Rajendran vs State Of Kerala
2024 Latest Caselaw 18609 Ker

Kerala High Court

Rajendran 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. 105 OF 2023

 AGAINST THE JUDGMENT AND DECREE DATED 19.11.2018 IN LAR NO.111 OF 2013 OF
               THE II ADDITIONAL SUB COURT,THIRUVANANTHAPURAM

APPELLANTS/CLAIMANT:

             RAJENDRAN
             S/O BALAN,RAJENDRA BHAVAN,AKKULAM,CHERUVAICKAL
             MURI,CHERUVAIKKAL VILLAGE, THIRUVANANTHAPURAM-695 011

             BY ADV B.ANANTHU

RESPONDENTS/RESPONDENTS:

      1      STATE OF KERALA
             REPRESENTED BY THE DISTRICT COLLECTOR,THIRUVANANTHAPURAM-
             695001

      2      THE EXECUTIVE ENGINEER
             PWD DIVISION,THIRUVANATHAPURAM-695001

             BY SRI.T.K.SHAJAHAN - GP

      THIS LAND ACQUISITION APPEAL HAVING COME UP FOR ADMISSION ON
27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 LA.APP. NO. 105 OF 2023
                                         2



                                 JUDGMENT

(Dated this the 27th day of June, 2024)

A.MUHAMED MUSTAQUE (J)

This appeal is preferred by the claimant as against the award

passed by the Reference Court. The reference court fixed the land

value at Rs.24,17,000/- per Are as against the compensation

awarded by the Land Acquisition Officer at the rate of

Rs.2,26,790/- per Are.

This Court, in LAA No.7/2016, enhanced the market value at

Rs.30,18,413/- per Are. Following the said judgment, we enhance

the compensation awarded by the reference court at

Rs.30,18,413/- Per Are. However, the appellant will not be entitled

for interest for the period covered by delay of 677 days i.e. the

delay in filing the appeal and the delay in representing the appeal.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

S.MANU JUDGE

rp