Kerala High Court
State Of Kerala vs Kunjikrishna Pillai on 2 July, 2025
1
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 252 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.49 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN-690502.
BY ADV SR.GOVERNMENT PLEADER SMT. REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT IN LAR:
1 PADMAKUMARI
NALUPURAYIL, KARUMADY P.O., AMBALAPUZHA, PIN-688562.
2 ANOOP
NALUPURAYIL, KARUMADY P.O., AMBALAPUZHA, PIN-688562.
3 PRIYA,
NALUPURAYIL, KARUMADY P.O., AMBALAPUZHA, PIN-688562.
4 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II),
SOUTHERN RAILWAY, ERNAKULAM-682016.
R1 TO R3 BY ADV SRI.A.KRISHNAN
R4 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025, ALONG
WITH LA.App..3/2022, 4/2022 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 256 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.75 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA, REPRESENTED BY THE SPECIAL TAHSILDAR, LA
(RAILWAYS) KAYAMKULAM PIN 690 502
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT IN LAR:
1 JAYA JAYAPRAKASH NAIR
PUNNOOR HOUSE, KARUMADY, NOW RESIDING AT ROOM NO. 23 B,
WING, AKRRUTHI APARTMENT, SUKAPUR, NEW PANVEL, RAIGHAD
(DIST), MAHARASHTRA 410 206
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN 682 016
BY ADV SHRI.S.ANANTHAKRISHNAN
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
3
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 257 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.57 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN-690502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 GEEETHARANI
GEETHANJALI, PUNNAPRA (N), PARAVOOR, ALAPPUZHA, PIN-688014.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II),
SOUTHERN RAILWAY, ERNAKULAM, PIN-682016.
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR ADMISSION ON
02.07.2025, ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
4
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 259 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.35 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA(RAILWAYS)
KAYAMKULAM PIN 690 502
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 NASEER V.H
VANIYA PURACKAL, VYSYAM BHAGAM MURI, NEDUMUDY 688 505
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM 682 016
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
5
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 261 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.11 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT& 2ND RESPONDENT:
1 GOPINATHAKURUP, PULLAMPILAZHATHU, KARUMADY - 688562,
2 THE DEPUTY CHIEF ENGINEER
(CONSTRUCTION II), SOUTHERN RAILWAY, ERNAKULAM - 682016.
BY ADVS.
R1 BY ADV .SRI.A.KRISHNAN
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
6
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 262 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.20 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA,
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM 690 502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENTS:
1 MANIYAN,
PANACHIPARAMBIL PADINJARE MURI, KARUMADY 688 562.
2 RAJAMMA,
PANACHIPARAMBIL, PADINJARE MURI, KARUMADY, 688 562.
3 THE DEPUTY CHIEF ENGINEER,
(CONSTRUCTION II), SOUTHERN RAILWAY, ERNAKULAM 682 016.
BY ADV SRI.M.S.IMTHIYAZ AHAMMED, SC, RAILWAYS
R3 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING COME UP FOR ADMISSION ON
02.07.2025, ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
7
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 264 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.38 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN-690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 ABDUL SATHAR
KARUTHEDATH PADINJARE MURI, KARUMADY , PIN-685 562.
2 THE DEPUTY CHIEF ENGINEER,
(CONSTRUCTION 11), SOUTHERN RAILWAY, ERNAKULAM-682 016
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
8
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 265 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.89 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHASILDAR LA (RAILWAYS),
KAYAMKULAM, PIN - 690 502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT IN LAR:
1 SYAMALA DEVI
CHERUVALLITHARA, KIZHAKKE MURI, KARUMADY - 688 562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN - 682 016.
R1 BY ADV SRI.A.KRISHNAN
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
9
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 266 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.105 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS)
KAYAMKULAM, PIN 690 502
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT IN LAR:
1 GOPAKUMAR
MADAPPURACKAL, PADINJAREMURI, KARUMADI, PIN 688 562
2 SUMA, MADAPPURACKAL, PADINJAREMURI, KARUMADI, PIN 688 562
3 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM 682 016
BY ADVS.
