Kerala High Court
State Of Kerala Represented By The ... vs Sri.B.R Anilkumar on 20 February, 2025
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
2025:KER:17046
LAApps 513/2022 & conn.
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 513 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 29.01.2021 IN
LAR NO.5 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR
COLLECTORATE,THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NATIONAL HIGH WAY DIVISION, PMG,
THIRUVANANTHAPURAM, PIN - 695033
BY ADV SMT.N SUDHA DEVI, SPL.GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 JAYADEVAN
S/O VASANTHAKUMARI, TC 52/2293,
JAYANIVAS,KULATHUMKARA VEEDU, NEMOM
P.O.,THIRUVANANTHAPURAM, PIN - 695019
2 V.S.JAYAPRABHA
D/O VASANTHAKUMARI, TC 52/2293,
JAYANIVAS,KULATHUMKARA VEEDU, NEMOM P.O., PIN -
695019, REPRESENTED BY POWER OF ATTORNEY HOLDER,
JAYADEVAN
2025:KER:17046
LAApps 513/2022 & conn.
2
3 JAYACHANDRAN@SADASIVAN JAYACHANDRAN
S/O VASANTHAKUMARI,TC 52/2293,JAYANIVAS,
KULATHUMKARA VEEDU, NEMOM P.O., PIN - 695019,
REPRESENTED BY POWER OF ATTORNEY HOLDER,
JAYADEVAN.
BY ADV J.G.SYAMNATH FOR R1
SRI.R.S.KALKURA FOR R2 & R3
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
20.02.2025, ALONG WITH LA.App. Nos.232/2021, 233/2021,
369/2022, 430/2022, 480/2022, 481/2022, 482/2022, 488/2022,
489/2022, 490/2022, 495/2022, 498/2022, 503/2022, 505/2022,
506/2022, 507/2022, 508/2022, 509/2022, 510/2022, 511/2022,
512/2022, 514/2022, 517/2022, 521/2022, 523/2022, 525/2022,
526/2022, 527/2022, 530/2022, 533/2022, 534/2022, 535/2022,
537/2022, 538/2022, 539/2022, 545/2022, 556/2022, 566/2022,
577/2022, 588/2022, 594/2022, 595/2022, 609/2022, 610/2022,
28/2023, 52/2023 and 18/2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 512 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2021 IN
LAR NO.11 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/CLAIMANTS:
1 BEEVI UMMAL. S
AGED 72 YEARS
W/O. LATE ABDUL KHARIM, RESIDING AT TC 53/57,
KALATHUVILA VEEDU, KARAKKAMANDAPOM, NEMOM PO,
THIRUVANANTHAPURAM-695 019
2 SHAMJU. D,
D/O. BEEVI UMMAL.S, AGED 47 YEARS, RESIDING AT TC
53/57, KALATHUVILA VEEDU, KARAKKAMANDAPOM, NEMOM
PO, THIRUVANANTHAPURAM-695 019.
3 SAHEER,
S/O. ABDUL SALAM, AGED 51 YEARS, RESIDING AT TC
53/57, KALATHUVILA VEEDU, KARAKKAMANDAPOM, NEMOM
PO THIRUVANANTHAPURAM-695 019.
4 SHAMEEM,
S/O. LATE ABDUL KHARIM, AGED 50 YEARS, RESIDING
AT TC 53/57, KALATHUVILA VEEDU, KARAKKAMANDAPOM,
NEMOM PO, THIRUVANANTHAPURAM-695 019.
2025:KER:17046
LAApps 513/2022 & conn.
4
BY ADVS.
R.S.KALKURA
M.S.KALESH
HARISH GOPINATH
R.BINDU
P.I.NAJUMAL HUSSAIN
RESPONDENTS/RESPONDENTS 1 & 2:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM-695 001.
2 THE EXECUTIVE ENGINEER,
PWD NATIONAL HIGHWAY DIVISION, PMG JUNCTION,
THIRUVANANTHAPURAM-695033
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 514 OF 2022
AGAINST THE COMMON JUDGMENT AND DECREE DATED 31.3.2021
IN LAR NO.9 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANT/1ST CLAIMANT:
BEEVI UMMAL S,
AGED 72 YEARS
W/O. LATE ABDUL KHARIM, RESIDING AT TC 53/57,
KLATHUVILLA VEEDU, KARAKKAMANDAPOM, NEMOM P.O,
THIRUVANANTHAPURAM- 695 019.
BY ADVS.
R.S.KALKURA
M.S.KALESH
HARISH GOPINATH
R.BINDU
P.I.NAJUMAL HUSSAIN
RESPONDENTS/RESPONDENTS 1 & 2 & 2ND CLAIMANT:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM-695 001.
2025:KER:17046
LAApps 513/2022 & conn.
6
2 THE EXECUTIVE ENGINEER,
PWD NATIONAL HIGHWAY DIVISION, PMG JUNCTION,
THIRUVANANTHAPURAM- 695 033.
3 ABDUL SIDHEEK
KLATHUVILLA VEEDU, KARAKKAMANDAPOM, NEMOM P.O,
THIRUVANANTHAPURAM 695 019.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS 1 AND 2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 369 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2021 IN
LAR NO.36 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANT/CLAIMANT:
THE PRINCIPAL
REGIONAL TELECOM TRAINING CENTRE, (RTTC), BSNL,
KAIMANAM, THIRUVANANTHAPURAM, PINCODE-695 040.
BY ADV MATHEWS K.PHILIP
RESPONDENTS/RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM-695 043.
2 THE EXECUTIVE ENGINEER
PWD, NATIONAL HIGHWAY DIVISION, PMG, KAIMANAM,
THIRUVANANTHAPURAM-695 040.
SMT.N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 430 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 23.11.2021 IN
LAR NO.29 OF 2019 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/CLAIMANTS:
1 A.SAJJAD
AGED 56 YEARS
S/O. AHAMMED KHAN, MEDAYIL HOUSE, BALARAMAPURAM
P.O., THIRUVANATHAPURAM-695501
2 A.FIROZ
S/O. AHAMMED KHAN, MEDAYIL HOUSE, BALARAMAPURAM
P.O., THIRUVANATHAPURAM-695501
3 A.SULFIKKAR
S/O. AHAMMED KHAN, MEDAYIL HOUSE, BALARAMAPURAM
P.O., THIRUVANATHAPURAM-695501
BY ADVS.
P.SHANES METHAR
N.KRISHNA PRASAD
2025:KER:17046
LAApps 513/2022 & conn.
9
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP BY THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM
O/O. DISTRICT COLLECTOR, COLLECTORATE CAMPUS,
KUDAPANAKUNNU, THIRUVANANTHAPURAM-695 043
2 THE EXECUTIVE ENGINEER,
PWD (NH DIVISION), O/O. EXECUTIVE ENGINEER, PMG,
THIRUVANANTHAPURAM-695 033
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN HEARD ON
20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 539 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 22.03.2021 IN
LAR NO.23 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR, COLLECTORATE,
THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE EMGINEER
PWD NH DIVISION THIRUVANANTHAPURAM, PIN - 695033
BY ADVS.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENT/CLAIMANT:
K SREEKUMARAN NAIR @ K.SREEKUMAR
URAVILAKATHU VEEDU, THAMPURAN NAGAR,STUDIEO ROAD
NEMOM PO., PIN - 695020
BY ADV J.G.SYAMNATH
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 480 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.42 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR, COLLECTORATE,
THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER, PWD NH DIVISION,
THIRUVANANTHAPURAM
REPRESENTED BY EXECUTIVE ENGINEER, PWD NH
DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENT/CLAIMANT:
SUNIL, S/O ABDUL AZEEZ
PANDARAVILA VEEDU, NEMOM., THIRUVANATHAPURAM -
695020
BY ADV B.ANANTHU, RESPONDENT
2025:KER:17046
LAApps 513/2022 & conn.
12
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 481 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2021 IN
LAR NO.36 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR
COLLECTORATE, THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NATIONAL HIGHWAY DIVISION,THIRUVANANTHAPURAM,
PIN - 695033.
