Citation : 2023 Latest Caselaw 8782 Ker
Judgement Date : 11 August, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
FRIDAY, THE 11TH DAY OF AUGUST 2023 / 20TH SRAVANA, 1945
L.A.APP. NO. 258 OF 2017
AGAINST THE JUDGMENT AND DECREE DATED 22.06.2016 IN LAR
NO.241 OF 2011 ADDITIONAL SUB COURT, THALASSERY
APPELLANTS/RESPONDENTS 1 & 3:
1 GOVERNMENT OF KERALA REP.BY DISTRICT COLLECTOR, KANNUR.
MATTANNUR.
BY ADVS. GOVERNMENT PLEADER SRI.RANJITH THAMPANADDL.ADVOCATE GENER
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 P.K.KARTHYANI, W/O. ACHUTHAN, PUTHIYAPURAYIL HOUSE,PADUVILYAYI P.O., PATHIRIYAD - 673 507. 2 P.K. SUMATHI, D/O. ACHUTHAN, SAVITHA NIVAS, CHEMMATRAM, THOLAMPRA P.O.,MALOOR - 689 695. 3 P.K. PREETHA, D/O. ACHUTHAN, PUTHIYAPURAYIL HOUSE,PADUVILYAYI P.O., PATHIRIYAD - 673 507. 4 P.K. ANITHA, D/O. ACHUTHAN, TAYYIL HOUSE,VATTIPRAM,MANGATTIDAM - 670643. 5 P.K. PRAVEEN, S/O. ACHUTHAN, PUTHIYAPURAYIL HOUSE,PADUVILYAYI P.O., PATHIRIYAD - 673 507. 6 CHERIYAKKADAVAN GOPI, S/O. DEVAKI, PUTHIYAVEED, VENGAD P.O., PIN- 670 612 (DIED) 7 CHERIYAKKADAVAN SANTHAKUMARI, D/O. DEVAKI, GOKULAM, KOLOLAM,P.O. EDAYANNUR - 670 595.
L.A.A.No.258 of 2017
8 CHERIYAKKADAVAN RAJU, S/O. DEVAKI, PEEDIKAVALAPPIL HOUSE P.O.,KEEZHALLUR - 670
612. 9 CHERIYAKKADAVAN JANAKI, D/O. DEVAKI, SREENILAYAM, MALAYKUTHAZHE, MATTANNUR P.O.670
702. 10 CHERIYAKKADAVAN KOUSALYA, D/O. PAITHAL, MUTHALAKKANDY POYYIL HOUSE,PODUVILAYI P.O. - 673 507.
11 CHERIYAKKADAVAN MUKUNDAN, S/O. PAITHAL, SWETHAS PADUVILAYIL P.O. - 673 507.
12 LAKSHMI, W/O. ANANTHAN (DECEASED. LRs.ARE RECORDED)* *RESPONDENTS 13 TO 17 ARE RECORDED AS THE LEGAL HEIRS OF THE DECEASED 12TH RESPONDENT VIDE ORDER DATED 15.12.2020 IN I.A.NO.1 OF 2020.
13 VASANTHA, D/O. ANANTHAN
14 SATHI, D/O. ANANTHAN
15 CHANDRAMOHAN, S/O. ANANTHAN
16 SUMA, D/O. ANANTHAN
17 SULEKHA, D/O. ANANTHAN
(SL.NO. 12 TO 17 ARE RESIDING AT RAMAPURAM HOUSE, MADATHIYIL, IRITTY P.O., PIN - 670 703.) 18 KAMALAKSHI C., D/O. NARAYANI 19 GOURI C., D/O.NARAYANI, 20 SYAMALA C., D/O. NARAYANI, 21 CHANDRIKA C., D/O. NARAYANI (SL.NOS. 18 TO 21 ARE RESIDING AT VANIYAKKANDI HOUSE, P.O. KARA PERAVOOR, PIN - 670 673)
L.A.A.No.258 of 2017
22 CHERIYAKKADAVAN KUNHIRAMAN, S/O. DEVAKI, CHELORAKANDY HOUSE, EDAYANNUR P.O., PIN - 670
595.(DIED) 23 PREMARAJAN, S/O. BALAN 24 RAJEEVAN, S/O. BALAN 25 GEETHA, D/O. BALAN (SL.NOS. 23 TO 25 ARE RESIDING AT BALAVIHAR, MADATHIYIL, IRITTY P.O., PIN - 670 703) 26 CHERIYAKKADAVAN LAKSHMANAN, S/O. YESODHA, OHM ELAMPARA P.O. - 670 595.
