Kerala High Court

State Of Kerala vs Pareethu Beeravu on 1 February, 2023

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR.JUSTICE A.MUHAMED MUSTAQUE
                               &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                    LA.APP. NO. 313 OF 2013
    AGAINST THE JUDGMENT AND DECREE DATED 24/6/2010 IN
 L.A.R.NO.129/2008 OF III ADDITIONAL SUB COURT, ERNAKULAM
                             -----

APPELLANTS/CLAIMANTS 1, 2 & 9 TO 23 IN LAR NO.129/08:

1 PAREETHU BEERAVU, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD (DIED ON 1-11-2008). 2 PAREEDU MAMU, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD (DIED ON 30-6-2004). 3 KHADEEJAMMA, W/O.PAREEDU MAMU, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD. 4 ASHRAF, S/O.PAREEDU MAMU, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD.

5 MUHAMMED ALI (ALIKUNJU), S/O.PAREEDU MAMU, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD. 6 FATHIMA, D/O.PAREEDU MAMU, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD. 7 AYSHA BEEVI, D/O.PAREEDU MAMU, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD. 8 SELMATH, D/O.PAREEDU MAMU, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD.

**9 KUNJIPATHUMMA, PANDARATHUMALAYIL THENGODU, KAKKANAD. (DIED) 10 AYSHA, THENILALAF (H), THALAKKOTTUMOOLA, THENGODU.

11 BEEVI, CHAKKARAVEETTIL, THRIKKAKARA.P.O., PADAMUGHAL, KAKKANAD.

12 SABIYA, ELAVAKKATTUVEETTIL, THAIKKOTTUMOOLA, THENGODU KAKKANAD.

L.A.App.No.313/2013 and conn.cases 2

13 SUBAIDA, PORUNIKKAL VEETTIL, EDATHALA.P.O., ALUVA.

14 RAMLA, PANDARATHIMALAYIL, KODIYAMMATTOM(H), THENGODU.P.O., KAKKANAD.

15 PAREETH, PANDARATHIMALAYIL, THENGODU.P.O., KAKKANAD.

16 KHADERKUNJU, PANDARATHIMALAYIL, THENGODU.P.O., KAKKANAD.

17 MUHAMMED KUNJU, PANDARATHIMALAYIL, THENGODU.P.O., KAKKANAD.

IT IS RECORDED THAT THE LEGAL HEIRS OF THE DECEASED APPELLANT 9 IS ALREADY IN THE PARTY ARRAY AS APPELLANTS 10 T0 17 AS PER ORDER DATED 14.11.2022.

BY ADVS.

SRI.ABRAHAM VAKKANAL (SR.) SRI.DIJO SEBASTIAN SRI.PAUL ABRAHAM VAKKANAL

RESPONDENTS/RESPONDENTS 1 & 2 AND CLAIMANTS 3 TO 8 IN LAR NO.129/08:

1 STATE OF KERALA, REPRESENTED BY SPL.

TAHSILDAR (LA), KOCHI REFINERIES LTD. THRIPUNITHURA, PIN-682031.

2 THE CHIEF EXECUTIVE OFFICER, INFO PARK, KUSUMAGIRI, KAKKANAD-682030. 3 PAREED KHADER, PANDARATHIL PURAYIDOM, THENGODU.P.O., KAKKANAD-682030. (DIED) 4 KUNJU MUHAMMED, S/O.LATE KHADER PUTHUKKARA, PANDARATHIL PURAYIDOM, THENGODU.P.O., KAKKANAD-682030.

5 ALIYAR, S/O.LATE KHADER PUTHUKKARA, PANDARATHIL PURAYIDOM, THENGODU.P.O., KAKKANAD-682030.

6 ASAINAR, S/O.LATE KHADER PUTHUKKARA, PANDARATHIL PURAYIDOM, THENGODU.P.O., KAKKANAD-682030.

7 BEEPATHU, D/O.LATE KHADER PUTHUKKARA, L.A.App.No.313/2013 and conn.cases 3

PANDARATHIL PURAYIDOM, THENGODU.P.O., KAKKANAD-682030.

