Usha vs State Of Kerala
2024 Latest Caselaw 18597 Ker

Kerala High Court

Usha vs State Of Kerala on 27 June, 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 S.MANU
     THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                          LA.APP. NO. 132 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 21.02.2014 IN LAR NO.14 OF
         2013 OF II ADDITIONAL SUB COURT, THIRUVANANTHAPURAM
APPELLANT/CLAIMANT:

             USHA
             D/O.RAJAMMA, JAYACHANDRA VILASAM,
             AGED 62 YEARS, MANAKKUNNU, CHERUVAKKAL,
             THIRUVANANTHAPURAM -695 011.
             BY ADVS.
             P.T.MARY
             B.ANANTHU


RESPONDENTS/RESPONDENTS :

     1       STATE OF KERALA,
             REPRESENTED BY THE DISTRICT COLLECTOR,
             THIRUVANANTHAPURAM - 695 001.
     2       THE EXECUTIVE ENGINEER
             PWD(ROADS) DIVISION,
             THIRUVANANTHAPURAM - 695 001.
             BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER


      THIS LAND ACQUISITION APPEAL HAVING COME UP FOR ADMISSION
ON   27.06.2024,    THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 LAA No.132 of 2021
                                           2

                                  JUDGMENT

A.Muhamed Mustaque, J.

This appeal is preferred by the claimant. The delay of

2526 days in filing the appeal was condoned on condition. In this

matter, the Land Acquisition Officer awarded compensation at

Rs.2,26,792/- per Are. This was enhanced to Rs.24,17,100/- per

Are by the reference court. This Court in LAA No.7 of 2016

enhanced to Rs.30,18,413/- per Are.

2. Following the above judgment, the compensation is

refixed at Rs.30,18,413/- per Are. However, we make it clear that

the appellant will not be entitled to the interest for the period

covered by the delay of 2526 days in respect of the enhanced

compensation. The balance court fee shall be paid within a period

of one month from today.

This appeal stands disposed of.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

S.MANU, JUDGE rkj