[Cites 6, Cited by 0]
Kerala High Court
State Of Kerala vs Biju on 17 December, 2025
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 417 OF 2022
AGAINST THE JUDGMENT & DECREE DATED 25.01.2017 IN LAR
NO.122 OF 2014 OF THE SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI PAINAVU, KUYILIMALA, PIN - 685603.
2 THE EXECUTIVE ENGINEER,PWD(ROADS)DIVISION,
PAINAVU.P.O, IDUKKI, PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA.C.NAIR
RESPONDENT/CLAIMANT:
SHAJI S/O SANKARAN NAIR
PUTHANPURAYIL HOUSE
ARIKKUZHA KARA MANAKKAD VILLAGE THODUPUZHA,
PIN - 685608.
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 24 OF 2024
LAR NO.169 OF 2013 OF SUB COURT, THODUPUZHA
DATED 26.09.2022
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA.C.NAIR
RESPONDENT/CLAIMANT:
MOTHER SUPERIOR
ST. MARY'S PROVINCE, ARADHANA MADAM, CHITTOORKARA,
MANAKKAD, PIN - 685608
BY ADV SHRI.S.ANANTHAKRISHNAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 25 OF 2024
AGAINST THE JUDGMENT DATED 31.08.2022 IN LAR NO.117
OF 2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR ,
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA.C.NAIR
RESPONDENT/CLAIMANT:
P.N.NATESAN
S/O NARAYANAN PUTHENPURAYIL,
CHITTOORKARA MANAKKAD VILLAGE, PIN - 685608
BY ADV SHRI.DOMSON J.VATTAKUZHY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO.28 OF 2024
AGAINST THE JUDGMENT DATED 19.07.2022 IN LAR NO.3 OF 2014
OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 JOSE
S/O JOSEPH,KOCHUPARAMBIL HOUSE, PUTHUPARIYARAM P.O,
CHITTOOR , THODUPUZHA, PIN - 685584
2 ELSY JOSE
W/O JOSE KOCHUPARAMBIL HOUSE, PUTHUPARAIYARAM P.O,
CHITTOOR , THODUPUZHA, PIN - 685584.
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 31 OF 2024
AGAINST THE JUDGMENT DATED 30.09.2022 IN LAR NO.34 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, IDUKKI,
PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS DIVISION), PAINAVU P O ,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA.C.NAIR
RESPONDENT/CLAIMANT:
V K AJITHAKUMARI
D/O KALYANI, AJITHA BHAVAN, ARIKKUZHA KARA,
MANAKKAD VILLAGE, THODUPUZHA, PIN - 685608.
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 41 OF 2024
AGAINST THE JUDGMENT DATED 30.09.2022 IN LAR NO.89 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENT:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION,PAINAVU P.O,
IDUKKI, PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA.C.NAIR
RESPONDENTS/CLAIMANTS:
1 SANTHAMMA SASIDHARAN
W/O SASIDHARAN,
MUNDACKAL HOUSE,ARIKKUZHA,MANAKKAD
VILLAGE,THODUPUZHA, PIN - 685608.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
7
2 SARANYA
D/O LATE.SASIDHARAN,
MUNDAKKAL HOUSE,ARIKKUZHA,
MANAKKAD VILLAGE,THODUPUZHA, PIN - 685608
3 SHARI
D/O LATE SASIDHARAN,MUNDACKAL HOUSE,
ARIKKUZHA ,MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 42 OF 2024
AGAINST THE JUDGMENT DATED 29.08.2022 IN LAR NO.20 OF
2014 OF SUB DIVISIONAL COURT, THODUPUZHA
APPELLANTS/APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
PAINAVU P.O, IDUKKI, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD(ROADS)DIVISION,PAINAVU P.O,IDUKKI,
PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA.C.NAIR
RESPONDENTS/RESPONDENTS/CLAIMANTS:
1 KRISHNAN
S/O KUNJAN,PALAKATTUNIRAPPEL HOUSE,
ARIKKUZHA P.O,MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
9
2 THANKAMMA
W/O KRISHNAN,PALAKATTUNIRAPPEL HOUSE,
ARIKKUZHA P.O.MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685603.
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 43 OF 2024
AGAINST THE JUDGMENT DATED 26.09.2022 IN LAR NO.116
OF 2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 EXECUTIVE ENGINEER
PWD (ROADS)DIVISION,PAINAVU P.O,IDUKKI,
PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA.C.NAIR
RESPONDENT/CLAIMANT:
KARUNAKARAN
S/O.AYYAPPAN, ASSARIMATTEL HOUSE,
ARIKKUZHA P.O,MANAKKADU VILLAGE,
THODUPUZHA, PIN - 685608.
BY ADVS.SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 45 OF 2024
AGAINST THE JUDGMENT DATED 31.10.2022 IN LAR NO.11 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS 1 AND 2:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, IDUKKI,
PAINAVU P O, KUYILIMALA, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA.C.NAIR
RESPONDENTS/CLAIMANTS:
1 RAVIBALAN PILLAI *(DIED) - LEGAL HEIRS IMPLEADED
S/O KRISHNA PILLAI, KUDIYIRIPPIL,
KANJIRAMATTAM,PIN-686585.
2 GEETHAMMA
W/O RAVIBALAN PILLAI, KUDIYIRIPPIL,
KANJIRAMATTAM, PIN - 686585.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
12
**ADDL.R3 REKHA K.RAVI,
: AGED 38,D/O.RAVIBALAN PILLAI,
KODIYIRIPPIL (H),KANJIRAMATTAM,
MUTHALIYAR MADOM,THODUPUZHA-685 585.
ADDL.R4: RANJITH K.RAVI,
AGED 36,S/O.RAVIBALAN PILLAI,
KODIYIRIPPIL (H),KANJIRAMATTAM,
MUTHALIYAR MADOM,THODUPUZHA-685 585.