R1 & R2 BY ADV.SRI.B.RENJITHKUMAR
SRI.M.S.IMTHIYAZ AHAMMED, SC, RAILWAYS
R3 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
10
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 267 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.117 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS)
KAYAMKULAM, PIN 690 502
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT:
1 KUNJIKRISHNA PILLAI
CHANDRA VILASAM, AYAPRAMBU MURI, CHERUTHANA PIN 690 617
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM PIN 682 016
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SRI.K.SHRI HARI RAO, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
11
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 268 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.31 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA( RAILWAYS)
KAYAMKULAM PIN 690 502
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT& 2ND RESPONDENT:
1 GOPALAKRISHNA PILLAI
MANTHARAYIL, PADINJAREMURI, KARUMADI, PIN 688 562
2 THE DEPUTY CHIEF ENGINEER(CONSTRUCTION II)
SOUTHERN RAILWAY ERNAKULAM 682 016
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
12
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 269 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.103 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA( RAILWAYS)
KAYAMKULAM PIN 690 502
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT:
1 GOPINATHAN
VELLASSERIL, KARUMADY 688 562
2 THE DEPUTY CHIEF ENGINEER(CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM 682 016
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SRI.K.SHRI HARI RAO, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
13
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 271 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.10 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA( RAILWAYS)
KAYAMKULAM PIN 690 502
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 MANIYAMMA
VETTIKKADU, KARUMADY P.O, PIN 688 562
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM PIN 682 016
R1 BY ADV SRI.A.KRISHNAN
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
14
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 272 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.76 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REP.BY THE SPECIAL TAHSILDAR, LA (RAILWAYS), KAYAMKULAM, PIN
690 502
BY SR. GOVERNMENT PLEADER SMT. REKHA C NAIR
RESPONDENT/CLAIMANT & 2ND RESPONDENT IN LAR:
1 RAJAMMA
PUNNOOR HOUSE, KIZHAKKE MURI, KARUMADY 688 562
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM 682 016
R2 BY ADVS.
SHRI.B.RAJESH (KOTTAYAM)
SRI.K.SHRI HARI RAO, SC, RAILWAYS
SRI.DINESH CHERUKAT, SC, RAILWAYS
DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
15
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 273 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.74 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REP.BY THE SPECIAL TAHASILDAR, LA (RAILWAYS), KAYAMKULAM PIN
690 502
BY SR. GOVERNMENT PLEADER SMT. REKHA C NAIR
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT:
1 USHA NAIR
PUNNOOR HOUSE, KARUMADY, NOW RESIDING AT HOUSE NO.335, 1ST
FLOOR, INDRAPRASTHA COLONY, SECTOR 30-33, FARIDABAD (DIST),
HARIYANA 121 003
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN 682 016
R2 BY ADV SRI.K.SHRI HARI RAO, SC, RAILWAYS
DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
16
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 274 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.77 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN 690 502
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 VARGHESE
PATHANAPURAYIL HOUSE, KIZHAKKE MURI, KARUMADAY, PIN 688 562
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN 682 016
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SRI.K.SHRI HARI RAO, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
17
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 278 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.32 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 SINDU
PANCHAJANAYAM, NADUVILE MURI, THALAVADY, PIN - 689 578.
2 SOUTHERN RAILWAY
ERNAKULAM, PIN - 682 016.
BY ADVS.
R2 BY SHRI.T.V.VINU, CGC
R1 BYSRI.A.KRISHNAN
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
18
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 279 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.39 OF 2019 OF THE LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690 502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 GOPINATHAN ACHARI
BAIJU BHAVANAM, KARUMADY, PIN - 688 562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN - 682 016.
BY ADVS.
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
19
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 280 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.97 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM. PIN-690502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 CHANDRA MOHAN NAIR, SREEVALSAM, KARUMADY, AMBALAPUZHA PIN-
688562.
2 SREEDEVI,
SREEVALSAM, KARUMADY, AMBALAPUZHA PIN-688562.
3 THE DEPUTY CHIEF ENGINEER
(CONSTRUCTION II), SOUTHERN RAILWAY, ERNAKULAM, PIN-682016.
BY ADVS.
R1&R2 BYSRI.A.KRISHNAN
R3 SRI.K.SHRI HARI RAO, SC, RAILWAYS
R3 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
20
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 283 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.17 OF 2019 LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690 502.
