Raveen Sydney vs State Of Kerala
2023 Latest Caselaw 7696 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
    THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                  &
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                     LA.APP. NO. 85 OF 2023
     AGAINST THE JUDGMENT AND DECREE IN LAR 56/2014 OF
         II ADDITIONAL SUB COURT,THIRUVANANTHAPURAM
APPELLANT/CLAIMANT IN LAR NO.56/2014:

            RAVEEN SYDNEY,AGED 63 YEARS
            S/O.SYDNEY JOHN, T.C 2/94(13/144),
            PRESENT T.C 14/4530, SYDNEY LANE,
            KESAVADASAPURAM, ULLOOR VILLAGE,
            THIRUVANANTHAPURAM TALUK, PIN - 695011
            BY ADVS.
            RAJU SEBASTIAN VADAKKEKKARA
            S.RAJASEKHARAN NAIR
            S.KRISHNA KUMAR (MANGALAM)
            SABAD K.H.
            SANTHOSH BHASKARAN NAIR
            BERTRAND BASIL
            RIFSA REBAIE


RESPONDENT/RESPONDENT IN LAR NO.56/2014:

            STATE OF KERALA,
            REPRESENTED BY THE DISTRICT COLLECTOR,
            THIRUVANANTHAPURAM, PIN - 695043
            BY SR.GOVERNMENT PLEADER SRI.A.J.VARGHESE



     THIS    LAND   ACQUISITION       APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 14.07.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 L.A.A 85 of 2023
                                            2

         A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
                       ......................................................
                                L.A.App.No.85 of 2023
                   .................................................................
                    Dated this the 14th day of July, 2023


                                     JUDGMENT

Mohammed Nias.C.P.J

The appellant is the claimant in LAR No.56 of 2014 on the file of the II

Additional Sub Court, Thiruvananthpuram, pertaining to the acquisition of

land for widening the road from Kesavadasapuram mosque to Chaithanya

Hospital, Thiruvananthapuram. It is submitted by both sides that the

connected matters under the very same notification have already been

disposed of by this Court on 28.11.2022 in LAA Nos.40/2019, 42/2019,

47/2019, 55/2019 and 50/2019 by enhancing the land value.

Accordingly, we fix the land value as fixed in the above common

judgment. However, the appellant will not be entitled for any interest covered

by the period of delay of 375 days in filing the appeal before this Court.

The appeal is allowed as above.

Sd/- A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/-MOHAMMED NIAS C.P.

JUDGE

dlk 14.7.2023