8 SAINABA, D/O. LATE KHADER PUTHUKKARA, PANDARATHIL PURAYIDOM, THENGODU.P.O., KAKKANAD-682030. BY ADVS.

SRI.ANIL THOMAS, SC, INFOPARK FOR R2 SRI.ABRAHAM K.JOHN FOR R4 TO R8 SMT.C.G.ARUNDHATHI FOR R4 TO R8 SMT.RASHMI. K.V., SC, INFOPARK FOR R2 K.A.THANU MOL M.GOPIKRISHNAN NAMBIAR FOR R2 K.JOHN MATHAI FOR R2 JOSON MANAVALAN FOR R2 KURYAN THOMAS FOR R2 PAULOSE C. ABRAHAM FOR R2 RAJAKANNAN FOR R2 BY SENIOR GOVERNMENT PLEADER, SMT.REKHA C NAIR

THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 01.02.2023, ALONG WITH LA.App.NO.368/2013, 492/2013 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

L.A.App.No.313/2013 and conn.cases 4

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE A.MUHAMED MUSTAQUE & THE HONOURABLE MRS.JUSTICE SHOBA ANNAMMA EAPEN WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944 LA.APP.NO.368 OF 2013 AGAINST THE JUDGMENT IN LAR NO.40/2009 OF III ADDITIONAL SUB COURT, ERNAKULAM APPELLANT/RESPONDENT:

STATE OF KERALA, REPRESENTED BY THE SPECIAL TAHSILDAR (LA), KOCHI REFINERIES LTD., VYTTILA, THRIPUNITHURA.

BY ADVS.

BY SENIOR GOVERNMENT PLEADER, SMT.REKHA C NAIR

RESPONDENTS/CLAIMANTS & ADDL.RESPONDENT NO.2:

1 KUNJU MUHAMMED, S/O.KHADER, PANDARATHUPURAYIDAM, THENGODUKARA, KAKKANAD VILLAGE-682 030. 2 ALIYAR, S/O.LATE KHADER, PUTHUKKARA, PANDARATHUPURAYIDATHIL, THENGODUKARA, KAKKANAD VILLAGE-682 030.

3 ASSAINAR, S/O.LATE KHADER, PUTHUKKARA, PANDARATHUPURAYIDATHIL, THENGODUKARA, KAKKANAD VILLAGE-682 030.

4 BEEPATHU, D/O.LATE KHADER, PUTHUKKARA, PANDARATHUPURAYIDATHIL, THENGODUKARA, KAKKANAD VILLAGE-682 030.

5 SAINABA, D/O.LATE KHADER, PUTHUKKARA, PANDARATHUPURAYIDATHIL, THENGODUKARA, KAKKANAD VILLAGE-682 030.

6 THE CHIEF EXECUTIVE OFFICER, INFO PARK, KUSUMAGIRI, KAKKANAD-682 030. BY ADVS.

SUNIL.V.MOHAMED FOR R6 M.GOPIKRISHNAN NAMBIAR FOR R6 L.A.App.No.313/2013 and conn.cases 5

K.JOHN MATHAI FOR R6 JOSON MANAVALAN FOR R6 KURYAN THOMAS FOR R6 PAULOSE C. ABRAHAM FOR R6 RAJA KANNAN FOR R6 ABRAHAM K.JOHN FOR R1 TO R5 C.G.ARUNDHATHI FOR R1 TO R5

THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 01.02.2023, ALONG WITH LA.App.NO.313/2013 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: L.A.App.No.313/2013 and conn.cases 6

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE & THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944 LA. APP. NO.492 OF 2013 AGAINST THE JUDGMENT AND DECREE IN LAR NO.129/2008 DATED 24/06/2010 OF III ADDITIONAL SUB COURT, ERNAKULAM APPELLANT/RESPONDENT:

STATE OF KERALA, REPRESENTED BY THE SPECIAL TAHSILDAR(LA), KOCHI REFINERIES LTD., THRIPUNITHURA.

BY SENIOR GOVERNMENT PLEADER, SMT.REKHA C NAIR

RESPONDENTS/CLAIMANTS & ADDL.RESPONDENT 2:

*1 PAREETHU BEERAVU, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD,PIN-682030(DIED). *2 PAREED MAMU PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD-682030(DIED). *3 PAREED KHADER, PANDARATHIL PURAYIDAM, THENGODU,KAKKANAD-682030(DIED). 4 KUNJU MUHAMMED, S/O.LATE KHADER, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD-682030.

5 ALIYAR, S/O.LATE KHADER,PUTHUKKARA, PANDARATHIL PURAYIDAM,THENGODU, KAKKANAD-682030.

6 ASSAINAR, S/O.LATE KHADER, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD-682030.

7 BEEPATHU, D/O.LATE KHADER, PUTHUKKARA, L.A.App.No.313/2013 and conn.cases 7

PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD-682030.

