Kerala High Court
Subair vs State Of Kerala on 12 September, 2024
Author: Amit Rawal
Bench: Amit Rawal
2024:KER:72286
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA, 1946
LA.APP. NO. 147 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN LAR
NO.222 OF 2011 OF SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENT 1ST IN LAR:
THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM.
BY SR GP SRI T K SHAJAHAN
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 AYSHA
D/O. PAKKO, KODUVELIKKAKATH,
BRAHMAPURAM, PIN - 682303.
2 BASHEER
S/O. HAMEEDKUTTY,
PARANGAM VEETTIL,
PADMANA, VADAKKUMTHALA VILLAGE,
KARUNAGAPPILLY TALUK,
KOLLAM DISTRICT,
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER AND WIFE
AISHA, D/O. LATE PAKKO,
KODUVELIKKAKATH HOUSE,
BRAHMAPURAM, PIN - 682303,
3 THE SECRETARY
KOCHI CORPORATION,
ERNAKULAM, PIN - 682025.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
2
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
P.S.LAKSHMI
TERESA AMMU
SR GP SRI T K SHAJAHAN
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
ADMISSION ON 12.09.2024, ALONG WITH LA.App..5/2023, 15/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 145 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN
LAR NO.21 OF 2013 OF THE SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENT 1ST IN LAR:
STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM.
BY SRI.T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 K.P.NASSAR
S/O. LATE PAKKO,
KODUVELIKKAKATH,
BRAHMAPURAM P.O.
PUTHENCRUEZ VILLAGE - 682303.
2 THE SECRETARY,
KOCHI CORPORATION,
ERNAKULAM - 682001.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
4
BY ADVS.
VARGHESE K.PAUL
D.G.VIPIN
TERESA AMMU
PETER KURIAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 152 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN
LAR NO.23 OF 2013 OF SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENT:
STATE OF KERALA,
REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM.
BY SRI.T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT IN LAR:
1 KHADEEJA,
W/O. LATE PAKKO, KODUVELIKKAKATH,
BRAHMAPURAM P.O., PUTHENCRUZ, PIN CODE 682303.
2 PAREEKUNJU K.P.,
S/O. LATE PAKKO, KODUVELIKKAKATH,
BRAHMAPURAM P.O., PUTHECRUZ PIN CODE 682303.
3 NASSER K.P.,
S/O. LATE PAKKO, KODUVELIKKAKATH,
BRAHMAPURAM P.O.,
PUTHECRUZ, PIN CODE 682303.
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LA.APP. NO.147 OF 2021
& Conn. Cases
6
4 MUHAMMED K.P.,
S/O. LATE PAKKO, KODUVELIKKAKATH,
BRAHMAPURAM P.O., PUTHECRUZ, PIN CODE 682303.
5 AISHA C.P.,
D/O. LATE PAKKO, KODUVELIKKAKATH,
BRAHMAPURAM P.O., PUTHECRUZ, PIN CODE 682303.
6 RASHEELA K.P.,
D/O. LATE PAKKO, KODUVELIKKAKATH,
BRAHMAPURAM P.O., PUTHECRUZ, PIN CODE 682303.
7 THE SECRETARY,
KOCHI CORPORATION, ERNAKULAM, PIN CODE 682025.
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 153 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN
LAR NO.50 OF 2012 SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENT:
THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
ERNAKULAM
BY SRI.T.K.SHAJAHAN - SR.GP
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 T.C.JACOB
S/O.CHACKO, THURUTHIPARAMBIL,
BRAHMAPURAM-682 303
2 THE SECRETARY,
KOCHI CORPORATION , ERNAKULAM-682 025
BY ADVS.
VARGHESE K.PAUL
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
8
D.G.VIPIN
PETER KURIAN
P.S.LAKSHMI
TERESA AMMU
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 157 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN
LAR NO.24 OF 2014 OF SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENT:
THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
ERNAKULAM.
BY SRI.T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT IN LAR:
1 PATHUKUTTY
W/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303. (DIED)
2 C.M IBRAHIM
S/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303. (DIED)
3 C.M SUBAIDA
D/O LATE SAITHU MUHAMMED,
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LA.APP. NO.147 OF 2021
& Conn. Cases
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CHELLIPADATH, BRAHMAPURAM.P.O-682303.
4 C.M SALAM
S/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303.
5 C.M ALI
S/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303.
6 C.M NASSAR
S/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303.
7 C.M JAMEELA
D/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303.
8 C.M MUNEER
S/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303.
9 AYSHA BEEVI
W/O LATE C.M IBRAHIM, CHELLIPADATH,
BRAHAMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT CHELLIPADATH,
WEST MORAKKALA, KUMARAPURAM.P.O,
ERNAKULAM,PIN-683565.
10 ANEERA
D/O LATE C.M IBRAHIM,
CHELLIPADATH, BRAHAMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT MANAPPATTU KADAMBETTUMOOLA,
KARIMUGAL.P.O-682303.
11 SHAMSIYA
D/O LATE C.M IBRAHIM,
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LA.APP. NO.147 OF 2021
& Conn. Cases
11
CHELLIPADATH, BRAHAMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT MEKOTHU PUTHAMPURACKAL HOUSE,
KUMARAPURAM P.O, PALLIKKARA,
KUNNATHUNAD, ERNAKULAM-683565.
12 SURUMIYA
D/O LATE C.M IBRAHIM, CHELLIPADATH,
BRAHAMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT CHELLIPADATH WEST
MORAKKALA, KUMARAPURAM P.O,
ERNAKULAM. PIN-683565.
13 ISMATH
D/O LATE C.M IBRAHIM, CHELLIPADATH,
BRAHAMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT CHELLIPADATH WEST
MORAKKALA, KUMARAPURAM P.O,
ERNAKULAM. PIN-683565.
14 THE SECRETARY
KOCHI CORPORATION, ERNAKULAM-682025.
BY ADVS.
VARGHESE K.PAUL
D.G.VIPIN
PETER KURIAN
P.S.LAKSHMI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA, 1946
LA.APP. NO. 158 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN LAR
NO.23 OF 2014 OF SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENTS:
STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM.
BY SRI.T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT IN LAR
1 PATHUKUTTY
W/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O., PIN - 682303. (DELETED)
2 C.M IBRAHIM
S/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O., PIN - 682303.
*THE NAME AND ADDRESS OF THE RESPONDENTS 1 AND 2
ARE DELETED FROM THE PARTY ARRAY AS PER THE ORDER
DATED 03-11-2021 IN I.A.NO.2 OF 2021.
3 C.M SUBAIDA
S/O LATE SAITHU , MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303.
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LA.APP. NO.147 OF 2021
& Conn. Cases
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4 C.M SALAM
D/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O., PIN - 682303.
5 C.M ALI
D/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O-682303.
6 C.M NASSAR
D/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O., PIN - 682303.
7 C.M JAMEELA
D/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O, PIN -682303.
8 C.M MUNEER
S/O LATE SAITHU MUHAMMED, CHELLIPADATH,
BRAHMAPURAM.P.O., PIN-682303.
9 AYSHA BEEVI
W/O LATE C.M IBRAHIM,
CHELLIPADATH, BRAHAMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT CHELLIPADATH,
WEST MORAKKALA, KUMARAPURAM.P.O,
ERNAKULAM,PIN-683565.
10 ANEERA
D/O LATE C.M IBRAHIM,
CHELLIPADATH, BRAHAMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT MANAPPATTU KADAMBETTUMOOLA,
KARIMUGAL.P.O-682303.
11 SHAMSIYA
D/O LATE C.M IBRAHIM,
CHELLIPADATH, BRAHAMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
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LA.APP. NO.147 OF 2021
& Conn. Cases
14
NOW RESIDING AT MEKOTHU PUTHAMPURACKAL HOUSE,
KUMARAPURAM P.O,PALLIKKARA,
KUNNATHUNAD,ERNAKULAM-683565.
12 SURUMIYA
D/O LATE C.M IBRAHIM,
CHELLIPADATH,BRAHAMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT CHELLIPADATH WEST MORAKKALA,
KUMARAPURAM P.O, ERNAKULAM. PIN-683565.
13 ISMATH
D/O LATE C.M IBRAHIM, CHELLIPADATH,
BRAHAMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM,
NOW RESIDING AT CHELLIPADATH WEST
14 THE SECRETARY
KOCHI CORPORATION, ERNAKULAM-682025.
BY ADVS.
VARGHESE K.PAUL
D.G.VIPIN
PETER KURIAN
P.S.LAKSHMI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 12.09.2024, ALONG WITH LA.App..147/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 180 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN
LAR NO.22 OF 2013 OF SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENT 1ST IN LAR:
THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
ERNAKULAM, PIN-682030.
BY SRI.T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 PAREEKUNJU
S/O.PAKKO, KODUVELIKKAKATH,
BRAHMAPURAM,
ERNAKULAM, PIN-682303.
2 THE SECRETARY
KOCHI CORPORATION,
ERNAKULAM, PIN-682001.
BY ADVS.
VARGHESE K.PAUL
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
16
D.G.VIPIN
PETER KURIAN
P.S.LAKSHMI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 184 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN
LAR NO.22 OF 2014 OF SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENT:
THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM.
BY SRI.T.K.SHAJAHAN - SR. GP
RESPONDENT/CLAIMANTS & 2ND RESPONDENT IN LAR:
1 SAINABA
W/O.LATE SAITHO, CEHLLIPPADATH,
RESIDING AT KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE - 682 303.
2 PAREEKUNJU
S/O.LATE SAITHO, CHELLIPPADATH, RESIDING AT
KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE - 682 303.
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LA.APP. NO.147 OF 2021
& Conn. Cases
18
3 EBRAHIM
S/O.LATE SAITHO, CHELLIPPADATH, RESIDING AT
KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE - 682 303.
4 KHADERKUNJU
S/O.LATE SAITHO, CHELLIPPADATH,
RESIDING AT KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE - 682 303. (DIED)
5 ISMAIL
S/O.LATE SAITHI, CHELLIPPADATH,
RESIDING AT KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE - 682 303. (DIED)
6 SHERIFA
D/O LATE SAITHO, CHELLIPPADATH,
RESIDING AT KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE. 682303
(THE NAME OF 6TH RESPONDENT IS AMENDED , AS
ABOVE, AS PER ORDER DATED 16/12/2021 IN I.A.NO.5
OF 2021 IN LAA 184/2021 )
7 RAMLA
D/O.LATE SAITHO, CHELLIPPADATH,
RESIDING AT KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE - 682 303.
8 THE SECRETARY
KOCHI CORPORATION, ERNAKULAM - 682 025.
ADDL.R9 SULAIKHA,
W/O LATE KHADERKUNJU, AGED 56 YEARS,
KODUVELIKKAKATH HOUSE, KANINADU P.O,
PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT, PIN- 682310
ADDL.R10 SHIBI K.K,
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LA.APP. NO.147 OF 2021
& Conn. Cases
19
D/O KHADERKUNJU, AGED 38 YEARS,
KODUVELIKKAKATH HOUSE, KANINADU P.O,
PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT, PIN 682310
ADDL.R11 ANEESHA K.K,
D/O KHADERKUNJU, AGED 34 YEARS,
KODUVELIKKAKATH HOUSE, KANINADU P.O,
PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT, PIN 682310
ADDL.R12 SHIHAB K.K
D/O KHADERKUNJU, AGED 35 YEARS,
KODUVELIKKAKATH HOUSE, KANINADU P.O,
PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT, PIN 682310
ADDL.R13 AYSHA BEEVI
W/O LATE ISMAIL K.S,
KODUVELIKKAKATH HOUSE,
BRAHMAPURAM, PUTHENCRUZ,
ERNAKULAM, PIN-682303
ADDL.R14 RAHIYANATH
D/O LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM PUTHENCRUZ,
ERNAKULAM, PIN- 682303.
ADDL.R15 JASEERA K.I
D/O LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM PUTHENCRUZ,
ERNAKULAM, PIN 682303
ADDL.R16 FARIDUDHEEN K.I
S/O LATE ISMAIL,
KODUVELIKKAKATH HOUSE,
BRAHMAPURAM PUTHENCRUZ,
ERNAKULAM, PIN-682303
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LA.APP. NO.147 OF 2021
& Conn. Cases
20
(THE LEGAL REPRESENTATIVES OF THE DECEASED
RESPONDENTS 4 AND 5 ARE IMPLEADED AS ADDITIONAL
RESPONDENTS 9 TO 16 AS PER ORDER DATED 16/12/2021
IN I.A.NO.2 OF 2021 IN LAA 184/2021)
BY ADVS.
PETER KURIAN
D.G.VIPIN
VARGHESE K.PAUL
SMT.SNEHA DIVAKARAN P.
KASHMEERA ASHRAF
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 208 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN
LAR NO.49 OF 2012 OF SUB COURT, PERUMBAVOOR
APPELLANT/RESPONDENT:
THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
ERNAKULAM.
BY T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 VAVACHAN
S/O.CHACKO,
THURUTHIPARAMBIL,
BRAHMAPURAM-682303.
2 THE SECRETARY, KOCHI CORPORATION,
ERNAKULAM, PIN-682025.
BY ADVS.
VARGHESE K.PAUL
D.G.VIPIN
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
22
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
AL YASAR ARAFATH
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 217 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 22.01.2021 IN
LAR NO.40 OF 2012 OF SUB COURT, PERUMBAVOOR
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM.
BY SRI. T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 BINOY CYRIAC
NJAVALLIL HOUSE, PARATHODE,
KANJIRAPPILLY TALUK,
NOW RESIDING AT NJAVALLIL HOUSE,
THAIKOODAM P.O., VYTTILA, PIN-682 021.
2 THE SECRETARY,
CORPORATION OF KOCHI, PARK AVENUE,
KOCHI, PIN-682 011.
BY ADVS.
T.R.S.KUMAR
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
24
D.G.VIPIN
DEENA JOSEPH(K/000193/2016)
DEEPA R MENON(K/000967/2015)
AKSHAY JOSEPH ADHIKARAM(K/442/2018)
THUSHARKRISHNAN K.U.(K/821/2022)
SONA MARIA PAULOSE(K/1781/2022)
AMRUTHA PREMJITH(K/1261/2023)
SRI.VARGHESE K. PAUL
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 229 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 22.01.2021 IN
LAR NO.141 OF 2011 OF SUB COURT, PERUMBAVOOR
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA,
REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM.
BY SRI.T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT IN LAR:
1 ABRAHAM CIRIYAC,
NHAVALLIL HOUSE, PARATHODE,
KANJIRAPPILLY, PIN 686 512.
2 THE SECRETARY,
CORPORATION OF KOCHI, PARK AVENUE,
KOCHI, PIN 682 011.
BY ADVS.
T.R.S.KUMAR
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
26
D.G.VIPIN
DEENA JOSEPH
DEEPA R MENON
MITHUN C THOMAS
AKSHAY JOSEPH ADHIKARAM
SWARNA THOMAS
SRI.VARGEHESE K. PAUL
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 230 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 22.01.2021 IN
LAR NO.41 OF 2012 OF SUB COURTT, PERUMBAVOOR
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM.
BY SRI. T.K.SHAJAHAN - SR. GP
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 ABRAHAM CYRIAC
NJAVALLIL HOUSE, PARATHODE,
KANJIRAPPILLY TALUK,
NOW RESIDING AT NJAVALLIL HOUSE,
MARADU P.O., DIRECTOR,
M/S.COCHIN PAPER AND BOARDS PVT.LTD.,
BRAHMAPURAM P.O., KOCHI, PIN - 682 303.
2 THE SECRETARY
CORPORATION OF KOCHI,
PARK AVENUE, KOCHI, PIN - 682 011.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
28
BY ADVS.
T.R.S.KUMAR
MITHUN C THOMAS
DEENA JOSEPH
AKSHAY JOSEPH ADHIKARAM
DEEPA R MENON
SWARNA THOMAS
SRI.VARGHESE PAUL - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 181 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 31-03-2014 IN
L.A.R.NO.201 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
ASSAN.M.B. @ HASSAN
S/O. BEERAN, MATTATHIL HOUSE,
BRAHMAPURAM P.O,
NOW RESIDING AT MATTATHIL HOUSE,
KUMARAPURAM P.O, AMBALAPADY,
PALLIKARA, KUNNATHUNADU,
ERNAKULAM, 683565
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
30
ERNAKULAM 682 030
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN 682 011.
SR SRI T K SHAJAHAN - SR.GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 162 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 29-06-2013 IN
L.A.R.NO.204 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 SUBAIR
S/O. LATE PAREEKUTTY,
MATTATHIL HOUSE, BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE, KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O., KUMARAPURAM,
ERNAKULAM DISTRICT.
2 HAWWA UMMA
W/O. LATE PAREEKUTTY,
MATTATHIL HOUSE, BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE, KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O., KUMARAPURAM,
ERNAKULAM DISTRICT.
3 SUBAIDA
D/O. LATE PAREEKUTTY,
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
32
MATTATHIL HOUSE, BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O., KUMARAPURAM,
ERNAKULAM DISTRICT.
4 SEENATH
D/O.LATE PAREEKUTTY,
MATTATHIL HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O., KUMARAPURAM,
ERNAKULAM DISTRICT.
5 LAILA
D/O.LATE PAREEKUTTY,
MATTATHIL HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O., KUMARAPURAM,
ERNAKULAM DISTRICT.
BY ADVS.
SRI.VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM- 682030.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
33
2 THE KOCHI CORPORATION
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY.
ADV. SRI. T.K SHAJAHAN - SR.GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 170 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 29-06-2013 IN
L.A.R.NO.205 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 SUBAIR
S/O LATE PAREEKUTTY,
MATTATHIL HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O, KUMARAPURAM,
ERNAKULAM DISTRICT.
2 HAWWA UMMA
W/O LATE PAREKUTTY,
MATTATHIL HOSE,
BRAHMAPURAM P.O,
PUTHENCRUZ VILLGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O, KUMARAPURAM
ERNAKULAM DISTRICT
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
35
3 SUBAIDA
D/O LATE PAREKUTTY, MATTATHIL HOSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O, KUMARAPURAM
ERNAKULAM DISTRICT.
4 SEENATH
D/O LATE PAREKUTTY, MATTATHIL HOSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O, KUMARAPURAM
ERNAKULAM DISTRICT
5 LAILA
D/O LATE PAREKUTTY, MATTATHIL HOSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT MATTATHIL HOUSE,
PERINGALA P.O, KUMARAPURAM
ERNAKULAM DISTRICT
APPELLANTS 2 TO 5 ARE REPRESENTED BY THEIR POWER
OF ATTORNEY HOLDER NAMELY SUBAIR, THE 1ST
APPELLANT HEREIN.
BY ADVS.
SRI.VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM-682030.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
36
2 THE KOCHI CORPORATION PARK AVENUE ERNAKULAM
REPRESENTED BY ITS SECRETARY.
BY ADV SRI.V.V.JOSHI,SC,COCHIN CORPORATION
SRI.T.K.SHAJAHAN - SR.GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 215 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 31-01-2015 IN
L.A.R.NO.193 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 NADEERA SULAIMAN
W/O LATE M.E SULAIMAN
CHELLIPADATH, BRAHMAPURAM PO,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU PO,
ERNAKULAM DISTRICT, PIN- 682310.
2 NAJEENA SULAIMAN,
D/O.LATE M.E.SULAIMAN,
DO......DO.....DO........
3 REHEENA SULAIMAN,
DO.........DO.........DO...........
4 MAHIN ABOOBACKER M.S.,
S/O.LATE M.E.SULAIMAN,
DO..........DO..........DO.........
APPELLANTS 1 TO 3 ARE REPRESENTED BY THEIR POWER
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
38
OF ATTORNEY HOLDER, MAHIN ABOOBACKER, THE 4TH
APPELLANT HEREIN.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM- 682030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN- 682011.
BY ADVS.
SRI. T. K SHAJAHAN -SR.GP
SRI.VINU T.V.
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 230 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 31.01.2015 IN
LAR NO.190 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 NADEERA SULAIMAN
W/O.LATE M.E.SULAIMAN,
CHELLIPADATH,
BRAHMAPURAM PO,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU PO,
ERNAKULAM DISTRICT, P IN-682310.
2 NAJEENA SULAIMAN
D/O LATE M.E.SULAIMAN, DO....DO....DO....
3 REHEENA SULAIMAN,
DO...DO...DO
4 MAHIN ABOOBACKER M.S.
AGED 1 YEARS
S/O LATE M.E.SULAIMAN, DO....DO....DO....
APPELLANTS 1 TO 3 ARE REPRESENTED BY THEIR POWER
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
40
OF ATTORNEY HOLDER MAHIN ABOOBACKER, THE 4TH
APPELLANT HEREIN.
BY ADVS.
VARGHESE K. PAUL
PETER KURIAN
TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM-682030
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011.
ADV. SRI. T. K SHAJAHAN - SR.GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 319 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.134 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 SATHAR,
S/O LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE, BRHAMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU PO,
PUTHENCRUZ VILLAGE, PIN 682 310,
ERNAKULAM DISTRICT.
