STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM. AND OTHER Vs. K.M. GEORGE POWATHIL HOUSE, PANAVILA JUNCTION, NALANCHIRA

JUDGEMENT

(1.) The State is in appeal against the judgment in LAR 573/2009, by which, the reference court had enhanced the value of property covering under category 'C' from Rs. 2,45,369/- per Are as awarded by the Land Acquisition Officer to Rs. 19,20,000/- per Are.

(2.) The notification under section 4 (1) of the Land Acquisition Act, 1894 was published on 31.1.2005 and in the present case the extent of land involved is 0.18 Ares.

(3.) The learned Government Pleader submitted that in a batch of cases decided by this court in respect of the very same notification as seen from LAA 722/2013 and connected cases the value of category 'C' had been reduced to Rs. 9,61,800/- per Are.