**THE LEGAL REPRESENTATIVES OF DECEASED 1ST
RESPONDENT ARE IMPLEADED AS ADDITIONAL
RESPONDENTS 3 AND 4 AS PER ORDER DATED 9/12/2024
IN IA 3/2024 IN LAA.
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 48 OF 2024
AGAINST THE JUDGMENT DATED 31.10.2022 IN LAR NO.183
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY DISTRICT
COLLECTOR, IDUKKI
CIVIL STATION COMPLEX,
PAINAVU P.O,KUILIMALA,IDUKKI, PIN - 685603.
2 EXECUTIVE ENGINEER,PWD(ROADS)DIVISION
PAINAVU P.O.,IDUKKI, PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
THOMAS (JOY)
S/O. PAULOSE, MOOZHIKACHALIL (H),
ARIKKUZHA,IDUKKI DISTRICT, PIN - 685608.
BY ADVS.
SRI.N.RAJESH
SRI.GOPAKUMAR P.
SRI.S.SATHYAN
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 52 OF 2024
AGAINST THE JUDGMENT DATED 31.10.2022 IN LAR NO.50 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION, PAINAVU P.O.,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
RAJAM
W/O. OMANAKKUTTAN, MADHAVAMANDIRAM(H),
PERUMBAVOOR, ERNAKULAM DISTRICT, PIN - 683542.
BY ADVS.SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 57 OF 2024
AGAINST THE JUDGMENT DATED 30.07.2022 IN LAR NO.50 OF
2015 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU (P.O),
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 JOSE
S/O. MATHAI, THANATHUPARAMPIL HOUSE, ARIKUZHA,
MANAKKAD, PIN - 685608.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
16
2 FR.GEORGE
S/O. MATHAI, THANATHUPARAMPIL HOUSE, ARIKUZHA,
MANAKKAD, PIN - 685608
BY ADVS.
SRI.P.RAMAKRISHNAN
SRI.PRATAP ABRAHAM VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 67 OF 2024
AGAINST THE JUDGMENT DATED 25.10.2022 IN LAR NO.51 OF
2015 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS 1 & 2:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, IDUKKI,
PAINAVU P O, KUYILIMALA, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
BABU
S/O SOMAN, KADAMPANATH HOUSE, ARIKKUZHA,
MANAKKAD VILLAGE, THODUPUZHA,
IDUKKI, PIN - 685608
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 75 OF 2024
AGAINST THE JUDGMENT DATED 26.09.2022 IN LAR NO.180
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 DISTRICT COLLECTOR
PAINAVU (P.O) KUILIMALA,IDUKKI, PIN - 685603
2 EXECUTIVE ENGINEER
PWD(ROADS)DIVISION,PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
JUBY
W/O BIJU, ASSARIMATTEL HOUSE,
ARIKKUZHA KARA,MANAKKADU VILLAGE,
THODUPUZHA, PIN - 685603
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
SRI.GOPAKUMAR P.
SMT.ANAINA VARGHESE
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 96 OF 2024
AGAINST THE JUDGMENT DATED 30.06.2022 IN LAR NO.61 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR
PAINAVU P.O, KUILIMALA,IDUKKI, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD,(ROADS)DIVISION,PAINAVU,P.O,IDUKKI,
PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
RAMACHANDRAN
S/O VELAYUDHAN,
THAKARAPPILLIL HOUSE,
ARIKUZHA, PIN - 685608
BY ADVS.
SRI.RAJU K.MATHEWS
SRI.JOSEPH RAJU MATHEWS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 100 OF 2024
AGAINST THE JUDGMENT DATED 26.09.2022 IN LAR NO.128
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION,PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 JOSE * DIED AND LEGAL HEIRS IMPLEADED
S/O.SCARIA,KANNEETTIL(H),
PUTHUPARIYARAM P.O,MANAKKAD
VILLAGE,THODUPUZHA,PIN-685608.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
21
**ADDL.R2 ELSY,
: W/O JOSE, KANNEETTIL HOUSE, PUTHUPERIYARAM P.O.,
CHITTOOR, THODUPUZHA, IDUKKI, PIN-685608.
ADDL.R3: JOMET JOSE
S/O JOSE, KANNEETTIL HOUSE, PUTHUPERIYARAM P.O.,
CHITTOOR, THODUPUZHA, IDUKKI, PIN-685608.
ADDL.R4: JINCY K.JOSE
W/O SINOJ JOSEPH, THANATHUPARAMBIL HOUSE,
VANNAPURAM P.O., VANNAPURAM THODUPUZHA, IDUKKI,
PIN-685 607.
**THE LEGAL HEIRS OF THE SOLE RESPONDENT ARE
IMPLEADED AS ADDL.RESPONDENTS 2 TO 4 VIDE ORDER
DATED 11/7/2025 IN I.A.1/2025 IN LAA 100/2024.
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 113 OF 2024
AGAINST THE JUDGMENT DATED 31.10.2022 IN LAR NO.79 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
PAINAVU,KUYILIMALA,IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 JAYASENAN * DELETED
S/O KRISHNAN,
KOLAPPILLIL HOUSE,
ARIKUZHA P.O, THODUPUZHA, PIN - 685608.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
23
2 LEELAMANI P.N
W/O LATE JAYASENAN, KOLAPPILLIL HOUSE,
CHITOOR KARA, PUTHUPARIYAM P.O,
MANAKKAD VILLAGE, THODUPUZHA TALUK.
3 AKHIL .K . JAYAN
S/O LATE JAYASENAN, KOLAPPILLIL HOUSE,
CHITOOR KARA, PUTHUPARIYAM P.O, MANAKKAD VILLAGE,
THODUPUZHA TALUK.
4 AJAY .K.JAYAN
S/O LATE JAYASENAN, KOLAPPILLIL HOUSE,
CHITOOR KARA, PUTHUPARIYAM P.O, MANAKKAD VILLAGE,
THODUPUZHA TALUK.