2 HAJIRA,
W/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O.,
PUTHENCRUZ VILLAGE, PIN-682 310,
ERNAKULAM DISTRICT.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
42
3 NAZEEMA,
D/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O.,
PUTHENCRUZ VILLAGE, PIN-682 310,
ERNAKULAM DISTRICT.
4 SEENATH,
D/O.LATE MUHAMMAD,
DO......DO.....
5 SHAMSUDEEN,
S/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O.,
PUTHENCRUZ VILLAGE, PIN-682 310,
ERNAKULAM DISTRICT.
6 PATHU,
D/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT.
7 SADIK,
S/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O.,
PUTHENCRUZ VILLAGE, PIN-682 310,
ERNAKULAM DISTRICT.
APPELLANTS 2 TO 7 ARE REPRESENTED BY THEIR POWER
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
43
OF ATTORNEY HOLDER, SATHAR, S/O.LATE MUHAMMAD,
THE 1ST APPELLANT HEREIN.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE DISTRICT COLLECTOR,
ERNAKULAM 682 030
2 THE SECRETARY, KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM, PIN-682 011.
BY ADV SRI. T.K SHAJAHAN - SR.GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App.147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 332 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.178 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
RADHA
D/O. AYYAPPAN PILLAI,
KOZHUVELIL HOUSE,
BRAHMAPURAM P.O,
ERNAKULAM DISTRICT,
NOW RESIDING AT KOZHUVELIL HOUSE,
PERINGALA P.O,
PERINGALA, KUNNATHUNAD,
KUMARAPURAM,
ERNAKULAM DISTRICT, PIN 683565
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
45
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY SPL. TAHSILDAR (LA) KOCHI CORPORATION,
VYTTILA 682 024
2 THE KOCHI CORPORATION,
PARK AVENUE, REPRESENTED BY ITS SECRETARY 682 011
ADV. SRI. T.K SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 333 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2015 IN LAR
NO.155 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
SAJEER
S/O MAMMU,
MOOLEBHAGATH HOUSE,
BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT MOOLEBHAGATH HOUSE,
AMBALAPPADI,PALLIKKARA,
KUMARAPURAM P.O,
KUNNATHUNAD,
ERNAKULAM,PIN-683565
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
47
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP.BY DISTRICT COLLECTOR,ERNAKULAM-682030
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM,PIN-682011
BY ADVS
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
SRI. T.K SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 334 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.160 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
1 SIVAN
S/O.LATE KUNJAPPAN,
MANAYAPPATTU HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT MANAYAPPATTU HOUSE,
PALLIMUGAL, PINARMUNDA,
PERINGALA P.O., PIN - 683 565.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
KASHMEERA ASHRAF
ANAMIKA SASIKUMAR
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
49
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM - 682 030.
2 THE SECRETARY
KOCHI CORPORATION, ERNAKULAM.
BY ADVS
SRI. T.K SHAJAHAN - SR.GP
SRI.ARUN ANTONY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 337 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.24 OF 2012 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
RADHA,
D/O. AYYAPPAN PILLAI, KOZHUVELIL HOUSE,
BRAHMAPURAM P.O., ERNAKULAM DISTRICT,
NOW RESIDING AT KOZHUVELIL HOUSE,
PERINGALA P.O., PERINGALA, KUNNATHUNAD,
KUMARAPURAM, ERNAKULAM DISTRICT-683565.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SPECIAL TAHSILDAR (LA) KOCHI
CORPORATION, VYTTILA.
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2 THE KOCHI CORPORATION,
PARK AVENUE, ERNKAULAM, REPRESENTED BY ITS
SECRETARY.
BY ADVS.
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
SRI. T. K SHAJAHAN - SR.GP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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& Conn. Cases
52
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA, 1946
LA.APP. NO. 343 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2015 IN
LAR NO.153 OF 2011 ON THE FILE OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
1 ABDUL KHADER
S/O.ALUVIUMMA,
MOOLEBHAGATH HOUSE,
BRAHMAPURAM.P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT MOOLEBHAGATH HOUSE,
AMBALAPPADI, PALLIKKARA,
KUMARAPURAM.P.O., PIN-683565.
ADDL.2 NABEESA.K.A
W/O.ABDUL KHADER, AGED 66 YEARS,
MOOLEBHAGATH HOUSE, AMBALAPADY,
KUMARAPURAM P.O, PIN - 683 565
ADDL.3 SALIM M.A,
S/O. ABDUL KHADER,
AGED 56 YEARS,
MOOLEBHAGATH HOUSE,
PERINGALA P.O.,
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KUNNATHUNADU,
PERINGALA P.O. KUMARAPURAM.
ERNAKULAM DISTRICT, PIN - 683 565
ADDL.4 MUHAMMED M.A.,
S/O.ABDUL KHADER,
AGED 44 YEARS,
MOOLEBHAGATH HOUSE, AMBALAPADY,
KUMARAPURAM P.O., PIN - 683 565
ADDL.5 SHIHAB M.A.,
S/O.ABDUL KHADER,
AGED 42 YEARS,
MOOLEBHAGATH HOUSE,
AMBALAPADY,
KUMARAPURAM P.O., PIN - 683 565
ARE IMPLEADED AS PER ORDER DATED 12.09.2024 IN
I.A.NO.1 OF 2021
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
P.S.LAKSHMI
PETER KURIAN
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM-682030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011.
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BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 12.09.2024, ALONG WITH LA.App..147/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
55
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 344 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2015 IN
LAR NO.156 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 ABOOBAKKER M.K,
S/O ALAVIUMMA @ ALEEMA MOOLEBHAGATH
HOUSE,BRAHMAPURAM P.O.PUTHENCRUZ
VILLAGE,ERNAKULAM,
NOW RESIDING AT MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O.PALLIKKARA,
ERNAKULAM DISTRICT PIN 683 565. (DECEASED)
2 ABDULKHADER,
S/O ALAVIUMMA @ ALEEMA MOOLEBHAGATH
HOUSE,BRAHMAPURAM P.O.PUTHENCRUZ
VILLAGE,ERNAKULAM,
NOW RESIDING AT MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O.PALLIKKARA,
ERNAKULAM DISTRICT PIN 683 565. (DECEASED)
3 MAMMU.K,
S/O ALAVIUMMA @ ALEEMA MOOLEBHAGATH
HOUSE,BRAHMAPURAM P.O.PUTHENCRUZ
VILLAGE,ERNAKULAM, NOW RESIDING AT MOOLEBHAGATH
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HOUSE,KUMARAPURAM P.O.PALLIKKARA,ERNAKULAM
DISTRICT PIN 683 565.
4 ISMAIL M.K,
S/O ALAVIUMMA @ ALEEMA MOOLEBHAGATH
HOUSE,BRAHMAPURAM P.O.PUTHENCRUZ
VILLAGE,ERNAKULAM, NOW RESIDING AT MOOLEBHAGATH
HOUSE,KUMARAPURAM P.O.PALLIKKARA,ERNAKULAM
DISTRICT PIN 683 565.
5 JAMEELA,
D/O ALAVIUMMA @ ALEEMA MOOLEBHAGATH
HOUSE,BRAHMAPURAM P.O.PUTHENCRUZ
VILLAGE,ERNAKULAM, NOW RESIDING AT MOOLEBHAGATH
HOUSE,KUMARAPURAM P.O.PALLIKKARA,ERNAKULAM
DISTRICT PIN 683 565.
ADDL.6 SULAIKHA ABOOBACKER
W/O LATE ABOOBACKER, MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O, PALLIKKARA, KUNNATHUNADU TALUK,
AMBALAPADY, ERNAKULAM DISTRICT, PIN 683565.
ADDL.7 JAMAL M.A,
S/O LATE ABOOBACKER, MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O, PALLIKKARA, KUNNATHUNADU
TALUK,AMBALAPADY, ERNAKULAM DISTRICT, PIN 683565
ADDL.8 SOUDHA M.A,
D/O LATE ABOOBACKER, MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O, PALLIKKARA, KUNNATHUNADU TALUK,
AMBALAPADY, ERNAKULAM DISTRICT, PIN 683565, NOW
RESIDING AT PERUMAMATTAM, PERINGALA P.O,
KUNNATHUNADU, KUMARAPURAM P.O, ERNAKULAM
DISTRICT, PIN 683565
9 SIDHICK M.A
S/O LATE ABOOBACKER, MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O, PALLIKKARA, KUNNATHUNADU TALUK,
AMBALAPADY, ERNAKULAM DISTRICT, PIN 683565
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THE LEGAL HEIRS OF THE DECEASED 1ST APPELLANT ARE
IMPLEADED AS ADDITIONAL APPELLANTS 6 TO 9 AS PER
ORDER DATED 13/10/2021 IN I.A NO.1/2020 IN LAA
344/2018.
ADDL.10 NABEESA K.A
W/O. ABDUL KHADER, AGED 66 YEARS, MOOLEBHAGATH
HOUSE, AMBALAPADY, KUMARAPURAM P.O, PIN- 683565.
ADDL.11 SALIM M.A
S/O ABDUL KHADER, AGED 46 YEARS, MOOLEBHAGATH
HOUSE, PERINGALA P.O, KUNNATHUNADU, PERINGALA
P.O, KUMARAPURAM, ERNAKULAM DISTRICT, PIN-683565.
ADDL.12 MUHAMMED M.A
S/O ABDUL KHADER, AGED 44 YEARS, MOOLEBHAGATH
HOUSE, AMBALAPADY, KUMARAPURAM P.O, PIN- 683565
ADDL.13 SHIHAB M.A
S/O ABDUL KHADER, AGED 42 YEARS, MOOLEBHAGATH
HOUSE, AMBALAPADY, KUMARAPURAM P.O, PIN-683565
THE LEGAL HEIRS OF THE DECEASED 2ND APPELLANT ARE
IMPLEADED AS THE ADDITIONAL APPELLANTS 10 TO 13
AS PER ORDER DATED 13/10/2021 IN I.A NO.1/2021 IN
LAA 344/2018.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
P.S.LAKSHMI
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RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REP.BY DISTRICT COLLECTOR,ERNAKULAM-682 030.
2 THE SECRETARY,
KOCHI CORPORATION,PARK AVENUE,ERNAKULAM,
PIN 682 011
BY ADVS.
SRI.V.P.REJITHA (PUZHAKKALIDOM)
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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& Conn. Cases
59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 348 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2015 IN
LAR NO.152 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/ADDL.CLAIMANTS:
1 ABOOBAKKER M.K
S/O.ALAVIUMMA @ ALEEMA,MOOLEBHAGATH HOUSE,
BRAHMAPURAM.P.O,PUTHENCRUZ VILLAGE,ERNAKULAM, NOW
RESIDING AT MOOLEBHAGATH HOUSE,KUMARAPURAM.P.O,
PALLIKKARA,ERNAKULAM DISTRICT,PIN-683565.(DIED)
2 ABDULKHADER
S/O.ALAVIUMMA @ ALEEMA,MOOLEBHAGATH HOUSE,
BRAHMAPURAM.P.O,PUTHENCRUZ VILLAGE,ERNAKULAM, NOW
RESIDING AT MOOLEBHAGATH HOUSE,KUMARAPURAM.P.O,
PALLIKKARA,ERNAKULAM DISTRICT,PIN-683565.(DIED)
3 MAMMU.M.K
S/O.ALAVIUMMA @ ALEEMA,MOOLEBHAGATH HOUSE,
BRAHMAPURAM.P.O,PUTHENCRUZ VILLAGE,ERNAKULAM, NOW
RESIDING AT MOOLEBHAGATH HOUSE,KUMARAPURAM.P.O,
PALLIKKARA,ERNAKULAM DISTRICT,PIN-683565.
4 ISMAIL.M.K
S/O.ALAVIUMMA @ ALEEMA,MOOLEBHAGATH HOUSE,
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BRAHMAPURAM.P.O,PUTHENCRUZ VILLAGE,ERNAKULAM, NOW
RESIDING AT MOOLEBHAGATH HOUSE,KUMARAPURAM.P.O,
PALLIKKARA,ERNAKULAM DISTRICT,PIN-683565.
5 JAMEELA
D/O.ALAVIUMMA @ ALEEMA,MOOLEBHAGATH HOUSE,
BRAHMAPURAM.P.O,PUTHENCRUZ VILLAGE,ERNAKULAM, NOW
RESIDING AT MOOLEBHAGATH HOUSE,KUMARAPURAM.P.O,
PALLIKKARA,ERNAKULAM DISTRICT,PIN-683565.
ADDL.6 SULAIKHA ABOOBACKER,
W/O LATE ABOOBACKER, MOOLEBHAGATH
HOUSE,KUMARAPURAM.P.O, PALLIKKARA,
KUNNATHUNADU TALUK, AMBALAPADY,
ERNAKULAM DISTRICT, PIN 683565.
ADDL.7 JAMAL M.A.,
S/O LATE ABOOBACKER, MOOLEBHAGATH
HOUSE,KUMARAPURAM.P.O, PALLIKKARA,
KUNNATHUNADU TALUK, AMBALAPADY,
ERNAKULAM DISTRICT, PIN 683565.
ADDL.8 SOUDHA M.A.,
D/O LATE ABOOBACKER, MOOLEBHAGATH HOUSE,
KUMARAPURAM.P.O, PALLIKKARA,
KUNNATHUNADU TALUK, AMBALAPADY,
ERNAKULAM DISTRICT,
PIN 683565., NOW RESIDING AT PERUMAMATTAM,
PERINGALA P.O., KUNNATHUNADU,
KUMARAPURAM P.O.,
ERNAKULAM DISTRICT, PIN 683565
ADDL.9 SIDHICK M.A.,
S/O LATE ABOOBACKER, MOOLEBHAGATH HOUSE,
KUMARAPURAM.P.O, PALLIKKARA,
KUNNATHUNADU TALUK, AMBALAPADY,
ERNAKULAM DISTRICT, PIN 683565.
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61
ADDITIONAL APPELLANTS 6 TO 9 ARE IMPLEADED AS THE
LEGAL HEIRS OF THE DECEASED 1ST APPELLANT AS PER
ORDER DATED 28.10.2020 IN I.A.NO.1/2020.
ADDL.10 NABEESA K.A., W/O ABDUL KHADER, AGED 66 YEARS,
MOOLEBHAGATH HOUSE, AMBALAPADY, KUMARAPURAM.P.O,
PIN 683565
ADDL.11 SALIM M.A,
S/O ABDUL KHADER,
AGED 46 YEARS,
MOOLEBHAGATH HOUSE,PERINGALA P.O,
KUNNATHUNADU, PERINGALA P.O, KUMARAPURAM,
ERNAKULAM DISTRICT, PIN 683565
ADDL.12 MUHAMMED M.A
S/O ABDUL KHADER, AGED 44 YEARS,
MOOLEBHAGATH HOUSE, AMBALAPADY,
KUMARAPURAM.P.O, PIN 683565
ADDL.13 SHIHAB M.A
S/O ABDUL KHADER, AGED 42 YEARS,
MOOLEBHAGATH HOUSE, AMBALAPADY,
KUMARAPURAM.P.O, PIN 683565
ADDITIONAL APPELLANTS 10 TO 13 ARE IMPLEADED AS
THE LEGAL HEIRS OF THE DECEASED 2ND APPELLANT AS
PER ORDER DATED 04/10/2021 IN I.A.NO.1/2021.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
P.S.LAKSHMI
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RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP.BY DISTRICT COLLECTOR,ERNAKULAM-682030.
2 THE SECRETARY
KOCHI CORPORATION,PARK AVENUE,ERNAKULAM, PIN-
682011.
ADV. SRI. T.K SHAJAHAN - SR. GPGP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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63
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 350 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 21.03.2015 IN
LAR NO.16 OF 2012 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 HAJIRA
W/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O.,
PUTHENCRUZ VILLAGE, PIN - 682 310,
ERNAKULAM DISTRICT.
2 NAZEEMA
D/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT.
3 SEENATH
D/O.LATE MUHAMMAD, DO...DO..
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4 SHAMSUDEEN
S/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O.,
PUTHENCRUZ VILLAGE, PIN - 682 310,
ERNAKULAM DISTRICT.
5 SATHAR
S/O.LATE MUHAMMAD, DO...DO..
6 PATHU
D/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT.
7 SADIK
S/O.LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPDATH HOUSE,
CHELLIPADAM, KANINADU P.O.,
PUTHENCRUZ VILLAGE,
PIN- 682 310, ERNAKULAM DISTRICT.
APPELLANTS 1 TO 4 AND 6 AND 7 ARE REPRESENTED BY
THEIR POWER OF ATTORNEY HOLDER, SATHAR, S/O.LATE
MUHAMMAD, THE '5TH' APPELLANT HEREIN.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
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65
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM - 682 030.
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN - 682 011.
BY ADVS
SRI. T.K SHAJAHAN - SR. GPGP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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& Conn. Cases
66
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 355 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2015 IN
LAR NO.188 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 ABOOBACKER
S/O.ALUVIUMMA,
MOOLEBHAGATH HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O., PALLIKKARA,
AMBALAPPADI,
ERNAKULAM, PIN - 683 565. (DIED)
2 ADDL.SULAIKHA ABOOBACKER
W/O LATE ABOOBACKER
AGED 68 YEARS, MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O.,PALLIKKARA,
KUNNATHUNADU TALUK,AMBALAPPADI,
ERNAKULAM, PIN - 683 565.
3 JAMAL M.A
S/O LATE ABOOBACKER
AGED 51 YEARS, MOOLEBHAGATH HOUSE,
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67
KUMARAPURAM P.O.,PALLIKKARA,
KUNNATHUNADU TALUK,AMBALAPPADI,
ERNAKULAM, PIN - 683 565.
4 SOUDHA M. A
D/O LATE ABOOBACKER
AGED 47 YEARS,
MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O.,PALLIKKARA,
KUNNATHUNADU TALUK,AMBALAPPADI,
ERNAKULAM, PIN - 683 565,
NOW RESIDING AT PERUMAMATTAM,
PERINGALA P.O, KUNNATHUNADU,
KUMARAPURAM P.O,
ERNAKULAM DISTRCIT, PIN - 683 565.
5 SIDHICK M.A
S/O LATE ABOOBACKER
AGED 45 YEARS,
MOOLEBHAGATH HOUSE,
KUMARAPURAM P.O.,PALLIKKARA,KUNNATHUNADU
TALUK,AMBALAPPADI, ERNAKULAM, PIN - 683 565.
THE LEGAL HEIRS (ADDL.PETITIONERS NO. 2 TO 5) OF
THE DECEASED APPELLANT ARE IMPLEADED AS THE
ADDITIONAL APPELLANTS NO. 2 TO NO.5 AS PER THE
ORDER DATED 28/10/2020 IN I.A.NO. 1 OF 2020
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM - 682 030.
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68
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN - 682 011.
BY ADVS
SRI. T.K SHAJAHAN - SR.GP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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LA.APP. NO.147 OF 2021
& Conn. Cases
69
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 358 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.43 OF 2012 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
1 PAREED
S/O IBRAHIM,
MOOLEBHAGATH HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK.
ERNAKULAM DISTRICT,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O.,
ERNAKULAM DISTRICT,PIN 682310 (DECEASED)
ADDL 2 SULAIKHA PAREED
W/O LATE M.I. PAREED,
MOOLEBHAGATH HOUSE,
KANINADU P.O.,
ERNAKULAM DISTRICT,PIN 682310
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70
ADDL 3 FEMINA MOL
D/O LATE M.I PAREED AND W/O NAZEER,
PUTHEDATHU HOUSE, VAZHAKKALA,
KAKKANADU,ERNAKULAM.
ADDL 4 AL YASAR ARAFATH
S/O LATE M.I PAREED,
MOOLEBHAGATH HOUSE,
KANINADU P.O.,
ERNAKULAM DISTRICT,PIN 682310.
ADDL 5 AJMAL M.P
S/O LATE M.I PAREED,
MOOLEBHAGATH HOUSE,KANINADU P.O.,
ERNAKULAM DISTRICT,PIN 682310.
ADDITIONAL APPELLANTS 2 TO 5 ARE IMPLEADED AS THE
LEGAL HEIRS OF THE DECEASED APPELLANT VIDE ORDER
DATED 11.11.19 IN IA 1/2019.
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
RESPONDENTS/RESPONDENT:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM.682030
2 THE KOCHI CORPORATION
PARK AVENUE,ERNAKULAM,
REPRESENTED BY ITS SECRETARY.682011
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71
BY ADVS
SRI. T. K SHAJAHAN - SR. GP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
72
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 364 OF 2018
AGAINST THE JUDGMENT AND DECREE DATED 21.03.2015 IN
LAR NO.12 OF 2012 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 HAJIRA,
W/O. LATE MUHAMMED,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O,
PUTHENCRUZ VILLAGE, PIN 682 310,
ERNAKULAM DISTRICT.
2 NAZEEMA
D/O. LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT.
3 SEENATH
D/O. LATE MUHAMMAD, DO..... DO......
4 SHAMSUDEEN,
S/O. LATE MUHAMMAD,
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THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O,
PUTHENCRUZ VILLAGE, PIN 682 310,
ERNAKULAM DISTRICT
5 SATHAR,
S/O. LATE MUHAMMAD,
DO....DO......
6 PATHU,
D/O. LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE, BRAHMAPURAM
P.O,PUTHENCRUZ VILLAGE, ERNAKULAM DISTRICT.
