Kerala High Court
The Special Tahsildar (La) Office vs K.Muralidharan on 16 February, 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 MRS. JUSTICE SHOBA ANNAMMA EAPEN
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
LA.APP. NO. 139 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 13.11.2019 IN LAR
14/2013 ON THE FILES OF SUB COURT, NEYYATTINKARA
APPELLANTS/RESPONDENT IN LAR:
1 THE SPECIAL TAHSILDAR (LA) OFFICE, VIZHINJAM SEA
PORT, KALLUVETTANKUZHY, VENGANOOR P.O., PIN - 695
523.
2 MANAGING DIRECTOR, VIZHINJAM INTERNATIONAL SEA PORT
LTD., 9TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THAMPANOOR, PIN - 695 014. (DELETED AND ADDED AS
ADDITIONAL SECOND RESPONDENT)
ADV. T.K. SHAJAHAN SR GP
RESPONDENTS/CLAIMANT IN LAR:
1. K.MURALIDHARAN, S/O.KESAVAN, MANAGING DIRECTOR,
MURALYA PROPERTIES PVT.LTD., T.C.13/2187, NOW
RESIDING AT REVATHI, YEROOR P.O., ANCHAL, KOLLAM,
PIN - 691 312.
2. MANAGING DIRECTOR, VIZHINJAM INTERNATIONAL SEA PORT
LTD., 9TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THAMPANOOR, PIN - 695 014.
IS DELETED FROM THE POSITION OF 2ND APPELLANT AND
ADDED AS 2ND RESPONDENT VIDE ORDER DATED 31.03.2021
IN I.A NO.1/2021.
BY ADV SRI.K.P.SUJESH KUMAR FOR R1
ADV.VIPIN P. VARGHESE FOR R2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
16.02.2024 ALONG WITH LAA NOS.171/2020 AND 201/2020, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
LA.APP. NO. 171 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 13.11.2019 IN LAR
16/2013 ON THE FILES OF SUB COURT, NEYYATTINKARA
APPELLANT/1ST RESPONDENT IN LAR:
THE SPECIAL TAHSILDAR, LA OFFICE, VIZHINJAM SEA
PORT, KALLUVETTANKUZHY, VENGANOOR P.O.
BY ADV GOVERNMENT PLEADER
ADV.T.K.SHAJAHAN SR GP
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 K.MURALIDHARAN, S/O. KESAVAN, MANAGING DIRECTOR,
MURALYA PROPERTIES PVT.LTD., T.C.13/2187, NOW
RESIDING AT REVATHI, YEROOR P.O., ANCHAL, KOLLAM-691
312
2 THE MANAGING DIRECTOR, VIZHINJAM INTERNATIONAL SEA
PORT LTD., 9TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THAMPANOOR P.O-695 014
BY ADVS.
K.P.SUJESH KUMAR FOR R1
ADARSH MATHEW FOR R2
ATHIRA ANTONY FOR R2
DHANYA T MALLAR FOR R2
SRI.VIPIN P.VARGHESE SC FOR R2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
16.02.2024 ALONG WITH LAA NOS.139/2020 AND 201/2020, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
LAA. Nos.139, 171 & 201 of 2020
..3..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
LA.APP. NO. 201 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 13.11.2019 IN LAR
15/2013 ON THE FILES OF SUB COURT, NEYYATTINKARA
APPELLANT/1ST RESPONDENT IN LAR:
THE SPECIAL TAHSILDAR, LA OFFICE, VIZHINJAM SEA
PORT, KALLUVETTANKUZHY, VENGANOOR P.O.
BY ADV GOVERNMENT PLEADER
ADV. T.K. SHAJAHAN SR GP
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 K. MURALIDHARAN, S/O. KESAVAN, MANAGING DIRECTOR,
MURALAYA PROPERTIES PVT.LTD., T.C. 13/2187, NOW
RESIDING AT REVATHI, YEROOR P.O. ANCHAL, KOLLAM 691
312.
2 THE MANAGING DIRECTOR,
VIZHINJAM INTERNATIONAL SEA PORT LTD, 9TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THAMPANOOR, 695 606.
BY ADV SRI.K.P.SUJESH KUMAR FOR R1
SRI.VIPIN P.VARGHESE SC FOR R2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
16.02.2024 ALONG WITH LAA NOS.139/2020 AND 171/2020, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
LAA. Nos.139, 171 & 201 of 2020
..4..
JUDGMENT
A. Muhamed Mustaque, J.
These appeals are dismissed in view of the fact that
we have already fixed the land value by enhancing the
compensation in the appeals preferred by the claimants.
Therefore, the appeals stand dismissed.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE
PR