8 SAINABA, D/O.LATE KHADER, PUTHUKKARA, PANDARATHIL PURAYIDAM,THENGODU, KAKKANAD-682030.

9 KHADEEJAMMA, W/O.PAREED MAMU, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD-682030.

10 ASHRAF, S/O.PAREED MAMU, PUTHUKKARA, PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD-682030.

11 MUHAMMED ALI (ALIKUNJU), S/O.PAREED MAMU,PUTHUKKARA,PANDARATHIL PURAYIDAM, THENGODU, KAKKANAD-682030.

12 FATHIMA, D/O.PAREED MAMU, MANTHRAKKETTU HOUSE, PINARMUNDA, KUNNATHUNADU, BRAHMAPURAM-683562.

13 AYSHA BEEVI, D/O.PAREEDU MAMU, CHINGATHIL HOUSE, ERUMATHALA, ALUVA-683101.

14 SELMATH, D/O.PAREEDU MAMU,PUTHOORKKADAM HOUSE, MUDIKKAL.P.O, KUNNATHUNADU-683562. *15 KUNJIPATHUMMA, PANDARATHUMALAYIL, THENGODU.P.O, KAKKANAD-682030(DIED). 16 AYSHA, THENILALF HOUSE, THALAKKOTTUMOOLA, THENGODU.

17 BEEVI, CHAKKARAVEETTIL, THRIKKAKARA.P.O, PADAMUGHAL, KAKKANAD, PIN-682030. 18 SABIYA, ELAVAKKATTUVEETTIL, THAIKKOTTUMOOLA, THENGODU, KAKKANAD-682030.

19 SUBAIDA, PORUNIKKAL VEETTIL, EDATHALA.P.O, ALUVA.

20 RAMLA, PANDARATHIMALAYIL, THENGODU.P.O, KAKKANAD.

21 PAREETH, PANDARATHIMALAYIL, THENGODU.P.O, KAKKANAD.

L.A.App.No.313/2013 and conn.cases 8

22 KHADERKUNJU, PANDARATHIMALAYIL, THENGODU.P.O, KAKKANAD-682030. 23 MUHAMMED KUNJU, PANDATHUNDIYIL, THENGODU.P.O, KAKKANAD-682030. 24 THE CHIEF EXECUTIVE OFFICER INFO PARK, KUSUMAGIRI, KAKKANAD-682030.

IT IS RECORDED THAT THE RESPONDENTS NO.1,2,3 AND 15 ARE NO MORE AND THE RIGHT TO SUE AGAINST THEM SURVIVES ON THE SURVIVING RESPONDENTS ALONE, VIDE ORDER DATED 20.10.2016 IN I.A.1063/2016. BY ADVS.

M.GOPIKRISHNAN NAMBIAR FOR R24 SRI.DIJO SEBASTIAN FOR R9 TO R14 & R16 TO R23 SMT.VINEETHA SUSAN THOMAS FOR R9 TO R14 & R16 TO R23 K.JOHN MATHAI FOR R24 JOSON MANAVALAN FOR R24 KURYAN THOMAS FOR R24 PAULOSE C. ABRAHAM FOR R24 RAJA KANNAN FOR R24 ABRAHAM K. JOHN FOR R4 TO R8 ARUNDATHI C.G. FOR R4 TO R8

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE & THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944 LA.APP.NO.602 OF 2022 AGAINST THE JUDGMENT & DECREE DATED 24.06.2010 IN L.A.R.NO.40/2009 OF III ADDITIONAL SUB COURT, ERNAKULAM APPELLANTS/CLAIMANTS:

1 KUNJU MOHAMMED, AGED 68 YEARS, S/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

2 ALIYAR, AGED 62 YEARS, S/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

3 ASSAINAR, AGED 60 YEARS, S/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

4 BEEPATHU, AGED 72 YEARS, D/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

5 SAINABA, AGED 66 YEARS, D/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT. BY ADVS.

ABRAHAM K.JOHN C.G.ARUNDHATHI RAHUL GOVIND UTHARA ASOKAN

RESPONDENTS/RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SPECIAL TAHSILDHAR (L.A.), KOCHI REFINERIES LTD., L.A.App.No.313/2013 and conn.cases 10