7 SADIK
S/O. LATE MUHAMMAD,
THEKKE THOLAKKARA HOUSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
CHELLIPADAM, KANINADU P.O,
PUTHENCRUZ VILLAGE, PIN 682 310,
ERNAKULAM DISTRICT.
APPELLANTS 1 TO 4 AND 6 AND 7 ARE REPRESENTED BY
THEIR POWER OF ATTORNEY HOLDER, SATHAR, S/O LATE
MUHAMMAD, THE '5TH' APPELLANT HEREIN.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
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RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REP. BY DISTRICT COLLECTOR,
ERNAKULAM 682 030
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM PIN 682 011.
BY ADVS
SRI. T.K SHAJAHAN GP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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75
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA, 1946
LA.APP. NO. 45 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.21 OF 2012 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANT/ADDITIONAL CLAIMANTS:
1 VIJAYAM,
D/O.AYYAPPAN PILLAI, KOZHUVELIL HOUSE,
BRAHMAPURAM.P.O., NOW RESIDING AT THANKALAYAM,
UADAYAMPEROOR, MLA ROAD, MANAKUNNAM, ERNAKULAM
DISTRICT, PIN-682307.
2 K.A.MADHAVAN NAIR,
S/O.AYYAPPAN PILLAI, BRAHMAPURAM.P.O., KAMALA
NIVAS, THEKKUMBHAGAM, THRIPUNITHURA SOUTH
CHOORAKKAD, THRIPUNITHURA, PIN-682301.
3 K.A.NARAYANAN NAIR,
AYYAPPAN PILLAI, KOZHUVELIL HOUSE,
ELAMBAKKAPPILLY.P.O., KORUMBASSERY KARA,
KOOVAPPADY, PERUMBAVOOR, PIN-683544.
4 K.A.RADHA,
D/O.AYYAPPANPILLAI, BRAHMAPURAM.P.O., NOW RESIDING
AT KOZHUVELIL HOUSE, PERINGALA.P.O., KUMARAPURAM,
ERNAKULAM DISTRICT, PIN-683565.
5 K.A.BALAKRISHNAN
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S/O.AYYAPPANPILLAI, BRAHMAPURAM.P.O., PUTHENCRUZ
VILLAGE, KUNNATHUNADU TALUK, NOW RESIDING AT
KEERAMKUNNATHU, WEST VENGOLA, ARAKAPADY,
PIN-683556.
6 K.A.SUKUMARAN,
S/O.AYYAPPANPILLAI, BRAHMAPURAM.P.O., PUTHENCRUZ
VILLAGE, KUNNATHUNADU TALUK, NOW RESIDING AT
KOZHIVELIL HOUSE, KAITHAKKAD, PATTIMATTOM.P.O.,
ERNAKULAM DISTRICT, PIN-683562.
BY ADVS.
VARGHESE K.PAUL
TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM,
PIN-682030.
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM, REPRESENTED BY ITS
SECRETARY, PIN-682011.
BY ADVS
SRI.T.K SHAJAHAN - SR. GP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 12.09.2024, ALONG WITH LA.App..147/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 48 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.27 OF 2012 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
BALAKRISHNAN,
S/O.AYYAPPANPILLAI,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT KEERAMKUNNATHU,
WEST VENGOLA,ARAKAPADY,
ERNAKULAM,PIN-683 556.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM,PIN-682030.
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2 THE KOCHI CORPORATION,
PARK AVENUE,ERNAKULAM,
REPRESENTED BY ITS SECRETARY, 682011.
BY ADVS.
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
SRI.T.K SHAJAHAN - SR.GP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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79
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 56 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.221 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANT/ADDITIONAL CLAIMANTS:
1 VIJAYAM
D/O AYYAPPAN PILLAI,
KOZHUVELIL HOUSE, BRAHMAPURAM P.O.
NOW RESIDING AT THANKALAYAM,
VDAYAMPEROOR,
MLA ROAD, , MANAKUNNAM,
ERNAKULAM DISTRICT, PIN 682 307
2 K.A MADHAVAN NAIR,
S/O AYYAPPAN PILLAI,
BRAHMAPURAM P.O.
KAMALA NIVAS, THEKKUMBHAGAM,
THRIPUNITHURA SOUTH, CHOORAKKAD,
THRIPUNITHURA, PIN 682 301.
3 K.A NARAYANAN NAIR,
AYYAPPAN PILLAI,
KOZHUVELIL HOUSE, ELAMBAKKAPPILLY P.O.
KORUMBASERY KARA,
KOOVAPPADY, PERUMBAVOOR, PIN 683 544
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4 K.A RADHA,
D/O AYYAPPANPILLAI,
BRAHMAPURAM P.O.
NOW RESIDING AT KOZHUVELIL HOUSE,
PERINGALA P.O.KUMARAPURAM,
ERNAKULAM DISTRICT, PIN 683 565
5 K.A.BALAKRISHNAN
S/O AYYAPPANPILLAI,
BRAHMAPURAM P.O.
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT KEERAMKUNNATHU,
WEST VENGOLA, ARAKAPADY, PIN 683 556
6 K.A SUKUMARAN,
S/O AYYAPPANPILLAI,
BRAHMAPURAM P.O.PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT KOZHIVELIL HOUSE,
KAITHAKKAD, PATTIMATTOM P.O.
ERNAKULAM DISTRICT PIN 683 562.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM PIN 682 030
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM, REPRESENTED BY ITS
SECRETARY, PIN 682 011
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81
BY ADVS.
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
SRI. T.K SHAJAHAN GP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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82
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 58 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.11 OF 2012 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
BALAKRISHNAN,
AGED 60 YEARS, S/O AYYAPPANPILLAI,
BRAHMAPURAM.P.O, PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT KEERAMKUNNATHU,
WEST VENGOLA,ARAKAPADY,
ERNAKULAM, PIN-683556.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP.BY DISTRICT COLLECTOR,
ERNAKULAM, PIN-682030.
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83
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY,PIN-682011.
BY ADVS.
SHRI.S.SUDHEESH KUMAR, SC, KOCHI MUNICIPAL
CORPORATION
SHRI. T.K. SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App.NO.147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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& Conn. Cases
84
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 69 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 29.06.2013 IN
LAR NO.197 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS;1, 2, LEGAL HEIRS OF 3RD CLAIMANT, 4TH
CLAIMANT AND LEGAL HEIRS OF 5TH CLAIMANT:
1 AYSHA
W/O. LATE MAMMUKUTTY,
CHELLIPADATH PEEDIKAYIL, MOOLEBHAGATH, BRAHMAPURAM
P.O., NOW RESIDING AT MOOLEBHAGOM HOUSE, CHELLIPADAM
NAGAR, KANINADU P.O., PUTHENCRUZ, ERNAKULAM DISTRICT.
2 LATHEEF M.M.,
S/O.LATE MAMMUKUTTY, -DO-
3 SABITHA,
W/O. LATE ABDUL MUTHAR, -DO-
4 AFIN MUHAMMED,
AGED 7 YEARS, S/O.LATE ABDUL MUTHAR, (MINOR), -DO-
REPRESENTED BY HIS NEXT FRIEND AS WELL AS HIS MOTHER,
SABITHA.
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5 ASIF MUHAMMED,
AGED 13 YEARS, S/O. LATE ABDUL MUTHAR(MINOR), - DO- ,
REPRESENTED BY HIS NEXT FRIEND AS WELL AS HIS MOTHER,
SABEENA,PARAYAMKUDY HOUSE,VEMBILLY P.O.,KUMARAPURAM
(VIA), ERNAKULAM DISTRICT,PIN-683 565.
6 SAJITHA M.M.,
D/O.LATE MAMMUKUTTY, CHELLIPADATH PEEDIKAYIL,
MOOLEBHAGATH,BRAHMAPURAM P.O.,NOW RESIDING AT H.N.530/6
PERUMAMKUDI HOUSE, PUNNORKODE KARA, PAZHATHOTTAM P.O.,
PIN-683 565.
7 ASHRAF T.I.,
S/O.IBRAHIM KUTTY, RESIDING AT THURUTHIPARAMBIL HOUSE,
BRAHMAPURAM P.O.-682 303.
8 RAMEESA T.A.,
D/O.ASHRAF T.I., -DO-
9 SAMEERA T.A.,
D/O.ASHRAF T.I., -DO-
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
SRI.R.KRISHNAKUMAR (CHERTHALA)
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM,PIN-682030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011.
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86
BY ADVS.
SHRI. V.P.REJITHA (PUZHAKKALIDOM)
SHRI. T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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LA.APP. NO.147 OF 2021
& Conn. Cases
87
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 114 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2014 IN
LAR NO.131 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
1 MATHEW VARGHESE(DIED)
AGED 60 YEARS, S/O LATE MATHEW,
MALERIL HOUSE, BRAHMAPURAM,
NOW RESIDING AT MALERIL HOUSE,
PANCODE P.O, AIKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT, PIN-682 310,
APPELLANT IS REPRESENTED BY HIS BROTHER AND POWER
OF ATTORNEY, PAULOSE M.M. S/O LATE MATHEW,
MALERIL HOUSE, SANTHINAGAR,
THIRUVANKULAM P.O, THIRUVANKULAM VILLAGE,
ERNAKULAM DISTRICT, PIN-682 305.
ADDL.2 AMMINI VARGHESE
W/O LATE MATHEW VARGHESE,
MALERIL HOUSE, PANCODE,
PANCODE P.O.,
AIKARANAD NORTH,
ERNAKULAM DISTRICT, -682310.
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ADDL.3 RESNA VARGHESE
D/O LATE MATHEW VARGHESE,
CHIRAMOLAYIL PERINGOLE, KOLENCHERY,
AIKARANAD NORTH, KOLENCHERY P.O.,
KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT-682311
ADDL.4 RAISON VARHGHESE
S/O LATE MATHEW VARGHESE,
MALERIL HOUSE, PANCODE,PANCODE P.O.,
AIKARANAD NORTH,
ERNAKULAM DISTRICT, -682310.
LEGAL HEIRS/LEGAL REPRESENTATIVE OF THE APPELLANT
ARE IMPLEADED AS ADDITIONAL APPELLANTS NO.2 TO 4
AS PER THE ORDER DATED 14-01-2021 IN I.A. NO. 1
OF 2021.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
SRI.PETER KURIAN
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
DISTRICT COLLECTOR,
ERNAKULAM, KAKKANAD,
PIN-682 030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682 011.
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89
BY ADVS.
SRI.JIBU P.THOMAS,SC,COCHIN CORPORATION
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
C.N.PRABHAKARAN
V.P.REJITHA (PUZHAKKALIDOM)
SHRI. T.K.SHAJAHAN, GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App.NO.147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
90
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 118 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.133 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/LEGAL HEIRS OF CLAIMANT:
1 ALIYAMA
W/O.LATE MATHEW, MALERIL HOUSE,
PERINGOLE KARA, KOLLENCHERY,
ALIKARANAD NORTH VILLAGE,
KUNNATHUNAD TLAUK,
ERNAKULAM DISTRICT, PIN-682311
2 MATHEW VARGHESE (DIED)
S/O.LATE MATHEW MALERIL HOUSE,
PANCODE.P.O., AIKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT, PIN-682310
3 PAULOSE M.M
S/O.LATE MATHEW, MALERIL HOUSE,
SANTHINAGAR, THIRUVANKCULAM.P.O,
THIRUVANKULAM VILLAGE,
ERNAKULAM DISTRICT, PIN-682305
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4 SARAMMA.M MATHEW
D/O.LATE MATHEW NARIYELI HOUSE,
VALAYANCHIRANGARA.P.O.,
VENGOLA, PERUMBAVOOR,
ERNAKULAM DISTRICT, PIN-683556.
5 RAJU.M.M
S/O.LATE MATHEW MALERIL HOUSE,
PERINGOLE KARA, KOLLENCHERY,
ALIKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT, PIN-682311
6 BABU.M.M
S/O.LATE MATHEW, MALERIL HOUSE,
MANANTHADAM, PUTHENCRUZ.P.O,
ERNAKULAM DISTRICT, PIN-682308
7 REGINA ALIAS,
W/O.LATE M.M.ALIAS, MALERIL HOUSE,
TEMPLE ROAD, KADAVANTHRA.P.O.,
ERNAKULAM DISTRICT, PIN-682020
8 BASIL ALIAS (MINOR)
S/O.LATE M.M.ALIAS, MALERI HOUSE,
TEMPLE ROAD, KADAVANTHRA.P.O.,
ERNAKULAM DISTRICT, PIN-682020
(THE 8TH APPELLANT IS A MINOR AND IS REPRESENTED
BY HIS NEXT FRIEND AND MOTHER REGINA ALIAS)
ADDL. 9 AMMINI VARGHESE
W/O LATE MATHEW VARGHESE, MALERIL HOUSE,
PANCODE,PANCODE P.O., AIKARANAD NORTH,
ERNAKULAM DISTRICT, -682310.
(SOUGHT TO BE IMPLEADED)AND OTHERS
ADDL.10 RESNA VARGHESE
D/O LATE MATHEW VARGHESE, CHIRAMOLAYIL PERINGOLE,
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92
KOLENCHERY, AIKARANAD NORTH, KOLENCHERY P.O.,
KUNNATHUNAD TALUK, ERNAKULAM DISTRICT-682311
ADDL.11 RAISON VARHGHESE
S/O LATE MATHEW VARGHESE, MALERIL HOUSE,
PANCODE,PANCODE P.O., AIKARANAD NORTH,
ERNAKULAM DISTRICT, -682310.
ADDITIONAL APPELLANTS 9 TO 10 AS IMPLEADED AS THE
LEGAL HEIRS/LEGAL REPRESENTATIVES OF THE DECEASES
2ND APPELLANT VIDE ORDER DATED 18.02.2021 IN
I.A.NO.1/2020.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
SRI.PETER KURIAN
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM, KAKKANAD, PIN-682011
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011
BY ADV V.P.REJITHA (PUZHAKKALIDOM)
SHRI.TT.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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LA.APP. NO.147 OF 2021
& Conn. Cases
93
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 120 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.149 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/LEGAL HEIRS OF CLAIMANT:
1 ALIYAMA
W/O.LATE MATHEW,MALERIL HOUSE,
PERINGOLE KARA,KOLLENCHERY,
ALIKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT, PIN-682 311.
2 MATHEW VARGHESE,
S/O.LATE MATHEW,MALERIL HOUSE,
PANCODE P.O.,
AIKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT,PIN-682 310.
3 PAULOSE M.M.,
S/O.LATE MATHEW,
MALERIL HOUSE, SANTHINAGAER,
THIRUVANKCULAM P.O.,
THIRUVANKULAM VILLAGE,
ERNAKULAM DISTRICT,PIN-682 305.
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94
4 SARAMMA M.MATHEW,
D/O.LATE MATEW,NARIYELI HOUSE,
VALAYANCHIRANGARA P.O.,VENGOLA,
PERUMBAVOOR,
ERNAKULAM DISTRICT,
PIN-683 556.
5 RAJU M.M.,
S/O.LATE MATHEW,MALERIL HOUSE,
PERINGOLE KARA,KOLLENCHERY,
ALIKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT,PIN-682 311.
6 BABU M.N.,
S/O.LATE MATHEW,MALERIL HOUSE,
MANANTHADAM,PUTHENCRUZ P.O.,
ERNAKULAM DISTRICT,PIN-682 308.
7 REGINA ALIAS,
W/O.LATE M.M.ALIAS,MALERIL HOUSE,
TEMPLE ROAD,KADAVANTHARA P.O.,
ERNAKULAM DISTRICT,PIN-682 020.
8 BASIL ALIAS (MINOR),
S/O.LATE M.M.ALIAS,MALERIL HOUSE, TEMPLE
ROAD,KADAVANTHARA P.O., ERNAKULAM DISTRICT,PIN-
682 020.
(THE 8TH APPELLANT IS A MINOR AND IS REPRESENTED
BY HIS NEXT FRIEND AND MOTHER REGINA ALIAS.)
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
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& Conn. Cases
95
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM,KAKKANAD,PIN-682 030.
2 THE SECRETARY,
KOCHI CORPORATION,PARK AVENUE,
ERNAKULAM,PIN-682 011.
BY ADVS.
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
V.P.REJITHA (PUZHAKKALIDOM)
SHRI.T.K.SHAJAHAN, SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
96
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 121 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.136 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/LEGAL HEIRS OF CLAIMANT:
1 ALIYAMA
W/O. LATE MATHEW, MALERIL HOUSE,
PEERINGOLE KARA, KOLLENCHERY,
ALIKARANAD NORTH VILLAGE, KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT, PIN 682 311
2 MATHEW VARGHESE,(DIED)
S/O. LATE MATHEW, MALERIL HOUSE, PANCODE P.O,
AIKARANAD NORTH VILLAGE, KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT, PIN 682 310
3 PAULOSE M.M,
S/O. LATE MATHEW, MALERIL HOUSE,
SANTHINAGER, THIRUVANKULAM P.O,
THIRUVANKULAM VILLAGE,
ERNAKULAM DISTRICT, PIN 682 305
4 SARAMMA M MATHEW,
S/O. LATE MATHEW, NARIYELI HOUSE,
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97
VALAYANCHIRANGARA P.O, VENGOLA,
PERUMBAVOOR, ERNAKULAM DISTRICT PIN 683556
5 RAJU M.M,
S/O. LATE MATHEW, MALERIL HOUSE,
PERINGOLE KARA, KOLLENCHERY,
ALIKARANAD NORTH VILLAGE, KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT, PIN 682 311
6 BABU M.M,
S/O. LATE M.M ALIAS, MALERIL HOUSE,
TEMPLE ROAD, KADAVANTHARA P.O,
ERNAKULAM DISTRICT, PIN 682 020
7 REGINA ALIAS,
W/O. LATE M.M ALIAS, MALERIL HOUSE,
TEMPLE ROAD, KADAVANTHARA P.O,
ERNAKULAM DISTRICT, PIN 682 020
8 BASIL ALIAS(MINOR)
S/O. LATE M.M ALIAS, MALERIL HOUSE,
TEMPLE ROAD, KADAVANTHARA P.O,
ERNAKULAM DISTRICT, PIN 682 020
(THE 8TH APPELLANT IS A MINOR AND IS REPRESENTED
BY HIS NEXT FRIEND AND MOTHER REGINA ALIAS)
ADDL. 9 AMMINI VARGHESE
W/O LATE MATHEW VARGHESE, MALERIL HOUSE,
PANCODE,PANCODE P.O., AIKARANAD NORTH,
ERNAKULAM DISTRICT -682310.
ADDL.10 ADDL. RESNA VARGHESE
D/O LATE MATHEW VARGHESE, CHIRAMOLAYIL PERINGOLE,
KOLENCHERY, AIKARANAD NORTH, KOLENCHERY P.O.,
KUNNATHUNAD TALUK, ERNAKULAM DISTRICT-682311
ADDL.11 ADDL. RAISON VARHGHESE
S/O LATE MATHEW VARGHESE, MALERIL HOUSE,
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98
PANCODE,PANCODE P.O., AIKARANAD NORTH,
ERNAKULAM DISTRICT -682310.
THE LEGAL HEIRS/LEGAL REPRESENTATIVES OF2ND
APPELLANT ARE IMPLEADED AS ADDITIONAL APPELLANTS
9 TO 11 AS PER ORDER DATED 02.02.2021 IN
I.A.NO.1/2021.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
SRI.PETER KURIAN
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP BY DISTRICT COLLECTOR, ERNAKULAM,
KAKKANAD, PIN 682 030
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN 682 011
BY ADV SRI.E.D.GEORGE,SC,COCHIN CORPORATION
SHRI. T.K.SHAJAHAN, SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App.NO.147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
99
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 139 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2014 IN
LAR NO.130 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/LEGAL HEIRS OF CLAIMANT:
1 ALIYAMA
W/O LATE MATHEW,
MALERIL HOUSE,
PERIGOLE KARA,KOLLENCHERY,
ALIKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK,
ERNAKULAM DISTRICT,PIN-682311.
2 MATHEW VARGHESE,(DIED)
S/O LATE MATHEW,
MALERIL HOUSE, PANCODE.P.O,
AIKARANAD NORTH VILLAGE,
KUNNATHUNADU TALUK,
ERNAKULAM DISTRICT, PIN-682310.
3 PAULOSE.M.M,
S/O LATE MATHEW,MALERIL HOUSE,
SANTHINAGAR, THIRUVANKULAM.P.O,
THIRUVANKULAM VILLAGE,
ERNAKULAM DISTRICT,PIN-682305.
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100
4 SARAMMA M.MATHEW,
D/O LATE MATHEW,NARIYELI
HOUSE,VALAYANCHIRANGARA.P.O,
VENGOLA,P.ERUMBAVOOR,
ERNAKULAM DISTRICT, PIN-0683556.
5 RAJU.M.M,
S/O LATE MATHEW,MALERIL HOUSE,
PERINGOLE KARA, KOLLENCHERY,
ALIKARANAD NORTH VILLAGE, KUNNATHUNAD
TALUK,ERNAKULAM DISTRICT, PIN-682311.
