K.LAKSHMAN LAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Aggrieved by the judgment passed by the Ist Additional Sub Judge, Thiruvananthapuram in L.A.R No.129 of 2008, the claimant has preferred this appeal. An extent of 2.74 Ares of land comprised in Survey No.191/1 of Pettah Village in Thiruvananthapuram Taluk, was acquired for the purpose of developing the International Airport, Thiruvananthapuram. A notification under Section 4(1) of the Land Acquisition Act , 1894, (in short 'the Act') was published on 10-08-2004. Possession of the property was taken on 07-05-2007. Award was passed by the Land Acquisition Officer on 09-03-2007 determining Rs.1,21,507/- per Are as the land value. Since the claimant was not satisfied with the compensation amount awarded by the Land Acquisition Officer, he preferred a reference under Section 18 of the Act.

(3.) After considering the materials on record, the learned Sub Judge redetermined the land value by enhancing 40% of Rs.1,21,507/- per Are. The claim for enhanced value of the building in the acquired property was turned down by finding that no material was produced by the claimant.