* R1 IS DELETED AS PER ORDER DTD.17.12.2025 IN
I.A.NO.1/2025
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 39 OF 2025
AGAINST THE JUDGMENT DATED 30.07.2022 IN LAR NO.74 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION, PAINAVU P O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
BHARATHI
AGED 50 YEARS
W/O MADHAVAN,POOVATHUMKUNNEL HOUSE,
ARIKKUZHA, PIN - 685608.
BY ADV SHRI.SAIGI JACOB PALATTY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 56 OF 2025
AGAINST THE JUDGMENT DATED 30.07.2022 IN LAR NO.28 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS)DIVISION, PAINAVU PO,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS AND ADDL.CLAIMANTS:
1 VARGHESE ABRAHAM (DIED)
PLACHERIKUNNU, PUTHEN PURAYIL, ARIKKUZHA,
PIN - 685608.
2 PRATAP
S/O ABRAHAM, PLACHERIKUNNU, PUTHENPURAYIL,
ARIKKUZHA, PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
26
3 LEELAMMA ABRAHAM
W/O LATE ABRAHAM PLACHERIKUNNU, PUTHENPURAYIL,
ARIKKUZHA, PIN - 685608
4 PRADEEP ABRAHAM JAMES
S/O LATE ABRAHAM, PLACHERIKUNNU, PUTHENPURAYIL,
ARIKKUZHA, PIN - 685608
BY ADVS.
SRI.P.RAMAKRISHNAN
SMT.PREETHI RAMAKRISHNAN (P-212)
SRI.MANOJKUMAR G.
SRI.ASHOK MENON
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 57 OF 2025
AGAINST THE JUDGMENT DATED 25.07.2022 IN LAR NO.31 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS IN LAR:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, IDUKKI
REPRESENTED BY GOVERNMENT PLEADER,
HIGH COURT OF KERALA, PIN - 682031
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O ,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT IN LAR:
RAJU S/O VARGHESE
KOLLASSERIL (PULIMALA), CHITOOR, MANAKKAD P.O,
IDUKKI, PIN - 685608.
BY ADVS.
SHRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 58 OF 2025
AGAINST THE JUDGMENT DATED 30.07.2022 IN LAR NO.93 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, IDUKKI,
PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS)DIVISION,PAINAVU P O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANT/T P HOLDER:
1 MATHEW VARGHESE
S/O VARKEY, KULANGARATHOTTIYIL HOUSE, ARIKKUZHA,
PIN - 685608
2 THE MANAGER
SBI, THODUPUZHA, PIN - 685600
BY ADVS.
SRI.PRATAP ABRAHAM VARGHESE
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
29
SRI.M.JITHESH MENON
SRI.MANOJKUMAR G.
SRI.ASHOK MENON
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 60 OF 2025
AGAINST THE JUDGMENT DATED 29.08.2022 IN LAR NO.36 OF
2015 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION,PAINAVU P.O,
IDUKKI, PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
MATHEW
S/O.JOSEPH,KUNNUMMEL HOUSE,
MANAKKAD VILLAGE,CHITTOOR,
PERIYAMBRA P.O, THODUPUZHA, PIN - 685584.
BY ADV SHRI.N.RAJESH
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025/26TH AGRAHAYANA, 1947
LA.APP. NO. 61 OF 2025
AGAINST THE JUDGMENT DATED 30.07.2022 IN LAR NO.48 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD ROADS DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
SUNNY
S/O .PETER ,THANNICKAL HOUSE, MUTHALAKODAM,
THODUPUZHA, NOW RESIDIND AT THANNICKAL HOUSE,
MANAKKAD VILLAGE, PUTHUPARIYARAM P.O, THODUPUZHA,
PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
32
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 62 OF 2025
AGAINST THE JUDGMENT DATED 29.08.2022 IN LAR NO.110
OF 2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD ROADS DIVISION ,PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 LEENA JOSEPH
W/O JOSEPH, PULIMALAYIL, CHITTOOR 2, MANAKKAD,
PIN - 685608
2 ABEESH JOSEPH
S/O .JOSEPH, MANIMALAKANDATHIL, CHITTOOR ,
MANAKKAD, PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
34
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 67 OF 2025
AGAINST THE JUDGMENT DATED 23.02.2024 IN LAR NO.115
OF 2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, IDUKKI,
PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU PO,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
K.P.MINI NAIR
D/O RADHAMANI AMMA, RADHIKA (H),
CHOORAKULANGARA KARA, ETTUMANOOR(PO)
ATHIRAMPUZHA VILLAGE, KOTTAYAM.(REP. BY POWER OF
ATTORNEY HOLDER SRI. NARAYANAN NAIR S/O LATE
KRISHNAN NAIR, KRISHNA BHAVAN, ARIKUZHA KARA
MANAKKAD VILLAGE, THODUPUZHA THALUK,
IDUKKI, PIN - 686631
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
36
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 68 OF 2025
AGAINST THE JUDGMENT DATED 31.10.2022 IN LAR NO.18 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER,
PWD (ROADS) DIVISION,PAINAVU.P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 RAVINDRAN NAIR (DIED)
S/O GOPALAN NAIR, VARICKATHANATHU HOUSE,
ARIKKUZHA. P.O.,MANAKKAD VILLAGE,
THODUPUZHA TALUK. PIN - 685608.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
38
2 OMANA
W/O RAVINDRAN NAIR, VARIKKATHANATH HOUSE,
MANAKKAD KARA,MANAKKAD VILLAGE,EDAPPATTUPEEDIKA,
THODUPUZHA TALUK, PIN - 685608.
3 PRATHIBHA SANTHOSH KUMAR
HARITHAM, NORTH KSEB,
PERUMBAVOOR VILLAGE,PERUMBAVOOR P.O.
ERNAKULAM DISTRICT, PIN - 683542.
4 PRIYA R NAIR
W/O PRAVEEN R NAIR, PREM NIVAS, VENGALLOOR P.O.
KUMARAMANGALAM, PIN - 637205
* RESPONDENTS 2 TO 4 ARE RECORDED AS THE LEGAL
HEIRS OF THE DECEASED 1ST RESPONDENT AS PER ORDER
DATED 01.07.2025 IN LAA 68/25.