6 BABU.M.M,
S/O LATE MATHEW,MALERIL HOUSE,
MANANTHADAM, PUTHENCRUZ.P.O,
ERNAKULAM DISTRICT, PIN-682308.
7 REGINA ALIAS,
W/O.LATE M.M.ALIAS,MALERIL HOUSE,
TEMPLE ROAD, KADAVANTHARA.P.O,
ERNAKULAM DISTRICT, PIN-682020.
8 BASIL ALIAS (MINOR),
S/O LATE M.M.ALIAS,
MALERIL HOUSE,TEMPLE ROAD, KADAVANTHARA.P.O,
ERNAKULAM DISTRICT,PIN-682020.
(THE 8TH APPELLANT IS A MINOR AND IS REPRESENTED
BY 7TH APPELLANT HIS NEXT FRIEND AND MOTHER
REGINA ALIAS).
ADDL.9 AMMINI VARGHESE
W/O LATE MATHEW VARGHESE, MALERIL HOUSE,
PANCODE,PANCODE P.O., AIKARANAD NORTH,
ERNAKULAM DISTRICT -682310.
ADDL. 10 RESNA VARGHESE
D/O LATE MATHEW VARGHESE, CHIRAMOLAYIL PERINGOLE,
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101
KOLENCHERY, AIKARANAD NORTH, KOLENCHERY P.O.,
KUNNATHUNAD TALUK, ERNAKULAM DISTRICT-682311
ADDL. 11 RAISON VARHGHESE
S/O LATE MATHEW VARGHESE, MALERIL HOUSE,
PANCODE,PANCODE P.O., AIKARANAD NORTH,
ERNAKULAM DISTRICT -682310.
(
ADDITIONAL APPELLANTS A9 TO A11 ARE IMPLEADED AS
THE LEGAL HEIRS/LEGAL REPRESENTATIVES OF THE
DECEASED 2ND APPELLANT VIDE ORDER DATED
25.03.2021 IN I.A.NO.1/2021.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP.BY DISTRICT COLLECTOR,
ERNAKULAM, KAKKANAD,PIN-682030.
2 THE SECRETARY,
KOCHI CORPORATION,PARK AVENUE,
ERNAKULAM,PIN-682011.
BY ADVS.
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
V.P.REJITHA (PUZHAKKALIDOM)
SRI. T.K.SHAJAHAN, SR.GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 12.09.2024, ALONG WITH LA.App..147/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
102
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 162 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 20.11.2014 IN
LAR NO.88 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANT:
1 PARAMESWARAN NAIR, (DIED)
S/O.LATE SANKU NAIR, KINATTINKARA,
CHEMMATTUMOOLA, BRAHMAPURAM P.O.,
NOW RESIDING AT CHEMMATTUMOOLAYIL HOUSE,
VILANGU, VILANGU P.O.,
KIZHAKKAMBALAM, PIN - 683 561.
ADDL.A2. THANKAMANI
W/O LATE PARAMESWARAN NAIR,
AGED 72 YEARS,
CHEMMATTUMOOLAYIL,
VILLANGU P.O, KIZHAKKAMBALAM,
ERNAKULAM, KERALA-683561
ADDL.A3. MAYADEVI.C.P.
D/O LATE PARAMESWARAN NAIR & W/O VINAYAKUMAR,
AGED 47 YEARS, NEDUMPILLY,
ALATTUCHIRA,
KODANAD, ALATTUCHIRA,
ERNAKULAM,KERALA-683544
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103
ADDL.A4. MANOJ.C.P.
S/O LATE PARAMESWARAN NAIR,
C/O ANITHA MANOJ,
AGED 44 YEARS, CHEMMATTUMOOLAYIL,
VILANGU P.O, KIZHAKKAMBALAM,
ERNAKULAM, KERALA-683561
ADDL.A5. MANESHKUMAR
S/O LATE PARAMESWARAN NAIR,
AGED 42 YEARS, CHEMMATTUMOOLAYIL,
VILANGU P.O, KIZHAKKAMBALAM,
ERNAKULAM, KERALAM-683561
THE LEGAL HEIRS OF THE APPELLANT ARE IMPLEADED AS
ADDITIONAL APPELLANTS 2 TO 5 AS PER ORDER DATED
17/11/2021 IN I.A.NO.1 /2021 IN LAA NO.162/ 2019
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
POULIN PAUL
SMT.SNEHA DIVAKARAN P.
KASHMEERA ASHRAF
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM - 682 030.
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN - 682 011.
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& Conn. Cases
104
BY ADVS SRI.K.P.JUSTINE(KARIPAT)SC,COCHIN
CORPORATION
SRI. T.K.SHAJAHAN, SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
105
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 164 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.138 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 PARAMESWARAN NAIR, (DIED)
S/O.LATE SANKU NAIR, KINATTINKARA,
CHEMMATTUMOOLA, BRAHMAPURAM.P.O.,
NOW RESIDING AT CHEMMATTUMOOLAYIL HOUSE,
VILANGU, VILANGU.P.O.,
KIZHAKKAMBALAM, PIN-683561.
ADDL P2 THANKAMANI
W/O LATE PARAMESWARAN NAIR, AGED 72 YEARS,
CHEMMATTUMOOLAYIL, VILLANGU P.O,
KIZHAKKAMBALAM, ERNAKULAM, KERALA-683561
ADDL P3 MAYADEVI C.P
D/O LATE PARAMESWARAN NAIR & W/O VINAYAKUMAR,
AGED 47 YEARS, NEDUMPILLY, ALATTUCHIRA,
KODANAD, ALATTUCHIRA, ERNAKULAM,KERALA-683544
ADDL P4 MANOJ C.P
S/O LATE PARAMESWARAN NAIR,
AGED 44 YEARS, CHEMMATTUMOOLAYIL,
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& Conn. Cases
106
VILANGU P.O,
KIZHAKKAMBALAM, ERNAKULAM, KERALA-683561
ADDL P5 MANESHKUMAR
S/O LATE PARAMESWARAN NAIR, AGED 42 YEARS,
CHEMMATTUMOOLAYIL, VILANGU P.O, KIZHAKKAMBALAM,
ERNAKULAM, KERALAM-683561
THE LEGAL HEIRS OF THE APPELLANT ARE IMPLEADED AS
ADDITIONAL APPELLANTS 2 TO 5 AS PER ORDER DATED
17/11/2021 IN I.A.NO.1 /2021 IN LAA NO. 164/2019
BY ADVS.
VARGHESE K.PAUL
SMT.SNEHA DIVAKARAN P.
P.S.LAKSHMI
POULIN PAUL
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REP. BY DISTRICT COLLECTOR, ERNAKULAM-682030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011.
BY ADV D.G.VIPIN
SRI.T.K.SHAJAHAN, SR.GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App.NO.147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
107
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 166 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.158 OF 2011 ON THE FILE OF THE SUBORDINATE JUDGE'S
COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 PARAMESWARAN NAIR, (DIED)
S/O. LATE SANKU NAIR,
KINATTINKARA, CHEMMATTUMOOLA,
BRAHMAPURAM P. O.,
NOW RESIDING AT CHEMMATTUMOOLAYIL HOUSE,
VILANGU, VILANGU P. O.,
KIZHAKKAMBALAM, PIN - 683561.
ADDITIONAL APPELLANTS 2 TO 5 IMPLEADED AS LEGAL
HEIRS OF THE DECEASED 1ST APPELLANT.
ADDL.P2 THANKAMANI
W/O.LATE PARAMESWARAN NAIR,
AGED 72 YEARS,
CHEMMATTUMOOLAYIL, VILLANGU P.O.,
KIZHAKKAMBALAM,
ERNAKULAM,KERALA-683561.
ADDLP3 MAYADVI C.P
D/O.LATE PARAMESWARAN NAIR & W/O.VIJAYAKUMAR,
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108
AGED 47 YEARS, NEDUMPILLY,
ALATTUCHIRA,KODANAD,ALATTUCHIRA,
ERNAKULAM,KERALA-683544.
ADDL P4 MANOJ C.P
S/O.LATE PARAMESWARAN NAIR,
C/O.ANITHA MANOJ,
AGED 44 YEARS,
CHEMMATTUMOOLAYIL, VILLANGU P.O.,
KIZHAKKAMBALAM,
ERNAKULAM,KERALA-683561.
ADDL P5 MANEESHKUMAR
S/O.LATE PARAMESWARAN NAIR,
AGED 42 YEARS,
CHEMMATTUMOOLAYIL, VILLANGU P.O.,
KIZHAKKAMBALAM,
ERNAKULAM,KERALA-683561.
THE ABOVE ADDITIONAL APPELLANTS 2 TO 5 IMPLEADED
AS LEGAL HEIRS OF THE DECEASED 1ST APPELLANT AS
PER ORDER DATED 15.11.2021 IN I.A.NO.01/2021.
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
POULIN PAUL
SMT.SNEHA DIVAKARAN P.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM - 682030
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& Conn. Cases
109
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN - 682011.
BY ADVS.
SRI.E.D.GEORGE,SC,COCHIN CORPORATION
ARUN ANTONY
SRI. T.K.SHAJAHAN, GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
110
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 187 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.216 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
MAMMU
AGED 72 YEARS
S/O.KHADIR, MATTATHI HOUSE,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
ERNAKULAM DISTRICT,
NOW RESIDING AT MATTATHIL HOUSE,
ADIKARIMOOLA,
BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT - 683 565
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
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& Conn. Cases
111
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR, ERNAKULAM.
2 THE KOCHI CORPORATION
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY.
BY SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
112
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 211 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.159 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
1 PARAMESWARAN NAIR (DIED)
S/O.LATE SANKU NAIR,
KINATTINKARA,
CHEMMATTUMOOLA,
BRAHMAPURAM P.O.,
NOW RESIDING AT CHEMMATTUMOOLAYIL HOUSE,
VILANGU, VILANGU P.O.,
KIZHAKKAMBALAM ,PIN-683 561
ADDL A2 THANKAMANI
W/O. LATE PARAMESWARAN NAIR,
AGED 72 YEARS, CHEMMATTUMOOLAYIL,
VILLANGU P.O., KIZHAKKAMBALAM,
ERNAKULAM, KERALA - 683 561
ADDL A3 MAYADEVI C.P
D/O. LATE PARAMESWARAN NAIR & W/O. VINAYAKUMAR,
AGED 47 YEARS, NEDUMPILLY,
ALATTUCHIRA, KODANAD,
ALATTUCHIRA, ERNAKULAM, KERALA - 683 561
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& Conn. Cases
113
ADDL A4 MANOJ C.P
S/O LATE PARAMESWARAN NAIR,
C/O ANITHA MANOJ,
AGED 44 YEARS,
CHEMMATTUMOOLAYIL VILANGU P.O.,
KIZHAKKAMBALAM,
ERNAKULAM
ADDL.A5 MANESHKUMAR,
S/O. LATE PARAMESWARAN NAIR,
AGED 42 YEARS,
CHEMMATTUMOOLAYIL,
VILLANGU P.O.,
KIZHAKKAMBALAM, ERNAKULAM
ARE THE LEGAL HEIRS OF THE DECEASED APPELLANT
IMPLEADED AS ADDITIONAL APPELLANTS 2 TO 5 AS PER
THE ORDER IN I.A.NO.1 OF 2021 DATED 02.11.2021.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
P.S.LAKSHMI
POULIN PAUL
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA
REP.BY DISTRICT COLLECTOR,
ERNAKULAM -682 030
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
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& Conn. Cases
114
ERNAKULAM,PIN-682 011
BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
ARUN ANTONY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
115
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 217 OF 2019
AGAINST THE ORDER/JUDGMENT DATED 09.04.2014 IN LAR
NO.20 OF 2012 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANTS/LEGAL HEIRS OF CLAIMANT:
1 LALITHA SUKUMARAN @ LALITHAMMA
AGED 50 YEARS
W/O. SUKUMARAN NAIR,
KOZHUVELIL (HOUSE), BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, KUNNATHUNADU TALUK,
NOW RESIDING AT KOZHUVELIL (H) KANINAD P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM DISTRICT.
2 SURESH KUMAR K.S.,
S/O. SUKUMARAN NAIR,
KOZHUVELIL HOUSE, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, KUNNATHUNADU TALUK,
NOW RESIDING AT KOZHUVELIL (H), KANINAD P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM DISTRICT.
3 SANTHOSH KUMAR K.S,
S/O. SUKUMARAN NAIR, KOZHUVELIL (HOUSE),
VADAVUCODE P.O, PUTHENCRUZ, KANINAD,
ERNAKULAM, PIN-682 310
4 SATHEESH KUMAR K.S,
S/O. SUKUMARAN NAIR,
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116
KOZHUVELIL (HOUSE), THIRUVANIYOOR,
ERNAKULAM, KERALA, PIN-682 305
5 SUMA DEVI K.S @ SUMA RAJAN,
D/O. SUKUMARAN NAIR AND W/O. A.B. RAJAN,
AISWARYA, VADAYAMPADY P.O, AIKARANAD SOUTH,
ERNAKULAM, PIN-682 308
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENT/S:
1 STATE OF KERALA
REP. BY SPL. TAHSILDAR (LA) KOCHI CORPORATION,
VYTTILA.
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY.
BY ADVS.
GOVERNMENT PLEADER
SC, KOCHI MUNICIPAL CORPORATION
SHRI.S.SUDHEESH KUMAR, SC, KOCHI MUNICIPAL
CORPORATION
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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& Conn. Cases
117
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 218 OF 2019
AGAINST THE ORDER/JUDGMENT DATED 09.04.2014 IN LAR
NO.6 OF 2012 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
NARAYANAN NAIR
AGED 63 YEARS
S/O.AYYAPPAN PILLAI, KOZHUVELIL HOUSE,
BRAHMAPURAM.P.O., ERNAKULAM DISTRICT,
NOW RESIDING AT KOZHIVLIL HOUSE,
KORUMBASSERY KARA, KOOVAPPADY,
ELAMBAKAPILLY.P.O, PERUMBAVOOR,
ERNAKULAM DISTRICT, PIN-683544
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM PIN-682030
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& Conn. Cases
118
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM REPRESENTED BY ITS
SECRETARY, PIN-682011
BY SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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& Conn. Cases
119
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 275 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2015 IN
LAR NO.94 OF 2011 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/LEGAL HEIRS OF CLAIMANT:
1 KOTHAMBAL
M/O LATE MADHAVAN, AGED 80 YEARS,
KALIKKATHUMUGAL HOUSE, VEMBILLY P.O.,
KUNNATHUNAD VILLAGE, PIN-683565,
ERNAKULAM DISTRICT.
2 USHA
W/O LATE MADHAVAN, AGED 50 YEARS,
KALIKKATHUMUGAL HOUSE, VEMBILLY P.O.,
KUNNATHUNAD VILLAGE, PIN-683565,
ERNAKULAM DISTRICT.
3 ASWATHY K. MADHAVAN
AGED 28 YEARS
D/O LATE MADHAVAN, AND WIFE OF ARUN SEBASTIAN,
KALIKKATHUMUGAL HOUSE, VEMBILLY P.O.,
KUNNATHUNAD VILLAGE, PIN-683565,
ERNAKULAM DISTRICT.
ADDL.A4 ATHIRA
AGED 26 YEARS
D/O LATE MADHAVAN,
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120
KALIKKATHUMUGAL HOUSE, VEMBILLY P.O.,
KUNNATHUNAD VILLAGE, PIN-683565,
ERNAKULAM DISTRICT.
ADDL.A5 VALSA RAJAN
W/O LATE RAJAN, KALLIKKATHUMUGHAL,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT,
NOW RESIDING AT KALLIKKATHUMUGHAL,
PINARMUNDA, PERINGALA P.O., PIN: 683565
ADDL.6 K.R. ABHIRAMI
D/O LATE RAJAN, KALLIKKATHUMUGHAL,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT,
NOW RESIDING AT KALLIKKATHUMUGHAL,
PINARMUNDA, PERINGALA P.O., PIN: 683565
ADDL.A7 ABHIRAM K.R
S/O LATE RAJAN, KALLIKKATHUMUGHAL,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT,
NOW RESIDING AT KALLIKKATHUMUGHAL, PINARMUNDA,
PERINGALA P.O., PIN: 683565
ADDL.A8 SOUMYA K.K.
D/O KUNJAN K.K., KALLUMPATTU HOUSE,
VENMANI KARA, MAMALA P.O.,
THIRUVANKULAM, PIN: 682305
ADDL.A9 SOUDEESH KUMAR K.K.
S/O LATE KUNJAN K.K., KALLUKKATHUMUKAL HOUSE,
VEMBILLY P.O., KUMARAPURAM,
ERNAKULAM, PIN: 683565
ADDL.A10 CHELLAPPAN K.K.
S/O LATE KANDANKALI, KALLIKKATHUMUGAL HOUSE,
KARIMUGAL P.O., PUTHENCRUZ,
ERNAKULAM, PIN: 682303
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121
ADDL.A11 SASI K.K.
S/O LATE KAMDANKALI.,
KALLIKKATHUMUGAL HOUSE, VEMBILLY P.O.,
KUMARAPURAM, ERNAKULAM, PIN: 683565.
ADDL.A12 SATHEESHAN K.K.
S/O LATE KANDANKALI, KALLIKKATHUMUGAL HOUSE,
VEMBILLY P.O., KUMARAPURAM,
ERNAKULAM, PIN: 683565
ADDL.A13 SUSMITHA
D/O LATE SUNIJA, MALAYIL HOUSE,
IRUMBANAM P.O., IRUMPANAM,
ERNAKULAM, PIN: 682309
ADDL.A14 SUJITH SUPRAN
S/O LATE SUNIJA, MALAYIL HOUSE,
IRUMBANAM P.O., IRUMPANAM,
ERNAKULAM, PIN: 682309
ADDL.A15 SUPRAN
H/O LATE SUHIJA & S/O RAJAPPAN M.K.,
MALAYIL HOUSE, IRUMBANAM P.O.,IRUMBANAM,
ERNAKULAM, PIN: 682309
ADDL.16 SAJITHA K.K
D/O LATE KANDANKALI, KOTTARATHIL HOUSE,
IRUNBANAM P.O., MANAKKAPPADY,
KARSHAKA COLONY, ERNAKULAM, PIN: 682309
ARE IMPLEADED AS ADDL. APPELLANTS 5 TO 16 AND
APPELLANTS 2 TO 4 ARE RECORDED AS THE OTHER LEGAL
HEIRS AS PER ORDER DATED 10.03.2023 IN I.A.
275/2019
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
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122
TERESA AMMU
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
ATHEESHA M.V.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM-682030.
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE, ERNAKULAM-682011
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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& Conn. Cases
123
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 285 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2015 IN
LAR NO.146 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 NADEERA SULAIMAN
W/O. LATE M.E. SULAIMAN CHELLIPADATH,
BRAHMAPURAM P.O. PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O.
ERNAKULAM DISTRICT, 682 310.
2 NAJEENA SULAIMAN,
D/O. LATE M.E. SULAIMAN, DO- DO- DO-
3 REHEENA SULAIMAN,
DO..DO...DO..
4 MAHIN ABOOBAKCER M.S.,
S/O. LATE M.E. SULAIMAN, DO...DO....DO...
APPELLANTS 1 AND 3 ARE REPRESENTED BY THEIR POWER
OF ATTORNEY HOLDER, MAHIN ABOOBACKER, THE 4TH
APPELLANT HEREIN.
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& Conn. Cases
124
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENT/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM 682 030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK VENUE,
ERNAKULAM 682 011.
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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LA.APP. NO.147 OF 2021
& Conn. Cases
125
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 294 OF 2019
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.209 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
SAITH MUHAMMED
AGED 42 YEARS
S/O. LATE KHADERKUNJU,
CHELLIPADATH, BRAHMAPURAM P O,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P O,
ERNAKULAM DISTRICT, PIN-682310.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM-682030.
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126
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011.
BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
SRI.RAAJESH S.SUBRAHMANIAN,SC,COCHIN CO
SRI.R.HARISHANKAR
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
127
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 11 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.25 OF 2012 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
MADHAVAN NAIR
S/O.AYYAPPAN PILLAI,
KOZHUVELIL HOUSE,
BRAHMAPURAM,
NOW RESIDING AT KAMALA NIVAS,
THRIPUNITHURA SOUTH,
CHOORAKKAD,
TRIPUNITHURA P.O., PIN-682301,
ERNAKULAM DISTRICT.
BY ADV KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM, PIN-682030.
2 THE KOCHI CORPORATION,
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128
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY, 682011.
BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
129
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 22 OF 2020
AGAINST THE ORDER/JUDGMENT DATED 18.12.2014 IN LAR
NO.208 OF 2011 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
AISHA BEEVI
D/O LATE KHADERKUNJU,
CHELLIPADATH,
BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHALAKKARA HOUSE,
PADAMUGHAL. KAKKANAD WEST P.O,
ERNAKULAM DISTRICT PIN 682030
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
MUHAMMED RAFY K.H.
