STATE OF KERALA Vs. P.R. GOPINATHAN NAIR

JUDGEMENT

(1.) State has preferred this appeal against the judgment in L.A.R. No. 176/84 on the file of the Sub Judge, Pathanamthitta. By the impugned judgment, learned sub judge has awarded an enhanced compensation of Rs. 10,000.00 per are as against the award of Rs. 4,427/- per are by the Land Acquisition Officer. He has also awarded a sum of Rs. 10,000.00 as compensation for severance of land though the Land Acquisition Officer did not award any such compensation.

(2.) An extent of 10.60 ares of dry land in Sy. No. 340/14 of Thonnalloor Village in Adoor Taluk was acquired for the purpose of Kallada Irrigation Project. Notification under S.3(1) of Kerala Land Acquisition Act was published on 27-8-1981. Possession of the land was taken on 14-7-1982. Land Acquisition Officer passed the award on 6-1-1982.

(3.) Learned Government Pleader has contended that the award of compensation is excessive and compensation awarded on account of severance of land is unwarranted.