BY SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 K.M. SAROJINI, SAROJINI MANGALAM, KARUMADY P.O.,
AMBALAPPUZHA, PIN - 688 562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN - 682 016.
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SRI.B.RAJESH, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
21
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 284 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.6 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT :
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS,
KAYAMKULAM, PIN - 690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 DIVAKARAN NAIR
PATHIL VEEDU, KARUMADI, PIN - 688 562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN - 682 016.
R2 BY ADVS.
SRI.S.ANANTHAKRISHNAN, SC, RAILWAYS
SMT.MAHESWARY.G., SENIOR PANEL COUNSEL
DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
22
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 286 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.18 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 RAMLATH BEEVI
KOCHILEZHATHU VEEDU, PADINJAREMJRI, KARUMADY - 688 562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN - 682 016.
R1 BY ADV SMT.BINDU SREEKUMAR
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
23
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 288 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.88 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 KUNJIKRISHNA PILLAI
CHANDRA VILASAM, AYAPARAMBU MURI, CHERUTHANA - 690 517.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN - 682 016.
R1 BY ADV SRI.A.KRISHNAN
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
24
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 289 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.104 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 HARIDASA PANICKER, THEKKEDATHU THAZHCHAYIL, KIZHAKKEMURI,
KARUMADY, PIN - 688 562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN - 682 016.
R2 BY ADV SRI.K.SHRI HARI RAO, SC, RAILWAYS
DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
25
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 290 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.106 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA, REPRESENTED BY THE SPECIAL TAHSILDAR, LA
(RAILWAYS), KAYAMKULAM, PIN - 690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT &2ND RESPONDENT:
1 VIJAYAKUMAR
MADAPPURACKAL, PADINJARA MURI, KARUMADI, PIN - 688 562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM - 682 016.
BY ADVS.
R1 BY SRI.A.KRISHNAN
SRI.K.SHRI HARI RAO, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
26
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 294 OF 2021
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.120 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA, REPRESENTED BY THE SPECIAL TAHSILDAR, LA
(RAILWAYS), KAYAMKULAM, PIN 690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENT/CLAIMANTS & 2ND RESPONDENT:
1 THANKAMMA,THEKKE CHOLAMKODU, KIZHAKKEMURI, KARUMADY , PIN
688 562.
2 THE DEPUTY CHIEF ENGINEER, (CONSTRUCTION II), SOUTHERN
RAILWAY, ERNAKULAM, PIN 682 016
R2 BY ADV SRI.K.SHRI HARI RAO, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
27
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 3 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.95 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA,REPRESENTED BY THE SPECIAL TAHSILDAR, LA
(RAILWAYS) KAYAMKULAM 690 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT AND 2ND RESPONDENT:
1 SOMASEKHARA MENON,
KANJOO MADATHIL, KIZHAKKE MURI, KARUMADY 688 562.
2 THE DEPUTY CHIEF ENGINEER,
(CONSTRUCTION II), SOUTHERN RAILWAY, ERNAKULAM 682 016.
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 SRI.K.SHRI HARI RAO, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
28
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 4 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.33 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA, REPRESENTED BY THE SPECIAL TAHSILDAR, LA
(RAILWAYS), KAYAMKULAM, PIN-690502.
BY ADVS. SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 GIRIJAKUMARI
MANTHARAYIL, PADINJARE MURI, KARUMADY-688562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY
ERNAKULAM, PIN-682016.
BY ADVS.
SRI.P.VINODKUMAR R1
SRI.K.SHRI HARI RAO, SC, RAILWAYS
DSGI FOR R2
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
29
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 5 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.93 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 UNNIKRISHNAN NAIR
KALLEPALLIL, KARUMADI, PIN - 688562.
2 VIPIN KUMAR
KALLEPALLIL, KARUMADI, PIN - 688562.
3 DRISYA UNNI
KALLEPALLIL, KIZHAKKE MURI, KARUMADI, PIN - 688562.
4 SATHIYAMMA
KALLEPALLIL, KARUMADI, PIN - 688562.
5 VISWANATHAN PILLAI
KALLEPALLIL, KARUMADI, PIN - 688562.
6 SARASAMMA
KALLEPALLIL, KARUMADI, PIN - 688562.