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& Conn. Cases
130
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP.BY DISTRICT COLLECTOR,
ERNAKULAM-682030
2 SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM,PIN 682011.
BY ADV K.JANARDHANA SHENOY
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING CBEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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LA.APP. NO.147 OF 2021
& Conn. Cases
131
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 32 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 31.01.2015 IN
LAR NO.186 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
LEGAL HEIRS OF CLAIMANT/APPELLANT:
1 LAKSHMIKUTTY.T.G
W/O.SETHU MADHAVAN NAIR, LAKSHMI BHAVAN,
VADACUCODE, VADAVUCODE.P.O.,
ERNAKULAM DISTRICT
2 SUDHA K.S.
D/O. K.G. SETHU MADHAVAN NAIR,
LAKSHMI BHAVAN, VADACUCODE,
VADAVUCODE.P.O., ERNAKULAM DISTRICT
3 SINDHU.K.S
D/O.K.G.SETHU MADHAVAN NAIR,
LAKSHMI BHAVAN, VADACUCODE,
VADAVUCODE.P.O., ERNAKULAM DISTRICT
4 SUNIL KUMAR K.S.
D/O.K.G.SETHU MADHAVAN NAIR,
LAKSHMI BHAVAN, VADACUCODE,
VADAVUCODE.P.O., ERNAKULAM DISTRICT
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& Conn. Cases
132
BY ADVS.
VARGHESE K.PAUL
SHRI.MUHAMMED RAFY K.H.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM-682030
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011
BY ADV SRI.R.HARISHANKAR
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
133
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 46 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 31.01.2015 IN
LAR NO.194 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANTS/CLAIMANTS
1 NADEERA SULAIMAN,
W/O. LATE M.E. SULAIMAN, CHELLIPADATH,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O., ERNAKULAM DISTRICT, PIN-682310.
2 NAJEENA SULAIMAN,
D/O. LATE SULAIMAN,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O., ERNAKULAM DISTRICT, PIN-682310.
3 REHEENA SULAIMAN,
D/O. LATE SULAIMAN,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O., ERNAKULAM DISTRICT, PIN-682310.
4 MAHIN ABOOBACKER M.S,
S/O. LATE M.E., SULAIMAN,
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& Conn. Cases
134
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O., ERNAKULAM DISTRICT, PIN-682310.
APPELLANTS 1 TO 3 ARE REPRESENTED BY THEIR POWER
OF ATTORNEY HOLDER MAHIN ABOOBACKER, THE 4TH
APPELLANT HEREIN.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
SHRI.MUHAMMED RAFY K.H.
SRI.PETER KURIAN
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM-682031.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011.
BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
SRI.V.V.JOSHI,SC,COCHIN CORPORATION
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
135
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA, 1946
LA.APP. NO. 53 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 31.01.2015 IN
LAR NO.200 OF 2011 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 NADEERA SULAIMAN
W/O. LATE M.E. SULAIMAN,
CHELLIPADATH, BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O., ERNAKULAM DISTRICT, PIN 682 310
2 NAJEENA SULAIMAN
D/O. LATE M.E. SULAIMAN, CHELLIPADATH, BRAHMAPURAM
P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O., ERNAKULAM DISTRICT, PIN 682 310
3 REHEENA SULAIMAN
D/O. LATE M.E. SULAIMAN, CHELLIPADATH, BRAHMAPURAM
P.O.,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O., ERNAKULAM DISTRICT, PIN 682 310
4 MAHIN ABOOBACKER M.S.,
D/O. LATE M.E. SULAIMAN,
CHELLIPADATH, BRAHMAPURAM P.O.,
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& Conn. Cases
136
PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
KANINADU P.O.,
ERNAKULAM DISTRICT, PIN 682 310
APPELLANTS 1 TO 3 ARE REPRESENTED BY THEIR POWER
OF ATTORNEY HOLDER, MAHIN ABOOBACKER, THE 4THE
APPELLANT HEREIN.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
SHRI.MUHAMMED RAFY K.H.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM - 682 030
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN - 682 011
BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
D.G.VIPIN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 12.09.2024, ALONG WITH LA.App..147/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
137
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 79 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED IN LAR NO.44 OF
2012 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 KHADEEJA
W/O LATE MAKKAR KUNJU@UNNI MAKKAR,
CHELLIPADATH HOUSE,BRAHMAPURAM.P.O,
PUTHENCRUZ VILLAGE,KUNNATHUNADU TALUK,
NOW RESIDING AT CHELLIPPADATH,
CHELLIPPADAM NAGAR, KANINDU.P.O,
PUTHECRUZ,ERNAKULAM, PIN-682310.
2 YOUSAFF,
S/O LATE MAKKAR KUNJU @ UNNI MAKKAR,
CHELLIPADATH HOUSE,BRAHMAPURAM.P.O,
PUTHENCRUZ VILLAGE,KUNNATHUNADU TALUK,
NOW RESIDING AT CHELLIPPADATH,
CHELLIPPADAM NAGAR, KANINDU.P.O,
PUTHECRUZ,ERNAKULAM, PIN-682310.
3 KAREEM.C.M. @ KARIM,
S/O LATE MAKKAR KUNJU @ UNNI MAKKAR,
CHELLIPADATH HOUSE,BRAHMAPURAM.P.O,
PUTHENCRUZ VILLAGE,KUNNATHUNADU TALUK,
NOW RESIDING AT CHELLIPPADATH,
CHELLIPPADAM NAGAR, KANINDU.P.O,
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& Conn. Cases
138
PUTHECRUZ,ERNAKULAM, PIN-682310.
4 ASHRAF,
S/O LATE UNNI MAKKAR,CHELLIPADATH HOUSE,
BRAHMAPURAM.P.O, PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT CHELLIPPADATH,
CHELLIPPADAM NAGAR, KANINDU.P.O, PUTHECRUZ,
ERNAKULAM, PIN-682310.
(APPELLANTS 1 TO 4 ARE REP. BY THEIR POWER OF
ATTORNEY HOLDER SHRI.ABBAS,CHELLIPPADATH
HOUSE,BRAHMAPURAM P.O,PUTHENCRUZ
VILLAGE,KUNNATHUNADU TALUK,NOW RESIDING AT
CHELLIPADATH,CHELLIPPADAM,NAGAR,KANINADU
P.O.,PUTHENCRUZ,ERNAKULAM,PIN-682310.)
5 ABBAS,
S/O LATE MAKKAR KUNJU @ UNNI MAKKAR,
CHELLIPADATH HOUSE,BRAHMAPURAM.P.O,
PUTHENCRUZ VILLAGE,KUNNATHUNADU TALUK,
NOW RESIDING AT CHELLIPPADATH HOUSE,
KADAMBETHUMOOLA ROAD, KARIMUGAL.P.O,
PUTHENCRUZ,AMBALAMEDU,ERNAKULAM, PIN-682303.
6 SALAM,
S/O LATE MAKKAR KUNJU @ UNNI MAKKAR,
CHELLIPADATH HOUSE,BRAHMAPURAM.P.O,
PUTHENCRUZ VILLAGE,KUNNATHUNADU TALUK,
NOW RESIDING AT CHELLIPPADATH, KARIMUGAL,
KANINDU.P.O,PUTHECRUZ, ERNAKULAM,PIN-682303.
7 SHERIFF
S/O LATE UNNI MAKKAR,
CHELLIPADATH HOUSE, BRAHMAPURAM.P.O,
PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT CHELLIPPADATH HOUSE,
CHELLIPPADAM NAGAR,KANINADU.P.O,
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& Conn. Cases
139
PUTHENCRUZ,PIN-682310.
8 ALIYAR @ UNNI ALIYAR,
S/O KOCHUNNI @ MURI,CHELLIPADATH HOUSE,
BRAHMAPURAM.P.O, PUTHENCRUZ VILLAGE,
KUNNATHUNADU TALUK,
NOW RESIDING AT CHELLIPPADATH HOUSE,
PERINGALA.P.O,KUNNATHUNAD,ERNAKULAM, PIN-683565.
APPELLANTS 6 TO 8 ARE REP.BY THEIR POWER OF
ATTORNEY HOLDER SHRI.ABBAS,CHELLIPPADATH
HOUSE,BRAHMAPURAM P.O.,PUTHENCRUZ
VILLAGE,KUNNATHUNADU TALUK, NOW RESIDING AT
CHELLIPADATH,CHELLIPADAM,NAGAR,KANINADU P.O.,
PUTHENCRUZ,ERNAKULAM,PIN-682 310.
ADDL.A9. AMINA ALIYAR
W/O.LATE ALIYAR @ UNNI ALIYAR, AGED 64 YEARS,
CHELLIPADATH, PERINGALA P.O.,
KUNNATHUNADU VILLAGE, KIZHAKKAMBALAM,
ERNAKULAM DISTRICT,PIN-683565.
ADDL.A10. SAJITHA
D/O.LATE ALIYAR @ UNNI ALIYAR & W/O.NOUSHAD,,
AGED 46 YEARS, POOVATHUMVEETTIL,
PERINGALA P.O.,KUNNATHUNADU VILLAGE,
KIZHAKKAMBALAM, ERNAKULAM,
PERINGALA,KERALA,PIN-683565.
ADDL.A.11 RASEENA
. D/O.LATE ALIYAR @ UNNI ALIYAR & W/O.JAMAL,
AGED 43 YEARS, VADAKKUMMURI HOUSE, PERINGALA,
PERINGALA P.O.,KUNNATHUNAD,
ERNAKULAM, KUMARAPURAM,KERALA,PIN-683565.
ADDL.A12. NADEERA
D/O.LATE ALIYAR @ UNNI ALIYAR & W/O.ABDUL KAREEM
P.K.,AGED40 YEARS,
PUTTUNGAL HOUSE, PERINGAZHA, KALAMASSERY,
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140
THRIKKAKARA NORTH (PART),ERNAKULAM,
HMT COLONY, KERALA, PIN-683503.
ADDL.A9 TO ADDL.A12 IMPLEADED (LEGAL HEIRS/LEGAL
REPRESENTATIVES OF THE DECEASED APPELLANT NO.8)
VIDE ORDER DATED 6.8.2021 IN I.A.1/2021 IN LAA
79/2020.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
P.S.LAKSHMI
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP.BY DISTRICT COLLECTOR, ERNAKULAM -682030.
2 THE SECRETARY,
KOCHI CORPORATION,PARK AVENUE,
ERNAKULAM,PIN-682011.
BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
SRI.S.SUDHISH KUMAR
D.G.VIPIN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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& Conn. Cases
141
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 101 OF 2020
AGAINST THE JUDGMENT AND DCREE DATED 30.09.2014 IN
LAR NO.174 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
PAREEKUNJU
S/O. BEERAN, MATTATHIL HOUSE,
BRAHMAPURAM, ERNAKULAM DISTRICT,
NOW RESIDING AT 512H MATTATHIL HOUSE,
PERINGALA P. O., KUNNATHUNAD, KUMARAPURAM,
ERNAKULAM, PIN - 683 565.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM - 682 030.
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& Conn. Cases
142
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN - 682 011.
BY ADV SRI.R.HARISHANKAR
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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LA.APP. NO.147 OF 2021
& Conn. Cases
143
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 108 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2014 IN
LAR NO.170 OF 2011 OF SUBORDINATE JUDGE'SCOURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 PAREEKUNJU
S/O BEERAN, MATTATHIL HOUSE,
BRAHMAPURAM, ERNAKULAM DISTRICT,
NOW RESIDING AT 512 H MATTATHIL HOUSE,
PERINGALA P.O.KUNNATHUNAD, KUMARAPURAM,
ERNAKULAM, PIN-683 565.
2 NABEESA,
W/O PAREEKUNJU, MATTATHIL HOUSE,
BRAHMAPURAM, ERNAKULAM DISTRICT,
NOW RESIDING AT 512 H MATTATHIL HOUSE,
PERINGALA P.O.KUNNATHUNAD, KUMARAPURAM,
ERNAKULAM, PIN-683 565.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
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& Conn. Cases
144
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP BY DISTRICT COLLECTOR, ERNAKULAM-682 030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682 011.
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
ADMISSION ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
145
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 120 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN
LAR NO.147 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANTS/LRS OF CLAIMANT:
1 AYSHA BEEVI,
W/O. LATE ISMAIL K.S., KODUVELIKKAKATH HOUSE,
BRAHMAPURAM, PUTHENCRUZ, ERNAKULAM-682303.
2 RAHIYANATH,
D/O. LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM, PUTHENCRUZ, ERNAKULAM-682303.
3 JASEERA K.I.,
D/O. LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM, PUTHENCRUZ, ERNAKULAM-682303.
4 FARIDUDHEEN K.I.,
S/O. LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM, PUTHENCRUZ, ERNAKULAM-682303.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
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& Conn. Cases
146
SMT.ASRITHA P.M.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM-682030.
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM, REPRESENTED BY ITS
SECRETARY, PIN-682011.
BY ADV JANARDHANA SHENOY
SRI.T.J.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
147
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 136 OF 2020
AGAINST THE JUDGMENT AND DATED 28.11.2014 IN LAR
NO.143 OF 2011 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
POULOSE
S/O LATE ULAHANNAN,
MALERIL HOUSE, BRAHMAPURAM P.O.
NOW RESIDING AT MALERIL KUNNAKKATTU HOUSE,
PUTTUMANNOOR PUTHENCRUZ P.O.
ERNAKULAM DISTRICT, PIN-682 308.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP BY DISTRICT COLLECTOR,
ERNAKULAM-682 030
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LA.APP. NO.147 OF 2021
& Conn. Cases
148
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682 011.
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
149
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 140 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 20.11.2014 IN
LAR NO.92 OF 2011 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
POULOSE
S/O LATE ULAHANNAN,
MALERIL HOUSE,
BRAHMAPURAM P.O.
NOW RESIDING AT MALERIL
KUNNAKKATTU HOUSE, PUTTUMANNOOR,
PUTHENCRUZ P.O.
ERNAKULAM DISTRICT, PIN-682 038.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENT/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM-682 030.
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LA.APP. NO.147 OF 2021
& Conn. Cases
150
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682 011.
BY ADV SRI.E.D.GEORGE,SC,COCHIN CORPORATION
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEAD
ON 12.09.2024, ALONG WITH LA.App..147/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
151
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 143 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 09.04.2014 IN
LAR NO.26 OF 2012 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
SUKUMARAN.K.A
S/O.AYYAPPAN PILLAI,
KOZHUVELIL HOUSE, BRAHMAPURAM,
NOW RESIDING AT KOZHUVELIL HOUSE,
KAITHAKATTUKARA, PATTIMATTOM PO,
PATTIMATTOM VILLAGE,
ERNAKULAM DISTRICT, PIN- 683562.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM, PIN - 682030.
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& Conn. Cases
152
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY, 682011.
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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LA.APP. NO.147 OF 2021
& Conn. Cases
153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 152 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN
LAR NO.182 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANTS/LRS OF CLAIMANT
1 AYSHA BEEVI
W/O LATE ISMAIL.K.S, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM, PUTHENCRUZ, ERNAKULAM,PIN-682303.
2 RAHIYANATH,
D/O LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM PUTHENCRUZ,ERNAKULAM, PIN-682303.
3 JASEERA.K.I,
D/O LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM PUTHENCRUZ, ERNAKULAM,PIN-682303.
4 FARIDUDHEEN.K.I,
S/O.LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM PUTENCRUZ, ERNAKULAM, PIN-682303.
BY ADVS.
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LA.APP. NO.147 OF 2021
& Conn. Cases
154
VARGHESE K.PAUL
SMT.ASRITHA P.M.
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP.BY DISTRICT COLLECTOR,ERNAKULAM-682030.
2 THE SECRETARY,
KOCHI CORPORATION,PARK AVENUE,
ERNAKULAM,PIN-682011.
BY ADVS.
V.P.REJITHA (PUZHAKKALIDOM)
JANARDHANA SHENOY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
155
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 154 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2014 IN
LAR NO.187 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 PAREEKUNJU
S/O. LATE SAITHO, CHEELIPADATH,
RESIDING AT KODUVELIKKAKATH, PADATHIKKARA,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT, PIN-682 303.
2 SAINABA,
W/O. LATE SAITHO, CHEELIPADATH,
KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT KODUVELIKKAKATH HOUSE,
CHELLIPADAM NAGAR, KANINADU P.O,
ERNAKULAM DISTRICT, PIN-682 310.
3 EBRAHIM,
S/O. LATE SAITHO, CHEELIPADATH,
KODUVELIKKAKATH, BRAHMAPURAM P.O,
NOW RESIDING AT KODUVELIKKAKATH HOUSE,
KARIMUGAL, PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT, PIN-682 303
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& Conn. Cases
156
4 KHADERKUNJU, (DIED)
S/O. LATE SAITHO, CHEELIPADATH,
KODUVELIKKAKATH, BRAHMAPURAM,
PUTHENCRUZ VILLAGE,
NOW RESIDING AT KODUVELIKKAKATH HOUSE,
CHELLIPADAM NAGAR, KANINADU P.O,
ERNAKULAM DISTRICT, PIN 682 310
5 AYSHA BEEVI,
W/O.LATE ISMAIL K.S., KODUVELIKKAKATH HOSUE,
BRAHMAPURAM,PUTHENCRUZ,ERNAKULAM,PIN-682 303.
6 RAHIYANATH,
D/O.LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM,PUTHENCRUZ, ERNAKULAM,PIN-682 303.
7 JASEERA K.I.,
D/O.LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM,PUTHENCRUZ, ERNAKULAM,PIN-682 303.
8 FARIDUDHEEN K.I.,
S/O.LATE ISMAIL, KODUVELIKKAKATH HOUSE,
BRAHMAPURAM,PUTHENCRUZ, ERNAKULAM,PIN-682 303.
9 SHERIFA,
D/O.LATE ISMAIL,KODUVELIKKAKATH HOUSE,
BRAHMAPURAM,PUTHENCRUZ, ERNAKULAM,PIN-682 303.
NOW RESIDING AT PANAKKATTAM PALLI,
NADUVATH NAGAR P.O.,AROOKKUTTY,
CHERTHALA, ALAPUZHA DISTRICT,PIN-688 535.
10 RAMLATH @ RAMLA,
D/O.LATE SAITHO, CHELLIPADATH,
KODUVELIKKAKATH, BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT,PIN-682 303,
NOW RESIDING AT EDACHIRAKKAL HOUSE,
ERUMELY, KUNNATHUNADU TALUK,
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& Conn. Cases
157
ERNAKULAM DISTRICT.PIN-683 565.
ADDL.11 SULAIKHA,
W/O. LATE KHADERKUNJU,KDUVELIKKAKATH HOUSE,
KANINADU P.O.PUTHNCRUZ VILLAGE,
ERNAKULAM DISTRICT,PIN-682310.
ADDL.12 SHIBI K.K.,
D/O.KHADERKUNJU,KODUVELIKKAKATH HOUSE,
KANINADU P.O.,PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT,PIN-682 310.
ADDL.13 ANEESHA K.K.,
D/O.KHADERKUNJU,KODUVELIKKAKATH HOUSE,
KANINADU P.O.,PUTHENCURZ VILLAGE,
ERNAKULAM DISTRICT,PIN-682 310.
ADDL.14 SHIHAB K.K.,
S/O.KHADERKUNJU,KODUVELIKKAKTH HOUSE,
KANINADU P.O.,PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT,PIN-682310.
THE ABOVE APPELLANTS THE LEAL HEIRS/LEGAL
REPRESENTATIVES OF THE 4TH APPELLANT AND THEY ARE
IMPLEADED AS ADDITIONAL APPELLANTS 11 TO 14 AS
PER THE ORDERS IN I.A.NO.1/2021 DATED 25/03/2021.
BY ADVS.
VARGHESE K.PAUL
KUM.TERESA AMMU
SRI.PETER KURIAN
SMT.ASRITHA P.M.
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& Conn. Cases
158
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM, PIN-682 030
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM ,
REPRESENTED BY ITS SECRETARY, PIN-682 011
BY ADV V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
159
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 156 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.185 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
PAREEKUNJU
S/O. BEERAN, MATTATHIL HOUSE, BRAHMAPURAM,
ERNAKULAM DISTRICT,
NOW RESIDING AT 512H MATTATHIL HOUSE,
PERINGALA P.O, KUNNATHUNAD, KUMARAPURAM,
ERNAKULAM PIN 683565
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM 682 030
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LA.APP. NO.147 OF 2021
& Conn. Cases
160
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN 682 011
BY ADV JANARDHANA SHENOY
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
161
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 174 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 20.11.2014 IN
LAR NO.142 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 MARY MATHEW
W/O. LATE MATHEW, KUNNAKKATTU HOUSE,
BRAHMAPURAM P O,
NOW RESIDING AT KUNNAKKATTU HOUSE,
VADAVUCODE P O, VADAVUCODE VILLAGE,
ERNAKULAM DISTRICT, PIN - 682310.
2 JOSHY MATHEW
S/O. LATE MATHEW,
KUNNAKKATTU HOUSE, BRAHMAPURAM P O,
NOW RESIDING AT KUNNAKKATTU HOUSE,
VADAVUCODE P O, VADAVUCODE VILLAGE,
ERNAKULAM DISTRICT, PIN - 682310.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
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& Conn. Cases
162
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM - 682030.
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN - 682011.