BY ADV GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENT/CLAIMANT:
THE PRINCIPAL, REGIONAL TELECOM TRAINING CENTRE
(RTTC), BSNL ,KAIMANAM,THIRUVANANTHAPURAM- 695018
BY ADV MATHEWS K.PHILIP
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 482 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2021 IN
LAR NO.9 OF 2017 OF II ADDITIONAL DISTRICT COURT,
THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE ,THIRUVANANTHAPURAM, PIN
- 695001
2 EXECUTIVE ENGINEER
PWD NH DIVISION,THIRUVANANTHAPURAM., PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENTS/CLAIMANTS:
1 BEEVI UMMAL.S
KALATHUVILA VEEDU, KARAKKAMANDAPAM ,NEMOM.P.O.,
PIN - 695019
2 ABDUL SIDHEEK
KALATHUVILA VEEDU,KARAKKAMANDAPAM,NEMOM.P.O, PIN
- 695019.
2025:KER:17046
LAApps 513/2022 & conn.
15
BY ADV R.S.KALKURA
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 488 OF 2022
AGAINST THE JUDGMENT DATED 23.11.2021 IN LAR NO.29 OF
2019 OF II ADDITIONAL DISTRICT COURT, THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR
COLLECTORATE, THIRUVANANTHAPURAM, PIN - 695001
2 EXECUTIVE ENGINEER
PWD NATIONAL HIGHWAY DIVISION,THIRUVANANTHAPURAM,
PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENTS/CLAIMANTS:
1 * AHAMMED KHAN (DIED, REMOVED)
S/O SAYED MUHAMMED(LATE),MEDAYIL
HOUSE,BALARAMAPURAM P.O.THIRUVANANTHAPURAM, PIN -
695501
2025:KER:17046
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17
2 A.SAJJAS
S/O AHAMMED KHAN,MEDAYIL HOUSE,BALARAMAPURAM
P.O.THIRUVANANTHAPURAM - 695501
3 A.FIROZ
S/O AHAMMED KHAN,MEDAYIL HOUSE,BALARAMAPURAM
P.O.THIRUVANANTHAPURAM, PIN - 695501
4 A.SULFIKKAR
S/O AHAMMED KHAN, MEDAYIL HOUSE, BALARAMAPURAM
P.O., THIRUVANANTHAPURAM, PIN - 695501
* R1 EXPIRED AND THE NAME OF R1 IS REMOVED FROM
THE PARTY ARRAY AND ALL SURVIVING LEGAL HEIRS ARE
INCLUDED IN THE PARTY ARRAY AS R2 TO R4 AS PER
ORDER DATED 27.9.2024 IN MEMO DATED 27.03.2024.
BY ADVS.
P.SHANES METHAR
N.KRISHNA PRASAD
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 489 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.43 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR
COLLECTORATE,THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION,THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENTS/CLAIMANTS:
1 NAZEER
MAVILAKATHU VEEDU,ANCHUVARNA THERUVU,KOTTUKKAL,
PIN - 691306
2 MUJEEB REHMAN
MAVILAKATHU VEEDU,ANCHUVARNA THERUVU,KOTTUKKAL,
PIN - 691306
2025:KER:17046
LAApps 513/2022 & conn.
19
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 490 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 23.03.2021 IN
LAR NO.31 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION,THIRUVANANTHAPURAM,
PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENT/CLAIMANT:
SHAFEERA,D/O.NAZEEM
T.C.52/180(4), AL-AFZ,NEMOM, PIN - 695019.
BY ADV B.ANANTHU
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 495 OF 2022
AGAINST THE COMMON JUDGMENT AND DECREE DATED
26.02.2021 IN LAR NO.9 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR
COLLECTIRATE, THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANNTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENTS/CLAIMANTS:
1 JANANRDHANAN
S/O.SIVARAMAN,TC 27/1294(2),RISHIMANGALAM,
VANCHIYOOR, PIN - 695035
2 OMANA
D/O. PARVATHI, TC.27/1294(2), RISHIMANGALAM,
VANCHIYOOR - 695035
2025:KER:17046
LAApps 513/2022 & conn.
22
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 526 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 22.12.2020 IN
LAR NO.8 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001.
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, PMG, THIRUVANANTHAPURAM,
PIN - 695033.
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 NIZARUDHEEN
TC.34/1256, DARUSALAM, SANGHUMUKHAM,
THIRUVANANTHAPURAM, PIN - 695007. (DIED)
2025:KER:17046
LAApps 513/2022 & conn.
24
*ADDL. R2 SUBA
AGED 49, W/O LATE NIZARUDHEEN NOW RESIDING AT
"MINIMEDAYIL" HOUSE, KARAKKAMANDAPAM,NEMOM.P.O,
PIN - 695 020.
*ADDL. R3 RASHUDHEEN
AGED 31, S/O LATE NIZARUDHEEN,NOW RESIDING AT
"MINIMEDAYIL"HOUSE, KARAKKAMANDAPAM, NEMOM.P.O.,
PIN - 695 020.
*ADDL. R4 RABIYA
AGED 27 YEARS, D/O LATE NIZARUDHEEN, NOW RESIDING
AT "MINIMEDAYIL" HOUSE, KARAKKAMANDAPAM,
NEMOM.P.O., PIN - 695 020. (THE LEGAL HEIRS OF
DECEASED SOLE RESPONDENT ARE IMPLEADED AS
ADDITIONAL RESPONDENTS 2 TO 4 AS PER ORDER DATED
27/06/2023 IN I.A.1/2023 IN LAA.NO.526/2022B).
BY ADVS.
A.S.SHAMMY RAJ - ADDL. R2 TO R4
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 498 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.6 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM, PIN
- 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION ,THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENTS/CLAIMANTS:
1 RAJILA P
AGED 53 YEARS
W/O LATE A.M.SALIM,
2025:KER:17046
LAApps 513/2022 & conn.
26
TC.53/1390,PAZHAYAKARAKKAMANDAPAM ,NEMOM P
O ,NEMOM VILLAGE ,THIRUVANANTHAPURAM - 695020
2 SHEREENA S R
D/O RAJILA P, TC.53/1390,PAZHAYAKARAKKAMANDAPAM,
NEMOM P O ,NEMOM VILLAGE ,THIRUVANANTHAPURAM -
695020
3 ABDUL RAHIM S R
S/O. SALIM, TC.53/1390,PAZHAYAKARAKKAMANDAPAM,
NEMOM P O ,NEMOM VILLAGE, THIRUVANANTHAPURAM, PIN
- 695020
BY ADV B.ANANTHU
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 503 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 04.10.2021 IN
LAR NO.10 OF 2018 OF II ADDITIONAL DISTRICT COURT,
THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR, COLLECTORATE,
THIRUVANATHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
APPELLANTS
RESPONDENTS/CLAIMANTS:
1 A.G. SHEELA D/O ANANDA BHAI
BRAHMA BHAVAN, EDAVILAKATHU PUTHEN VEEDU,
PULLAIKONAM, VENGANOOR, AND ALSO RESIDING AT
EMMANUEL HOUSE , BALARAMAPURAM, PIN - 695501
2025:KER:17046
LAApps 513/2022 & conn.
28
2 A. SULEKHA D/O ANANDA BHAI
BRAHMA BHAVAN, EDAVILAKATHU PUTHEN VEEDU,
PULLAIKONAM, VENGANOOR - 695527
3 A.G GEETHA
KALATHARIKATHU HOUSE, TC.16/915(2), JAGATHY,
THYCAUD P.O, PIN - 695014
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 505 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 31.03.2021 IN
LAR NO.11 OF 2017 OF ADDITIONAL DISTRICT COURT II,
THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE ,THIRUVANANTHAPURAM, PIN
- 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION,THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 BEEVI UMMAL
T.C.53/57, KALATHUVILA VEEDU, KARAKKAMANDAPAM,
NEMOM - 695019
2025:KER:17046
LAApps 513/2022 & conn.