7 THE DEPUTY CHIEF ENGINEER
(CONSTRUCTION II), SOUTHERN RAILWAY, ERNAKULAM,
PIN - 682016.
30
LAA No.252 of 2021 and conn. cases
2025:KER:48000
BY ADVS.
SRI.A.KRISHNAN R1&R3 TO R6
SMT.MINI GOPINATH, SENIOR PANEL COUNSEL
R7 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
31
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 6 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.30 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS ),
KAYAMKULAM, PIN - 690502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENT/CLAIMANT &2ND RESPONDENT:
1 SREEKUMARIYAMMA
KALLELIL, PADINJARE MURI, KARUMADY - 688562.
2 THE DEPUTY CHIEF ENGINEER
(CONSTRUCTION II), SOUTHERN RAILWAY, ERNAKULAM, PIN -
682016.
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SRI.S.PRASHANTH, SC, RAILWAYS
R2 BY SUVIN R MENON DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
32
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 8 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.34 OF 2019 OF LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA REPRESENTED BY THE SPECIAL TAHSILDAR
LA (RAILWAYS), KAYAMKULAM, PIN - 690502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 SURENDRAN
THAIPARAMBU, PADIMJARE MURI, KARUMADY, PIN - 688562,
2 THE DEPUTY CHIEF ENGINEER
(CONSTRUCTION II), SOUTHERN RAILWAY, ERNAKULAM, PIN -
682016.
R2 BY ADV SHRI.S.PRASANTH
SUVIN R MENON DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
33
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 9 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.110 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA, (RAILWAYS),
KAYAMKULAM, PIN-690502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 MURALEEDHARAN PILLAI
THUNDIL HOUSE, PADINJARE MURI, KARUMADY-688562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN-682016.
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SHRI.B.RAJESH (KOTTAYAM)
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
34
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 11 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.92 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM 690 502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENT/CLAIMANT & 2ND RESPONDENT:
1 KRISHNAMMA,
KALLEPALLIL, KIZHAKKE MURI, KARUMADI 688 562.
2 THE DEPUTY CHIEF ENGINEER,
(CONSTRUCTION II), SOUTHERN RAILWAY, ERNAKULAM 682 016.
BY ADVS.
R1 BY SRI.A.AHZAR
SRI.M.S.IMTHIYAZ AHAMMED
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
35
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 14 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.73 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT IN LAR:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, L A (RAILWAYS),
KAYAMKULAM, PIN-690502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 GOPAKUMAR
PUNNOOR HOUSE, KIZHAKKE MURI, KARUMADY -688562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN-682016.
R1 BY ADVS.
SRI.A.KRISHNAN
SRI.M.S.IMTHIYAZ AHAMMED, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
36
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 15 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.80 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM PIN 690 502
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 VARGHESE
PURAKUNNIL, KIZHAKKEMURI, KARUMADY 688562
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN 682 016
R1 BY ADVS.
SRI.S.SANAL KUMAR (SR.)
SMT.BHAVANA VELAYUDHAN
SMT.T.J.SEEMA
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
37
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 17 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.84 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 690 502.
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 GOPINATHAN NAIR
PATHINETTIL CHIRAYIL, PADINJARE MURI, KARUMADY, PIN - 688
562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II)
SOUTHERN RAILWAY, ERNAKULAM, PIN - 682 016.
BY ADVS.
R1 BY SRI.B.RENJITHKUMAR
SRI.M.S.IMTHIYAZ AHAMMED, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
38
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 19 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.5 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA ( RAILWAYS),
KAYAMKULAM,PIN-690 502
BY ADV SR.GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT&2ND RESPONDENT :
1 KRISHNAKUMARI
KIZHAKKE THEKKEDATH , PADINJARE MURI, KARUMADY-688 562
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II),
SOUTHERN RAILWAY, ERNAKULAM,PIN-682 016
BY ADVS.
R2 BY SRI.M.S.IMTHIYAZ AHAMMED, SC, RAILWAYS
R2 BY SHRI.S.BIJU,
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON
02.07.2025, ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
39
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 24 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.109 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA, (RAILWAYS),
KAYAMKULAM 690 502.
BY SR. GOVERNMENT PLEADER SMT. REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 VIJAYAN,
VINU SADANAM, PADINJARE MURI, KARUMADY 688 562.