BY ADV SRI.R.HARISHANKAR
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
163
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 182 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 31.01.2015 IN
LAR NO.198 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
ASSAN.M.B @ 64; HASSAN
S/O.BEERAN, MATTATHIL HOUSE,
BRAHMAPURAM P.O.,
NOW RESIDING AT MATTATHIL HOUSE,
KUMARAPURAM .O., AMBALAPADY, PALLIKARA,
KUNNATHUNADU, ERNAKULAM - 683 565.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM- 682030.
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LA.APP. NO.147 OF 2021
& Conn. Cases
164
2 THE SECRETARY,
KOCHI CORPORATION
PARK AVENUE, ERNAKULAM, PIN - 682 011.
BY ADVS.
D.G.VIPIN
JANARDHANA SHENOY
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
165
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA, 1946
LA.APP. NO. 197 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 21.03.2015 IN
LAR NO.19 OF 2012 OF ASSISTANT SESSIONS COURT/SUB
COURT/COMMERCIAL COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 ALIYAR
S/O LATE KHADER MUHAMMED, CHELLIPPADATH HOUSE,
BRAHMAPURAM P.O.PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HAFSA MANZIL,
DESAM P.O.UNION CHRISTAN COLLEGE S.O.
ERNAKULAM-683 102
2 BEEYATHUMMA @ BIYATHUMMA,
D/O LATE KHADER MUHAMMAD CHELLIPPADATH HOUSE,
BRAHMAPURAM P.O.PUTHENCRUZ VILLAGE,
NOW RESIDING AT CHELLIPPADATH HOUSE,
CHELLIPPADAM NAGAR, PUTHENCRUZ,
ERNAKULAM, PIN-682 310.
3 NABEESA,
D/O LATE KHADER MUHAMMAD,
CHELLIPPADATH HOUSE, BRAHMAPURAM P.O.
PUTHECRUZ VILLAGE,
NOW RESIDING AT AMBATTVEEDU, GANDHIPURAM,
PURAYAR DESOM P.O.UNION CHRISTIAN COLLEGE
SO.ERNAKULAM-683 102.
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& Conn. Cases
166
4 IBRAHIMKUTTY,
S/O LATE KHADER MUHAMMAD, CHELLIPPADATH HOUSE,
BRAHMAPURAM P.O.PUTHECRUZ VILLAGE,
NOW RESIDING AT CHELLIPADATH HOUSE,
PUNNORCODE P.O.PAZHAMTHOTTAM P.O.PATTIMATTAM,
ERNAKULAM, PIN-683 565.
5 SUBAIDA,
D/O LATE KHADER MUHAMMAD,
CHELLIPPADATH HOUSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
NOW RESIDING AT ELAMBAKKATTU, PAZHAMTHOTTAM,
KUNNATHUNADU, ERNAKULAM, PIN-683 565.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP BY DISTRICT COLLECTOR, ERNAKULAM-682 030.
2 THE SECETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682 011.
BY ADV D.G.VIPIN
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 12.09.2024, ALONG WITH LA.App..147/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
167
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 221 OF 2020
AGAINST THE JUDGMENT AND DECREE DATED 20.11.2014 IN
LAR NO.90 OF 2011 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 MARY MATHEW,
W/O. LATE MAHEW, KUNNAKKATTU HOUSE,
BRAHMAPURAM P.O.
NOW RESIDING A T KUNNAKKATTU HOUSE,
VADAVUCODE P.O. VADAVUCODE VILLAGE,
ERNAKULAM DISTRICT 682 310.
2 JOSHY,
S/O. LATE MAHEW, KUNNAKKATTU HOUSE,
BRAHMAPURAM P.O.
NOW RESIDING A T KUNNAKKATTU HOUSE,
VADAVUCODE P.O. VADAVUCODE VILLAGE,
ERNAKULAM DISTRICT 682 310.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
168
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM 682 030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM 682 011.
BY ADV SRI.R.HARISHANKAR
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
169
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 129 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.184 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
1 MARAKKAR @ MAKKAR
S/O. KADER, MATTATHIL, BRAHMAPURAM,
NOW RESIDING AT MATTATHIL HOUSE,
KARUKULAM, VILANGU P.O, PATTIMATTOM,
KIZHAKKAMBALAM, PIN 683 561
ADDL.A2 NABEESA MARAKKAR
W/O LATE MARAKKAR @ MAKKAR MATTATHIL HOUSE,
KARUKULAM, VILANGU P.O., KIZHAKKAMBALAM,
PIN-683561, ERNAKULAM DISTRICT.
ADDL.A3 ALI M.M
S/O LATE MARAKKAR @ MAKKAR,
MATTATHIL HOUSE, KARUKULAM, VILANGU P.O.,
KIZHAKKAMBALAM, PIN-683561,
ERNAKULAM DISTRICT.
ADDL.A4 AISHABEEVI BASHEER
D/O LATE MARAKKAR @ MAKKAR & W/O BASHEER,
KAVANAPARAMBIL HOUSE, PERINGALA P.O.,
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& Conn. Cases
170
KUNNATHUNAD, PIN-683565,
ERNAKULAM DISTRICT.
ADDL.A5 SIDDIQUE M.M,
S/O LATE MARAKKAR @ MAKKAR,
MATTATHIL HOUSE, KARUKULAM, VILANGU P.O.,
KIZHAKKAMBALAM, PIN-683561,
ERNAKULAM DISTRICT.
ADDLA6 RAFEEK M.M,
S/O LATE MARAKKAR @ MAKKAR,
MATTATHIL HOUSE, KARUKULAM,
VILANGU P.O., KIZHAKKAMBALAM,
PIN-683561,
ERNAKULAM DISTRICT.
THE LEGAL HEIRS OF THE DECEASED SOLE APPELLANT
ARE IMPLEADED AS ADDITIONAL APPELLANTS 2 TO 6
VIDE ORDER DATED 16/01/2024 IN IA NO.1/23
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
KUM.P.S.LAKSHMI
KASHMEERA ASHRAF
ANAMIKA SASIKUMAR
SMT.SNEHA DIVAKARAN P.
C.SNEHA
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM PIN 682 030
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LA.APP. NO.147 OF 2021
& Conn. Cases
171
2 THE KOCHI CORPORATION,
PARK AVENU, ERNAKULAM, REPRESENTED BY ITS
SECRETARY, PIN 682 011.
BY ADV D.G.VIPIN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
172
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 130 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 28.02.2019 IN
LAR NO.22 OF 2013 OF SUBORDINATE JUDE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
PAREEKUNJU
S/O. PAKKO,
KODUVELIKKAKATH HOUSE,
BRAHMAPURAM P.O.,
NOW RESIDING AT KODUVELIKKAKATH HOUSE,
PERINGALA P.O.,
ERNAKULAM DISTRICT, PIN-683 565.
BY ADVS.
VARGHESE K.PAUL
SRI.PETER KURIAN
KUM.TERESA AMMU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM, PIN-682 030.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
173
2 THE KOCHI CORPORATION
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY, PIN-682 011.
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
174
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 143 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.177 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
ALI
S/O. MAKKAR,
MATTHILPARAMBIL HOUSE,
KARAKULAM, VILANGU P.O, PATTIMATTOM,
EDATHALA (VIA), ALUVA, PIN - 683561.
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM - 682030.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
175
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN - 682011.
BY ADV D.G.VIPIN
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
176
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 151 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.87 OF 2011 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
1 MARAKKAR @ MAKKAR
S/O. KADER, MATTATHIL, BRAHMAPURAM,
NOW RESIDING AT MATTATHIL HOUSE,
KARUKULAM, VILANGU P.O., PATTIMATTOM,
KIZHAKAMBALAM, PIN-683561.
ADDL.A2 NABEESA MARAKKAR
W/O LATE MARAKKAR @ MAKKAR,
AGED 75 YEARS MATTATHIL HOUSE,
KARUKULAM, VILANGU P.O.,
KIZHAKKAMBALAM, PIN-683561,
ERNAKULAM DISTRICT.
ADDL.A3 ALI M.M
MARAKKAR @ MAKKAR, AGED 54 YEARS,
MATTATHIL HOUSE, KARUKULAM, VILANGU P.O.,
KIZHAKKAMBALAM, PIN-683561,
ERNAKULAM DISTRICT.
ADDL.A4 AISHABEEVI BASHEER
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
177
MARAKKAR @ MAKKAR & W/O. BASHEER,
AGED 46 YEARS, KAVANAPARAMBIL HOUSE,
PERINGALA P.O.,
KUNNATHUNAD,
PIN-683565,
ERNAKULAM DISTRICT
ADDL.A5 SIDDIQUE M.M
S/O.MARAKKAR @ MAKKAR,
AGED 48 YEARS
MATTATHIL HOUSE, KARUKULAM,
VILANGU P.O.,
KIZHAKKAMBALAM, PIN-683561,
ERNAKULAM DISTRICT
ADDL.A6 RAFEEK M.M
S/O.MARAKKAR @ MAKKAR,
AGED 43 YEARS
MATTATHIL HOUSE, KARUKULAM,
VILANGU P.O.,
KIZHAKKAMBALAM, PIN-683561,
ERNAKULAM DISTRICT
IS IMPLEADED A PER ORDER DATED 12.09.2024 IN
I.A.ANO.1/2024
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
ANAMIKA SASIKUMAR
C.SNEHA
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
178
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM-682032.
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY-682011.
BY ADV D.G.VIPIN
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
179
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 165 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.175 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
1 MARAKKAR @ MAKKAR (DIED)
S/O. KADER, MATTATHIL,
BRAHMAPURAM,.
NOW RESIGNED A MATTATHIL HOUSE,
KARUKULAM, VILANGU P.O. PATTIMATTOM,
KIZHAKAMBALAM 683 561.
ADDL.A2 NABEESA MARAKKAR,
W/O LATE MARAKKAR @ MAKKAR,
AGED 75 YEARS, MATTATHIL HOUSE,
KARUKULAM, VILANGU P.O.,
KIZHAKKAMBALAM,
PIN-683561, ERNAKULAM DISTRICT.
ADDL.A3 ALI M.M,
S/O LATE MARAKKAR @ MAKKAR,
AGED 54 YEARS, MATTATHIL HOUSE,
KARUKULAM, VILANGU P.O.,
KIZHAKKAMBALAM,
PIN-683561, ERNAKULAM DISTRICT.
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LA.APP. NO.147 OF 2021
& Conn. Cases
180
ADDL.A4 AISHABEEVI BASHEER,
D/O LATE MARAKKAR @ MAKKAR & W/O BASHEER,
AGED 46 YEARS, KAVANAPARAMBIL HOUSE,
PERINGALA P.O, KUNNATHUNAD, PIN-683565,
ERNAKULAM DISTRICT.
ADDL.A5 SIDDIQUE M.M
S/O LATE MARAKKAR @ MAKKAR, AGED 48 YEARS,
MATTATHIL HOUSE, KARUKULAM, VILANGU P.O.,
KIZHAKKAMBALAM, PIN-683561,
ERNAKULAM DISTRICT.
ADDL.A6 RAFEEK M.M,
S/O LATE MARAKKAR @ MAKKAR AGED 43 YEARS,
MATTATHIL HOUSE, KARUKULAM, VILANGU P..,
KIZHAKKAMBALAM, PIN-683561,
ERNAKULAM DISTRICT.
(THE LEGAL HEIRS OF THE DECEASED SOLE APPELLANT
ARE IMPLEADED AS ADDITIONAL APPELLANTS 2 TO 6 AS
PER ORDER DATED 16/01/2024 IN IA 1/2024 IN LAA
165/2021.)
BY ADVS.
VARGHESE K.PAUL
TERESA AMMU
P.S.LAKSHMI
JOSHY P.O.
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
ANAMIKA SASIKUMAR
C.SNEHA
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
181
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP BY DISTRICT COLLECTOR, ERNAKULAM, 682 030.
2 THE KOCHI CORPORATION,
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY, 682 011.
BY ADV K. JANARDHANA SHENOY
SRI.T.K.SHAJAHAN SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
182
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 211 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 20.11.2014 IN
LAR NO.214 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 ANNAMMA ALIAS
D/O LATE VARKEY IYPE, KEERAMKUZHI,
BRAHMAPURAM, NOW RESIDING AT KEERAMKUZHI HOUSE,
PANGODE KARA, AIKKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK, PIN-682310.
2 VARGHESE K IYPE
S/O LATE VARKEY IYPE,
KEERAMKUZHI, BRAHMAPURAM,
NOW RESIDING AT KEERAMKUZHI HOUSE,
PANGODE KARA, AIKKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK, PIN-682310.
3 MATHEWS K IYPE
S/O LATE VARKEY IYPE,
KEERAMKUZHI, BRAHMAPURAM,
NOW RESIDING AT KEERAMKUZHI HOUSE,
PANGODE KARA, AIKKARANAD NORTH VILLAGE,
KUNNATHUNAD TALUK, PIN-682310.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
183
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
JOSHY P.O.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, ERNAKULAM-682030.
2 THE SECRETARY
KOCHI CORPORATION,PARK AVENUE,
ERNAKULAM, PIN-682011.
BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
SHRI.VIPIN D.G., SC, COCHIN UNIVERSITY OF SCIENCE
AND TECHNOLOGY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
184
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 212 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.173 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
PAREED
S/O.KHADER, MATTATHIL HOUSE, BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT MATTATHIL HOUSE, KARIMUGAL P.O.,
PUTHENCRUZ VILLAGE, PIN - 682 303.
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
POULIN PAUL
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM - 682 030.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
185
2 THE KOCHI CORPORATION
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY - 682 011.
BY ADV D.G.VIPIN
SRI.T.K.SHAJAHAN -SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
186
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 213 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.150 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
PAREED,
S/O. LATE KHADER,
MATTATHIL PARAMBIL HOUSE, BRAHMAPURAM P.O.,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT MATTATHIL HOUSE, KARIMUGAL P.O.,
PUTHENCRUZ VILLAGE, PIN-682303.
BY ADVS.
VARGHESE K.PAUL
P.S.LAKSHMI
POULIN PAUL
TERESA AMMU
PETER KURIAN
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY DISTRICT COLLECTOR,
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& Conn. Cases
187
ERNAKULAM-682030.
2 THE KOCHI CORPOTATION,
PARK AVENUE, ERNAKULAM,
REPRESENTED BY THE SECRETARY, PIN-682011.
BY ADV D.G.VIPIN
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
188
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 225 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.13 OF 2012 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 ADIMA
W/O.LATE KUNJAPPAN, MANAYAPPAT HOUSE,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT MANAYAPPAT HOUSE,
NAIR COLONY, KARIMUGAL, PUTHENCRUZ P.O.,
ERNAKULAM, PIN - 682 308.
2 SIVAN
S/O.LATE KUNJAPPAN,
MANAYAPPAT HOUSE, BRAHAMAPURAM P.O.,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT MANAYAPPAT HOUSE, PINARMUNDA,
PERINGALA P.O., ERNAKULAM, PIN - 683 565.
3 SANTHA
D/O.LATE KUNJAPPAN, MANAYAPPAT HOUSE,
BRAHAMAPURAM P.O.,
PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT KUNNATHUPARAMBIL
HOUSE, PUTHENCRUZ P.O., KARIMUGAL,
ERNAKULAM, PIN - 682 308.
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& Conn. Cases
189
4 OMANA
D/O.LATE KUNJAPPAN, MANAYAPPAT HOUSE,
BRAHAMAPURAM P.O., PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT MUTTATHAYYATHU HOUSE,
PANKKAPADY, KANINADU P.O.,
ERNAKULAM, PIN - 682 310.
5 RAJAN
S/O.LATE KUNJAPPAN, MANAYAPPAT HOUSE,
BRAHAMAPURAM P.O., PUTHENCRUZ VILLAGE,
ERNAKULAM, PIN CODE -
NOW RESIDING AT MANAYAPPAT PUTHENCRUZ P.O.,
NAIR COLONY, KARIMUGAL,
ERNAKULAM, PIN - 682 308.
6 VENU
S/O.LATE KUNJAPPAN, MANAYAPPAT HOUSE,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT MANAYAPPAT HOUSE,
QUARTER NO.501/7, FACT-CD TOWNSHIP,
AMBALAMEDU P.O., ERNAKULAM, PIN - 682 303.
7 SUBRAHMANIAN
S/O.LATE KUNJAPPAN, MANAYAPPAT HOUSE,
BRAHMAPURAM P.O., PUTHENCRUZ VILLAGE,
ERNAKULAM NOW RESIDING AT MANAYAPPAT HOUSE,
QUARTER NO.509/4, FACT-CD TOWNSHIP,
AMBALAMEDU P.O., ERNAKULAM, PIN - 682 303.
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
KASHMEERA ASHRAF
ANAMIKA SASIKUMAR
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LA.APP. NO.147 OF 2021
& Conn. Cases
190
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR,
ERNAKULAM, PIN - 682 030.
2 THE KOCHI CORPORATION
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY - 682 011.
BY ADVS.
SRI.T.K.SHAJAHAN - SR GP
D.G.VIPIN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
191
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 241 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.129 OF 2011 OF SUBORDINATE JUDGES'S COURT,
PERUMBAVOOR
APPELLANTS/CLAIMANTS:
1 ADIMA
W/O.LATE KUNJAPPAN, MANAYAPPAT HOUSE,
BRAHAMAPURAM.P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT MANAYAPPAT HOUSE,
NARI COLONY, KARIMUGAL, PUTHENCRUZ.P.O,
ERNAKULAM, PIN-682308.
2 SIVAN,
S/O LATE KUNJAPPAN, MANAYAPPATH HOUSE,
BRAHAMAPURAM.P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, PIN CODE-NOW RESIDING AT MANAYAPPAT
HOUSE, PINARMUNDA, PERINGALA.P.O,
ERNAKULAM, PIN-683565.
3 SANTHA,
D/O LATE KUNJAPPAN, MANAYAPPAT HOUSE,
BRAHAMAPURAM.P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT KUNNATHUPARAMBIL
HOUSE, PUTHENCRUZ.P.O, KARIMUGAL,
ERNAKULAM, PIN-682308.
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& Conn. Cases
192
4 OMANA,
D/O LATE KUNJAPPAN, MANAYAPPATH HOUSE,
BRAHAMAPURAM.P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, PIN CODE-
NOW RESIDING AT MANAYAPPAT HOUSE,
PINARMUNDA, PERINGALA.P.O,
ERNAKULAM, PIN-683565.
5 RAJAN,
S/O LATE KUNJAPPAN, MANAYAPPATH HOUSE,
BRAHAMAPURAM.P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, PIN CODE-NOW RESIDING AT MANAYAPPAT
HOUSE, PINARMUNDA, PERINGALA.P.O,
ERNAKULAM, PIN-683565.
6 VENU,
S/O LATE KUNJAPPAN, MANAYAPPATH HOUSE,
BRAHAMAPURAM.P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, PIN CODE-NOW RESIDING AT MANAYAPPAT
HOUSE, QUARTER NO.501/7, FACT-CD TOWNSHIP,
AMBALAMEDU.P.O, ERNAKULAM, PIN-682303.
7 SUBRAHMANIAN,
S/O LATE KUNJAPPAN, MANAYAPPATH HOUSE,
BRAHAMAPURAM.P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, PIN CODE-NOW RESIDING AT MANAYAPPAT
HOUSE, QUARTER NO.509/4, FACT-CD TOWNSHIP,
AMBALAMEDU.P.O, ERNAKULAM, PIN-682303.
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
KASHMEERA ASHRAF
ANAMIKA SASIKUMAR
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LA.APP. NO.147 OF 2021
& Conn. Cases
193
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM, KAKKANAD, PIN-682030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011.
BY ADVS.
SRI.T.K.SHAJAHAN - SR. GP
K. JANARDHANA SHENOY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
194
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 255 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 30.09.2014 IN
LAR NO.151 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
PAREED
S/O. LATE KHADER,
MATTATHIL PARAMBIL HOUSE,
ERAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT MATTATHIL HOUSE,
KARIMUGAL P.O,
PUTHENCRUZ VILLAGE, PIN - 682303.
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
POULIN PAUL
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
195
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM, PIN - 682030.
2 THE KOCHI CORPORATION
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY, PIN - 682011.
BY ADV D.G.VIPIN
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
196
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 270 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 29.06.2013 IN
LAR NO.22 OF 2012 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANT/CLAIMANT:
T.C.PAPPACHAN
S/O.LATE VARKEY CHACKO,
THURUTHIPARAMBIL HOUSE,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
NOW RESIDING AT THURUTHIPARAMBIL HOUSE,
ERUMELIKKARA, KUMARAPURAM P.O, KUNNATHUNAD,
ERNAKULAM DISTRICT PIN 683 565
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
TERESA AMMU
P.S.LAKSHMI
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
ERNAKULAM, KAKKANAD, PIN 682 030
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LA.APP. NO.147 OF 2021
& Conn. Cases
197
2 THE SECRETARY
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM PIN 682 011
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
198
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 589 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 28.11.2014 IN
LAR NO.157 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
IBRAHIM
VALLOPPILLIL, CHELLIPPADAM, BRAHMAPURAM.P.O.,
NOW RESIDING AT VALLOPPILLIL,
KARIMUGHAL P.O., PUTHENCRUZ VILLAGE,
ERNAKULAM DISTRICT,PIN-682 303
BY ADVS.
