STATE OF KERALA Vs. JANAKI KUNJAMMA

JUDGEMENT

(1.) THIS batch of Land Acquisition Appeals filed by the State of Kerala can be disposed of by a common judgment in as much as the question which came up for consideration in all cases is one and same.

(2.) THESE appeals are filed against the common judgment of the Subordinate Judge's Court, Pathanamthitta in LAR Nos. 179/88, 180/88, 181/88 and 288/88. The lands involved in these references were acquired for the purpose of establishing Kerala Armed Force Camp at Erathu, Adoor. The Land Acquisition Officer awarded that land value in all the cases at the rate of Rs. 1792/- per Are for portions of dry land and Rs. 889/- per Are for portions of wet land. The land value was enhanced by the court below at the rate of Rs. 3,250/- per Are in respect of dry land and Rs. 2,000/- per Are in respect of wet land.

(3.) THE court below enhanced the land value in respect of dry land as well as wet land taking into consideration of Exts. A1 and A2 documents. However, the land value fixed in Exts. A1 and A2 was not totally adopted by it. Ext. A1 is a copy of the Sale Deed No. 1925/83 dated 30-5-1983 executed by two persons in favour of one John Cherian. Ext. A2 is the copy of the Sale Deed No. 3082/83 dated 8.9.1983. As per Ext. A1 deed 20 cents of land was sold for the consideration at the rate of Rs. 1500/- per cent. Likewise 27 cents of land was sold at the rate of Rs. 1500 per cent. Ext. A1 document relates to the dry land whereas Ext. A2 relates to the wet land.