STATE OF KERALA Vs. ROSILINE GEORGE

JUDGEMENT

(1.) This appeal arises out of the judgment dated 30.06.2016 passed by the Sub Court, Ernakulam in LAR No. 7/2013.

(2.) An extent of 5.55 Ares of land, owned by the first respondent, was acquired for widening of Sahodharan Ayyappan Road at Ernakulam. Notification under Section 4(1) of the Land Acquisition Act was published on 22.5.2010. The Land Acquisition Officer granted compensation for land by fixing the land value at Rs.13,09,524/-per Are. The reference court enhanced the compensation by refixing the value of the land at Rs.45,83,435 per Are. Aggrieved by the award passed by the reference court, the State has come up in appeal.

(3.) We have heard the learned Government Pleader and the learned counsel for the first respondent. We have also perused the records.