2 SOUTHERN RAILWAY, ERNAKULAM 682 016.
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SRI.GIRISH KUMAR.V., CGC
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
40
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 25 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.54 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA,REPRESENTED BY THE SPECIAL TAHSILDAR, LA
(RAIWAYS), KAYAMKULAM, PIN-690502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 VISWANATHAN,PANTHRANDIL CHIRAYIL, KARUMADY P.O.,
AMBALAPUZHA-688562.
2 UTHAMAN,PANTHRANDIL CHIRAYIL, KARUMADY P.O.,
AMBALAPUZHA-688562.
3 SYAMALA,
PANTHRANDIL CHIRAYIL, KARUMADY P.O., AMBALAPUZHA-688562.
4 SASIKUMAR,PANTHRANDIL CHIRAYIL, KARUMADY P.O.,
AMBALAPUZHA-688562.
5 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II),
SOUTHERN RAILWAY, ERNAKULAM-682016.
R5 BY ADVS.
SHRI.SUVIN R.MENON, SENIOR PANEL COUNSEL
DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
41
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 32 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.98 OF 2019 LAND
ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN-690502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 MANIKANDAN
THEKKEKALATHU, KIZHAKKE MURI, KARUMADI, PIN-688562.
2 SOUTHERN RAILWAY
ERNAKUMAM-682016.
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SRI.P.SANJAY, SC, RAILWAYS
SRI.K.S.PRENJITH KUMAR
SHRI.C.DINESH, CGC
DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
42
LAA No.252 of 2021 and conn. cases
2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 34 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.96 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN - 680 502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS&2ND RESPONDENT:
1 SANTHAMMA
SASINILAYAM,KIZHAKKE MURI, KARUMADI.688 562
2 SOUTHERN RAILWAY,
ERNAKULAM, PIN - 682 016.
BY ADVS.
R1 BY SRI.A.KRISHNAN
R2 BY SRI.K.SHRI HARI RAO, SC, RAILWAYS
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
43
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2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 45 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.46 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
SPECIAL TAHSILDAR(LA)
LA(RAILWAYS),KAYAMKULAM, PIN - 690502
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 SANALKUMARAN NAIR
POOVAMPALLIL,AMAYEDA,AMBALAPPUZHA, PIN - 688562
2 THE DEPUTY CHIEF ENGINEER(CONSTRUCTIONS)
ERANAKULAM, PIN - 682016
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
44
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2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 58 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.72 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA REPRESENTED BY THE SPECIAL
TAHSILDAR,LA(RAILWAYS)
LA(RAILWAYS),KAYAMKULAM, PIN - 690502
BY SR. GOVERNMENT PLEADER SMT REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 KALADEVI C
MAMBARACHIRAYIL,VALANJAVATTOM, THIRUVALLA 4
2 SOUTHERN RAILWAY
ERNAKULAM, PIN - 682016
BY ADVS.
R2 BY SRI.M.S.IMTHIYAZ AHAMMED, SC, RAILWAYS
SHRI.S.BIJU, CGC
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
45
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2025:KER:48000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 60 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.94 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA REPRESENTED BY THE SPECIAL TAHSILDAR
LA(RAILWAYS),KAYAMKULAM, PIN - 690502
BY SR. GOVERNMENT PLEADER SMT REKHA C NAIR
RESPONDENTS/CLAIMANT&2ND RESPONDENT:
1 PADMAKSHI KUNJAMMA
POOPALLIL,KIZHAKKEMURI,KARUMADI, PIN - 688562
2 SOUTHERN RAILWAY
ERANAKULAM, PIN - 682016
R1 BY ADV SRI.A.KRISHNAN
R2 BY DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
46
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 61 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.12 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA
REPRESENTED BY THE SPECIAL TAHSILDAR, LA (RAILWAYS),
KAYAMKULAM, PIN-690502.
BY SR. GOVERNMENT PLEADER SMT.REKHA C NAIR
RESPONDENTS/CLAIMANTS & 2ND RESPONDENT:
1 SULOCHANA
PATHIL HOUSE, PADINJAREMURI, KARUMADI, PIN-688562.
2 THE DEPUTY CHIEF ENGINEER (CONSTRUCTION II),
SOUTHERN RAILWAY, ERNAKULAM, PIN-682016.
