State Of Kerala vs K. Surendran Nair
2023 Latest Caselaw 9736 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                       LA.APP. NO. 145 OF 2018
        AGAINST THE JUDGMENT LAR 413/2010 OF II ADDITIONAL SUB
                       COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS IN LAR:


    1       STATE OF KERALA, REPRESENTED BY THE DISTRICT
            COLLECTOR, THIRUVANANTHAPURAM.

    2       THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT
            DIVISION, THIRUVANANTHAPURAM.

            SMT REKHA C NAIR-GP


RESPONDENT/CLAIMANT IN LAR :


            K. SURENDRAN NAIR, S/O.KRISHNA PILLAI, T.C.NO.50/541-1-
            2, CHITRA BHAVAN (KALLUVILA VEEDU), MANACADU VILLAGE,
            KARAMANA P.O., THIRUVANANTHAPURAM-695002.




     THIS LAND ACQUISITION APPEAL HAVING COME UP FOR ADMISSION ON
13.09.2023, ALONG WITH LA.App..159/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 LAA NO.145 OF 2018 & con.case
                                      2

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA,
                                  1945
                        LA.APP. NO. 159 OF 2018
   AGAINST THE JUDGMENT LAR 532/2010 OF II ADDITIONAL SUB
                        COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS IN LAR:


     1      STATE OF KERALA, REPRESENTED BY THE DISTRICT
            COLLECTOR, THIRUVANANTHAPURAM.

     2      THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT
            DIVISION, THIRUVANANTHAPURAM.

                SMT REKHA C NAIR-GP


RESPONDENTS/CLAIMANTS IN LAR:


     1          SAMBU NAIR, KUNNATHUVILAKAM, KALADY,
                KARAMANA,THIRUVANANTHAPURAM-695002.

     2          SARADHAMMA-, KUNNATHUVILAKAM, KALADY, KARAMANA,
                THIRUVANANTHAPURAM-695002. -R2 IS REMOVED FROM
                THE PARTY ARRAY AT THE RISK OF THE APPELLANTS AS
                PER THE ORDER DATED 27.07.2020 IN I.A. NO. 1 OF
                2020

                SRI.R.T.PRADEEP
                SRI.P.RAMACHANDRAN NAIR


         THIS    LAND   ACQUISITION       APPEAL   HAVING   COME   UP   FOR
ADMISSION ON 13.09.2023, ALONG WITH LA.App..145/2018, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 LAA NO.145 OF 2018 & con.case
                                   3

                                JUDGMENT

[LA.App. Nos.145/2018, 159/2018]

The learned counsel for the parties were ad idem that the

learned Sub Judge, Thiruvananthapuram has issued certain

orders in LAR No.563/2010, consequent to the remand order

issued by this Court in LAA No.101/2018, whereby, the value of

the land has been fixed as Rs.7,41,000/- per Are.

2. The learned counsel for the respondents submitted that

they would not stand in the way of the afore appeals also being

allowed in terms of the findings of the learned Sub Judge.

In the afore circumstances, these appeals are allowed

fixing the land value as Rs.7,41,000/- per Are.

The respondents are entitled to all statutory benefits as is

legally permissible.

Sd/- DEVAN RAMACHANDRAN JUDGE stu