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 70 OF 2025
AGAINST THE JUDGMENT DATED 30.07.2022 IN LAR NO.49 OF
2015 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O.
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
FR.GEORGE
S/O MATHAI, THANATHUPARAMBIL HOUSE, ARIKUZHA,
MANAKKAD, PIN - 685608
BY ADVS.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
40
SRI.P.RAMAKRISHNAN
SMT.PREETHI RAMAKRISHNAN (P-212)
SRI.PRATAP ABRAHAM VARGHESE
SRI.MANOJKUMAR G.
SRI.ASHOK MENON
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 72 OF 2025
AGAINST THE JUDGMENT DATED 07.02.2024 IN LAR NO.21 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION, PAINAVU P.O
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 RATNAMMA
W/O PRABHAKARAN NAIR
THAZHAPPILLIL HOUSE
ARIKUZHA KARA, MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685603
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
42
2 ANIL KUMAR
S/O PRABHAKARAN NAIR
THAZHAPPILLIL HOUSE, ARIKUZHA KARA,
MANAKKAD VILLAGE,THODUPUZHA, PIN - 685608
3 RAJI T P
D/O PRABHAKARAN NAIR
THAZHAPPILLIL HOUSE
ARIKUZHA KARA MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 76 OF 2025
AGAINST THE JUDGMENT DATED 25.10.2022 IN LAR NO.52 OF
2015 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR
PAINAVU P.O.IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O.
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 GRACY
W/O BENNY, VENGAPPILLIL HOUSE,
ARIKKUZHA KARA,MANAKKAD VILLAGE,
THODUPUZHA TALUK, IDUKKI DISTRICT, PIN - 685608
2 TIYA G BENNY
D/O BENNY, VENGAPPILLIL HOUSE, ARIKKUZHA KARA
MANAKKAD VILLAGE THODUPUZHA TALUK,
IDUKKI DISTRICT, PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
44
3 TEENU G BENNY
D/O BENNY, VENGAPPILLIL HOUSE ARIKKUZHA KARA,
MANAKKAD VILLAGE, THODUPUZHA TALUK , IDUKKI
DISTRICT., PIN - 685608
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 77 OF 2025
AGAINST THE JUDGMENT DATED 23.02.2024 IN LAR NO.119
OF 2014 OF SUB COURT COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION ,PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
K.P SUNIL
RADHAMANIAMMA,PULLAVANKUNNU,PUTHENPURAYIL,
ARIKUZHA
(PRESENT ADDRESS,RADHIKA
CHOORAKULANGARA,ETTUMANOOR
(P.O),ETTUMANOOR)REP.BY POWER OF ATTORNEY HOLDER
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
46
SRI.NARAYANAN NAIR,S/O.LATE.KRISHNAN NAIR,
AGED 83 YEARS,KRISHNA BHAVAN,
ARIKUZHA KARA,MANAKKAD VILLAGE,
THODUPUZHA TALUK,IDUKKI DISTRICT, PIN - 685608
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 78 OF 2025
AGAINST THE JUDGMENT DATED 29.08.2022 IN LAR NO.83 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603.
2 EXECUTIVE ENGINEER
PWD ROADS DIVISION PAINAVU PO
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
SAJIKUMAR
S/O RAMAN MEDATHUMPARAMBIL HOUSE,
MADAKKATHANAM PO,
KAPPU KARA MANJALLOOR VILLAGE,
MUVATTUPUZHA TALUK, PIN - 686670
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
48
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 80 OF 2025
AGAINST THE JUDGMENT DATED 15.02.2024 IN LAR NO.72 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR
IDUKKI,PAINAVU, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O.
IDUKKI., PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
VASUMATHY
W/O NARAYANAN, PUTHUKKATTUPARAMBIL (H)
ARIKUZHA KARA, MANAKKAD VILLAGE
THODUPUZHA, PIN - 685608
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 82 OF 2025
AGAINST THE JUDGMENT DATED 09.02.2024 IN LAR NO.172
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION,
PAINAVU P O, IDUKKI, PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 OMANA
D/O THANKAPPAN,
KANATHIL HOUSE,
ARIKUZHA KARA,MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
51
2 ANU
D/O THANKAPPAN,
KANATHIL HOUSE,
ARIKUZHA KARA, MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608.
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
52
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 84 OF 2025
AGAINST THE JUDGMENT DATED 15.02.2024 IN LAR NO.73 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603.
2 EXECUTIVE ENGINEER
PWD ROADS DIVISION, PAINAVU PO ,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
VASUMATHY
W/O NARAYANAN, PUTHUKKATTUPARAMBIL HOUSE,
ARIKUZHA KARA,MANAKKAD VILLAGE ,
THODUPUZHA, PIN - 685608
SRI.PRINCE J PANANAL
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
53
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 87 OF 2025
AGAINST THE JUDGMENT DATED 31.10.2022 IN LAR NO.76 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION,
PAINAVU (PO) IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANT & ADDL.CLAIMANTS 2 & 3:
1 ANILKUMAR
S/O BHASKARAN *(DIED)LHR'S RECORDED.
KALLAMPILLIL HOUSE, ARIKKUZHA P.O,
MANAKKAD VILLAGE, THODUPUZHA, IDUKKI
PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
54
2 RATHY W/O ANILKUMAR
KALLAMPILLIL HOUSE, ARIKUZHA KARA,
MANAKKAD VILLAGE, THODUPUZHA TALUK,
IDUKKI, PIN - 685608
3 SREELAKSHMI
D/O ANILKUMAR
KALLAMPALLIL HOUSE, ARIKUZHAKARA,
MANAKKAD VILLAGE, THODUPUZHA TALUK,
IDUKKI, PIN - 685608
* THE RESPONDENTS 2 & 3 WHO ARE ALREADY IN THE
PARTY ARRAY ARE RECORDED AS THE LEGAL HEIRS OF
THE DECEASED 1ST RESPONDENT AS PER ORDER DATED
21.08.25 IN IA 2/25 IN LAA 87/25.
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
55
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 90 OF 2025
AGAINST THE JUDGMENT DATED 31.08.2022 IN LAR NO.97 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR
PAINAVU, KUYILIMALA, IDUKKI, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 SANTHOSH
S/O. LATE SREEDHARAN,
VADAKKEPUTHENPURAYIL(CHELASSERIL) HOUSE,
ARIKKUZHA P.O, THODUPUZHA, PIN - 685608.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
56
2 SATHYAN
S/O. LATE SREEDHARAN,
VADAKKEPUTHENPURAYIL(CHELASSERIL) HOUSE,
ARIKKUZHA P.O, THODUPUZHA, PIN - 685608.