30
2 SHAMJU
T.C.53/57, KALATHUVILA VEEDU, KARAKKAMANDAPAM,
NEMOM - 695019
3 SAHEER
T.C.53/57, KALATHUVILA VEEDU, KARAKKAMANDAPAM,
NEMOM - 695019
4 SHAMEEM A K
T.C.53/57, KALATHUVILA VEEDU, KARAKKAMANDAPAM,
NEMOM - 695019
BY ADV R.S.KALKURA - R1 TO R4
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 506 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.3 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR, COLLECTORATE,
THIRUVANATHAPURAM, PIN - 695001
2 EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENT/CLAIMANT:
SUDHA DEVI
S.S.SADANAM, KALUNGIL, AVANAKUZHI,
NELLIMOODU P.O, THIRUVANANTHAPURAM, PIN - 695524
BY ADV B.ANANTHU
2025:KER:17046
LAApps 513/2022 & conn.
32
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 507 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 21.01.2021 IN
LAR NO.12 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY DISTRICT COLLECTOR, COLLECTORATE,
THIRUVANANTHAPURAM, PIN - 695001
2 EXECUTIVE ENGINEER
PWD NH DIVISISON, THIRUVANANTHAPURAM, PIN -
695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 PADMAKUMAR
SUMANGALI, T.C.54/248(1) NEMOM P.O,
THIRUVANANTHAPURAM, PIN - 695019
2025:KER:17046
LAApps 513/2022 & conn.
34
2 SOBHANA KUMARI
ABHIDARSH, ANNOOR, THIRUMALA P.O,
THIRUVANANTHAPURAM, PIN - 695006
3 VIJAYAKUMARI
T.C.53/2465, GOVINDAM, THENGAVILA LANE,
PAPPANAMCODE P.O, THIRUVANANTHAPURAM, PIN -
695018
4 AJITHA KUMARI
SALIMA, T.C-49/1067 (2), KARTHIKA NAGAR ,
MANACAUD P.O, THIRUVANANTHAPURAM, PIN - 695009
*5 IVAKUMAR (DIED) LRS RECORDED
MUKKAMPURATHAL VEEDU, PERUKAVU, VILAVOORKAL, PIN
- 695571
* IT IS RECORDED THAT THE LEGAL HEIRS OF THE
DECEASED 5TH RESPONDENT ARE ALREADY IN THE PARTY
ARRAY AS RESPONDENTS 1 TO 4 IN THE APPEAL AS PER
ORDER DATED 13.7.2023 IN I.A 1/2023 IN
LAA.507/2023.
BY ADV P.M.SANEER
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 508 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 10.03.2021 IN
LAR NO.33 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE ,THIRUVANANTHAPURAM, PIN
- 695001
2 THE EXECUTIVE ENGINEER, PWD NH DIVISION
THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
*1 THANKAMONY
MANCHAL, T 53/2493, NEMOM P O, PIN - 695020
*DECEASED
2025:KER:17046
LAApps 513/2022 & conn.
36
2 MANJESH CHELLAN
MANCHAL, T 53/2493 ,NEMOM P O, PIN - 695020
3 MANOJ CHELLAN
S/O LATE CHELLAPPAN, MANCHELS, AWRA-114, T C NO
(VP)2/1323, AYOORKONAM, PEROORKADA VILLAGE,
THIRUVANANTHAPURAM, PIN - 695005
4 MAHESH CHELLAN
S/O CHELLAPPAN, SHARIKA A-99,KANAKANAGAR,
KAWADIAR P O ,THIRUVANANTHAPURAM - 3
* LEGAL HEIRS OF R1 RECORDED
IT IS RECORDED THAT R2, R3 & R4 WHO ARE ALREADY
IN THE PARTY ARRAY ARE THE LEGAL HEIRS OF THE
DECEASED R1 VIDE MEMO DATED 23.2.2023 AS PER
ORDER DATED 2.3.2023.
BY ADV B.ANANTHU
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 509 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 16.03.2021 IN
LAR NO.50 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER, PWD NH DIVISION
THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 SRI.B.R ANILKUMAR
MANAGING DIRECTOR IN CHARGE ,PALLICHAL FARMERS
CO-OPERATIVE,THIRUVANANTHAPURAM, PIN - 695020
2025:KER:17046
LAApps 513/2022 & conn.
38
2 SMT.CHENTHAMARAKSHI
W/O GOPINATHAN NAIR, ELAMANNOORKONATHU VEEDU,
NARUVAMOODU P O,NEMOM - 695528
BY ADV B.ANANTHU
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 510 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 17.01.2022 IN
LAR NO.22 OF 2020 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NATIONAL DIVISION, THIRUVANANTHAPURAM,
PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 SURESH KUMAR
VILLIKULATHINKARA VEEDU, THALAYAL DESOM,
2025:KER:17046
LAApps 513/2022 & conn.
40
ATHIYANNNOOR, NOW AT ARAMAM, PAROORKUZHI,
VEDIVACHANCOIL P.O, THIRUVANANTHAPURAM,
PIN - 695501
2 RANIMOL
VILLIKULATHINKARA VEEDU, THALAYAL DESOM,
ATHIYANNNOOR, NOW AT ARAMAM, PAROORKUZHI,
VEDIVACHANCOIL P.O, THIRUVANANTHAPURAM, PIN -
695501
BY ADV R GOPAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 511 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 29.01.2021 IN
LAR NO.30 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER, PWD NH DIVISION
THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 VIJAYAN ASSARI
S/O KESAVANKUTTY ASSARI, THEKKEVAYALTHODI
VEEDU ,VENKULAM EDAVA, CHIRAYINKIZH NOW RESIDING
AT VIJAYAMANDIRAM, MUDAVOORPARA - 695501
2025:KER:17046
LAApps 513/2022 & conn.
42
2 SATHEESH KUMARI@SATHI V V
THEKKEVAYALTHODI VEEDU ,VENKULAM EDAVA,
CHIRAYINKIZH NOW RESIDING AT VIJAYAMANDIRAM,
MUDAVOORPARA - 695501
3 REGHUVARAN ASSARI
THIRUVATHIRA, MUDAVOORPARA - 695501
4 KUMARI SHAJI
W/O REGHUVARAN ASSARI, THIRUVATHIRA,MUDAVOORPARA,
BALARAMAPURAM P O ,NEYYATINKARA - 695501
BY ADVS.
V.R.GOPU - R3 & R4
G.JAYAKUMAR - R3 & R4
ADIL.M.H - R3 & R4
URMILA.M.G - R3 & R4
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
ADMISSION ON 20.02.2025, ALONG WITH LA.App..513/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 527 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 24.02.2021 IN
LAR NO.47 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 GOPALAKRISHNAN
S/O.NARAYANI, PUTHUVILA VEEDU,AYANIMOODU,
VEDIVACHANKOVIL P.O, PIN - 695501
2025:KER:17046
LAApps 513/2022 & conn.
44
2 SARADA
W/O.GOPALAKRISHNAN, PUTHUVILA VEEDU, AYANIMOODU,
VEDIVACHANKOVIL P.O., PIN - 695501
3 LEENA KUMARI
D/O.GOPALAKRISHNAN, PUTHUVILA VEEDU,
AYANIMOODU,VEDIVACHANKOVIL.P.O., PIN - 695501
4 VINITHA KUMARI
D/O.GOPALAKRISHNAN, PUTHUVILA
VEEDU ,AYANIMOODU,VEDIVACHANKOVIL P.O,
PIN - 695501
*5 SURESH (CORRECTED)
S/O.SASIDHARAN, S.V.BHAVAN,CHATHAMBALAKONATHU,
KIZHAKKUMKARA,PALLICHAL., PIN - 695020
*6 LASITHARANI (CORRECTED)
W/O SURESH, S.V. BHAVAN,CHATHAMBALAKONATHU
KIZHAKKUMKARA,PALLICHAL, PIN - 695020
7 ARUNRAJ
S/O.SIVARAJAN, T.C.IV/433,SVLRA ROSE NAGAR,
AMBALAMUKKU, THIRUVANANTHAPURAM - 695005
* THE ADDRESS OF R5 & R6 IS CORRECTED AS
R5) SRI. SURESH, S/O. SASIDHARAN, GOWRYS COURT,
THEMBAMUTTOM, BALARAMAPURAM P.O,
THIRUVANANTHAPURAM - 695 501. MOB.7592023719
R6) SMT. LASITHA RANI, W/O. SRI. SURESH
D/O.SASIDHARAN, GOWRYS COURT, THEMBAMUTTOM,
BALARAMAPURAM P.O., THIRUVANANTHAPURAM -695501.
