Kerala High Court
The Special Tahsildar vs P.R.Pradeep Kumar on 30 May, 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 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 264 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR NO.158 OF
2013 OF SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LAND ACQUISITION,
KOZHIKODE
BY SRI,T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/COMPLAINTS AND 2ND RESPONDENT IN LAR :-
1 SHAJINA
L/H OF LATE VINOD KUMAR, "NIVEDHYAM", KOTTOOLI,
KOZHIKODE 673016
2 VAISHNA
L/H OF LATE VINOD KUMAR, "NIVEDHYAM", KOTTOOLI,
KOZHIKODE 673016
3 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE 673001
BY ADV SRI.K.A.SALIL NARAYANAN - FOR R1 AND R2
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR HEARING ON
30.05.2024, ALONG WITH LA.App..310/2015, 325/2015 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 310 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.155 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
SPECIAL TAHSILDAR, LAND ACQUISTION, KOZHIKODE
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 SURENDRAN,
S/O.RAMAN, KUNNATH, KOTTOOLI, P.O.
KOZHIKODE 673 016.
2 THE SECRETARY, CALICUT CORPORATION
KOZHIKODE 673 020.
BY ADV SRI.K.A.SALIL NARAYANAN - R1
SC FOR R2
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
ORDERS ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 325 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.154 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LAND
ACQUISITION, KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.OVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 PRAKASHNI
D/O.RAMAN NAIR, KUNNATH, KOTTOOLI P.O.,
KOZHIKODE - 673 016.
2 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE - 673 020.
STANDING COUNSEL FOR R2
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 328 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.136 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LAND
ACQUISITION, KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT IN LAR :-
1 BHARGAVI POTHUMMAL
W/O BALACHANDRAN NAIR, BALBAG, CIVIL STATION
P.O., CHULLIYODE ROAD, KOZHIKODE-673020.
2 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE-673001.
BY ADV SRI.K.A.SALIL NARAYANAN - R1
SC FOR R2
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 338 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.159 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LAND
ACQUISITION, KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 M.K.RADHAKRISHNAN NAIR
CHERUVALOTH HOUSE, P.O.KOTTOOLI,
KOZHIKODE (DIST).
2 M.K.PRABHAKARAN NAIR
VELUVIL HOUSE, K.PURAM P.O., THANUR,
MALAPPURAM DISTRICT.
3 M.K.PREMALEELA
PUTHIYOTTIL HOUSE, P.O.NELLIKODE,
KOZHIKODE DISTRICT
4 M.K.MOHANAN
CHERUVALOTH HOUSE, P.O.KOTTOOLI,
LA.APP. NO. 264 OF 2015 & connected cases
6
KOZHIKODE DISTRICT.
5 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE.
BY ADV SRI.K.A.SALIL NARAYANAN - FOR R1 TO R4
SRI.P.K.SOYUZ - SC FOR R5
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 341 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.235 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LAND
ACQUISITION, KOZHIKODE.
BY T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT IN LAR :-
1 SHAREEFA MANSOOR,
W/O MANSOOR, FASINEER MANSIL, CIVIL STATION
P.O., CHULLIYODE ROAD, KOZHIKODE-673010.
2 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE-673001.
BY ADV SRI.K.A.SALIL NARAYANAN FOR R1
STANDING COUNSEL FOR R2
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 352 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.134 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR,LAND
ACQUISITION, KOZHIKODE-673 020.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 JAYARAJAN
PUTHRODATH HOUSE, VARADHA, MOOTHEDATH PARAMBIL,
CHULLIYODE ROAD, KOTTOOLI P.O.,
KOZHIKODE-673 016.
2 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE-673 020.
BY ADV SRI.K.A.SALIL NARAYANAN - FOR R1
STANDING COUNSEL - FOR R2
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 382 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.230 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/IST RESPONDENT IN LAR :-
THE SPECIAL TAHSILDAR, LAND ACQUISITION,
KOZHIKODE
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 PREMNATH
S/O. KUMARAN, CHERUVALATH, CHULLIYODE ROAD,
P.O.KOTTOOLI, KOZHIKODE (DIST).
2 SEEMANTHINI
D/O. KUMARAN, CHERUVALATH, CHULLIYODE ROAD,
P.O.KOTTOOLI, KOZHIKODE (DIST).
3 RATHI
D/O. KUMARAN, CHERUVALATH, CHULLIYODE ROAD,
P.O.KOTTOOLI, KOZHIKODE (DIST).
4 NISHIJA MOL
L/H OF KUMARAN, CHERUVALATH, CHULLIYODE ROAD,
LA.APP. NO. 264 OF 2015 & connected cases
10
P.O.KOTTOOLI, KOZHIKODE (DIST).
5 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE.
BY ADVS.
SRI.K.A.SALIL NARAYANAN FOR R1 TO R4
SRI.G.SANTHOSH KUMAR, SC, KOZHIKODE MUNICIPAL
CORPORATION - FOR R5
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 395 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.234 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/IST RESPONDENT IN LAR :-
THE SPECIAL TAHSILDAR
LAND ACQUISITION, KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 C.G.VISHWANATHAN
S/O. C.V.GANAPATHY, KRISHNAKRIPA, CHULLIYODE
ROAD, P.O.KOTTOOLI, KOZHIKODE (DIST.)-673016.
2 P.C.PARVATHY
W/O. C.G.VISHWANATHAN, KRISHNAKRIPA, CHULLIYODE
ROAD, P.O.KOTTOOLI, KOZHIKODE (DIST)-673016.
3 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE-673001.
