STATE OF KERALA Vs. K J KURIAN

JUDGEMENT

(1.) These appeals at the instance of the State are filed aggrieved by the enhancement of compensation awarded by the Court of Subordinate Judge, Muvattupuzha in LAR No.70 of 2006 and L.A.R.No.68 of 2006.

(2.) Heard the learned Government Pleader for the appellants and the learned counsel appearing for the claimants/respondents.

(3.) In both these cases, lands were acquired for the purpose of widening Thodupuzha - Muvattupuzha road by KSTP. Section 4(1) notification under the Land Acquisition Act, 1984 was on 31.01.200 Award was passed on 24.12.2003 and possession was taken on 31.12.2004. As per the award, the land acquisition officer granted a compensation of Rs. 1 lakh per Are. Dissatisfied with the award, the claimants sought a reference to the court below. Thereafter, the court below disposed of the matters. Dissatisfied with the award, the claimant in L.A.R.No.70 of 2006 preferred an appeal before this Court has L.A.A.No.942 of 2009. By judgment dated 112.2011, this Court directed the reference court to reconsider the compensation on the basis of documents available on record. Grievance of the appellants before this Court was that Exts.A1 and A2 documents produced on the side of the claimants were not considered by the court below properly.