ALIOT LEELA, D/O DEVIKUTTY AND OTHERS Vs. GOVERNMENT OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR, KANNUR

JUDGEMENT

(1.) This appeal is filed against the judgment and decree passed by the Reference Court in LAR No.62 of 2013. The claimants are the appellants. An extent of 179.50 Ares of land had been acquired pursuant to a notification under section 4(1) of the Land Acquisition Act, 1894. The Land Acquisition Officer awarded land value at different rates for different extent of land.

(2.) Initially, the claimants did not object to the award. However, when an award was passed in LAR No. 21 of 2005, the claimants filed an application under Section 28A(1) before the Land Acquisition Officer.

(3.) Land Acquisition Officer did not pass any order based on the referred judgment. Claimants therefore filed an application under Section 28A(3) of the LA Act and the matter was referred to the Sub Court. The Sub Court granted enhanced value @Rs. 1,500/- per cent based on Ext.A6 judgment in LAR No.21/2005, which was relied upon by the claimant before the Land Acquisition Officer and in respect of wet land having an extent of 24 Ares in RS No.232/11, the Court fixed the land value at Rs. 1,300/- per cent based on Ext.A8 judgment in LAR No.14 of 2013. Dissatisfied with the above award, this appeal had been filed.