Kerala High Court
K.Muralidharan vs The Special Tahsildar 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. 85 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 13.11.20196 IN LAR
14/2013 ON THE FILES OF THE SUB COURT, NEYYATTINKARA
APPELLANT/CLAIMANT:
K.MURALIDHARAN, S/O. KESAVAN, MANAGING DIRECTOR,
MURALYA PROPERTIES PRIVATE LIMITED, TC 13/2187,
RESIDING AT REVATHI, YEROOR P.O. ANCHAL, KOLLAM
691 312.
BY ADV K.P.SUJESH KUMAR
RESPONDENTS/RESPONDENTS:
1 THE SPECIAL TAHSILDAR, LA OFFICE, VIZHINJAM SEA
PORT, KALLUVETTANKUZHY, VENGANOOR P.O.
THIRUVANANTHAPURAM 695 042.
2 MANAGING DIRECTOR, VIZHINJAM INTERNATIONAL SEA
PORT LIMITED, 9TH FLOOR, KSRTC BUS TERMINAL
COMPLEX, THAPANOOR, THIRUVANANTHAPURAM 695 014.
ADV. T.K. SHAJAHAN SR GP FOR R1
ADV. VIPIN P. VARGHESE SC FOR R2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 16.02.2024 ALONG WITH LAA NOS.156/2021 &
160/2021, 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. 156 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 13.11.2019 IN LAR
15/2013 ON THE FILES OF THE SUB COURT, NEYYATTINKARA
APPELLANT/CLAIMANT:
K.MURALIDHARAN, S/O.KESAVAN, MANAGING DIRECTOR,
MURALYA PROPERTIES PRIVATE LIMITED,TC 13/2187,
RESIDING AT REVATHI,YEROOR.P.O, ANCHAL, KOLLAM,
PIN-691 312.
BY ADV K.P.SUJESH KUMAR
RESPONDENTS/RESPONDENTS:
1 THE SPECIAL TAHSILDAR, LA OFFICE,VIZHINJAM SEA
PORT, KALLUVETTANKUZHY, VENGANOOR.P.O,
THIRUVANANTHAPURAM, PIN-695 042.
2 MANAGING DIRECTOR, VIZHINJAM INTERNATIONAL SEA
PORT LIMITED,9TH FLOOR,KSRTC BUS TERMINAL
COMPLEX,THAMPANOOR, THIRUVANANTHAPURAM,PIN-695
014.
ADV. T.K. SHAJAHAN SR GP FOR R1
ADV. VIPIN P. VARGHESE SC FOR R2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 16.02.2024 ALONG WITH LAA NOS.85/2021 &
160/2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LAA. Nos.85, 156 & 160 of 2021
..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. 160 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 13.11.2019 IN LAR
16/2013 ON THE FILES OF THE SUB COURT, NEYYATTINKARA
APPELLANT/CLAIMANT:
K.MURALIDHARAN, AGED 53 YEARS, S/O KESAVAN,
MANAGING DIRECTOR, MURALYA PROPERTIES PRIVATE
LIMITED, TC 13/2187, RESIDING AT REVATHI,
YEROOR.P.O, ANCHAL, KOLLAM, PIN-691 312.
BY ADV K.P.SUJESH KUMAR
RESPONDENTS/RESPONDENTS:
1 THE SPECIAL TAHSILDAR, LA OFFICE VIZHINJAM SEA
PORT, KALLUVETTANKUZHY, VENGANOOR.P.O,
THIRUVANANTHAPURAM, PIN-695 042.
2 MANAGING DIRECTOR, VIZHINJAM INTERNATIONAL SEA
PORT LIMITED, 9TH FLOOR ,KSRTC BUS TERMINAL
COMPLEX, THAMPANOOR, THIRUVANANTHAPURAM, PIN-695
014.
ADV. T.K. SHAJAHAN SR GP FOR R1
ADV. VIPIN P. VARGHESE SC FOR R2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 16.02.2024 ALONG WITH LAA NOS.85/2021 &
156/2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LAA. Nos.85, 156 & 160 of 2021
..4..
JUDGMENT
A. Muhamed Mustaque, J.
We have already fixed the land value for the land in "A
Category" in LAA No.377 of 2017 at Rs.6,30,000/-.
Accordingly, these appeals stand allowed in view of the
judgment in LAA No.377 of 2017, fixing the land value at
Rs.6,30,000/- per Are. The appellants also will be entitled for
all consequential statutory benefits.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE
PR