BY ADV SHRI.N.RAJESH
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
57
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 94 OF 2025
AGAINST THE JUDGMENT DATED 07.02.2024 IN LAR NO.22 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR
IDUKKI, PAINAVU, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O ,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 RATNAMMA
W/O PRABHAKARAN NAIR,
THAZHAPPILLIL HOUSE,ARIKKUZHA KARA,
MANAKKAD VILLAGE, THODUPUZHA, PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
58
2 ANILKUMAR
S/O PRABHAKARAN NAIR, THAZHAPPILLIL HOUSE,
ARIKKUZHA KARA,
MANAKKAD VILLAGE, THODUPUZHA, PIN - 685608
3 RAJI T. P
D/O PRABHAKARAN NAIR,
THAZHAPPILLIL HOUSE,
ARIKKUZHA KARA, MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608.
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 101 OF 2025
AGAINST THE JUDGMENT DATED 02.04.2024 IN LAR NO.85 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PAINAVU P.O., KUYILIMALA., PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O.
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 JOHN
S/O MATHAI, ARUKALIL HOUSE,
CHITTOOR MANAKAD VILLAGE, PIN - 685608.
2 THE MANAGER
URBAN BANK, CHITTOOR, PIN - 685608.
BY ADV SHRI.DOMSON J.VATTAKUZHY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
60
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 114 OF 2025
AGAINST THE JUDGMENT DATED 31.10.2022 IN LAR NO.19 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 EXECUTIVE ENGINEER
PWD(ROADS) DIVISION,
PAINAVU, IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 RAVINDRAN NAIR (DIED)
S/O GOPALAN NAIR,VARICKATHANATHU HOUSE,
ARIKKUZHA PO, MANAKKAD VILLAGE,
THODUPUZHA TALUK, PIN - 685608.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
61
2 OMANA
W/O LATE RAVINDRANATHAN NAIR,
VARICKATHANATHU HOUSE, MANAKKAD KARA,
MANAKKAD VILLAGE, EDAPPATTUPEEDIKA,
THODUPUZHA TALUK, PIN - 685608.
3 PRATHIBA SANTHOSH KUMAR
HARITHAM, NORTH KSEB, PERUMBAVOOR VILLAGE ,
PERUMBAVOOR (PO), ERNAKULAM DIST., PIN - 683542
4 PRIYA. R. NAIR
W/O PRAVEEN R NAIR, PREM NIVAS, VENGALLOOR PO ,
KUMARAMANGALAM VILLAGE, THODUPUZHA, PIN - 637205
BY ADVS.
SRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
62
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 151 OF 2025
AGAINST THE JUDGMENT DATED 30.06.2022 IN LAR NO.147
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
PAINAVU PO, KUYILIMALA, IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION
PAINAVU PO, IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
RAMACHANDRAN
S/O VELAYUDHAN. THAKARAPPILLIL HOUSE,
ARIKUZHA, PIN - 685608.
BY ADVS.
SRI.RAJU K.MATHEWS
SRI.JOSEPH RAJU MATHEWS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
63
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 153 OF 2025
AGAINST THE JUDGMENT DATED 31.07.2024 IN LAR NO.148
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR
IDUKKI, PAINAVU P.O, KUYILIMALA, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD ROADS DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 SABU(DIED)
