The Managing Director, Kerala Feeds Ltd vs Santhosh
2024 Latest Caselaw 9732 Ker

Kerala High Court

The Managing Director, Kerala Feeds Ltd vs Santhosh 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. 34 OF 2018
APPEAL AGAINST THE JUDGMENT AND DECREE DATED 20.12.2016 IN LAR
           NO.13 OF 2011 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      SANTHOSH
             S/O.GANGADHARAN,
             THOTTUKKARA VEEDU,
             KALLELIBHAGAM MURI,
             KALLELIBHAGAM VILLAGE,
             KARUNAGAPPALLY, KOLLAM-690 519
      2      STATE OF KERALA
             REPRESENTED BY DISTRICT 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.34 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