VARGHESE K.PAUL
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
PETER KURIAN
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP BY DISTRICT COLLECTOR, KAKKANAD,
ERNAKULAM-682 030
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LA.APP. NO.147 OF 2021
& Conn. Cases
199
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM,PIN-682 011
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEAD
ON 12.09.2024, ALONG WITH LA.App..147/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
200
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 4 OF 2023
AGAINST THE JUDGMENT AND DECREE DATED 20.11.2014 IN
LAR NO.139 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANTS/LEGAL HEIRS OF CLAIMANTS:
1 C.M.SUBAIDA
D/O LATE SAITHU MUHAMMAD AND PATHUKUTTY,
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, MOOLABHAGATH,
PALLIKKARA, AMBALAPPADY KUNNATHUNAD,
KUMARAPURAM, ERNAKULAM-683565.
2 C.M.SALIM,
S/O. LATE SAITHU MUHAMMAD AND PATHUKUTTY,
CHELLIPADATH, BRAHMAPURAM P.O, PUTHENCRUZ
VILLAGE, ERNAKULAM, NOW RESIDING AT,
CHELLIPADATH HOUSE, PERINGALA P O,
KUNNATHUNAD, KUMARAPURAM ERNAKULAM - 683565.
3 C.M.ALI,
S/O LATE SAITHU MUHAMMAD AND PATHUKUTTY,
CHELLIPADATH, BRAHMAPURAM P.O, PUTHENCRUZ
VILLAGE, ERNAKULAM, NOW RESIDING AT,
CHELLIPPADATH, VELOORKARA, KARIMUGAL P.O.,
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LA.APP. NO.147 OF 2021
& Conn. Cases
201
PUTHENCRUZ, ERNAKULAM - 682303.
4 C.M.NASSAR,
S/O LATE SAITHU MUHAMMAD AND PATHUKUTTY,
CHELLIPADATH, BRAHMAPURAM P.O, PUTHENCRUZ
VILLAGE, ERNAKULAM, NOW RESIDING AT,
CHELLIPPADATH, BRAHMAPURAM, PUTHENCRUZ,
ERNAKULAM - 682303.
5 C.M. JAMEELA,
D/O LATE SAITHU MUHAMMAD AND PATHUKUTTY,
CHELLIPADATH, BRAHMAPURAM P.O, PUTHENCRUZ
VILLAGE, ERNAKULAM, NOW RESIDING AT,
PULLUMALAYIL HOUSE, KARIMUGAL,
PUTHENCRUZ P.O., ERNAKULAM-682308.
6 MUNEER,
S/O LATE SAITHU MUHAMMAD, CHELLIPADATH,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT, CHELLIPPADATH HOUSE,
PERINGALA P.O, ERNAKULAM - 683565.
7 AYSHA BEEVI,
W/O LATE C.M. IBRAHIM, CHELLIPADATH,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, CHELLIPADATH, WEST MORAKKALA,
KUMARAPURAM P.O., ERNAKULAM, PIN-683565.
8 ANEERA,
D/O LATE C.M. IBRAHIM, CHELLIPADATH,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT, MANAPPATTU,
KADAMBETTUMOOLA, KARIMUGAL P.O.,
PUTHENCRUZ, AMBALAMEDU, ERNAKULAM, PIN- 682303.
9 SHAMSIYA,
D/O LATE C.M. IBRAHIM CHELLIPADATH,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, MEKOTHU PUTHAMPURACKAL HOUSE,
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& Conn. Cases
202
KUMARAPURAM P.O., PALLIKKARA,
KUNNATHUNAD, ERNAKULAM - 683565.
0 SURUMIYA,
D/O LATE C.M.IBRAHIM CHELLIPADATH,
BRAHMAPURAM P.O,PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, CHELLIPADATH, WEST MORAKKALA,
KUMARAPURAM P.O., ERNAKULAM, PIN-683565.
11 ISMATH
D/O LATE C.M.IBRAHIM, CHELLIPADATH,
BRAHMAPURAM P.O, PUTHENCRUZ VILLAGE,
ERNAKULAM, NOW RESIDING AT CHELLIPADATH,
WEST MORAKKALA,KUMARAPURAM P.O,
ERNAKULAM, PIN-683565.
BY ADV VARGHESE K.PAUL
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REP. BY DISTRICT COLLECTOR, COLLECTORATE,
KAKKANAD, ERNAKULAM-682030.
2 THE SECRETARY,
KOCHI CORPORATION, PARK AVENUE,
ERNAKULAM, PIN-682011.
BY ADV V.P.REJITHA (PUZHAKKALIDOM)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
203
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 5 OF 2023
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.220 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
MADHAVAN NAIR
KOZHYVELIL HOUSE, BRAHMAPURAM P.O.,
NOW RESIDING AT KAMALA NIVAS,
THRIPUNITHURA SOUTH, CHOORAKKAD,
TRIPUNITHURA P.O.,
ERNAKULAM DISTRICT, PIN - 682301
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
ATHEESHA M.V.
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED DISTRICT COLLECTOR,
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LA.APP. NO.147 OF 2021
& Conn. Cases
204
ERNAKULAM-PIN-682030., PIN - 682031
2 KOCHI CORPORATION
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY,
PIN-682011., PIN - 682011
BY ADVS.
sheheera p.y.
K. JANARDHANA SHENOY
SRI.T.K.SHAJAHAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
205
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 15 OF 2023
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.135 OF 2011 OF SUBORDINATE JUDGE'S COURT,
PERUMBAVOOR
APPELLANT/CLAIMANT:
MADHAVAN NAIR
KOZHUVELIL HOUSE,
BRAHMAPURAM,
NOW RESIDING AT KAMALA NIVAS,
THRIPUNITHURA SOUTH,
CHOORAKKAD,
TRIPUNITHURA P.O.
ERNAKULAM DISTRICT., PIN - 682301
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
ATHEESHA M.V.
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
206
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY GOVERNMENT PLEADER,
HIGH COURT OF KERALA, PIN - 682031
2 KOCHI MUNICIPAL CORPORATION
PARK AVENUE, ERNAKULAM, PIN - 682011
BY ADVS.
sheheera p.y.
K. JANARDHANA SHENOY
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:72286
LA.APP. NO.147 OF 2021
& Conn. Cases
207
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 29 OF 2023
AGAINST THE JUDGMENT AND DECREE DATED 28.11.2014 IN
LAR NO.3 OF 2012 OF SUBORDINATE JUDGES' COURT, PERUMBAVOOR
APPELLANTS/LEGAL HEIRS OF CLAIMANTS 1 & 2:
1 SUBAIDA
S/O. LATE SAITHU MUHAMMED AND PATHUKUTTY
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, MOOLABHAGATH, PALLIKKARA,
AMBALAPPADY KUNNATHUNAD, KUMARAPURAM,
ERNAKULAM, PIN - 683565
2 C.M. SALAM
S/O. LATE SAITHU MUHAMMED AND PATHUKUTTY
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, CHELLIPADATH HOUSE,
PERINGALA P O, KUNNATHUNAD, KUMARAPURAM
ERNAKULAM, PIN - 683565
3 C.M. ALI
S/O. LATE SAITHU MUHAMMED AND PATHUKUTTY
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT,CHELLIPPADATH,
VELOORKARA, KARIMUGAL P.O., PUTHENCRUZ,
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LA.APP. NO.147 OF 2021
& Conn. Cases
208
ERNAKULAM, PIN - 682303
4 C.M. NASSAR
S/O. LATE SAITHU MUHAMMED AND PATHUKUTTY
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, CHELLIPPADATH, BRAHMAPURAM,
PUTHENCRUZ, ERNAKULAM, PIN - 682303
5 C. M. JAMEELA
S/O. LATE SAITHU MUHAMMED AND PATHUKUTTY
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, PULLUMALAYIL HOUSE,
KARIMUGAL,PUTHENCRUZ P.O.,
ERNAKULAM, PIN - 682308
6 C.M. MUNEER
S/O. LATE SAITHU MUHAMMED AND PATHUKUTTY
CHELLIPADATH, BRAHMAPURAM P.O, PUTHENCRUZ
VILLAGE, ERNAKULAM, NOW RESIDING AT,
CHELLIPPADATH HOUSE, PERINGALA P.O,
ERNAKULAM, PIN - 683565
7 AYSHA BEEVI
W/O.LATE C.M. IBRAHIM
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, CHELLIPADATH,
WEST MORAKKALA, KUMARAPURAM P.O.,
ERNAKULAM, PIN - 683565
8 ANEERA
D/O. LATE C.M. IBRAHIM
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, MANAPPATTU,
KADAMBETTUMOOLA, KARIMUGAL P.O.,
PUTHENCRUZ, AMBALAMEDU,
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209
ERNAKULAM, PIN - 682303
9 SHAMSIYA
D/O. LATE C.M. IBRAHIM
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, MEKOTHU PUTHAMPURACKAL HOUSE,
KUMARAPURAM P.O., PALLIKKARA, KUNNATHUNAD,
ERNAKULAM, PIN - 683565
10 SURUMIYA
D/O. LATE C.M. IBRAHIM
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE, ERNAKULAM,
NOW RESIDING AT, CHELLIPADATH,
WEST MORAKKALA, KUMARAPURAM P.O.,
ERNAKULAM, PIN - 683565
11 ISMATH
D/O. LATE C.M. IBRAHIM
CHELLIPADATH, BRAHMAPURAM P.O,
PUTHENCRUZ VILLAGE,ERNAKULAM,
NOW RESIDING AT, CHELLIPPADATH,
WEST MORAKKALA, KUMARAPURAM P.O.,
ERNAKULAM, PIN - 683565
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
ATHEESHA M.V.
SMT.SNEHA DIVAKARAN P.
KASHMEERA ASHRAF
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP. BY DISTRICT COLLECTOR, COLLECTORATE,
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210
KAKKANAD, ERNAKULAM-, PIN - 682030
2 THE SECRETARY, KOCHI CORPORATION
PARK AVENUE, ERNAKULAM, PIN - 682011
BY SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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211
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 12TH DAY OF SEPTEMBER 2024 / 21ST BHADRA,
1946
LA.APP. NO. 96 OF 2023
AGAINST THE JUDGMENT AND DECREE DATED 18.12.2014 IN
LAR NO.46 OF 2012 OF SUBORDINATE JUDGE'S COURT, PERUMBAVOOR
APPELLANTS/LEGAL HEIRS OF 2ND, 4TH & 7TH CLAIMANTS:
1 KOUSALYA
W/O. LATE AYYAPPAN,
MANAYAPPATTU HOUSE,
IRIMPANAM P.O.,
CHITHRAPUZHA,
CHITHRANJALI JUNCTION
ERNAKULAM DISTRICT, PIN - 682309
2 KAMALAKSHI
W/O.KURUMBAN,
KOTTAMKAVIL HOUSE,
KARIMUGHAL P.O., PALAKUZHY,
ERNAKULAM DISTRICT, PIN - 682308
3 NIMESH
S/O. LATE AYYAPPAN,
MANAYAPPATTU HOUSE,
IRIMPANAM P.O.,
CHITHRAPUZHA,
CHITHRANJALI JUNCTION
ERNAKULAM DISTRICT682309, PIN - 682309
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212
4 ARUN KUMAR
S/O. LATE AYYAPPAN,
MANAYAPPATTU HOUSE,
IRIMPANAM P.O.,
CHITHRAPUZHA, CHITHRANJALI JUNCTION
ERNAKULAM DISTRICT, PIN - 682309
5 SIJU K M
S/O.LATE AMMINI,
KOLLAMKUDIMUGAL,
CANAL ROAD PUTHENCRUZ P.O.,
ERNAKULAM DISTRICT, PIN - 682308
6 SIJIMOL K M
D/O.LATE AMMINI, SR 59,
SOBHA ROAD SAMSKARA JUNCTION,
PALARIVATTOM P.O.,
ERNAKULAM DISTRICT, PIN - 682025
BY ADVS.
VARGHESE K.PAUL
PETER KURIAN
ATHEESHA M.V.
KASHMEERA ASHRAF
SMT.SNEHA DIVAKARAN P.
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA REP. BY DISTRICT COLLECTOR,
ERNAKULAM, PIN - 682030
2 KOCHI MUNICIPAL CORPORATION
PARK AVENUE, ERNAKULAM,
REPRESENTED BY ITS SECRETARY,, PIN - 682011
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213
BY ADV C.N.PRABHAKARAN
SRI.T.K.SHAJAHAN - SR. GP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 12.09.2024, ALONG WITH LA.App..147/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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214
JUDGMENT
[LA.App. Nos.147/2021, 5/2023, 15/2023, 29/2023, 69/2019, 156/2020,
108/2020, 101/2020, 221/2020, 136/2020, 140/2020, 174/2020, 79/2020,
58/2019, 48/2019, 56/2019, 45/2019, 143/2020, 162/2018, 170/2018,
165/2021, 129/2021, 211/2021, 151/2021, 143/2021, 589/2022, 4/2023,
130/2021, 152/2021, 120/2019, 118/2019, 139/2019, 121/2019,
114/2019, 270/2021, 153/2021, 145/2021, 152/2020, 120/2020,
154/2020, 158/2021, 157/2021, 184/2021, 225/2021, 241/2021,
180/2021, 255/2021, 213/2021, 212/2021, 181/2020, 182/2020,
197/2020, 211/2019, 162/2019, 164/2019, 166/2019, 208/2021,
275/2019, 187/2019, 217/2021, 11/2020, 218/2019, 215/2018, 217/2019,
96/2023, 348/2018, 344/2018, 230/2021, 230/2018, 319/2018, 350/2018,
364/2018, 355/2018, 332/2018, 337/2018, 285/2019, 294/2019, 22/2020,
53/2020, 46/2020, 32/2020, 334/2018, 333/2018, 343/2018, 358/2018]
Amit Rawal, J.
1. This order shall dispose of twelve(12)
appeals preferred by the State of Kerala for setting aside the
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award of the Reference Court enhancing the amount more
than the one awarded by the Land Acquisition Officer and
seventy six(76) appeals on behalf of the land owners for
enhancement of compensation as awarded by the Land
Acquisition Officer on the ground that Land Acquisition
Officer ought not to have adopted belting system while
enhancing the compensation much less no reasons have
been assigned ignoring the sale deed No.6977/07 dated
20.08.2007 which has been relied upon by this Court in
other matters.
2. State of Kerala caused a notification under
Section 4 of the erstwhile Land Acquisition Act, 1894, for
construction of Brahmapuram Solid Waste Treatment Plant
in piece-meal. It is pertinent to mention here that in
November 2007 ie., on 10.11.2007 notification under
Section 4 was issued for construction of Brahmapuram Solid
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Waste Treatment Plant Phase-1.
3. The possession of the aforementioned land
was taken on 01.03.2010 Land Acquisition Officer
pronounced the award on 16.10.2012. The Land Acquisition
Officer as per the award aforementioned awarded the
compensation by categorizing the land into eight(8)
categories, the details are given below with compensation
awarded against each category:
Category Nature of land Price Value Per
Are
I Original dry land with frontage Rs.4,56,555/-
of Brahmapuram- Karimukal
Road
II Reclaimed dry land with Rs.4,10,900/-
frontage of Brahmapuram -
Karimukal Road
III Original dry land lying interior Rs.3,48,084/-
IV Reclaimed dry land lying Rs.3,13,276/-
interior
V Land lying interior as Thodu Rs.2,43,659/-
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and Chira (adjacent to water
log bodies)
VI Wetland lying near road Rs.2,08,850/-
VII Wetland lying interior Rs.1,74,042/-
VIII Dry land with frontage of Rs.3,88,072/-
Panchayat road
4. The land owners since aggrieved of the
meagre compensation awarded by the Land Acquisition
Officer sought preference under Section 18 of the erstwhile
Land Acquisition Act before the Reference Court. Besides
examining the oral witnesses AW1 to AW3 and
Commissioner's report Ext.C1 to C2, both parties brought on
record following documents as exhibits:
A1 28.06.2010 Letter from Spl.Tahsildar (LA) to
District Collector, Ernakulam
A2 23.06.2008 Certified Copy of Sale Deed
No.5000/08 of SRO, Puthencruz
A3 23.06.2008 Certified Copy of Sale Deed
No.5001/08 of SRO, Puthencruz
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A4 23.06.2008 Certified Copy of Sale Deed
No.5002/08 of SRO, Puthencruz
A5 20.08.2007 Certified Copy of Sale Deed
No.6977/07 of SRO, Puthencruz
A6 28.04.2008 Certified Copy of Sale Deed
No.3384/08 of SRO, Puthencruz
A7 24.10.2008 Certified Copy of Sale Deed
No.7897/08 of SRO, Puthencruz
A8 23.07.2008 Certified Copy of Sale Deed
No.5982/08 of SRO, Puthencruz
A9 06.03.2008 Certified Copy of Lease Deed
No.896/08 of SRO, Kakkanad
A10 12.03.2013 Certified Copy of Judgment in LAR
138/2010 of Sub Court,
Perumbavoor.
A11 30.03.2013 Certified Copy of Judgment in LAR
131/2010 of Sub Court,
Perumbavoor.
A12 26.04.2010 True copy of Erratum Notification
A13 28.04.2010 True Copy of Erratum Notification in
Kerala Gazatte
A14 08.02.2010 Notice issued by LAO to the
Claimants.
A15 03.03.2010 Power of Attorney signed by
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Subaida and CM.Ali.
A16 - True Copy of Valuation Statement in
A17 - True Copy of Valuation Statement in
Respondents Exhibits
R1(a) 04.09.2012 Proceedings of District Collector,
Ernakulam
R1(b) 16.10.2012 Award No.8/2012
R1(c) - Note to Award
R1(d) - Valuation Statement
R1(e) - Sketch
R1(f) 10.09.2012 Mahazar in LAC.7/2009
R2(a) 04.09.2012 Proceedings of District Collector,
Ernakulam
R2(b) 16.10.2012 Award No.7/2012
R2(c) Note to Award
R2(d) - Valuation Statement
R2(e) - Sketch
R2(f) 10.09.2012 Mahazar in Lac.5/2009
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R3(a) 04.09.2012 Proceedings of District Collector,
Ernakulam
R3(b) 16.10.2012 Award No.9/2012
R3(c) - Note to Award
R3(d) - Valuation statement
R3(e) - Sketch
R3(f) 10.09.2012 Mahazar in LAC.124/2009
R4(a) - Valuation Report of Spl.Tahsildar,
Kochi Corporation
R4(b) 31.08.2010 Award No.29/2010
R4(c) - Note to Award
R4(d) - Valuation Statement
R4(e) - Sketch
R4(f) 08.01.2010 Mahazar in LAC.95/2009
R5(a) 15.12.2012 Proceedings of District Collector,
Ernakulam
R5(b) 18.04.2013 Award No.6/2013
R5(c) - Note to Award
R5(d) - Valuation Statement
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R5(e) - Sketch
R5(f) 26.02.2013 Mahazar in LAC.10/2009
R6(a) 15.12.2012 Proceedings of District Collector,
Ernakulam
R6(b) 18.04.2013 Award No.7/2013
R6(c) - Note to Award
R6(d) - Valuation Statement
R6(e) - Sketch
R6(f) 26.02.2013 Mahazaar in LAC.11/2009
R6(g) - Certificate of valuation of structure
R7(a) 15.12.2012 Proceedings of District Collector,
Ernakulam
R7(b) 18.04.2013 Award No.8/2013
R7(c) - Note to Award
R7(d) - Valuation Statement
R7(e) - Sketch
R7(f) 26.02.2013 Mahazar in LAC.12/2009
R7(g) - Valuation of plants
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R8(a) 10.06.2013 Proceedings of District Collector,
Ernakulam
R8(b) 21.08.2013 Award No.59/2013
R8(c) - Note to Award
R8(d) - Valuation Statement
R8(e) - Sketch
R8(f) 01.07.2013 Mahazar in LAC.126/2009
R9(a) 10.06.2013 Proceedings of District Collector,
Ernakulam
R9(b) 21.08.2013 Award No.58/2013
R9(c) - Note to Award
R9(d) - Valuation Statement
R9(e) - Sketch
R9(f) 01.07.2013 Mahazar in LAC.120/2009
R10(a) 10.06.2013 Proceedings of District Collector,
Ernakulam
R10(b) 21.08.2013 Award No.57/2013
R10(c) - Note to Award
R10(d) - Valuation Statement
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R10(e) - Sketch
R10(f) 01.07.2013 Mahazar in LAC.103/2009
R11 28.01.2008 Certified copy of Sale Deed
No.1186/08 of SRO, Puthencruz
5. The basic document which the Land
Acquisition Officer relied upon for determining the
compensation is Sale deed bearing No.3720 dated
12.05.2008 of an area measuring 19.86 Ares of land.
Vendee in the aforementioned property is also a
construction company. The contention of the land owners for
enhancement of compensation was rejected by the
Reference Court in paragraph No.65 whereas, of the
respondent-State/appellants in twelve(12) appeals, allowed
in in paragraph No.67. Paragraph Nos.65 and 67 reads as
under:
65. On scrutinising Exts. A2 to A9, the said documents
were executed in favour of companies and property
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developers. Claimants did not produce any document
involving the property transaction of common man.
