavanam Railway track. Since identical issues were raised and common arguments were advanced, we have disposed of these appeals by a common judgment dated 14/12/2015 (reported in : 2016 (1) KHC 400 : 2016 (1) KLT 502: 2016 (1) KLJ 456 : CDJ 2016 Ker HC 088). In Paragraph 10 of the judgment, after referring to the judgment of the Apex Court in Special Land Acquisition Officer v/s. Siddappa Omanna Tumari : 1995 KHC 598 : (1995) Supp 2 SCC 168 : AIR 1995 SC 840 it was held that, when a report of an expert is got produced by a claimant before the Reference Court giving market value of the acquired land, the Reference Court is not expected to accept such reports blindly for determining the land value of the acquired land. However, due to an inadvertent mistake committed while incorporating the corrections made in the draft judgment, the word "blindly" was omitted to be incorporated in the last sentence in Paragraph 10 of the judgment. On the said fact being brought to our notice by the petitioner in RP No. 138 of 2016 (the 1st respondent in LAA No. 396 of 2015) the Registry was directed to post LAA. No. 18 of 2015 and connected cases before us, as 'to be spoken to'.

(2.) Accordingly, the LAA No. 18 of 2015 and connected cases are listed today before us.

(3.) Heard both sides.