ANNAMMA THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) These Writ Petitions raise certain issues under the Land Acquisition Act, 1894.

(2.) Sub Court, Payyannaur decided L.A.R.No.120 of 1987 on 20.3.1990. At the instance of the claimant, this court set aside that award in L.A.A.No.220 of 1992 and remitted that matter for reconsideration, giving the claimants opportunity to amend their pleadings. After the remit, the Sub Court passed an award on 3.9.1997.

(3.) Based on the aforesaid award dated 3.9.1997, hereinafter, the "post-remit award", for short, the petitioner in W.P.(C) No. 25626 of 2009 filed an application invoking S.28A(1) of the Act. That request was turned down holding that the application was not filed within a period of three months from the date on which the Sub Court issued the award dated 20.3.1990, that is, the award before the appeal to this court.