The Manager, Kerala Feeds Ltd vs Chandran
2024 Latest Caselaw 9793 Ker

Kerala High Court

The Manager, Kerala Feeds Ltd vs Chandran 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. 279 OF 2012
    AGAINST THE AWARD DATED 18.03.2011 IN LAR NO.56 OF 2009 OF
                   ADDITIONAL SUB COURT, KOLLAM
APPELLANT/2ND RESPONDENT :

          THE MANAGER,
          KERALA FEEDS LTD.
          KARUNAGAPPALLY, KOLLAM DIST.
          BY ADVS.
          P.GOPINATH (SR.)
          JOSEPH M.P.


RESPONDENTS/CLAIMANTS AND 1ST RESPONDENT :

    1     CHANDRAN
          CHANDRAKANDAM VEED,
          KALLELIBHAGOM MURI,
          KALLELIBHAGOM,
          NOW RESIDING AT SMITHA BHAVANAM,
          (KALLIL VEEDU) PADA NORTH,
          KARUNAGAPPALLY, PIN-690518
    2     INDIRA
          W/O.CHANDRAN, DO. DO.
    3     KERALA STATE
          REPRESENTED BY THE DISTRICT COLLECTOR,
          KOLLAM, PIN-6910001
          BY ADVS.
          SMT.CHITHRA.S.BABU
          SRI.K.SIJU
          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.279 of 2012
                                   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