27 CHERIYAKKADAVAN SURENDRAN, S/O. YESODHA, RIJISHA NIVAS, KEEZHOOR, IRITTY P.O., PIN - 670
703.(DIED) 28 CHERIYAKKADAVAN SYAMKUMAR, S/O. INDIRA, OHM, ELAMPARA P.O. PIN - 670 595.
29 CHERIYAKKADAVAN SARATH KUMAR, S/O. INDIRA, OHM, ELAMPARA P.O. - 670 595.
30 RAYAROTH KOTTAROM NARAYANI AMMA, KALATHIL VEEDU, ULIYIL P.O., REG.HOLDER, PIN - 670 702. SUPPLIMENTALS 31 K. YESODHA, W/O. LATE CHERIYAKKADAVAN GOPI, AGED 61,KATTILE PURAYIL VEEDU, PADUVILAYI AMSOM, VENGAD DESOM,THALASSERY TALUK- 670 612. 32 K. SUJATHA, AGED 42 YEARS, D/O. LATE CHERIYAKKADAVAN GOPI, KATTILE PURAYIL VEEDU, PADUVILAYI AMSOM, VENGAD DESOM,THALASSERY TALUK 33 K. PRASEETHA, AGED 40 YEARS D/O. LATE CHERIYAKKADAVAN GOPI, KATTILE PURAYIL VEEDU, PADUVILAYI AMSOM, VENGAD DESOM,THALASSERY TALUK
- 670 612.
L.A.A.No.258 of 2017
34 K. VINODAN, AGED 37 YEARS, S/O. LATE CHERIYAKKADAVAN GOPI, KATTILE PURAYIL VEEDU, PADUVILAYI AMSOM, VENGAD DESOM,THALASSERY TALUK
- 670 612.
(SUPPL. C31 TO 34 ARE THE LRS OF DECREASED C6 IMPLEADED AND AMENDED AS PER ORDER IN IA. 1636/12 DATED 09.08.2012) 35 THAYYIL PUTHIYAPURAYIL RASITHA, W/O. LATE CHERIYAKKADAVAN SURENDRANRESIDING AT RIJISHA NIVAS, KEEZHOOR P.O., THALASSERY TALUK,KANNUR DISTRICT - 670 703.
36 RIJISHA T.P., D/O. LATE C. SURENDRAN, RESIDING AT "RIJISHA NIVAS",KEEZHOOR P.O. KEEZHUR AMSOM DESOM,THALASSERY TALUK -670 703. 37 NEETHU T.P., D/O. LATE C. SURENDRAN, RESIDING AT "RIJISHA NIVAS",KEEZHOOR P.O. KEEZHUR AMSOM DESOM,THALASSERY TALUK - 670 703. (SUPPL. C35 TO 37 ARE THE LRS OF DECEASED C27 IMPLEADED AND AMENDED AS PER ORDER IN I.A. 636/2015 AND 637/15 DATED 12.03.2015) 38 POOKKANDY LAKSHMI, AGED 77 YEARS W/O.
CHERIYAKKADAVAN KUNHIRAMAN, HOUSEWIFE,RESIDING AT V.K. HOUSE, KEEZHALLUR AMSOM, KANAD DESOM, EDAYANNUR P.O., THALASSERY TALUK - 670 595. 39 P.AJAYAKUMAR, AGED 56 YEARS, S/O.
CHERIYAKKADAVAN KUNHIRAMAN, BUSINESS,RESIDING AT V.K. HOUSE, KEEZHALLUR AMSOM, KANAD DESOM, EDAYANNUR P.O., THALASSERY TALUK - 670 595. 40 P. AJITHA, AGED 52 YEARS, D/O. CHERIYAKKADAVAN KUNHIRAMAN, HOUSE WIFE,RESIDING AT V.K. HOUSE, KEEZHALLUR AMSOM, KANAD DESOM, EDAYANNUR P.O., THALASSERY TALUK - 670 595.
