The Special Tahsildar (La) vs Dr. Hrishikesh
2024 Latest Caselaw 14594 Ker

Kerala High Court

The Special Tahsildar (La) vs Dr. Hrishikesh on 31 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
           Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                           LA.APP. NO. 325 OF 2017

              LAR 108/2010 OF PRINCIPAL SUB COURT, KOZHIKODE

                                   ---

APPELLANT/1ST RESPONDENT:

     THE SPECIAL TAHSILDAR (LA) ,KOYILANDY.

    BY GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS AND 2ND RESPONDENT IN L.A.R.:

  1. DR. HRISHIKESH, S/O.LATE MADHAVA MENON,"SAIDAYA",
     PARAPPANANGADI,MALAPPURAM,PIN - 676 303.
  2. SUBADRA, D/O. LATE MADHAVA MENON,PARAPPANANGADI,MALAPPURAM,PIN - 676
     303.
  3. THE MANAGING DIRECTOR, "KINFRA", THIRUVANANTHAPURAM.

   BY ADVS.M/S.K.M.JAMALUDHEEN & SMT.LATHA PRABHAKARAN FOR R1 & R2
   STANDING COUNSEL SRI.P.U.SHAILAJAN FOR R3

     This Land acquisition appeal having come up for orders on 31.05.2024
upon perusing the appeal memorandum and this court's judgment dated
23/05/2024, the court on the same day passed the following:
                        A.MUHAMED MUSTAQUE & S.MANU, JJ.
                 --------------------------------------------
                            LA. App. No.325 of 2017
                 --------------------------------------------


                                    O R D E R

Dated this the 31st day of May, 2024

A.Muhamed Mustaque, J.

A typographical error has crept in the judgment dated

23/5/2024.

The last sentence of the first paragraph of the judgment

"This has not been taken note in LAA No.657/2014 and connected

matters, wherein this Court had fixed the land value @

Rs.90,000/- per cent for for wet land having road access" shall

stand suo motu corrected as "This has been taken note in LAA

No.657/2014 and connected matters, wherein this Court had fixed

the land value at Rs.90,000/- per cent for wet land having road

access."

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

S.MANU, JUDGE

ms 31-05-2024 /True Copy/ Assistant Registrar