The Airport Director vs The Airport Director
2021 Latest Caselaw 3120 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                   &

             THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

             RP.No.815 OF 2020 IN LA.App.. 1444/2003

  AGAINST THE ORDER DATED 2.7.2012 IN LA.App. 1444/2003 OF HIGH
                         COURT OF KERALA


REVIEW PETITIONER/2ND RESPONDENT:

             THE AIRPORT DIRECTOR,
             CALICUT INTERNATIONAL AIRPORT, CALICUT AIRPORT, P.O.
             CALICUT 673 647.

             BY ADV. SRI.S.SUJIN

RESPONDENTS/APPELLANT & 1ST RESPONDENT:

      1      CHOLIYIL RAMANKUTTY,
             S/O.CHANGUTTY, VANIYAMTHODI HOUSE, KONDOTTY,
             MALAPPURAM DISTRICT 673 638.

      2      THE DISTRICT COLLECTOR,
             MALAPPURAM 676 505.


     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 28.01.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.815 OF 2020 IN

LA.App.. 1444/2003                     2




         Dated this the 28th day of January, 2021

                                   ORDER

A.Hariprasad,J.

Heard the learned counsel for review

petitioner and the respondents. It is pointed

out by the learned counsel that the judgment

passed by this Court in L.A.A.No.1444 of 2003

dated 2.7.2012 suffers from a glaring mistake

as is evident from the face of the judgment

because the figures were mixed up with that of

the compensation amount awarded in LAA No.1424

of 2003. Judgment in both these cases were

rendered on the same date. The judgment in

these cases were pronounced on the basis of

another judgment by a Division Bench of this

Court in LAA No.911 of 2003. It is pointed out RP.No.815 OF 2020 IN

by the learned counsel for the review

petitioner that the land acquired from the

first respondent is included in Tak No.5 for

which this Court, as per judgment in LAA No.911

of 2003, had fixed the land value at the rate

of Rs.10,500/- per cent. But the claimant had

limited it to Rs.9,000/- per cent. Instead of

showing that amount, this Court in its judgment

dated 2.7.2012 wrongly mentioned the

compensation amount Rs.20,250/- per cent. This

mistake is apparent on the face of the record.

Therefore, we are of the view that the review

petition is to be allowed in the following

terms.

In the result, this petition is allowed.

The land value fixed in the above

aforementioned judgment shall be corrected as RP.No.815 OF 2020 IN

Rs.9,000/- per cent. The parties shall be

issued with a corrected copy on usual terms.

Sd/-

A.HARIPRASAD JUDGE

Sd/-

T.V.ANILKUMAR JUDGE

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