Jiju Thomas vs The District Collector Kozhikode
2024 Latest Caselaw 12932 Ker

Kerala High Court

Jiju Thomas vs The District Collector Kozhikode on 22 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

LA.App. No.397/2017                           1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                             &
                      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                  Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
                          IA.NO.1/2024 IN LA.APP. NO. 397 OF 2017

                       LAR 72/2015 OF PRINCIPAL SUB COURT, KOZHIKODE

                                           ---

   APPLICANTS/APPELLANTS:

       1. SRI.JIJU THOMAS K.K., S/O P.V THOMAS, PEKKUNNEL HOUSE,KODENCHERY PO,
          KOZHIKODE-673580. REPRESENTED BY POWER OF ATTORNEY HOLDER-
          SRI.P.V.THOMAS, PEKKUNNEL HOUSE, KODENCHERY PO, KOZHIKODE-673580.
       2. CIJI MARY THOMAS W/O JIJU THOMAS K.K., PEKKUNNEL HOUSE,KODENCHERRY
          PO, KOZHIKODE -673580. REPRESENTED BY POWER OF ATTORNEY HOLDER-
          SRI.PV.THOMAS, PEKKUNNEL HOUSE,KODENCHERRY PO, KOZHIKODE -673580.

   RESPONDENTS/RESPONDENTS:

       1. THE DISTRICT COLLECTOR, KOZHIKODE DISTRICT,CIVIL
          STATION,KOZHIKODE.673020.
       2. THE SPECIAL TAHSILDAR, KOZHIKODE CITY ROAD IMPROVEMENT
          PROJECT,KOZHIKODE.673020.
       3. THE CHIEF EXECUTIVE OFFICER, KERALA ROAD FUND BOARD,
          KOWADIAR,THIRUVANANTHAPURAM.695003.
       4. THE CO-ORDINATOR, KOZHIKODE CITY ROAD IMPROVEMENT PROJECT,CIVIL
          STATION, KOZHIKODE.673020.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to incorporate the new
   valuation portion in the appeal memorandum, submitted herewith, deleting
   the old one, in the interest of justice and to accept the deficit Court
   Fee for the ends of justice.

                                        Valuation

          Appellant limited the claim for further enhancement

          at Rs.4,50,000/- per cent

          Valuation in the Appeal (Rs.4,50,000/--Rs.3,90,000/-

          per cent) ie Rs.60,000/-x 2.47 cents                  : Rs.1,48,000/-

          Court Fees paid for Rs 1,48,000/-                     : Rs. 13,200/-
 LA.App. No.397/2017                             2/2

          The Ho'ble Court awarded 12% of additional

          land value from 07.07.2010     to 19.01.2013 (927 days)

          for 2.47 cents                                         : Rs. 45, 137/-

          Court Fee payable for Rs.45, 137/-                     : Rs. 3,016/-

          Total valuation                                        : Rs. 1,93,137/-

          Total Court Fee payable as per the award of this

          Hon'ble Court                                          : Rs.16,216/-

          Deficit of Court Fees                                  : Rs. 3,016/-


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, this court's judgment dated
   23/12/2022 and upon hearing the arguments of M/S.VINOD SINGH CHERIYAN,
   T.M.KHALID,M.MANJU, V.MIMITA, R.SUDHISH & K.P.SUSMITHA, Advocates for the
   petitioners and of GOVERNMENT PLEADER for the respondents 1 & 2, the court
   passed the following:
                                      ORDER

Allowed.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

22-05-2024 /True Copy/ Assistant Registrar