MOB. 7592023719.
AS PER ORDER DATED 25.8.2023 IN I.A.2/2023
IN LAA 527/2022.
BY ADVS.
G.RAJEEV
REJITH RAJENDRAN
ASWANI P.S.
MANJUSHA M.S.
2025:KER:17046
LAApps 513/2022 & conn.
45
AJITH KUMAR.S
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 530 OF 2022
AGAINST THE JUDGMENT DATED 16.03.2021 IN LAR NO.32 OF
2017 OF ADDITIONAL DISTRICT COURT - II, THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
SHYLA
AZUMA MANZIL, NEMOM, NOW RESIDING AT
DAR-UL-ZUR-UL,KANYAKULANGARA,VEMBAYAM - 695615
BY ADV J.G.SYAMNATH
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 534 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 10.03.2021 IN
LAR NO.46 OF 2017 OF ADDITIONAL DISTRICT COURT -II,
THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER, PWD NH DIVISION,
THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 SHIBU
SHIBU NIVAS, PANDARAVILA, NEMOM, PIN - 600124
2025:KER:17046
LAApps 513/2022 & conn.
48
2 SHIBI
SHIBU NIVAS ,PANDARAVILA, NEMOM, PIN - 600124
3 SHEEMA
SHIBU NIVAS ,PANDARAVILA, NEMOM., PIN - 600124
4 SHEENA
SHIBU NIVAS, PANDARAVILA, NEMOM,, PIN - 600124
BY ADV B.ANANTHU
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 517 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 16.03.2021 IN
LAR NO.46 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PUBLIC WORKS DEPARTMENT, NATIONAL HIGH WAY
DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY ADVS.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
2025:KER:17046
LAApps 513/2022 & conn.
50
RESPONDENTS/CLAIMANTS:
1 GOVINDA PILLAI S/O AYYAPPAN PILLAI
PANKAJ NIVAS, PALLICHAL, THE PRESIDENT ON BEHALF
OF PALLICHAL VILLAGE, CO-OPERATIVE SOCIETY T.164,
PIN - 695020
2 B.R.ANILKUMAR S/O.RAMAKRISHNAN NAIR
MANAGING DIRECTOR IN CHARGE, PALLICHAL FARMERS
SERVICE CO-OPERATIVE BANK LTD.NO.T677,
VEDIVACHANCOIL. PO, PALLICHAL VILLAGE,
THIRUVANANTHAPURAM., PIN-695501
BY ADV B.ANANTHU
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
51
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 535 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 23.03.2021 IN
LAR NO.34 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE,THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 MUHAMMED ISMAIL
T.C.52/2429, SITHARA, NEMOM.P.O., PIN - 695020
2 SUBAIDA
T.C.52/2429, SITHARA, NEMOM, PIN - 695020
BY ADV B.ANANTHU
2025:KER:17046
LAApps 513/2022 & conn.
52
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
53
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 521 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 21.12.2021 IN
LAR NO.14 OF 2019 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PUBLIC WORKS DEPARTMENT, NATIONAL HIGH WAY,
THIRUVANANTHAPURAM, PIN - 695033
BY ADVS.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 SATHEESH KUMAR
S/O.PONNAMMA, UTHRADOM, PAROORKUZHI, PALLICHAL,
2025:KER:17046
LAApps 513/2022 & conn.
54
VEDIVACHANKOIL P.O, THIRUVANANTHAPURAM, PIN -
695501
2 SALILA, D/O.PONNAMMA
UTHRADOM, PAROORKUZHI, VEDIVACHANKOIL P.O,
PALLICHAL VILLAGE, NEYYANTTINKARA TALUK,,
THIRUVANANTHAPURAM, PIN - 695501
3 VIMALA
D/O.PONNAMMA, NIKUNJAM, PAROORKUZHI
VEDIVACHANKOIL.PO, PALLICHAL VILLAGE,
NEYYATTINKARA TALUK, THIRUVANANTHAPURAM,
PIN - 695501
4 SINDHULEKHA, D/O.PONNAMMA
SABDA, VENGANOOR STREET, PUNNAMOODU, PALLICHAL
VILLAGE, NEYYATTINKARA TALUK, THIRUVANANTHAPURAM,
PIN - 695501
5 BINDHULEKHA, D/O. PONNAMMA
MANKULATHUROADAIKATHUVEEDU, VEDIVACHANKOVIL PO,
NOW RESIDING AT SOPANAM,AYANIMOODU,
VEDIVACHANKOIL PO, PALLICHAL VILLAGE,
NEYYATTINKARA TALUK, THIRUVANANTHAPURAM,
PIN - 695501
BY ADVS.
LIGEY ANTONY - R1 TO R5
L.MOHANAN - R1 TO R5
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
55
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 537 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 10.03.2021 IN
LAR NO.36 OF 2017 OF II ADDITIONAL DISTRICT COURT,
THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE,
THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION,THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 BALAGANGADHARAN
PRIYA BHAVAN, VELLAYANI, NEMOM.P.O, PIN - 695020
2 VIJAYAREMANI
PRIYA BHAVAN, VELLAYANI, NEMOM.P.O, PIN - 695020
BY ADV B.ANANTHU
2025:KER:17046
LAApps 513/2022 & conn.
56
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
57
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 523 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.4 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER, PWD NH DIVISION
THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 SUDHADEVI
S S SADANAM, KALUNGIL, AVANAKUZHI, NELLIMOODU
P O,THIRUVANANTHAPURAM, PIN - 695524
2025:KER:17046
LAApps 513/2022 & conn.
58
2 S S DILEEP
S S SADANAM, KALUNGIL, AVANAKUZHI, NELLIMOODU
P O,THIRUVANANTHAPURAM, PIN - 695524
3 S S DEEPU
S S SADANAM, KALUNGIL, AVANAKUZHI, NELLIMOODU
P O, THIRUVANANTHAPURAM, PIN - 695524
BY ADV B.ANANTHU - R1 TO R3
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 545 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 21.12.2021 IN
LAR NO.39 OF 2019 OF II ADDITIONAL DISTRICT COURT,
THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION,THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 CHAIRMAN AND MANAGING DIRECTOR
BSNL LTD, THIRUVANANTHAPURAM, PIN - 695004
2 SUB DIVISIONAL ENGINEER
BSNL, TELEPHONE EXCHANGE, NEMOM, PIN - 695020
BY ADV MATHEWS K.PHILIP - R2
2025:KER:17046
LAApps 513/2022 & conn.
60
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
61
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 533 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 15.12.2021 IN
LAR NO.27 OF 2019 OF II ADDITIONAL DISTRICT COURT,
THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR
COLLECTORATE, THIRUVANANTHAPURAM, PIN-695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION,THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 NEELAKANDAN AND RAJAMMA (DIED)
MUNKULATHU BUNGLOW,VENGANOOR, PIN - 695527
2 CHENTHAMARAKSHAN
ANJANASREE POONKODU, VEDIVACHAN KOVIL, PIN
2025:KER:17046
LAApps 513/2022 & conn.
62
695501.(RESPONDENT 2,RESPONDENT 4-12 WHO ARE
ALREADY IN THE PARTY ARRAY, IS RECORDED AS THE
LEGAL REPRESENTATIVES OF THE DECEASED RESPONDENT
1& RESPONDENT 3 AS PER ORDER DATED 31/05/2024 IN
MEMO DATED 08/04/2024 IN LAA 533/2022.
