M.P.Sankaranarayanan vs Special Tahsildar (La)
2022 Latest Caselaw 10925 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                               &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA,
                             1944
                    LA.APP. NO. 332 OF 2014
    AGAINST THE JUDGMENT AND DECREE DATED 21.2.2013 IN
    L.A.R.NO.57/2010 OF PRINCIPAL SUB COURT, KOZHIKODE
                           --------
APPELLANT/CLAIMANTS:

           M.P.SANKARANARAYANAN, AGED 52 YEARS,
           S/O.(LATE) MADHAVA PANICKER, 'SREEVIDHYA',
           THRICHILANGADI, P.O.FEROKE, KOZHIKODE
           DISTRICT-673631.
           BY ADVS.
           SMT.SUMATHY DANDAPANI (SR.)
           SRI.MILLU DANDAPANI


RESPONDENTS/RESPONDENTS:

    1      SPECIAL TAHSILDAR (LA),
           KOYILANDY-673305.
    2      THE MANAGING DIRECTOR,
           KINFRA, THIRUVANANTHAPURAM-695001.


           BY ADV P.U.SHAILAJAN


THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 L.A.A.No.332/2014
                                          2


                                 JUDGMENT

SHOBA ANNAMMA EAPEN, J.

This appeal is filed by the appellant

challenging the decree and judgment passed by the

Land Acquisition Reference Court in

L.A.R.No.57/2010 by fixing the land value in

respect of the garden land at the rate of

Rs.3,00,000/- per cent. Aggrieved by the fixation

of the land value by the court below, the

appellant has filed this appeal.

2. The learned counsel for the appellant

submits that the matter has been settled between

the parties and the appellant has received the

entire amount due under the land acquisition

proceedings. It is further submitted that, the

appellant has filed I.A.No.1/2022 to refund the

entire court fee of Rs.1,69,928/- which has been

paid before this Court for the purpose of

prosecuting the appeal.

L.A.A.No.332/2014

We are of the view that since the matter has

been settled between the parties, the appellant is

entitled to get refund of entire court fee paid

before this Court. Hence, this appeal is disposed

of, recording the settlement.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE ln