P.C.MATHEW Vs. THE STATE OF KERALA

JUDGEMENT

(1.) R.Narayana Pisharadi, J 1. This appeal arises out of the judgment dated 03.08.2011 passed by the Sub Court, Kottayam in the case L.A.R.No.83/2009.

(2.) An extent of 34.79 Ares of land, owned by the appellant, was acquired for the purpose of establishment of a public market and a taxi stand in Manarcaud Panchayat. Notification under Section 4(1) of the Land Acquisition Act, 1894 was published on 11.07.2005. The Land Acquisition Officer fixed the value of the land acquired at Rs.4,600/- per Are. The reference court refixed the value of the land at Rs.5,520/- per Are. Dissatisfied with the award passed by the reference court, one of the claimants has filed this appeal.

(3.) We have heard learned counsel for the appellant and the learned Government Pleader and also the learned counsel for the third respondent. We have also perused the records.