3 N RAMANAN(DIED)
RAJI BJAVAN, POONKODU BHAGAVATHI NADA P.O.,
MUDAVOORPPARA PALLICHAL, PIN 695020
4 REMANI R.
SN SADANAM POTTAVILA KEEZKOLLAN AMARAVILA P.O.,
CHENKAL (PART) PIN- 695122.(RESPONDENT
2,RESPONDENT 4-12 WHO ARE ALREADY IN THE PARTY
ARRAY, IS RECORDED AS THE LEGAL REPRESENTATIVES
OF THE DECEASED RESPONDENT 1& RESPONDENT 3 AS PER
ORDER DATED 31/05/2024 IN MEMO DATED 08/04/2024
IN LAA 533/2022.
5 R SYAMALA
PRABHASADANAM, KOYIKKALVILAKAM , PALLICHAL P.O.,
PIN 695020(RESPONDENT 2,RESPONDENT 4-12 WHO ARE
ALREADY IN THE PARTY ARRAY, IS RECORDED AS THE
LEGAL REPRESENTATIVES OF THE DECEASED RESPONDENT
1& RESPONDENT 3 AS PER ORDER DATED 31/05/2024 IN
MEMO DATED 08/04/2024 IN LAA 533/2022.
6 N.MUKUNDAN,
MANKULAM BANGALOW, POONKODU, BHAGAVATHINADA P.O.,
PIN 695501(RESPONDENT 2,RESPONDENT 4-12 WHO ARE
ALREADY IN THE PARTY ARRAY, IS RECORDED AS THE
LEGAL REPRESENTATIVES OF THE DECEASED RESPONDENT
1& RESPONDENT 3 AS PER ORDER DATED 31/05/2024 IN
MEMO DATED 08/04/2024 IN LAA 533/2022.
7 N.MADHUSOODANAN,
LAL SADANAM , POONKODU, BHAGAVATHI NADA P.O., PIN
695501(RESPONDENT 2,RESPONDENT 4-12 WHO ARE
ALREADY IN THE PARTY ARRAY, IS RECORDED AS THE
LEGAL REPRESENTATIVES OF THE DECEASED RESPONDENT
1& RESPONDENT 3 AS PER ORDER DATED 31/05/2024 IN
MEMO DATED 08/04/2024 IN LAA 533/2022.
2025:KER:17046
LAApps 513/2022 & conn.
63
8 N.PANKAJASHAN,
PANIKER, VENUS VEDIVACHAKOVIL P.O., PALLICHAL,
PIN - 695020(RESPONDENT 2,RESPONDENT 4-12 WHO ARE
ALREADY IN THE PARTY ARRAY, IS RECORDED AS THE
LEGAL REPRESENTATIVES OF THE DECEASED RESPONDENT
1& RESPONDENT 3 AS PER ORDER DATED 31/05/2024 IN
MEMO DATED 08/04/2024 IN LAA 533/2022.
9 ANIJAKUMAR,
MANKULATHU GOURI SANKARAN, POONKODU BHAGAVATHI
NADA P.O., PIN 695501(RESPONDENT 2,RESPONDENT 4-
12 WHO ARE ALREADY IN THE PARTY ARRAY, IS
RECORDED AS THE LEGAL REPRESENTATIVES OF THE
DECEASED RESPONDENT 1& RESPONDENT 3 AS PER ORDER
DATED 31/05/2024 IN MEMO DATED 08/04/2024 IN LAA
533/2022.
10 RADHA
RAJI BHAVAN, POONKODU BHAGAVATHI NADA P.O., PIN
695501(RESPONDENT 2,RESPONDENT 4-12 WHO ARE
ALREADY IN THE PARTY ARRAY, IS RECORDED AS THE
LEGAL REPRESENTATIVES OF THE DECEASED RESPONDENT
1& RESPONDENT 3 AS PER ORDER DATED 31/05/2024 IN
MEMO DATED 08/04/2024 IN LAA 533/2022.
11 MINI RR
MUTTAKKADU , VIZHINJAM P.O., THIRUVANANTHAPURAM
695521(RESPONDENT 2,RESPONDENT 4-12 WHO ARE
ALREADY IN THE PARTY ARRAY, IS RECORDED AS THE
LEGAL REPRESENTATIVES OF THE DECEASED RESPONDENT
1& RESPONDENT 3 AS PER ORDER DATED 31/05/2024 IN
MEMO DATED 08/04/2024 IN LAA 533/2022.
12 RAJI RR
TC 10/721 PLAVILA PUTHENVEEDU EBN-4 MANNAMOOLA
PEROORKADA, THIRUVANANTHAPURAM , PIN-
695005(RESPONDENT 2,RESPONDENT 4-12 WHO ARE
ALREADY IN THE PARTY ARRAY, IS RECORDED AS THE
LEGAL REPRESENTATIVES OF THE DECEASED RESPONDENT
1& RESPONDENT 3 AS PER ORDER DATED 31/05/2024 IN
MEMO DATED 08/04/2024 IN LAA 533/2022.
2025:KER:17046
LAApps 513/2022 & conn.
64
BY ADVS.
RINU. S. ASWAN - R2, R4 TO R12
S.ASWAKUMAR - R2, R4 TO R12
GOPIKA H.H - R2, R4 TO R12
LEKSHMY I. - R2, R4 TO R12
BENCILAL B.S. - R2, R4 TO R12
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
65
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 525 OF 2022
AGAINST THE JUDGMENT DATED 07.09.2021 IN LAR NO.142 OF
2015 OF II ADDITIONAL SUB COURT, THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM,
PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, P.M.G. THIRUVANANTHAPURAM,
PIN - 695033
BY ADV GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENT/CLAIMANT:
A. PRASANNA KUMARAN NAIR
PRESIDENT,THE TRAVANCORE TEXTILES AND HANDLOOM
WEAVERS INDUTRIAL WORKSHOP CO-OPERATIVE SOCIETY
LTD.NO. T 315,NEMOM, PIN - 695020
BY ADV R.GOPAN
2025:KER:17046
LAApps 513/2022 & conn.
66
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR
ADMISSION ON 20.02.2025, ALONG WITH LA.App..513/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
67
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 538 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 23.03.2021 IN
LAR NO.28 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER
PWD NATIONAL HIGH WAY DIVISION, PMG
THIRUVANANTHAPURAM, PIN - 695033
BY ADVS.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 ABDUL KHADIR
ROADARIKATHU VEEDU, PATHARIMOOLA, KULAPPADA
NEDUMANGAD, PIN - 695542
2025:KER:17046
LAApps 513/2022 & conn.
68
2 BADARUDEEN
VATTARILA VEEDU,VELLAYANI JUNCTION, NEMAM.PO.,
PIN - 695020
BY ADVS.
M.SREEKUMAR
A.ABDUL KHARIM
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
69
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 566 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 30.03.2021 IN
LAR NO.40 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, COLLECTORATE,.
THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT
NATIONAL HIGHWAY DIVISION, P.M.G.
THIRUVANANTHAPURAM, PIN - 695033
BY ADVS.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENTS/CLAIMANTS:
1 AJITH KUMAR
SREESAILAM, KADAKKAVOOR,CHIRAYINKIL, PIN - 695306
2025:KER:17046
LAApps 513/2022 & conn.
70
2 MINI
SREESAILAM,KADAKKAVOOR,CHIRAYINKIL, PIN - 695306
3 USHA
NATARAJA BHAVAN, KRAKKAMANDAPAM,
THIRUVANANTHAPURAM, PIN - 695019
4 RAJENDRAN
NATARAJA BHAVAN,KARAKKAMANDAPAM,
THIRUVANANTHAPURAM - 695019
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
71
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 28 OF 2023
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.9 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/CLAIMANTS:
1 JANARDHANAN
S/O SIVARAMAN, AGED 75 YEARS, T.C.27/1294(2),
RISHIMANGALAM, VANCHIYOOR, THIRUVANANTHAPURAM.