Claimants did not adduce any reason for not producing
such a document. Without producing the documents
involving property transaction of common man, it cannot
be concluded that in Exts. A2 to A9 the market value of
the property prevailing in the locality were actually
reflected. Hence Exts. A2 to A9 cannot be relied upon by
the claimants to enhance the land value.
67. 2nd respondent produced Ext.R11 sale deed to
contend that land value fixed by the Land Acquisition
Officer in the acquired property was very high. Ext.R11
was actually sale deed No.1186/2008 in respect of the
properties in Puthencruz Village. Ext.R11 was seen
executed on 28-1-2008. Land value was shown in the said
document in respect of 31.20 Ares of property in 'A'
schedule as Rs. 11,56,350/- and in respect of 10.30 cents
of property in 'B' schedule as Rs.3,81,500/- and in respect
of 8.12 Ares of property in 'C' schedule as Rs.3,00,500/-.
It is important to note that respondents did not produce
the documents on the basis of which Land Acquisition
Officer fixed the land value. Moreover, there existed no
convincing evidence to prove that property mentioned in
Ext.R11 are situated near to the acquired property in the
present case even though properties were situated in
Puthencruz Village. So Ext.R11 cannot be acted upon to
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conclude that the land value fixed by the Land Acquisition
Officer in respect of the acquired property was very high."
6. It has been brought to the notice that the
sale deed dated 20.08.2007 is in respect of 2 Acres and 14
cents of land has been sold for a sum of Rs.10,09,227/-
(Rupees ten lakhs nine thousand two hundred twenty seven
only) per Are. It is pertinent to mention here one(1)Acre of
land has 100 cents and 40.50 Ares. The sole reason for
rejection of sale deed relied upon by the land owners was that
big companies are capable of paying more price in the
market. But while doing so, reference court remained
oblivious of the fact that the basic document, as noticed
above, in sale deed No.3720 dated 12.05.2008 relied upon by
the Land Acquisition Officer, though not brought on record
before the Reference Court, was also sold to a big company
but at a different rate. It is seen that the prices of the
property increases or decreases as per the demand and
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supply. When there are more customers for purchasing the
land in a particular area the prices over a span of few days
increases exponentially. The sale deed dated 12.05.2008
relied upon by the Land Acquisition Officer was of a lesser
value of Rs.4,57,358/- (Rupees four lakhs fifty seven
thousand three hundred fifty eight only) per Are whereas
after a gap of almost three months, the price increased many
folds ie., at the rate of Rs.10,09,635/- (Rupees then lakhs
nine thousand six hundred thirty five only) per Are. Both the
Land Acquisition Officer as well as Reference Court have
enhanced land by taking into consideration the category ie.,
adoption of belting system which is impermissible in view of
the judgments in Besco Limited v. State of Kerala [2023
SCC Online SC 1071] as well as Bijender and Others v.
State of Haryana and Another [(2018) 11 SCC 180]. Thus
once the belting system is impermissible, one price is
required to be determined for all the land owners, for, it
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would not be conducive to cause discrimination among when
the purpose for which it was acquired is one ie., Phase II of
the Solid Waste and Treatment Plan. There was another
batch/bunch of appeals wherein land owners relied on same
sale deed dated 20.08.2007 while seeking enhancement of
the amount of compensation. It is also pertinent to mention
that basic document had also more road frontage and access.
In other words, it was located at a far off place 4Kms away
from the acquired land.
7. Sri.Vaghese K.Paul submitted that the State
attempted to support their case for reduction of amount by
relying upon Ext.R11 sale deed bearing No.1186/2008 dated
28.01.2008 in respect of land of 31.20 Ares, sold for an
amount of Rs.11,56,350/- (Rupees eleven lakhs fifty six
thousand three hundred fifty only) in total, i.e., around
Rs.37,000/- (Rupees thirty seven thousand only) per Are. It
was a deliberate attempt to reduce the value lesser than the
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market value. Therefore, learned Government Pleader cannot
rely upon the aforementioned document in support of grounds
taken in the appeals preferred by the State. Even the basic
document ie, sale deed No.3720 dated 12.05.2008 in respect
of a lesser area of land vis-à-vis Ext.A5 dated 20.08.2007
which is a larger tract of land for the repetition 2 Acres and
14 cents.
8. Noticing the aforementioned fact, we are of the
view that Reference Court ought to have applied uniform rate
in respect of land acquired under the notification
aforementioned as it was being used for Phase-II of
Brahmapuram Waste Treatment Plant by relying upon the
sale deed much before the notification ie., 20.08.2007 and
rightly so, ignored the basic document on the premise that it
was not placed on record.
9. For the reason aforementioned, the award of the
Reference Court is hereby modified and the compensation is
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enhanced in respect of entire land consisting of different
categories by applying uniform rate of Rs.10,00,000/-
(Rupees ten lakhs only) per Are. Land owners will be entitled
to other benefits awarded by the reference court, including
statutory interest, along with proportionate cost. Accordingly
the appeals preferred by the State are dismissed. Claimants'
appeals are allowed in the aforementioned terms.
10. During the course of hearing we have also been
confronted with the judgment of Division Bench of this Court
in 2018 KER 28172 (LAA 345 of 2016 and connected cases)
wherein, in paragraph 9, had relied upon the decision of this
Court dated 27.02.2008 in L.A.A. No.73/2014 and connected
cases whereby more than 150 matters had been disposed off,
but amount enhanced has been by following the belting
system, without noticing the judgment of Supreme Court
reiterated in Besco Limited case (supra), therefore, the said
judgment cannot be said to be judgment in rem but judgment
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in per incuriam.
11. Delay in filing the appeals shall stand condoned.
However, it is made clear that the claimants in the appeals
which were delayed by more than 1000 days, shall not be
entitled to claim benefit of interest for that period, as already
ordered by the Division Bench while condoning the delay.
Claimants are granted one month time from the date of
receipt of copy of the judgment, to pay the balance court
fee/any deficiency..
Sd/-
AMIT RAWAL
JUDGE
Sd/-
EASWARAN S.
JUDGE
nak
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PETITIONER ANNEXURES
Annexure1 THE ORIGINAL OF THE DISCHARGE SUMMARY
DATED 03/12/2020 ISSUED FROM VIJAYA
KUMARA MENON HOSPITAL, TRIPUNITHURA
Annexure2 THE ORIGINAL OF DISCHARGE SUMMARY DATED
16/11/2021 ISSUED FROM ERNAKULAM
MEDICAL CENTRE
Annexure3 THE ORIGINAL OF THE RADIATION ONCOLOGY
TREATMENT SUMMARY DATED 28/12/2021
ISSUED FROM AMRITA INSTITUTE OF MEDICAL
SCIENCE
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PETITIONER ANNEXURES
Annexure A1 SECONDARY SCHOOL MARK SHEET CUM
CERTIFICATE
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PETITIONER ANNEXURES
ANNEXURE A1 THE ORIGINAL OF THE DISCHARGE SUMMERY
OF MR. VIJAYAN V, ISSUED FROM MEDICAL
TRUST HOSPITAL, ERNAKULAM
ANNEXURE A2 THE ORIGINAL OF THE DISCHARGE SUMMERY
OF VIJAYANV, ISSUED FORM LOURDES
HOSPITAL, ERNAKULAM
ANNEXURE A3 THE ORIGINAL OF THE DEATH SUMMERY OF
MR.VIJAYAN V, ISSUED FORM LOURDES
HOSPITAL, ERNAKULAM
ANNEXURE A4 THE ORIGINAL OF THE TREATMENT
CERTIFICATE OF MRS. VIJAYAN ISSUED BY
DR. JYOTHI SREEKUMAR OF ANUGRAHA HEALTH
CARE VAIKOM
ANNEXURE A5(A) THE ORIGINAL OF THE PRESCRIPTION OF MR.
VIJAYAN V, ISSUED FROM ASHTAVAIDYAN
KRISHNAN NAMBOODIRI VAIDYAMADHAM
VAIDYASAL.
ANNEXURE A5(B) THE ORIGINAL OF THE PRESCRIPTION OF MR.
VIJAYAN V, ISSUED FORM ASHTAVAIDYAN
KRISHNAN NAMBOODIRI VAIDYAMADHAM
VAIDYASALA
ANNEXURE A5(C) THE ORIGINAL OF THE PRESCRIPTION OF MR.
VIJAYAN V, ISSUED FROM ASHTAVAIDYAN
KRISHNAN NAMBOODIRI VAIDYAMADHAM
VAIDYASALA
ANNEXURE A5(C) THE ORIGINAL OF THE PRESCRIPTION OF MR.
VIJAYAN V, ISSUED FROM ASHTAVAIDYAN
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KRISHNAN NAMBOODIRI VAIDYAMADHAM
VAIDYASALA
ANNEXURE A5(D) THE ORIGINAL OF THE PRESCRIPTION OF MR.
VIJAYAN V, ISSUED FROM ASHTAVAIDYAN
KRISHNAN NAMBOODIRI VAIDYAMADHAM
VAIDYASALA
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PETITIONER ANNEXURES
ANNEXURE A1 THE ORIGINAL OF MRI SCAN REPORT DATED
17.07.2013 OF HAWWA UMMA ISSUED BY DR.
AMEERJAN SYED MUSTHAQ OF CITI SCAN,
VYTTILA.
ANNEXURE A2 THE ORIGINAL OF REGISTRATION CHART
DATED 17/07/2013 ISSUED FROM LAKESHORE
HOSPITAL, KOCHI.
ANNEXURE A3 THE ORIGINAL OF CASH BILL DATED
10/09/2014, ISSUED FROM LAKESHORE
HOSPITAL, KOCHI.
ANNEXURE A4 THE ORIGINAL OF DISCHARGE SUMMARY
SURGERY, ISSUED FROM ALPHA HOSPITAL,
KALOOR.
ANNEXURE A5(A) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM MEDICAL TRUST
HOSPITAL, ERNAKULAM.
ANNEXURE A5(B) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM MEDICAL TRUST
HOSPITAL, ERNAKULAM.
ANNEXURE A5(C) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM MEDICAL TRUST
HOSPITAL, ERNAKULAM.
ANNEXURE A6(A) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM SPECIALIST
HOSPITAL, ERNAKULAM WITH RESPECT TO HER
PLASTIC SURGERY.
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ANNEXURE A6(B) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM SPECIALIST
HOSPITAL, ERNAKULAM WITH RESPECT TO HER
PLASTIC SURGERY.
ANNEXURE A6(C) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM SPECIALIST
HOSPITAL, ERNAKULAM WITH RESPECT TO HER
PLASTIC SURGERY.
ANNEXURE A6(D) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM SPECIALIST
HOSPITAL, ERNAKULAM WITH RESPECT TO HER
PLASTIC SURGERY.
ANNEXURE A6(E) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM SPECIALIST
HOSPITAL, ERNAKULAM WITH RESPECT TO HER
PLASTIC SURGERY.
ANNEXURE A6(F) THE ORIGINAL OF DISCHARGE SUMMARY OF
SULAIGHA ISSUED FROM SPECIALIST
HOSPITAL, ERNAKULAM WITH RESPECT TO HER
PLASTIC SURGERY.
ANNEXURE A6(G) THE ORIGINAL OF DISCHARGE SUMMARIES OF
SULAIGHA ISSUED FROM SPECIALIST
HOSPITAL, ERNAKULAM WITH RESPECT TO HER
PLASTIC SURGERY.
ANNEXURE A7(A) THE ORIGINAL OF DISCHARGE SUMMARY OF
SUBAIR ISSUED FROM RENAI MEDICITY,
PALARIVATTOM.
ANNEXURE A7(B) THE ORIGINAL OF DISCHARGE SUMMARY OF
MUHAMMED HAFIS ISSUED FROM RENAI
MEDICITY, PALARIVATTOM.
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& Conn. Cases
PETITIONER ANNEXURES
Receipt Receipt issued from Mediation Centre,
High Court of Kerala
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& Conn. Cases
PETITIONER ANNEXURES
Annexure A1 THE COPY OF THE DISCHARGE SUMMARY OF
MRS.NABEESA DATED 08.09.2013
Annexure A2 THE COPY OF THE DISCHARGE SUMMARY OF
MRS.NABEESA DATED 19.02.2015
Annexure A3 THE COPY OF THE DISCHARGE SUMMARY OF
MR.IBRAHIM V.A. DATED 16.10.2015
Annexure A4 THE COPY OF THE DISCHARGE SUMMARY OF
MR.IBRAHIM V.A. DATED 26.11.2015
Annexure A5 THE COPY OF THE DISCHARGE SUMMARY OF
MR.IBRAHIM V.A. DATED 15.12.2015
Annexure A6 THE COPY OF THE DISCHARGE SUMMARY OF
MR.IBRAHIM V.A. DATED 24.11.2016
Annexure A7 THE COPY OF THE DISCHARGE SUMMARY OF
MR.IBRAHIM V.A. DATED 06.05.2017
Annexure A8 ORIGINAL OF THE DISCHARGE SUMMARY OF
MR.IBRAHIM V.A. DATED 29.03.2018
Annexure A9 ORIGINAL OF THE DISCHARGE SUMMARY OF
MR.IBRAHIM V.A. DATED 20.06.2018
Annexure A10 TRUE OF THE DISCHARGE SUMMARY OF MR.IBRAHIM
V.A. DATED 21.08.2019
Annexure A11 TRUE OF THE DISCHARGE SUMMARY OF MR.IBRAHIM
V.A. DATED 16.11.2020
Annexure A12 ORIGINAL OF THE DISCHARGE SUMMARY OF
MR.IBRAHIM V.A. DATED 15.11.2021
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& Conn. Cases
PETITIONER ANNEXURES
Annexure 1 THE TREATMENT SUMMARY OF MRS.PATHUKUTTY
DATED 01.09.2015, ISSUED FROM SAMARITAN
HOSPITAL, PAZHANGANAD.
Annexure 2 THE DEATH SUMMARY OF MR.C.M. IBRAHIM
DATED 18.11.2017, ISSUED FROM MEDICAL
TRUST HOSPITAL, ERNAKULAM.
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& Conn. Cases
PETITIONER ANNEXURES
Annexure A1 THE ORIGINAL DISCHARGE SUMMARY DATED
11/05/2015 OF PAREED M.K., ISSUED BY
DR. KOSHY EAPEN, SENIOR CONSULTANT
CARDIOLOGIST, SAMARITAN HEART
INSTITUTE.
Annexure A2 THE ORIGINAL DISCHARGE SUMMARY OF
PAREED ISSUED FROM SAMARITAN HOSPITAL,
PAZHANGANAD.
Annexure A3 THE ORIGINAL OF DISCHARGE SUMMARY OF
PAREED ISSUED FROM DEPARTMENT OF
GASTROENTEROLOGY AND THE LIVE UNIT,
ERNAKULAM MEDICAL CENTRE, PALARIVATTOM.
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& Conn. Cases
PETITIONER ANNEXURES
ANNEXURE A1 THE ORIGINAL OF DISCHARGE SUMMARY OF
LALITHA SUKUMARAN, WITH DATE OF
ADMISSION 28.11.2017 ISSUED FROM SUNRISE
HOSPITAL, KAKKANAD.
ANNEXURE A2 THE ORIGINAL OF DISCHARGE SUMMARY OF
LALITHA SUKUMARAN, WITH DATE OF
ADMISSION 25.03.2018 ISSUED FROM SUNRISE
HOSPITAL, KAKKANAD.
ANNEXURE A3 THE ORIGINAL OF DISCHARGE SUMMARY OF
LALITHA SUKUMARAN, WITH DATE OF
ADMISSION 19.03.2018 ISSUED FROM SUNRISE
HOSPITAL, KAKKANAD.
ANNEXURE A4 THE ORIGINAL OF DISCHARGE SUMMARY OF
LALITHA SUKUMARAN, WITH DATE OF
ADMISSION 28.03.2018 ISSUED FROM SUNRISE
HOSPITAL, KAKKANAD.
ANNEXURE A5 THE ORIGINAL OF DISCHARGE SUMMARY OF
LALITHA SUKUMARAN, WITH DATE OF
ADMISSION 16.02.2019 ISSUED FROM SUNRISE
HOSPITAL, KAKKANAD.
ANNEXURE A6 THE ORIGINAL OF DISCHARGE SUMMARY OF
LALITHA SUKUMARAN, WITH DATE OF
ADMISSION, 22.03.2019 ISSUED FROM
SUNRISE HOSPITAL, KAKKANAD.
ANNEXURE A7 THE ORIGINAL OF DISCHARGE SUMMARY OF
LALITHA SUKUMARAN, WITH DATE OF
ADMISSION, 01.05.2019 ISSUED FROM
SUNRISE HOSPITAL, KAKKANAD.
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LA.APP. NO.147 OF 2021
& Conn. Cases
PETITIONER ANNEXURES
Annexure1 ORIGINAL OF THE HISTOPATHOLOGICAL
REPORT OF MR. KUNJUKURUMBAN, THE
HUSBAND OF MRS. KAMALAKSHY, THE 3RD
CLAIMANT ISSUED FROM MEDICAL TRUST
HOSPITAL, ERNAKULAM
Annexure2 DISCHARGE SUMMARY DATED 04/06/2010, OF
MR. KUNJUKURUMBAN ISSUED FROM MEDICAL
TRUST HOSPITAL, ERNAKULAM
Annexure3 ORIGINAL OF DISCHARGE SUMMARY DATED
26/05/2010, OF MR. KUNJUKURUMBAN ISSUED
FROM MEDICAL TRUST HOSPITAL, ERNAKULAM
Annexure4 ORIGINAL OF THE MEDICAL CERTIFICATE
DATED 24/03/2022, OF MRS. AMMINI, THE
4TH CLAIMANT ISSUED FROM GENERAL
HOSPITAL, ERNAKULAM
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& Conn. Cases
PETITIONER ANNEXURES
ANNEXURE A1 THE ORIGINAL OF THE DISCHARGE SUMMARY
OF MRS.HAJIRA MUHAMMAD, ISSUED FROM
ADITYA EYE HOSPITAL, KOCHI.
ANNEXURE A2 THE ORIGINAL OF THE DISCHARGE SUMMARY
OF MRS.HAJIRA MUHAMMED, ISSUED FROM
SAMARITAN HOSPITAL, PAZHANGANAD.
ANNEXURE A3 THE ORIGINAL OF THE DISCHARGE SUMMARY
OF MRS.HAJIRA MUHAMMED, ISSUED FROM
SAMARITAN HOSPITAL, PAZHANGANAD.
ANNEXURE A4 THE ORIGINAL OF M.R.I. REPORT OF
MR.SATHAR ISSUED FROM TIDEWATER MRI.
ANNEXURE A5 THE ORIGINAL OF THE DISCHARGE SUMMARY
OF MR.MUHAMMED ASLAM ISSUED FROM
DISTRICT HOSPITAL, ALUVA.
ANNEXURE A6 THE ORIGINAL OF THE DISCHARGE SUMMARY
OF MR.MUHAMMED ASLAM ISSUED FROM MEDIAL
TRUST HOSPITAL, ERNAKULAM.
ANNEXURE A7 THE ORIGINAL OF THE DISCHARGE SUMMARY
OF MR.HANEEFA, ISSUED FROM MEDICAL
TRUST HOSPITAL, ERNAKULAM.
ANNEXURE A8 THE ORIGINAL OF THE DISCHARGE SUMMARY
OF MRS.NASEEMA, ISSUED FROM SUNRISE
HOSPITAL, KAKKANAD.
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LA.APP. NO.147 OF 2021
& Conn. Cases
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF DISCHARGE SUMMARY OF
NADEERA SULAIMAN ISSUED FROM KIMS
HOSPITAL PATHADIPPALAM.
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LA.APP. NO.147 OF 2021
& Conn. Cases
PETITIONER ANNEXURES
ANNEXURE A1 THE ORIGINAL OF DISCHARGE SUMMARY OF
SULEKHA KAHDERKUNJU ISSUED FROMKIMS
HOSPITAL, EDAPPALLY.
ANNEXURE A2 THE ORIGINAL OF OP TICKET OF MR.SAITH
MUHAMMED, ISSUED FROM GOVERNMENT HOMEO
HOSPITAL, KANINADU.
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& Conn. Cases
PETITIONER ANNEXURES
ANNEXURE A1 THE ORIGINAL OF DEATH SUMMARY OF
MR.SETHUMADHAVAN ISSUED FROM MEDICAL
TRUST HOSPITAL, ERNAKULAM
ANNEXURE A2 THE ORIGINAL OF THE TREATMENT
CERTIFICATE OF LAXMIKUTTY T.G., ISSUED
BY CONSULTANT PSYCHIATRIST, IDUKKI
DISTRICT CO-OPERATIVE HOSPITAL,
THODUPUZHA
ANNEXURE A3 THE ORIGINAL OF THE DEATH CERTIFICATE
DATED 06.02.2017
ANNEXURE A4 THE ORIGINAL OF THE LEGAL HEIRSHIP
CERTIFICATE DATED 29.05.2017
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LA.APP. NO.147 OF 2021
& Conn. Cases
PETITIONER ANNEXURES
ANNEXURE A1 ORIGINAL OF DISCHARGE SUMMARY OF
MR.ABDULKHADER ISSUED FROM MEDICAL
TRUST HOSPITAL, ERNAKULAM.