TRIPOONITHURA, VYTTILA, ERNAKULAM DISTRICT. 2 THE CHIEF EXECUTIVE ENGINEER, INFO PARK, KUSUMAGIRI, KAKKANADU, ERNAKULAM DISTRICT, PIN-682030. BY SENIOR GOVERNMENT PLEADER, SMT.REKHA C.NAIR

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE & THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944 LA.APP. NO. 606 OF 2022 AGAINST THE JUDGMENT IN L.A.R.NO.129/2008 OF III ADDITIONAL SUB COURT, ERNAKULAM APPELLANTS/CLAIMANTS 4 TO 8:

1 KUNJU MOHAMMED, AGED 68 YEARS, S/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT. 2 ALIYAR, AGED 62 YEARS, S/O. LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

3 ASSAINAR, AGED 60 YEARS, S/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

4 BEEPATHU, AGED 72 YEARS, D/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

5 SAINABA, AGED 66 YEARS, D/O.LATE KHADER, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

BY ADVS.

ABRAHAM K.JOHN C.G.ARUNDHATHI RAHUL GOVIND UTHARA ASOKAN

RESPONDENTS/CLAIMANTS 9 TO 23:

1 STATE OF KERALA, REPRESENTED BY SPECIAL TAHSILDHAR, (L.A), KOCHI REFINERIES LTD., TRIPOONITHURA, VYTTILA, ERNAKULAM DISTRICT.

2 THE CHIEF EXECUTIVE OFFICER, INFO PARK, KUSUMAGIRI, KAKKANADU, ERNAKULAM DISTRICT, PIN-682030.

L.A.App.No.313/2013 and conn.cases 12

3 KHADEEJAMMA, W/O. LATE PAREETH MAMU, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT. 4 ASHARAF, S/O.LATE PAREETH MAMU, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT. 5 MUHAMMED ALI @ ALIKUNJU, S/O.LATE PAREETH MAMU, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

6 FATHIMA, D/O.LATE PAREETH MAMU, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

7 AYSHA BEEVI, D/O. LATE PAREETH MAMU, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT. 8 SELMATH, D/O.LATE PAREETH MAMU, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT. 9 AYSHA, THENILAF HOUSE, W/O.LATE PAREETH MAMU, PANDARATHU PURAYIDAM, THENGODUKARA, KAKKANADU, ERNAKULAM DISTRICT.

10 BEEVI, CHAKRAVEETTIL, THRIKKAKKARA P.O., PADAMUGHAL, KAKKANADU, ERNAKULAM DISTRICT. 11 SABIYA, ELAVAKKATTUVEETTIL, THAIKKATTUMOOLA, THENGODU, KAKKANAD, ERNAKULAM DISTRICT. 12 SUBAIDA, PORUNIKKAL VEETTIL, EDATHALA P.O., ALUVA, ERNAKULAM DISTRICT.

13 RAMLA, PANDARATHIMALAYIL, KODIYAMATTOM HOUSE, THENGODU P.O., KAKKANADU, ERNAKULAM DISTRICT. 14 PAREETH, PANDARATHIMALAYIL, THENGODU P.O., KAKKANADU. 15 KHADERKUNJU,PANDARATHIMALAYIL, KODIYAMATTOM HOUSE, THENGODU P.O., KAKKANADU, ERNAKULAM DISTRICT. 16 MUHAMMED KUNJU, PANDARATHIMALAYIL, THENGODU P.O., KAKKANADU, ERNAKULAM DISTRICT. BY SENIOR GOVERNMENT PLEADER, SMT. REKHA C NAIR FOR R1

JUDGMENT [LA.App.Nos.313/2013, 368/2013, 492/2013, 602/2022, 606/2022]

A.Muhamed Mustaque, J.

These appeals are filed by the State and the

claimants. The Land Acquisition Officer issued a

notification. The acquisition was for the purpose of

expansion of Infopark, Kakkanad, Kochi. The details

of the acquisition and compensation notified by the

Land Acquisition Officer and enhancement given by the

Sub Court are as below:

  4(1) Notification                     18/11/03
  Possession taken                      04/12/06

Total extent involved in 123.20 Ares these appeals

The categories subject 8 and 11 matter of these appeals

Category 8 Nature of the Wet land land

Total extent 112.09 Ares

Valuation Land Acquisition Officer valued at Rs.5,900/- per Are.

L.A.App.No.313/2013 and conn.cases 14

Land value The land value fixed by the Land Acquisition Officer at Rs.27,734/- per Are.


