STATE OF KERALA Vs. SAIDALI

JUDGEMENT

(1.) The two appeals are from the judgments and decrees of the Sub Court, Kozhikode in L.A.R. Nos. 338/93 and 99/94 respectively. In L.A.R.No. 338/93 the judgment in L.A.R. No. 99/94 from which L.A.A. No. 1655/98 arose is relied on. Therefore, we will first deal with L.A.A. No. 1655 of 1998 as the main appeal to be decided.

(2.) Heard the Government Pleader for the appellants. We also heard the counsel who appeared for the claimants.

(3.) The notification involved in L.A.R. No. 99/94 was published in 13.3.1991. As per the award the Land Acquisition Officer fixed the land value at the rate of Rs. 2.908/- per cent as against the claim at the rate of Rs. 20.000/- per cent. However, in reference the court below enhanced the land value and refixed the same at Rs. 7,500/- per cent The State being aggrieved by the said fixation has filed the appeal, L. A. A. No. 1655/1998.