2 OMANA
D/O PARVATHY, AGED 69 YEARS, T.C.27/1294(2),
RISHIMANGALAM, VANCHIYOOR, THIRUVANANTHAPURAM.
BY ADVS.
P.T.MARY
B.ANANTHU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM 695 001.
2 THE EXECUTIVE ENGINEER,
PWD NH DIVISION, THIRUVANANTHAPURAM, 695001.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
2025:KER:17046
LAApps 513/2022 & conn.
72
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
73
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 232 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.42 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANT/CLAIMANT:
SUNIL
AGED 46 YEARS
S/O.ABDUL AZEEZ, PANDARAVILA VEEDU, NEMOM,
THIRUVANANTHAPURAM - 695 020
BY ADVS.
P.T.MARY
R.GOPAN
B.ANANTHU
2025:KER:17046
LAApps 513/2022 & conn.
74
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REP.BY THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM
695 043
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM 695 001
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
75
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 233 OF 2021
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.43 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/CLAIMANTS:
1 NAZEER
AGED 56 YEARS
MAVILAKATHU VEEDU, ANCHUVARNA THERUVU, KOTTUKAL
2 MUJEEB RAHMAN,
MAVILAKATHU VEEDU, ANCHUVARNA THERUVU, KOTTUKAL
BY ADVS.
R.GOPAN
P.T.MARY
B. ANANTHU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM-695 043
2 THE EXECUTIVE ENGINEER,
PWD NH DIVISION, THIRUVANANTHAPURAM-695 001
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
2025:KER:17046
LAApps 513/2022 & conn.
76
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
77
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 556 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 07.04.2022 IN
LAR NO.18 OF 2019 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR
COLLECTORATE,THIRUVANANTHAPURAM, PIN - 695001
2 THE EXECUTIVE ENGINEER,
PWD NH DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENT/CLAIMANT:
THE CHIEF DIVISIONAL SALES MANAGER
GROUND FLOOR, PRIMIER PARK, EANCHAKKAL,
VALLAKKADAVU.P.O., PIN - 695008
2025:KER:17046
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78
BY ADVS.
SANDEEP SREEKUMAR
ABHILASH M.J.
JOJU KYNADY
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
79
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 609 OF 2022
AGAINST THE JUDGMENT DATED 26.02.2021 IN LAR NO.3 OF
2018 OF II ADDITIONAL DISTRICT COURT,THIRUVANANTHAPURAM
APPELLANT/CLAIMANT:
SUDHADEVI
D/O. KAMALAMMA, AGED 66 YEARS, S.S.SADANAM,
KALUNGIL, AVANAKUZHI, NELLIMOODU P.O.,
THIRUVANANTHAPURAM-659524.
BY ADV B.ANANTHU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM-695043.
2 THE EXECUTIVE ENGINEER,
PWD NH DIVISION, THIRUVANANTHAPURAM-695001.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
80
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 52 OF 2023
AGAINST THE JUDGMENT AND DECREE DATED 10.03.2021 IN
LAR NO.33 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/CLAIMANTS 3 TO 5:
1 MANJESH CHELLAN
AGED 45 YEARS
S/O LATE S. CHELLAPPAN, MANCHAL, T.C. 53/2493,
NEMOM P.O., THIRUVANANTHAPURAM - 695020.
2 MANOJ CHELLAN,
S/O LATE S. CHELLAPPAN, AGED 53 YEARS, MANCHELS,
AWRA - 114, T.C NO. (VP) 2/1323, AYOORKONAM,
PEROORKADA VILLAGE, THIRUVANANTHAPURAM - 695005.
3 MAHESH CHELLAN,
S/O LATE CHELLAPPAN, SHARIKA, A-99, KANAKANAGAR,
KOWDIAR P.O., THIRUVANANTHAPURAM - 695003.
BY ADV B.ANANTHU
2025:KER:17046
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81
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM - 695043.
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM - 695001.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
82
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 577 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 07.04.2022 IN
LAR NO.15 OF 2019 OF ADDITIONAL DISTRICT COURT (ADHOC)-II,
THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY THE DISTRICT
COLLECTOR, THIRUVANANTHAPURAM, PIN - 695001
2 EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM, PIN - 695033
BY ADV GOVERNMENT PLEADER
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
RESPONDENT/CLAIMANT:
THE CHIEF DIVISIONAL SALES MANAGER
GROUND FLOOR, PRIMIER PARK, EANCHAKKAL,
VALLAKKADAVU P O, PIN - 695008
BY ADVS.
SANDEEP SREEKUMAR
JOJU KYNADY
2025:KER:17046
LAApps 513/2022 & conn.
83
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
84
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 594 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 23.03.2021 IN
LAR NO.31 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANT/CLAIMANT:
SHAFEERA
AGED 46 YEARS
D/O.NAZEEN, TC.52/180(4), NEMOM,
THIRUVANANTHAPURAM-695019.
BY ADV B.ANANTHU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM-695043.
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM-695 001.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER
2025:KER:17046
LAApps 513/2022 & conn.
85
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
86
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 595 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2021 IN
LAR NO.6 OF 2018 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/CLAIMANTS:
1 RAJILA.P
AGED 53 YEARS
W/O LATE A.M.SALIM, T.C.53/1390,
PAZHAYAKARAKKAMANDAPAM, NEMOM.PO, NEMOM VILLAGE,
THIRUVANANTHAPURAM-695020.
2 SHEREENA S.R.
AGED 28 YEARS
D/O RAJILA P. T.C. 53/1390,
PAZHAYAKARAKKAMANDAPAM, NEMOM P.O.NEMOM VILLAGE,
THIRUVANANTHAPURAM-695020.
3 ABDUL RAHIM S.R.
AGED 26 YEARS
S/O A.M. SALIM, T.C. 53/1390,
PAZHAYAKARAKKAMANDAPAM, NEMOM P.O.NEMOM VILLAGE,
THIRUVANANTHAPURAM-695020.
2025:KER:17046
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87
BY ADV B.ANANTHU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM-695043.
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM -695001.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
88
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 588 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 10.03.2021 IN
LAR NO.36 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/CLAIMANTS:
1 BALAGANGADHARAN
AGED 65 YEARS
PRIYA BHAVAN, VELLAYANI, NEMOM P.O.,
THIRUVANANTHPAURAM-695 020.
2 VIJAYAREMANI
AGED 56 YEARS, PRIYA BHAVAN, VELLAYANI,
NEMOM P.O., THIRUVANANTHPAURAM-695 020.
BY ADV B.ANANTHU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM-695043.
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANANTHAPURAM-690001.
2025:KER:17046
LAApps 513/2022 & conn.
89
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
90
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 610 OF 2022
AGAINST THE JUDGMENT AND DECREE DATED 10.03.2021 IN
LAR NO.46 OF 2017 OF II ADDITIONAL DISTRICT
COURT,THIRUVANANTHAPURAM
APPELLANTS/CLAIMANTS:
1 SHIBU
AGED 42 YEARS, S/O ASSANARU PILLAI, SHIBU
NIVAS,PANADARAVILA, NEMOM P.O, THIRUVANATHAPURAM-
695020.
2 SHIBI
AGED 40 YEARS, S/O ASSANARU PILLAI, SHIBU
NIVAS,PANADARAVILA, NEMOM P.O, THIRUVANATHAPURAM-
695020.
3 SHEEMA
AGED 45 YEARS, S/O ASSANARU PILLAI, SHIBU NIVAS,
PANADARAVILA, NEMOM P.O, THIRUVANATHAPURAM-
695020.
4 SHEENA
AGED 43 YEARS, S/O ASSANARU PILLAI, SHIBU NIVAS,
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91
PANADARAVILA, NEMOM P.O, THIRUVANATHAPURAM-
695020.
BY ADV B.ANANTHU
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR,
THIRUVANATHAPURAM-695043.
2 THE EXECUTIVE ENGINEER
PWD NH DIVISION, THIRUVANATHAPURAM-695001.
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR
RESPONDENTS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:17046
LAApps 513/2022 & conn.
