Kerala High Court
State Of Kerala, Rep.By The Spl. ... vs Chandran 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. 500 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 27.10.2021 IN LAR NO.4 OF
2019 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT :-
SPECIAL TAHSILDAR (LA)
KOZHOKODE, PIN - 673020
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR :-
1 ROY THOMAS
VALLIYIL HOUSE,2/1991/A,SADHANAM
ROAD,ERANHIPALAM,KOZHIKODE, PIN - 673006
2 THE SECRETARY
KOZHIKODE, PIN - 673001
BY ADVS.
FOR R1 - SRI.K.A.SALIL NARAYANAN
FOR R2 - V.KRISHNA MENON, SC
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR HEARING ON
30.05.2024, ALONG WITH LA.App..147/2015, 148/2015 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LA.APP. NO. 500 OF 2022 & 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. 147 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 26.06.2014 IN LAR NO.126 OF
2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN L.A.R :-
STATE OF KERALA, REP.BY THE SPL. TAHSILDAR (LA),
KOZHIKODE
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN L.A.R :-
1 CHANDRAN
S/O.APPU, MOYAMMAL, PO KOTTOOLI, KOZHIKODE-673 016.
2 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE-673 001.
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..500/2022 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LA.APP. NO. 500 OF 2022 & 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. 148 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 26.06.2014 IN LAR NO.116 OF
2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN L.A.R:-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR (LA), KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT IN L.A.R :-
1 V.K.VALSARAJ, AGED 62 YEARS
S/O.LATE KUTTAN, PULPARAMBIL (HOUSE),
KOTTOOLI P.O., KOZHIKODE, PIN - 673 016.
2 V.K.VARIJAKSHAN, AGED 58 YEARS
S/O.LATE KUTTAN, PULPARAMBIL (HOUSE),
KOTTOOLI P.O., KOZHIKODE, PIN - 673 016.
3 V.K.VINEETHKUMAR, AGED 53 YEARS
S/O.LATE KUTTAN, PULPARAMBIL (HOUSE),
KOTTOOLI P.O., KOZHIKODE, PIN - 673 016.
4 V.K.VASANTHAKUMAR, AGED 53 YEARS
S/O.LATE KUTTAN, PULPARAMBIL (HOUSE),
KOTTOOLI P.O., KOZHIKODE, PIN - 673 016.
5 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE - 673 001.
BY ADV SRI.K.A.SALIL NARAYANAN - FOR R1 TO R4
LA.APP. NO. 500 OF 2022 & connected cases
4
STANDING COUNSEL - FOR R5
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR HEARING ON
30.05.2024, ALONG WITH LA.App..500/2022 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LA.APP. NO. 500 OF 2022 & 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. 150 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED 26.06.2014 IN LAR NO.119 OF
2013 OF PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN L.A.R :-
STATE OF KERALA
REP. BY THE SPECIAL TAHSILDAR (LA), KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT IN L.A.R :-
1 CHINNU, AGED 56 YEARS
W/O.PRABHAKARAN, KODICHIKKATTU PARAMBA,
KOTTOOLI, KOZHIKODE-673 016.
2 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE-673 016.
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..500/2022 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LA.APP. NO. 500 OF 2022 & connected cases
6
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. 151 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED IN LAR NO.17 OF 2013 OF
PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN L.A.R :-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR (LA) KOZHIKODE.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT IN L.A.R :-
1 MADHUSOODHANAN
S/O.KRISHNAN NAIR, KRISHNASREE,
KOTTOOLI P.O., KOZHIKODE.
2 THE SECRETARY
CALICUT CORPORATION, KOZHIKODE.
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..500/2022 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LA.APP. NO. 500 OF 2022 & 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. 221 OF 2015
AGAINST THE JUDGMENT AND DECREE DATED IN LAR NO.117 OF 2013 OF
PRINCIPAL SUB COURT, KOZHIKODE
APPELLANT/1ST RESPONDENT IN L.A.R :-
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR (LA),
KOZHIKODE - 673 001.
BY SRI.T.K.SHAJAHAN, SR.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN L.A.R :-
1 BIYATHUMMA, W/O MOIDEEN,
PUTHUSSERY THAZHAM, KOTTOOLI (PO),
KOZHIKODE -673 001
2 THE SECRETARY, CALICUT CORPORATION
KOZHIKODE - 673 001.
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..500/2022 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LA.APP. NOs. 500 OF 2022 & connected cases
8
COMMON JUDGMENT
[LA.App. Nos.500/2022, 147/2015, 148/2015 & 150/2015,
151/2015 & 221/2015]
A.MUHAMED MUSTAQUE, J
These appeals are preferred by the state challenging an
award of the Principal Sub Court, Kozhikode. The land was
acquired for the purpose of construction of the Civil Station -
Kottooli road as per Section 4(1) notification dated 17.12.2004.
2. The Land Acquisition Officer awarded the land value
at Rs.33,686.36/- per cent in the reference related to LAA
No.500/2022 and this was enhanced to Rs.3,00,000/- per cent.
In all other cases, the Land Acquisition Officer awarded the land
value at Rs.19,992/- per cent. These were enhanced to
Rs.2,00,000/- per cent. There was a series of challenge raised
before this Court. One of the judgments is LAA No.403/2012
and in connected cases, this Court affirmed the land value.
In the light of above, there is no scope for interference by
LA.APP. NOs. 500 OF 2022 & connected cases
this Court. All these appeals are stands dismissed.
All pending interlocutory applications are closed.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
S.MANU, JUDGE
SMA
