MANAGING DIRECTOR, KERALA INDUSTRIAL INFRASTRUCTUR Vs. K CHENTHAMARAKSHAN

JUDGEMENT

(1.) This appeal is filed by the Requisitioning Authority, who is the 2 nd respondent in LAR No.28/2009 of the Sub Court, Palakkad. An extent of 7.250 cents of land belonging to the 1 st respondent was acquired pursuant to a notification issued under Sec.4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as 'LA Act'). The publication was made in the gazette on 20/5/2006 and in the locality on 07/11/2006.

(2.) In fact, a total extent of 24.76 Acres of land situated in Elappully-I village of Palakkad Taluk, Palakkad District is the subject matter of acquisition for the development of Integrated Industrial township. The Land Acquisition Officer categorized the land into two categories, dry and wet land. In respect of dry land land value was fixed at Rs.3000/- per cent and Rs.1,750/- per cent for wet land.

(3.) The claimant objected to the award and accordingly, the matter was referred to the Sub Court under Section 18 of the LA Act. Before the sub Court, the claimant was examined as AW1 and he relied upon Exts.A1 and A2 documents. The respondent relied upon the oral evidence of RW1 and produced Ext.R1, the document on the basis of which the land value has been fixed by the Land Acquisition Officer.