SHEELA,D/O.SULOCHANA Vs. STATE OF KERALA

JUDGEMENT

(1.) Claimant in L.A.R.No.228 of 2011 on the file of the II Additional Sub Court, Thiruvananthapuram, dissatisfied with the compensation awarded for acquiring her land under the provisions of the Land Acquisition Act, 1894 (in short, 'Act'), has preferred this appeal.

(2.) Heard the learned counsel for the appellant and the learned Government Pleader.

(3.) An extent of 0.80 Ares of land in survey No.529/13, Block 18 of Attipra Village in Thiruvananthapuram Taluk was acquired by a notification under Section 4(1) of the Act on 12.12.2007. An award was Rs. 2,87,650.94 was determined as the just passed on 20.07.2010. compensation per Are. Possession of the land was taken on 30.08.2010. Dissatisfied with the compensation, a reference was made under Section 18 of the Act to the Sub Court. After considering the materials placed, the court below refixed the land value at the rate of Rs. 24,17,100/- per Are. On that basis enhancement has been granted to the appellant.