L.A.A.No.258 of 2017
41 P. ARUNAJA, AGED 49 YEARS, D/O. CHERIYAKKADAVAN KUNHIRAMAN, HOUSE WIFE,RESIDING AT V.K. HOUSE, KEEZHALLUR AMSOM, KANAD DESOM, EDAYANNUR P.O., THALASSERY TALUK - 670 595.
42 P. MOHANAN, AGED 46 YEARS, S/O. CHERIYAKKADAVAN KUNHIRAMAN, BUSINESS,RESIDING AT V.K. HOUSE, KEEZHALLUR AMSOM, KANAD DESOM, EDAYANNUR P.O., THALASSERY TALUK - 670 595.
43 P. SARALA, AGED 43 YEARS, D/O. CHERIYAKKADAVAN KUNHIRAMAN, HOUSE WIFE,RESIDING AT V.K. HOUSE, KEEZHALLUR AMSOM, KANAD DESOM, EDAYANNUR P.O., THALASSERY TALUK - 670 595.
44 P. USHA, AGED 40 YEARS, D/O. CHERIYAKKADAVAN KUNHIRAMAN, HOUSE WIFE,RESIDING AT V.K. HOUSE, KEEZHALLUR AMSOM, KANAD DESOM, EDAYANNUR P.O., THALASSERY TALUK - 670 595.
45 P. ANILKUMAR, AGED 26 YEARS, S/O.
CHERIYAKKADAVAN KUNHIRAMAN, COOLIE,RESIDING AT V.K. HOUSE, KEEZHALLUR AMSOM, KANAD DESOM, EDAYANNUR P.O., THALASSERY TALUK - 670 595. (SUPPL. C38 TO 45 ARE THE LRS OF DECEASED C22 IMPLEADED AND AMENDED AS PER ORDER IN IA 245/16 & IA 246/16 DATED 02.03.2016) 46 REQUISITION AUTHORITY, REPRESENTED BY MANAGING DIRECTOR KINFRA, VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 001.
R1, R2, R18 & R26 BY ADVS. SRI.R.SURENDRAN R1, R2, R18 & R26 SRI.SERGI JOSEPH THOMAS R1, R2, R18 & R26 SRI.P.SAJU R46 BY SRI.P.U.SHAILAJAN THIS LAND ACQUISITION APPEAL HAVING COME UP FOR FINAL HEARING ON 11.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
L.A.A.No.258 of 2017
JUDGMENT
P.G. Ajithkumar, J.
This appeal under Section 54 of the Land Acquisition Act,
1984 is directed against the judgment and decree dated
22.06.2016 in L.A.R.No.241 of 2011 before the Sub Court,
Thalassery.
2. 0.8099 hectares of land belonging to the claimants
was acquired for the purpose of establishing Kannur Airport.
Dissatisfied with the compensation awarded by the Land
Acquisition Officer, the claimants raised protest and thereupon
the matter was referred. The Reference Court as per the
judgment dated 22.06.2016 enhanced and refixed the land
value as Rs.39,250/- per Are. The State has preferred this
appeal challenging the said judgment and decree.
3. There was delay in filing this appeal. The delay was
condoned as per the order dated 15.12.2022 in
C.M.Appl.No.366 of 2017.
4. The respondents entered appearance through their
learned counsel.
L.A.A.No.258 of 2017
5. Today, when this matter is taken up for
consideration, the learned Senior Government Pleader
appearing for the appellant would submit that in the appeals
filed by the State in relation to the acquisition of land under
the same notification were decided by this Court against the
State.
6. The learned Senior Government Pleader produced
for our perusal the judgment dated 22.01.2018 in L.A.A.No.11
of 2013 and connected appeals. The learned Senior
Government Pleader would submit that in the light of the said
judgment, this appeal need not be proceeded with further.
7. Recording the said submission, this appeal is
dismissed as not pressed.
All the pending interlocutory applications are closed.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE dkr
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