S/O SREEDHARAN ,
CHELASSERIL,(VADAKKEPUTHENPURAYIL) ,
ARIKUZHA, PIN - 685608
2 SUMATHY(DIED)
W/O SREEDHARAN,
CHELASSERIL,
(VADAKKEPUTHENPURAYIL) HOUSE ,
ARIKUZHA KARA,MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
64
3 JAYA
W/O SABU ,
CHELASSERIL,
(VADAKKEPUTHENPURAYIL) HOUSE ,
ARIKUZHA KARA,MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
4 SREELAKSHMI S.
D/O SABU ,CHELASSERIL,
(VADAKKEPUTHENPURAYIL) HOUSE ,
ARIKUZHA KARA,MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
5 SREEMOL
W/O SABU,
THEKKEPARAMBIL HOUSE,
CHEPPUKULAM KARA,UDUMBANNOOR VILLAGE,
THODUPUZHA TALUK, PIN - 685608
6 SATHYAN
S/O LATE SREEDHARAN ,
CHELASSERIL,
(VADAKKEPUTHENPURAYIL) HOUSE ,
ARIKUZHA KARA, MANAKKAD VILLAGE,
THODUPUZHA TALUK, PIN - 685608
7 SANTHOSH
S/O LATE SREEDHARAN,CHELASSERIL,
(VADAKKEPUTHENPURAYIL) HOUSE ,
ARIKUZHA KARA,MANAKKAD VILLAGE, THODUPUZHA TALUK,
PIN - 685608
BY ADV SHRI.N.RAJESH
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
65
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 154 OF 2025
AGAINST THE JUDGMENT DATED 31.07.2024 IN LAR NO.116
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR,
IDUKKI,PAINAVU P O KUYILIMALA IDUKKI,
PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION
PAINAVU P O IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 SABU(DIED)
S/O SREEDHARAN CHELASSERIL(VADAKKEPUTHENPURAYIL)
ARIKUZHA, PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
66
2 SUMATHY(DIED)
W/O .SREEDHARAN CHELASSERIL(VADAKKEPUTHENPURAYIL)
ARIKUZHA KARA MANAKKAD VILLAGE,
THODUPUZHA TALUK, PIN - 685608
3 JAYA
W/O .SABU CHELASSERIL(VADAKKEPUTHENPURAYIL)
ARIKUZHA KARA MANAKKAD VILLAGE,THODUPUZHA TALUK,
PIN - 685608
4 SREELAKSHMI S
D/O .SABU CHELASSERIL(VADAKKEPUTHENPURAYIL)
ARIKUZHA KARA MANAKKAD VILLAGE,
THODUPUZHA TALUK, PIN - 685608
5 SREEMOL
W/O SABU THEKKEPARAMBIL HOUSE CHEPPUKULAM KARA
UDUMBANNOOR VILLAGE
THODUPUZHA TALUK, PIN - 685608
6 SATHYAN
S/O . LATE SREEDHARAN
CHELASSERIL(VADAKKEPUTHENPURAYIL) ARIKUZHA KARA
MANAKKAD VILLAGE,THODUPUZHA TALUK, PIN - 685608
7 SANTHOSH
S/O . LATE SREEDHARAN
CHELASSERIL(VADAKKEPUTHENPURAYIL) ARIKUZHA KARA
MANAKKAD VILLAGE,THODUPUZHA TALUK, PIN - 685608
BY ADV SHRI.N.RAJESH
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
67
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 159 OF 2025
AGAINST THE JUDGMENT DATED 20.03.2024 IN LAR NO.59 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION , PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENTS/CLAIMANTS:
1 NANIKUTTY AMMA W/O NARAYANAN NAIR
KADAYIL HOUSE, ARIKUZHA KARA , MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
68
2 RAJANI D/O NARAYANAN NAIR
KADAYIL HOUSE, ARIKUZHA KARA, MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
3 RADHIKA D/O NARAYANAN NAIR
KADAYIL HOUSE, ARIKUZHA KARA, MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
69
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 162 OF 2025
AGAINST THE JUDGMENT DATED 18.11.2024 IN LAR NO.2 OF
2019 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PIN - 685603
2 EXECUTIVE ENGINEER PWD (ROADS) DIVISION
PAINAVU P.O, IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
NIRMALA CLUB
PARAKKADAVU, ARIKKUZHA, PIN - 685608.
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
70
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 163 OF 2025
AGAINST THE JUDGMENT DATED 26.11.2024 IN LAR NO.45 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
JOSEPH JOHN
S/O JOHN, CHATHAMKOTTU HOUSE, ARIKUZHA KARA,
MANAKKAD VILLAGE, THODUPUZHA, PIN - 685608
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
71
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 165 OF 2025
AGAINST THE JUDGMENT DATED 30.03.2024 IN LAR NO.158
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
PAINAVU, KUYILIMALA PO, IDUKKI, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION , PAINAVU,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
BIJU
S/O JOSEPH, PALAMATTATHIL HOUSE, ARIKUZHA KARA,
MANAKKAD VILLAGE,THODUPUZHA, PIN - 685608.
BY ADVS.SHRI.N.RAJESH
SRI.S.SATHYAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
72
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 169 OF 2025
AGAINST THE JUDGMENT DATED 13.02.2024 IN LAR NO.52 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR
IDUKKI, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS)DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
SAJI THOMAS
S/O.THOMAS,MANGALATH HOUSE,ARIKUZHA KARA,
MANAKKAD VILLAGE,THODUPUZHA., PIN - 685584
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
73
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 173 OF 2025
AGAINST THE JUDGMENT DATED 28.06.2024 IN LAR NO.125
OF 2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR
IDUKKI,PAINAVU P.O, KUYILIMALA, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD(ROADS)DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
SOMAN K
S/O KUNJAN ,
KANATHIL HOUSE, ARIKUZHA KARA
MANAKKAD VILLAGE,THODUPUZHA, PIN - 685608
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
74
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 183 OF 2025
AGAINST THE JUDGMENT DATED 14.03.2024 IN LAR NO.149
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
IDUKKI, PAINAVU P O KUYILIMALA, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD(ROADS)DIVISION ,PAINAVU P O
IDUKKI, PIN - 685603.
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
SALI
S/O SIVARAMAN, KADAMBANATHU(H)
ARIKUZHA KARA,MANAKKAD VILLAGE, PIN - 685608.
REPRESENTED BY POWER OF ATTORNEY HOLDER
AMBILY SALI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
75
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 186 OF 2025
AGAINST THE JUDGMENT DATED 28.06.2024 IN LAR NO.167
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR ,
IDUKKI, PAINAVU P.O, KUYILMALA, PIN - 682031
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION, PAINAVU P.O,
IDUKKI, PIN - 682031
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
RAJU S/O KUNJAN
ELAMPLASSERIL HOUSE, ARIKUZHA KARA,
MANAKKAD VILLAGE, THODUPUZHA, PIN - 685608
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
76
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 187 OF 2025
AGAINST THE JUDGMENT DATED 28.02.2024 IN LAR NO.152
OF 2013 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR
IDUKKI,PAINAVU P.O,KUYILIMALA, PIN - 685603
2 THE EXECUTIVE ENGINEER
PWD (ROADS) DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
AJAY BABU
S/O.BABU, KUNNATHEL,ARIKUZHA, PIN - 685608
BY ADV SHRI.DOMSON J.VATTAKUZHY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY
HEARD ON 17.12.2025, ALONG WITH LA.App..60/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
77
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947
LA.APP. NO. 204 OF 2025
AGAINST THE JUDGMENT DATED 24.05.2025 IN LAR NO.17 OF
2014 OF SUB COURT, THODUPUZHA
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR
IDUKKI,PAINAVU P.O,KUYILIMALA, PIN - 685603.