  Category 11
  Nature of the            bund
  land

  Total extent             11.11 Ares

  Valuation                Land Acquisition Officer valued
                           at Rs.7130/- per Are.
  Land value               The land value fixed by the

Reference Court at Rs.33,516/- per Are

2.In the appeals filed by the State, the main

contention raised by the learned Government Pleader

is that the land value fixed by the reference court

is based on Ext.B3 and Ext.A3 to A6 sale deeds. The

learned Government Pleader further submitted that

Exts.A3 to A6 sale deeds were executed by the other

land owners based on a District Level Purchase

Committee Meeting (DLPC). At the DLPC meeting, it was

discussed with the land owners whose lands are

involved in the notification for the purchase of the

land on a negotiated settlement. Accordingly, land

value for category-8 was agreed in that meeting at

Rs.27,734/-per Are and for the land owners in L.A.App.No.313/2013 and conn.cases 15

category-11, Rs.33,516/- per Are. It is further

submitted that those land owners will not be entitled

for any other statutory benefits as contemplated

under the Land Acquisition Act, 1894. Therefore, it

is submitted that fixing the land value at par with

consideration paid to the land owners in Exts.A3 to

A6 is illegal and unsustainable.

3. The learned senior counsel appearing for the

claimants, Sri.Abraham Vakkanal and Sri.Abraham

K.John in respect of the same category of the land

would argue that, the land was acquired for Infopark

and they have given the land on lease immediately

after six months of acquisition at the rate of

Rs.42,000/- per cent. It is submitted that even

while calculating the reclamation cost atleast

claimants would be entitled for Rs.30,000/- per cent.

Therefore, they seek enhancement of the land value.

4. The land is located at Kakkanad in Ernakulam

District. The acquisition was in the year 2006. It

is true that no documents were produced by the

claimants to claim the land value fixed by the

reference court. The reference court relied on the L.A.App.No.313/2013 and conn.cases 16

sale deeds executed with the land owners pursuant to

DLPC meeting. The compensation package has been

decided after negotiation. Those land owners will

have to forego all other statutory benefits as

available to them under the Land Acquisition Act,

1894. The reference court ought not to have relied

on Exts.A3 to A6 for determining compensation.

However, it may be a relevant factor while taking

into account the commission report filed in this

matter, though the commissioner as such cannot fix

the land value. The importance of locality and

availability of other public institutions cannot be

lost sight of by the reference court.

5. The land owners who have executed Exts.A3 to

A6 better thought not to embark upon litigation to

redetermine the compensation and decided to accept

the compensation amount offered to them. Taking

into account all the circumstances related to the

matter including the location in the commission

report etc., we are of the view that the land value

fixed by the reference court is modest and

appropriate in the circumstances. However, absolutely L.A.App.No.313/2013 and conn.cases 17

there is nothing on record and no other materials are

before us to uphold the enhancement claimed by the

claimants in these appeals. Their claim that the

compensation amount should be enhanced proportionate

to the lease rate fixed by the requisition authority

cannot be acceded. It is to be noted that the land

had undergone development and the lessees are offered

many benefits under the Special Economic Zone. It is

based on the benefits flowing out of the location of

the land within the Special Economic Zone that such

rate on lease might have been fixed by the

requisition authority. That cannot be a factor to

reckon the land value claimed by the claimants.

Accordingly,         all     these        appeals    fail     and   are

dismissed.       No costs.

                                                     Sd/-
                                             A.MUHAMED MUSTAQUE,
                                                     JUDGE


                                                     Sd/-
                                             SHOBA ANNAMMA EAPEN
                                                     JUDGE
ln

L.A.App.No.313/2013 and conn.cases 18

APPENDIX OF L.A.APPEAL NO.313/2013

APPELLANTS' ANNEXURES:

ANNEXURE A1 : TRUE CERTIFIED COPY OF DOCUMENT NO.486/2011 OF THE KAKKANAD SUB REGISTRY OFFICE. L.A.App.No.313/2013 and conn.cases 19

APPENDIX OF L.A.APPEAL NO.492/2013

APPELLANTS' ANNEXURES:

ANNEXURE A1 : A TRUE COPY OF THE G.O.(MS) NO.26/2006 DATED 22.10.2006 L.A.App.No.313/2013 and conn.cases 20

APPENDIX OF L.A.APPEAL NO.368/2013

APPELLANTS' ANNEXURES:

ANNEXURE A1 : A TRUE COPY OF THE G.O.(MS) NO.26/2006 DATED 22.10.2006.