K K ABDUL SALAM Vs. SPECIAL TAHSILDAR (LA)

JUDGEMENT

(1.) Disatisfied with the quantum of compensation awarded, the claimants are in appeal.

(2.) An extent of 17.02 Ares of property in R.S 85/3B of Kuthuparamba village was acquired for the construction of bus stand and approach road. Notification under Section 4(1) of the Land Acquisition Act was issued on 09.01.2006. An award was passed on 09.01.2009 fixing the value at Rs. 28, 708/- per Are. The property was taken possession, on 30.01.2009. At the request of the claimant, the matter was referred under Section 18 of the Act. The reference court re-fixed the value at Rs. 47, 846/- per Are as against the claim of Rs. 4 lakhs per cent.

(3.) The grievance of the claimants are mainly four fold.