2 THE EXECUTIVE ENGINEER
PWD(ROADS) DIVISION, PAINAVU P.O,
IDUKKI, PIN - 685603
BY SR.GOVERNMENT PLEADER SMT.REKHA C.NAIR
RESPONDENT/CLAIMANT:
VIJAYAN
S/O.DAMODHARAN,ALACKAL HOUSE,
ARIKUZHA KARA,MANAKKAD VILLAGE,
THODUPUZHA, PIN - 685608
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
17.12.2025, ALONG WITH LA.App..60/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
78
S.MANU, J.
-----------------------------------------------------------------
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
--------------------------------------------------------------------
Dated this the 17th day of December, 2025
JUDGMENT
These appeals are filed by the State against the judgments
passed by the Subordinate Judges' Court, Thodupuzha, in a
bunch of Land Acquisition References.
2. Various extents of lands were acquired from the
respondents in these appeals for widening Thodupuzha-
Ramamangalam road. Notification under Section 4(1) of the
Kerala Land Acquisition Act, 1894 was published on 3.3.2010.
Later, awards were passed by the Special Tahsildar (LA),
Thodupuzha under Section 11 of the Act. The claimants were
discontented with the awards passed by the Special Tahsildar
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
and hence they sought references. In the references, the court
enhanced the compensation and granted other statutory
benefits also. Aggrieved by the judgments passed by the
reference court, the State approached this Court by filing
appeals. In the appeals, with respect to properties included in
category No.1A, this Court held that the fixation of market value
by the reference court was not appropriate. Therefore, those
matters were remitted for fresh disposal.
3. Thereafter, the reference court considered the
remitted references afresh and permitted the parties to adduce
fresh evidence. The court, on conclusion of trial, analyzed the
evidence adduced and found that there were no reliable
exemplars to follow the comparative sales method to fix the
value of acquired lands. Though some sale deeds were produced
by the respondents in these cases as exemplars, the same were
not found reliable by the reference court for various reasons
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
stated in the impugned judgments. Conclusions of the
reference court in this regard have not been assailed by the
respondents by filing appeals. Since no reliable exemplars were
available, the option available to the reference court was to rely
on the market value fixed in previous acquisitions. The
reference court noticed that in a previous phase of acquisition
for the purpose of road development in the same area, this
Court in L.A.A.No.177/2010 enhanced the market value as
₹50,000/- per cent. The reference court found that though the
properties involved in L.A.A.No.177 of 2010 were situated at
some distance, the market value fixed in the said case can be
accepted and relied upon for the purpose of determining market
value of the properties involved in these cases.
4. The reference court considered various relevant
aspects and finally held that escalation at the rate of 15% can
be cumulatively granted to the value fixed by this Court in
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
L.A.A.No.177 of 2010. Accordingly, in all these cases cumulative
escalation at the rate of 15% was granted for 11 years. The
State is aggrieved by the granting of escalation for a period of
11 years at the rate of 15%.
5. Heard the learned Senior Government Pleader
appearing for the appellants in all these cases and respective
learned counsel appearing for the respondents.
6. The learned Senior Government Pleader confined her
submissions to the aspect of granting of escalation for a period
of 11 years at the rate of 15%. She submitted that the
reference court ought not to have granted escalation for a
period of 11 years, as the said method is unsafe. She contended
that in view of the judgment of the Hon'ble Supreme Court, in
General Manager, Oil and Natural Gas Corporation
Limited v. Rameshbhai Jivanbhai Patel and another
[(2008) 14 SCC 745] granting escalation for a period of more
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
than 5 years is unsafe and illegal. She hence submitted that the
impugned judgments are liable to be set aside.
7. To the contrary, the learned counsel appearing for
respective respondents in these appeals submitted that the
acquisition in these cases happened long ago, in 2010 and this
is the second round of appellate litigation at the instance of the
State before this Court. They submitted that in the first round
this Court remitted the matters for fresh consideration by the
reference court and the reference court granted opportunity to
adduce fresh evidence. Though the respondents produced
several sale deeds, the reference court refused to rely on any of
them. Finally, the reference court relied on the market value
fixed by this Court in L.A.A.No.177 of 2010 and granted
escalation. They submitted that this Court may not interfere in
these appeals, as no valid ground is raised by the State.
According to the learned counsel for the respondents, the
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
judgment of the Hon'ble Supreme Court relied on by the learned
Government Pleader is distinguishable on facts. They submitted
that the Hon'ble Supreme Court has not held that in no case
escalation for more than 5 years can be granted. The Hon'ble
Supreme Court was considering a case in which the escalation
was granted for about 6 years and the factual scenario involved
in the said case was totally different.
8. The only aspect to be considered in these appeals is
as to whether the method adopted by the reference court for
fixing the market value, by granting escalation for a period of 11
years at the rate of 15% is proper or not.
9. It is to be noted that, although this Court remitted
these cases for fresh consideration and respondents adduced
fresh evidence, no reliable exemplar was available to the
reference court to fix the land value. The reference court was
therefore left with the only option of relying on the market value
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
fixed in a previous land acquisition. The court granted
cumulative escalation at the rate of 15% for a period of 11
years. Whether the same is sustainable is the issue to be
decided. It is also relevant to note that the State, which
challenged the compensation fixed by the reference court at the
first instance by approaching this Court in appeals suffered loss
as in the second round, the land value fixed by the reference
court happened to be higher.
10. The learned Senior Government Pleader placed heavy
reliance on the judgment of the Hon'ble Supreme Court in in
General Manager, Oil and Natural Gas Corporation
Limited (supra). In the cited judgment, the Hon'ble Supreme
Court observed that relying on the value fixed with respect to
transactions/acquisitions happened beyond 4 to 5 years may be
unsafe even if it relates to a neighbouring land. The Hon'ble
Supreme Court observed so for the reason stated in paragraph
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
13 of the judgment. It was observed in paragraph 13 that in
urban or semi-urban areas where the development is faster and
demand for land is high, escalation may be at a higher rate as
compared to rural areas. It is to be noted that in these cases
the acquired properties were situated in a village near to
Thodupuzha town. It was submitted by both sides during the
course of hearing that the distance between the properties
acquired and Thodupuzha town was around 6 to 7 kilometers.