R2 BY ADVS.
SMT.MINI GOPINATH, SENIOR PANEL COUNSEL
SHRI.C.DINESH, CGC
DSGI
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
47
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
WEDNESDAY, THE 2ND DAY OF JULY 2025 / 11TH ASHADHA, 1947
LA.APP. NO. 97 OF 2022
AGAINST THE AWARD DATED 09.03.2020 IN LAR NO.99 OF 2019 OF LAND
ACQUISITION, REHABILITATION AND RE-SETTLEMENT AUTHORITY, ALAPPUZHA
APPELLANT/1ST RESPONDENT:
STATE OF KERALA, REPRESENTED BY SPECIAL TAHSILDAR
LA(RAILWAYS),KAYAMKULAM, PIN - 690502
BY SR. GOVERNMENT PLEADER SMT REKHA C NAIR
RESPONDENTS/CLAIMANT & 2ND RESPONDENT:
1 PREMAKUMARI
PURANATTU VEEDU,,KIZHAKKEMURI, KARUMADI, PIN - 688562
2 THE DEPUTY CHIF ENGINEER(CONSTRUCTION 2)SOUTHERN RAILWAY,
ERNAKULAMERNAKULAM-
ERNAKULAM, PIN - 682016
R2 BY ADV SRI.B.RAJESH, SC, RAILWAYS
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 02.07.2025,
ALONG WITH LA.App..252/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
48
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(C.R.)
JUDGMENT
(LAA Nos.252, 256, 257, 259, 261, 262, 264, 265, 266,
267, 268, 269, 271, 272, 273, 274, 278, 279, 280, 283, 284,
286, 288, 289, 290 & 294 of 2021
&
3, 4, 5, 6, 8, 9, 11, 14, 15, 17, 19, 24, 25, 32, 34,
45, 58, 60,61 & 97 of 2022)
Dated this 02nd July, 2025
1. The State Government has filed these 46 numbers of Land
Acquisition Appeals under Section 74 of the Right to Fair
Compensation and Transparency in Land Acquisition
Rehabilitation and Resettlement Act, 2013 (hereinafter referred
to as 'the L.A.Act, 2013').
2. These Appeals arise from 46 numbers of Land Acquisition
References disposed by the Land Acquisition Rehabilitation and
Resettlement Authority, Alappuzha (hereinafter referred to as
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'the Reference Authority') by a common Award dated
09.03.2020. The Reference Authority treated LAR No.5/2019 as
the leading case.
3. The State Government initiated land acquisition proceedings
under the Land Acquisition Act, 1894 (hereinafter referred to as
'the LA Act, 1894') to acquire 21.580 hectares of land spread in
9 villages, namely, Karumadi, Karuvatta, Cheruthana, Haripad,
Thakazhi South, Thakazhi North, Kumarapuram,
Ambalappuzha and Veeyapuram in Karthikappally,
Ambalappuzha and Kuttanad Taluks for doubling the railway
track between Haripad and Ambalappuzha. Later, the total
extent of land required for acquisition was reduced to 19.24.33
Hectares. The land involved in the present References are dry
land in category No.D situated in Karumady village. The
description of category No.D is 'dry land without pathway'.
4. Section 4(1) Notification under the LA Act, 1894 is dated
24.06.2010. Section 6(1) declaration under the LA Act, 1894 is
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dated 18.06.2011. When the LA Act, 2013 came into force with
effect from 01.01.2014, on the direction of the Government, the
Land Acquisition Officer passed temporary Awards, fixing the
land value @ Rs.66,363/-, as the Rules under LA Act, 2013
were not framed. After framing the Rules, the Land Acquisition
Officer passed final Awards fixing land value @ Rs.68,830/- per
Are. The Land Acquisition Officer considered four sale deeds -
Sale Deed No.1501/2010 dated 21.04.2010, Sale Deed
No.2182/2010 dated 17.06.2010, Sale Deed No.386/2009
dated 18.02.2009 and Sale Deed No.1936/2010 dated
31.05.2010 to fix the land value. The Land Acquisition Officer
took the average land value after totalling the land value in these
four documents.