92
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA,
1946
LA.APP. NO. 18 OF 2024
AGAINST THE JUDGMENT DATED 15.12.2023 IN LAR NO.27 OF
2019 OF ADDITIONAL DISTRICT COURT (ADHOC)-II,
THIRUVANANTHAPURAM
APPELLANT/2ND CLAIMANT:
CHENTHAMARAKSHAN. N
AGED 76 YEARS
S/O. M NEELAKANTAN, ANJANA SREE, POONCODE,
BHAGAVATINADA P.O, PALLICHAL, THIRUVANANTHAPURAM
DISTRICT., PIN - 695501.
BY ADVS.
BENCILAL B.S.
RINU. S. ASWAN
GOPIKA H.H
ANUJA B.S.
ARYA L.S.
RESPONDENTS/CLAIMANTS AND ADDL. CLAIMANTS 3 TO 13/
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS DISTRICT COLLECTOR, DISTRICT
COLLECTORATE, THIRUVANANTHAPURAM DISTRICT., PIN -
695043
2025:KER:17046
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93
2 THE EXECUTIVE ENGINEER
PWD NATIONAL HIGHWAY DIVISION, THIRUVANANTHAPURAM
DISTRICT, PIN - 695033
3 NEELAKATAN
MANKULATHU BUNGLOW, VENGANOOR P.O,
THIRUVNANTHAPURAM DISTRICT, PIN - 695527
4 RAJAMMA
W/O NEELAKANTAN, MANKULATHU BUNGLOW, VENGANOOR
P.O, THIRUVNANTHAPURAM DISTRICT(DIED), PIN -
695227. (DIED)
5 N. RAMANAN
RAJI BHAVAN, POONKODE, BHAGAVATHI NADA P.O,
MUDAVOORPARA, PALLICHAL P.O, THIRUVANANTHAPURAM
PIN - 695020. (DIED)
6 REMANI. R
AGED 74 YEARS
W/O. KUTTAN, S.N SADANAM, POTTAVILA, KEEZKOLLAM,
AMARAVILA P.O, CHENKAL, THIRUVANANTHAPURAM
DISTRICT., PIN - 695122
7 R. SYAMALA
AGED 73 YEARS
W/O. PRABHAKARAN, PRABHA SADANAM,
KOYIKKALVILAKAM, PALLICHAL P.O,
THIRUVANANTHAPURAM DISTRICT, PIN - 695020
8 N. MUKUNDAN
AGED 71 YEARS
S/O. NEELAKANDA PANICKER, MANKULAM BUNGALOW,
POONKODE, BHAGAVATHI NADA P.O, THIRUVANANTAPURAM
DISTRICT, PIN - 695501
9 N. MADHUSOODANAN
AGED 68 YEARS
S/O. NEELAKANDAN, LAL SADANAM, POONKODE,
BHAGAVATHI NADA P.O, THIRUVANANTAPURAM DISTRICT,
PIN - 695501
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94
10 N. PANKAJASHAN PANICKER
AGED 66 YEARS
S/O. NEELAKANDA PANICKER, VENUS, VEDIVECHANKOVIL
P.O, PALLICHAL, THIRUVANANTHAPURAM DISTRICT., PIN
- 695501
11 N. VENU (DIED)
NOT KNOWN
12 ANIJAKUMAR. N
AGED 59 YEARS
PWD NATIONAL HIGHWAY DIVISION, THIRUVANANTHAPURAM
DISTRICT, PIN - 695033
13 RADHA
AGED 63 YEARS
W/O. RAMANAN, RAJI BHAVAN, POONCODU,
BHAGAVATHINADA P.O, PALLICHAL, THIRUVANANTHAPURAM
DISTRICT, PIN - 695501
14 MINI R.R.
AGED 47 YEARS
D/O. RAMANAN, AYILYAM, MUTTUCAUD, VIZHINJAM P.O,
THIRUVANANTHAPURAM DISTRICT, PIN - 695521
15 RAJI R.R
AGED 46 YEARS
D/O. RAMANAN, T.C NO. 10/721, PLAVILA PUTHEN
VEEDU, EBN-4, MANNAMOOLA, PEROORKADA,
THIRUVANANTHAPURAM DISTRICT., PIN - 695005
SMT. N SUDHA DEVI, SPL. GOVERNMENT PLEADER FOR R1
AND R2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD
ON 20.02.2025, ALONG WITH LA.App..513/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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95
JUDGMENT
[LA.App. Nos.513/2022, 232/2021, 233/2021, 369/2022,
430/2022, 480/2022, 481/2022, 482/2022, 488/2022, 489/2022,
490/2022, 495/2022, 498/2022, 503/2022, 505/2022, 506/2022,
507/2022, 508/2022, 509/2022, 510/2022, 511/2022, 512/2022,
514/2022, 517/2022, 521/2022, 523/2022, 525/2022, 526/2022,
527/2022, 530/2022, 533/2022, 534/2022, 535/2022, 537/2022,
538/2022, 539/2022, 545/2022, 556/2022, 566/2022, 577/2022,
588/2022, 594/2022, 595/2022, 609/2022, 610/2022, 28/2023,
52/2023 and 18/2024]
Easwaran S., J.
These appeals arise out of the judgments of the reference court
answering the references under Section 64 of the Right to Fair
Compensation and Transparency in Land Acquisition, Rehabilitation
and Resettlement Act, 2013 [Act 30 of 2013] in respect of acquisition
of lands for widening of Karamana-Kaliyikkavila National Highway in
Thiruvananthapuram District. The State has come up in
L.A.App.Nos.480, 481, 482, 488, 489, 490, 495, 498, 503, 505, 506,
507, 508, 509, 510, 511, 513, 517, 521, 523, 525, 526, 527, 530, 533,
534, 535, 537, 538, 539, 545, 556, 566 and 577 of 2022 aggrieved by
the judgments of the Additional District Court-II, Thiruvananthapuram
in granting enhancement of compensation to various land owners.
The land owners, a few among those who had preferred the claim,
2025:KER:17046
LAApps 513/2022 & conn.
have come up in L.A.App.Nos.232, 233 of 2021, 369, 430, 512, 514,
588, 594, 595, 609, 610 of 2022, 28, 52 of 2023 and 18 of 2024,
dissatisfied with the grant of compensation by the reference court.
2. We shall consider the appeals preferred by the State
Government, at first. The decision of ours in the appeals preferred by
the State would have a bearing on the appeals preferred by the
claimants.
3. A total extent of 1.1087 Hectares of land situated in the
village of Pallichal in the Taluk of Neyyattinkara and Kalliyoor in the
Taluk of Thiruvananthapuram was the subject matter of Section 4(1)
notification on three different dates. The State of Kerala had notified
the land for acquisition in four Reaches. The land acquisition officer
scrutinised more than 500 documents and then took 50% of the said
documents for the purpose of determining the market value in terms
of the provisions contained under Section 26 of the Right to Fair
Compensation and Transparency in Land Acquisition, Rehabilitation
and Resettlement Act, 2013 [Act 30 of 2013]. Dissatisfied with the
market value fixed for the land covering different stretches, the
claimants sought reference under Section 64 of Act 30 of 2013 before
the Additional District Court-II, Thiruvananthapuram. In certain
cases, independent evidence was produced by the claimants to
substantiate their respective claims for enhancement. The reference
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LAApps 513/2022 & conn.
court, however, without going into the respective contentions of the
parties, took the respective market values fixed by the land acquisition
officer in individual cases and applied a multiplier of 2.5 to 3 to arrive
at the final market value. The State contends before us that the
reference court could not have adopted such a method which is
unknown to the provisions of Act 30 of 2013. Since the land
acquisition officer had rightly applied the procedure prescribed under
Section 26 of Act 30 of 2013, the reference court ought not to have
ignored the said method and adopted a method completely alien to the
provisions of the Act.