The properties acquired are from a semi-urban area. Hence as
observed by the Hon'ble Supreme Court, it is to be presumed
that the escalation in prices might have been high in such an
area. The Hon'ble Supreme Court had also observed that in rural
areas sometimes the escalation may be at a nominal rate of 1 or
2% per annum. But, as noted above, in these cases the
properties acquired were not situated in a rural area, but, in a
semi-urban area where escalation might have been at a higher
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
rate. When this aspect was discussed during the arguments,
learned counsel appearing for the respondents submitted that in
the said area there were no sudden spurts or decrease in the
prices of lands. According to them, in the said area, during the
period of eleven years, there was gradual increase in the price
of lands. This was not disputed by the learned Senior
Government Pleader also.
11. On a close reading of the judgment of the Hon'ble
Supreme Court cited by the learned Senior Govt. Pleader, I find
that the Hon'ble Supreme Court has not laid down any inviolable
rule that transactions/acquisitions that occurred beyond a period
of 4 to 5 years shall not be considered for the purpose of fixing
the market value in any case. There is no such dictum laid
down. It is relevant in this regard to note that the Apex Court
has upheld granting of escalation for more than 5 years in many
cases which will be referred to later. What the Hon'ble Supreme
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
Court had laid down in the judgment cited is that placing
reliance over such transactions/acquisitions beyond a period of 5
years may be unsafe. However, those observations are to be
understood in the context of the discussion in the previous
paragraphs. It is clear from a comprehensive reading of the
judgment that the Hon'ble Supreme Court observed that the
rate of escalation in rural areas, semi-urban areas and urban
areas may vary and hence when placing reliance on
transactions/acquisitions happened a long time ago granting
escalation may not be a safe method. Nevertheless, in the facts
and circumstances of this particular case, there was no reliable
exemplar available before the reference court even after
remitting the cases for fresh consideration to determine the
market value. Left with no other choice, the reference court
fixed the market value relying on the judgment of this Court in
L.A.A.No.177 of 2010.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
12. It is worthy to note that the Apex Court in
Huchanagouda v. The Assistant Commissioner and Land
Acquisition Officer and Others [(2020) 19 SCC 236], fixed
the compensation by calculating the land value on the basis of a
previous acquisition, granting cumulative escalation at the rate
of 10% for a period of ten years. Likewise, in State of Haryana
and Another v. Subhash Chander and Others [(2023) 5 SCC
435], wherein cumulative increase granted by the High Court at
the rate of 12% was under challenge, the Apex Court reduced
the rate of escalation to 10%.
13. In Central Warehousing Corporation v. Thakur
Dwara Kalan Ul-maruf Baraglan Wala (dead) and others
[(2024) 13 SCC 805] the Hon'ble Supreme Court considered
various previous judgments in the matter of escalation in land
acquisitions and held as under;
"24. From the above, we notice that the
consistent view taken by this Court for awarding
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
annual increase to determine the just
compensation varies from case to case and the
period to be applied is a major factor to be
considered. In the present case, the period is 11
years which is pretty large as compared to the time
period considered in the cases referred to above.
25. Taking an overall view in the matter and the
consistent view of this Court, the fair and
reasonable compensation in the present case would
be best determined if we apply 8% annual increase
with cumulative effect. This is for the reason that
the gap is huge i.e. 11 years. For shorter period of
3-5 years, it could have been 10% or 12%. But in
no case 15% would be justified for a period of 11
years as awarded by the High Court in the
impugned order. In the present case, given the 11
years' gap, 8% would be considered just and
proper.
26. On rough assessment, the compensation would
be equivalent to compensation awarded by the
Reference Court. The High Court fell in error in
enhancing the compensation by applying the
cumulative annual increase of 15%."
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
14. In view of the judgments of the Hon'ble Supreme
Court referred to above, the escalation granted by the reference
court at the rate of 15% for 11 years cannot be upheld. In the
light of the principles laid down in General Manager, Oil and
Natural Gas Corporation Limited (supra), escalation ought
not to have been granted for 11 years. Year of the relied upon
transaction should have been excluded. Given the peculiar facts
of the case and also the fact that the properties acquired were
situated in a semi-urban area not far from Thodupuzha town, in
these cases granting of escalation at the rate of 10%,
cumulatively would be appropriate. The maximum escalation
liable to be granted is only for a period of 10 years. Therefore,
the amount granted in these appeals as land value needs to be
reduced. The respondents are entitled only for escalation at the
rate of 10% cumulatively for a period of 10 years.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
15. In view of the above discussion, these appeals are
partly allowed by setting aside the escalation granted by the
reference court and redetermining it at the rate of 10%
cumulatively for a period of ten years from 19.8.2000. In all
other respects, the impugned judgments are upheld.
These appeals are disposed of accordingly.
Sd/-
S.MANU
JUDGE
skj
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
APPENDIX OF LA.APP. NO. 417 OF 2022
PETITIONER ANNEXURES
ANNEXURE A1 COPY OF THE JUDGMENT DTD.9.7.2019 IN
LAA No.36/2016 & connected cases.
2025:KER:97663
L.A.A.Nos.417 of 2022;
L.A.A.Nos.24, 25, 28, 31, 41, 42, 43, 45, 48, 52,
57, 67, 75, 96, 100, 113 of 2024; and
L.A.A.Nos.39, 56, 57, 58, 60, 61, 62, 67, 68, 70, 72,
76, 77, 78, 80, 82, 84, 87, 90, 94, 101, 114, 151, 153, 154,
159, 162, 163, 165, 169, 173, 183, 186, 187 & 204 of 2025
APPENDIX OF LA.APP. NO. 75 OF 2024
APPELLANT'S ANNEXURES
Annexure 1 CLAIM STATEMENT FILED BY THE CLAIMANT
IN THE ABOVE REFERENCE CASE.