5. The District Level Purchase Committee (DLPC) was constituted
as per the direction of the District Collector, Alappuzha and the
DLPC had fixed the market value of the land after conducting a
detailed negotiation with landowners. The DLPC had fixed the
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land value @ Rs.2,16,212/- per Are. The formula adopted by
DLPC was to take 200% of the basic land value with 30%
solatium and 12% additional land value [Basic Land value + 30%
Solatium +12 Addl Land Value) X 200%]. With respect to the category
of the present cases, 30% solatium and 12% additional land
value for the period from 24.06.2010 to 17.07.2015 was added
to the basic land value of Rs.66,363/- and then multiplied by
200% to find out the market value. The market value fixed by
the DLPC was approved by the State Level Empowered
Committee (SLEC). Several landowners settled their claims by
accepting the market value fixed by the DLPC.
6. The landowners who did not accept the DLPC price sought
reference under Section 64 of the LA Act, 2013, alleging the
insufficiency of the compensation awarded by the Land
Acquisition Officer. In the joint trial of the 46 References, the first
claimant in LAR No.54/2019 was examined as AW1, the
claimant in LAR No.57/2019 was examined as BW1, the
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claimant in LAR No.39/2019 was examined as CW1 and the
Claimant in LAR No.46/2019 was examined as DW1. All the
witnesses produced copies of the Sale Deed No. 3015/2009
and the same were marked as Ext.A1, B1, C1 & D1. CW1
produced the Award Notice and the same was marked as
Ext.C2. No oral or documentary evidence was adduced from the
side of the respondents.
7. The Reference Authority awarded enhanced compensation
fixing the land value @ Rs.1,99,089/- per Are. Even though the
Reference Authority granted enhancement for the
improvements, etc, since the same are not the subject matter of
these appeals, the details of the same are not stated in this
judgement. The Reference Authority fixed the land value relying
on the basic land value fixed by the DLPC and fixed market
value, adding 200% of the basic land value to the basic land
value [Basic Land Value + 200% of Basic Land Value]. In effect, 300%
of the basic land value of Rs.66,363/- per Are fixed by the DLPC
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was taken to arrive at the market value of Rs.1,99,089/- per Are
fixed by the Reference Authority.
8. In these appeals, the appellant is challenging the enhancement
given by the Reference Authority on various grounds. The main
dispute is with respect to the formula followed by the Reference
Authority for arriving at the market value. Since the very same
formula was applied by the Reference Authority in almost all the
Land Acquisition References arising from 9 Villages acquired as
per the same Section 4(1) Notification, the State Government
has filed appeals against all the Awards of the Reference
Authority. It is informed that more than 400 appeals are pending
before this Court. The finding on the legality of the said formula
adopted by the Reference Authority in these appeals would be
binding on other pending appeals also and hence other
interested counsel, who appear for the claimants were also
permitted to address their arguments.
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9. I heard the learned Senior Government Pleader Smt. Rekha C.
Nair for the appellants, the learned Counsel for the
respondents/claimants and the Central Government Standing
Counsel for the Requiring Body-Southern Railway.
10. The learned Senior Government Pleader contended that the
method adopted by the Reference Authority for arriving at the
market value is illegal and unsustainable. The determination of
land value by the Reference Authority is not in accordance with
Section 69 of the LA Act, 2013. Section 69 provides that in
determining the amount of compensation, the Reference
Authority shall take into consideration whether the Collector has
followed the parameters set out under Sections 26 to 30 of the
LA Act, 2013. Section 26 provides the criteria for assessing and
determining the market value of the land. The Reference
records would clearly prove that the Land Acquisition Officer
followed the criteria mentioned in sub-clause (b) of Section
26(1) to fix the market value. The Land Acquisition Officer has
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followed the guidelines prescribed under Explanations 1 & 2 to
Section 26(1) while fixing the land value. The Land Acquisition
Officer has awarded fair compensation fixing the land value at
Rs.68,830/- per Are. The claimant did not adduce any evidence
to prove that the land value awarded by the Land Acquisition
Officer is not fair and reasonable. The claimants did not have
any case that any relevant document showing the higher market
value was not taken into consideration by the Land Acquisition
Officer while fixing the land value. It is not legally permissible to
follow the criteria adopted by the DLPC. The Reference
Authority has fixed the land value taking 300% of the basic land
value fixed by the DLPC. No sustainable reason is stated by the
Reference Authority for giving 200% enhancement from the
basic land value when the DLPC has given only 100% increase
from the basic land value fixed by the DLPC. The learned Senior
Government Pleader cited the decisions of this Court in
Subhakumar K.T. v. District Collector, Kozhikode [2025 KHC
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583], the Judgment of this Court dated 19.03.2024 in
R.P.No.1024/2022 & the judgment of this Court dated
20.02.2025 in LA. Appeal No.513/2022 & connected cases, in
support of her contentions.