BY ADV SRI.K.A.SALIL NARAYANAN - FOR R1 & R2
STANDING COUNSEL - FOR R3
LA.APP. NO. 264 OF 2015 & connected cases
12
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 405 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN LAR
NO.231 OF 2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/IST RESPONDENT IN LAR :-
THE SPECIAL TAHSILDAR
LAND ACQQUISITION, KOZHIKODE
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 P.R.PRADEEP KUMAR
MAVILEDATH, CHULLIYODE ROAD, KOTTOLI,
KOZHIKODE 673016
2 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE 673701
BY ADVS.
SRI.K.A.SALIL NARAYANAN FOR R1
SRI.G.SANTHOSH KUMAR, SC, KOZHIKODE MUNICIPAL
CORPORATION FOR R2
LA.APP. NO. 264 OF 2015 & connected cases
14
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
ADMISSION ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 230 OF 2017
AGAINST THE JUDGMENT AND DECREE DATED 18.11.2015 IN LAR
NO.221 OF 2014 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
THE SPECIAL TAHSILDAR (LA)
KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 DEVI
W/O.LATE BALAN, PATTOH, CHULLIYOD ROAD,
P.O.KOTTOOLI, KOZHIKODE DISTRICT-673016.
2 THE SECRETARY,
CALICUT CORPORATION, KOZHIKODE-673001.
BY ADV SRI.K.A.SALIL NARAYANAN
SC F0R R2
LA.APP. NO. 264 OF 2015 & connected cases
16
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
ORDERS ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 237 OF 2017
AGAINST THE JUDGMENT AND DECREE DATED 21.11.2016 IN LAR
NO.8 OF 2016 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
THE SPECIAL TAHSILDAR(LA)
KOZHIKODE
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 NALINI
KOYAMBATH HOUSE, KARUVISSERY P.O.,KOZHIKODE-
673010
2 THE SECRETARY CALICUT CORPORATION
KOZHIKODE-673011
BY ADV SRI.K.A.SALIL NARAYANAN - FOR R1
ADV.V.D.BABU, SC FOR R2
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE S.MANU
THURSDAY, THE 30TH DAY OF MAY 2024 / 9TH JYAISHTA, 1946
LA.APP. NO. 253 OF 2017
AGAINST THE JUDGMENT AND DECREE DATED 02.11.2016 IN LAR
NO.7 OF 2016 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN LAR :-
SPECIAL TAHSILDAR (LA)
KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN LAR :-
1 JYOTHISHMATHI
D/O.ACHUTHAN, RESIDING AT PUCHUKUDITHAZHAM,
CHULLIYODE RODE, CIVIL STATION,
KOZHIKODE-673020.
2 SUBHASH CHANDRAN
S/O.ACHUTHAN, RESIDING AT PUCHUKUDITHAZHAM,
CHULLIYODE RODE, CIVIL STATION, KOZHIKODE-673020
3 RAVEENDRANATH
S/O.LATE ACHUTHAN, RESIDING AT PUCHUKUDITHAZHAM,
CHULLIYODE RODE, CIVIL STATION, KOZHIKODE-673020
LA.APP. NO. 264 OF 2015 & connected cases
19
4 JAYALAKSHMI
D/O.LATE ACHUTHAN, RESIDING AT PUCHUKUDITHAZHAM,
CHULLIYODE RODE, CIVIL STATION, KOZHIKODE-673020
5 HARSHA CHANDRAN
S/O.LATE ACHUTHAN, RESIDING AT PUCHUKUDITHAZHAM,
CHULLIYODE RODE, CIVIL STATION, KOZHIKODE-673020
6 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE-673001.
BY ADV SRI.K.A.SALIL NARAYANAN - FOR R1 TO R5
ADV.K.D.BABU - FOR R6
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
HEARING ON 30.05.2024, ALONG WITH LA.App..264/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
LA.APP. NO. 264 OF 2015 & connected cases
20
JUDGMENT
[LA.App. Nos.264/2015, 310/2015, 325/2015, 328/2015,
338/2015, 341/2015, 352/2015, 382/2015, 395/2015, 405/2015,
230/2017, 237/2017 & 253/2017]
S.MANU, J
These appeals have been filed by the State aggrieved by
the enhancement granted by the Land Acquisition Reference
Court in LAR Nos.158/2013, 155/2013, 154/2013, 136/2013,
159/13, 235/2013, 134/2013, 230/2013, 234/2013, 231/2013,
221/2014, 7/2016 and 8/2016.
2. The acquisition was for the purpose of widening Civil
Station Kottooli road. The notification under Section 4(1) was
issued on 23.08.2007. The Land Acquisition Officer awarded the
land value at Rs.42,138/- per cent. The said amount was
enhanced by the Reference Court and the value was fixed at
Rs.3,00,000/-per cent.
3. We have considered and disposed of a batch of Land
Acquisition Appeals arising from an acquisition for the same
LA.APP. NO. 264 OF 2015 & connected cases
purpose as per the judgment in LAA No.500/2022 and
connected cases. The land value was enhanced on those cases
by the Reference Court and fixed the rate @ Rs.2,00,000/- per
cent. We noted that the notification in the said case was issued
3 years before the notification under Section 4(1) with respect
to the acquisition involved in these cases was issued.
4. Taking note of the lapse of time and proportionate
increase in the land value at the same locality, we find that the
value fixed by the Reference Court in this batch of cases is
reasonable.
5. The learned Government Pleader submitted that
deed laid on by the Reference Court is of a post notification
transaction. Yet we find that holdings involved in all these cases
are small extents as noted above. The value @ Rs.2,00,000/-
granted in similar cases involved in LAA Nos.500/2022 and
connected cases has been upheld by this Court. Therefore, we
did not find any justification to interfere with the judgment of
the Reference Court and the value fixed by the Reference
Court.
LA.APP. NO. 264 OF 2015 & connected cases
Hence, these appeals are also dismissed.
All pending interlocutory applications are closed.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
S.MANU
JUDGE
SMA
