The Managing Director, Kerala Feeds Ltd vs Vasanthakumari
2024 Latest Caselaw 9729 Ker

Kerala High Court

The Managing Director, Kerala Feeds Ltd vs Vasanthakumari on 4 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                   &
           THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                       LA.APP. NO.6 OF 2018
  APPEAL AGAINST THE JUDGMENT AND DECREE DATED 03.06.2016 IN LAR
           NO.24 OF 2010 OF PRINCIPAL SUB COURT, KOLLAM
APPELLANT/2ND RESPONDENT :

          THE MANAGING DIRECTOR,
          KERALA FEEDS LTD.
          KALLETTUMKARA,
          THRISSUR-680 683
          BY ADV JOSEPH M.P.


RESPONDENTS/CLAIMANT & 1ST RESPONDENT :

    1     VASANTHA KUMARI
          VILAYIL KIZHAKKATHIL,
          KALLELIBHAGOM,
          KARUNAGAPPALLI-690 519.
    2     STATE OF KERALA
          REP. BY DISTRCIT COLLECTOR
          KOLLAM -691 013
          SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
     THIS LAND ACQUISITION APPEAL HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 LA.App.No.6 of 2018
                                   2



                             JUDGMENT

A.Muhamed Mustaque, J.

This case has been settled in the mediation.

Accordingly, in super-session of the impugned order, this

case is disposed of in the light of the settlement. The

settlement agreement is form part of this judgment. It is

made clear that wherever the parties are entitled for

refund, the refund is also ordered to such parties.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

M.A.ABDUL HAKHIM JUDGE rkj