4. On the other hand, the claimants before us would contend
that the reference court also was not justified in applying the
multiplier because they are entitled to more than what was awarded
by the reference court. Therefore, it is the specific case of the
claimants that in the absence of appreciation of independent evidence
produced by them before the authority, the entire exercise undertaken
by the reference court falls short of judicial propriety,
5. We have considered the rival contentions raised across the
bar.
6. In the nature of the reasoning that we propose to give in
this judgment, we deem it appropriate not to delve deep into the facts
of each case. The challenge on behalf of the State regarding the
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findings of the reference court is mainly based on the adoption of a
procedure, which is completely alien to the provisions of the Act. The
reference court, in some cases, had adopted the value fixed by the
District Level Purchase Committee for the purpose of enhancement of
the compensation. We find that the said procedure cannot be
sustained. Section 26 of the Act specifically delineates the procedure
to be followed while determining the compensation for the land
acquired. Explanation-1 to Section 26 provides that while calculating
the market value, the Collector shall take into consideration the
average sale price of the documents. The reference to the amount
fixed by the District Level Purchase Committee cannot form the basis
of determination of the compensation in terms of Sections 26 read
with 28 of the Act 30 of 2013. The District Level Purchase Committee
would arrive at the compensation after negotiation with the land
owners. Once the said negotiation is completed and the amount is
arrived at, then, the land owners who agree with the said
compensation will not be entitled to any statutory benefits. In other
words, the amount arrived at a settlement before the District Level
Purchase Committee includes the interest and solatium and the
amount of compensation is settled then and there itself. Therefore,
we are clear in our mind that the method adopted by the reference
court in certain cases, wherein the amount fixed by the District Level
2025:KER:17046
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Purchase Committee had been taken as the base rate for granting
enhanced compensation, cannot be sustained.
7. However, having said so, that by itself will not enable the
State to successfully maintain the appeals. As we have noticed earlier,
the land acquisition officer fixed the amount by scrutinising nearly 500
documents and taking an average of 50% of those documents to fix the
market value. When the claimants approached the reference court for
enhancement, the reference court enhanced the compensation in tune
with the value either fixed by the District Level Purchase Committee
or the basic valuation report fixed by the land acquisition officer. We
must also note here that the basic valuation report taken by the
District Collector prior to the Act 30 of 2013 being promulgated
showed a price of nearly Rs15-16 lakhs per Are. Presumably, the
reference court felt that the claimants could not have been placed in
a disadvantageous position because of the promulgation of the Act 30
of 2013 and that may be the reason why the court tried to bring the
land value in par in the basic valuation report.
8. No doubt, the procedure adopted by the reference court is
unknown to the new regime of land acquisition under Act 30 of 2013.
However, we find that the reference court relied on its judgment in
LAR No.33/2018 dated 22.12.2020 for the purpose of adopting the said
procedure. Strangely, the State has not chosen to prefer an appeal
2025:KER:17046
LAApps 513/2022 & conn.
against the said judgment of the reference court. It is pertinent to
mention that the said reference pertains to 00.16 Ares of land in re-
survey No.560/28 in Block-5 of Pallichal Village of
Thiruvananthapuram District and is included in Stretch-III from
Pravachambalam to Balaramapuram of Karamana-Kaliyikkavila
National Highway. Therefore, we are of the considered view that the
appeals preferred by the State will have to fail on the sole ground that
the State had chosen to accept the methodology adopted by the
reference court in the judgment in LAR No.33/2018 dated 22.12.2020.
Therefore, we have no hesitation to dismiss the appeals preferred by
the State. Accordingly, the appeals preferred by the State fail and the
same are dismissed. No order as to costs.
9. Coming to the appeals preferred by the claimants, we
must notice that independent evidence was produced before the
reference court for the purpose of claiming enhancement in
compensation. No doubt, the reference court had adopted the
procedure followed in its own judgment in LAR No.33/2018 dated
22.12.2020 for the purpose of determining the market value of the
land in question. However, even that be so, it was incumbent upon
the reference court to have independently considered the evidence
produced before it in order to ascertain as to whether in individual
cases, the claim for enhancement is supported by sufficient evidence.
2025:KER:17046
LAApps 513/2022 & conn.
10. Incidentally, we must note certain glaring defects in the
manner in which the land acquisition officer had quantified the market
value. From the records of the cases, we find that the State had
produced a copy of the draft award dated 16.11.2016 containing a
specific note to award in which the procedure followed by the land
acquisition officer has been clearly elaborated. It is seen that the land
acquisition officer had categorised the land into different categories
under different stretches of acquisition. However, he relied on a total
of 225 documents for the purpose of determining the market value.
This procedure, according to us, has been deliberately taken for the
purpose of reducing the market value of the land in question. When
we read the provisions contained under Section 26 of the Act 30 of
2013, we are unable to subscribe to the method adopted by the land
acquisition officer for the purpose of determining the market value.
Explanation-2 to Section 26(1) of the Act 30 of 2013 reads as follows:
"Explanation 2.- For determining the average sale price
referred to in Explanation 1, one-half of the, total number
of sale deeds or the agreements to sell in which the
highest sale price has been mentioned shall be taken into
account."
Though the Explanation provides for taking one-half of the total
number of sale deeds, in which the highest sale price has been
mentioned to be taken into account, that by itself will not give
2025:KER:17046
LAApps 513/2022 & conn.
authority to the Collector to take any number of documents for the
purpose of determining the market value. It is beyond one's
comprehension as to how a reference to 225 documents was done.
Thus the action of the District Collector is beyond the power conferred
under the statute. We believe that the same has been done
purposefully to reduce the land value, which cannot be subscribed at
all.
11. In view of this glaring defect, we could have certainly
endeavoured to fix the market value of the property in question.
However, in the absence of any discussion by the reference court in
relation to the independent evidence produced by the respective
claimants, it may not be appropriate for us to undertake this while
exercising the appellate jurisdiction. Therefore, we are of the
considered view that it is inevitable that the matter should regain the
attention of the reference court/re-settlement authority. Therefore,
we are inclined to allow the appeals preferred by the claimants.
12. We are also faced with yet another incongruous situation,
wherein if the judgments of the reference court are set aside and the
matters are remanded back for re-consideration, the claimants will
certainly lose the benefits which have been granted by the reference
court as of now. Since we have dismissed the appeals preferred by
the State due to lack of challenge to the methodology adopted by the
2025:KER:17046
LAApps 513/2022 & conn.
reference court in LAR No.33/2018, we are inclined to sustain, at
present, the methodology adopted by the reference court in fixing the
compensation and remand the matters back to the reference court to
the limited extent of enabling the claimants to substantiate their
respective claim for enhancement of the compensation. In other
words, the reference court shall advert to the evidence produced by
the parties and render its finding as to whether the claimants in
respective cases are entitled for enhanced compensation than what
has been already granted by the reference court. For that purpose
alone, the remand is ordered. The claimants who are in appeals before
us and have not produced any additional evidence before the
reference court are also given an additional opportunity to produce
such evidence as is available to them. In the cases where the
claimants have already adduced evidence also, the claimants are given
an opportunity to produce such other evidence which according to
them may enable them to sustain their claims for enhanced
compensation.
13. In the result, the appeals preferred by the claimants are
allowed by way of remand to the limited extent of re-determination of
the enhanced amount of compensation if any to be awarded to the
claimants. If, on re-determination, the claimants are found to be
entitled to an enhanced amount, the reference court shall grant such
2025:KER:17046
LAApps 513/2022 & conn.
amount depending upon the appreciation of evidence. On further
appreciation of evidence, if the reference court is of the considered
view that the claim for enhancement is not made out, then it shall not
interfere with the amount already granted by it, since we are affirming
the grant of compensation to that extent. The claimants/appellants
herein will also be entitled to refund of the entire court fee paid on the
appeals.
Since we have remanded the matter back to the reference court,
we direct that the respective parties shall appear before the reference
court on 2.4.2025. The reference court shall endeavor to dispose of
the references as expeditiously as possible.
Ordered accordingly.
Sd/-
DR.A.K.JAYASANKARAN NAMBIAR,
JUDGE
Sd/-
EASWARAN S.,
JUDGE
jg
