C.Raveendran vs State Of Kerala
2024 Latest Caselaw 18616 Ker

Kerala High Court

C.Raveendran 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. 107 OF 2023

 AGAINST THE JUDGMENT AND DECREE DATED 20.12.2014 IN LAR NO.66 OF 2011 OF
               THE II ADDITIONAL SUB COURT,THIRUVANANTHAPURAM

APPELLANT/CLAIMANT:

             C.RAVEENDRAN
             S/O CHELAPPAN CHETTIYAR, RENJU NIVAS, T.C 14/2070,
             ORUVATHILKOTTA, KADAKOMPALLY VILLAGE,
             THIRUVANANTHAPURAM, PIN - 695021

             BY ADV B.ANANTHU

RESPONDENTS/RESPONDENTS:

      1      STATE OF KERALA,
             REPRESENTED BY THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM,
             PIN - 695043

      2      THE EXECUTIVE ENGINEER,
             PWD ROADS DIVISION, PMG THIRUVANANTHAPURAM, PIN - 695001


             BY SRI.T.K.SHAJAHAN - GP FOR R1 AND R2

      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. 107 OF 2023
                                       2




                              JUDGMENT

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

A.MUHAMED MUSTAQUE (J)

The claimant is the appellant. The Reference Court awarded

Rs.24,17,100/- Per Are as against the compensation awarded by

Land Acquisition officer at Rs.2,20,668/- per Are. This Court in

similar batch of matters, enhanced the compensation and refixed

the land value at Rs.29,36,908/-.

In the light of the enhancement made in similar matters and

calculation made proportionately in tune with judgment in L.A.A

No.7/2016 and connected matters, the land value will have to be

fixed at Rs.29,36,908/- per Are. However, the appellant will not be

entitled for the interest for the period of delay of 2152 days i.e. the

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

court fee due shall be paid within one month.

SD/-

A.MUHAMED MUSTAQUE JUDGE

SD/-

S.MANU JUDGE

rp