11. The learned counsel for the claimants in these appeals
contended that the impugned awards are perfectly legal and
valid. The fixation of market value by the Reference Authority
on guesstimation is perfectly legal and sustainable. The
Reference Authority did such an exercise taking into account
the object of the enactment and to ensure fair compensation to
the landowners. The State Government is illegally adding
various additional benefits under the LA Act, 2013, to contend
that the land value awarded by the Reference Authority is
exorbitant. The bare value of Rs.1,99,089/- fixed by the
Reference Authority could not be stated as high when the land
value prevalent in the State as on the date of Section 4(1)
Notification is taken into consideration. The Requiring Body-
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Southern Railway has not filed any appeal and it has accepted
the impugned awards. Learned Counsel relied on the decisions
of this Court in Santhakumar & Ors. v. State of Kerala and
Ors. [2016 (3) KHC 757], State of Kerala v. V.J. Mathew [2024
(3) KLT 371], Aleyas K.C. v. State of Kerala [2025 KHC 144]
and Shubha Kumar K.T. v. District Collector, Kozhikode
[2025 KHC 583] in support of their contentions.
12. The learned Standing Counsel for the Southern Railway
supported the arguments of the learned Senior Government
Pleader. The learned Standing Counsel contended that
Southern Railway need not file an appeal against the impugned
Awards since the State Government has filed appeals against
the impugned Awards. The learned counsel invited my attention
to the definition of 'requiring body' under Section 3(zb) of the LA
Act, 2013, which includes the appropriate Government also.
The learned Counsel for the Railway relied on the decisions of
this Court in George Pothan v. State of Kerala & Ors.
LAA No.252 of 2021 and conn. cases
2025:KER:48000
[MANU/KE/1192/2025] and Aleyas K.C. v. State of Kerala
[2025 KHC 144] in support of their contentions.
13. I have considered the rival contentions.
14. In these cases, from the side of the claimants, four of the
claimants themselves gave oral evidence as AW1, BW1, CW1
and DW1. Only one copy of Sale Deed No.3015/2019 was
marked from the side of the claimant. No oral or documentary
evidence was adduced by the respondents, the State and the
Railway. The Reference Authority has not relied on the evidence
from the part of the claimants. Neither the appellant nor the
respondents in these appeals rely on the oral or documentary
evidence adduced before the Reference Authority. It appears
from the impugned Award that the Reference Authority relied on
the facts available in the Reference files for fixing the market
value. The Reference Authority found that the Land Acquisition
Officer did neither consider the values mentioned under Section
26(1) (a) or 26(1)(c) of the LA Act, 2013 nor consider all the sale
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deeds of similar type of land in that village or near the vicinity
area as stated in Explanation 1 of Section 26(1) and that the
Land Acquisition Officer did not take one half of the total number
of sale deeds in which highest sale price has been mentioned
as stated in Explanation 2 of Section 26(1). But the Reference
Court has not stated which are those documents that were
omitted to be included by the Land Acquisition Officer. Even the
claimants did not produce any material document having higher
value claiming that such document was omitted by the Land
Acquisition Officer. Hence, the aforesaid findings of the
Reference Authority is unsustainable. The Counsel for the
respondents/claimants cited the Single Bench decision of this
Court in Santhakumar (supra) to substantiate the point that if
the DLPC price is higher, the Land Acquisition Officer should
take the same. The learned Senior Government Pleader cited
the judgment in R.P No.1024/2022 of the Division Bench of this
Court arising from Santhakumar (supra) in which it is clarified
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that the aforesaid observation of the learned Single Judge has
no bearing in the matter as the determination only has to be
made under Section 26(1) (a) to (c) alone. The said decision
was rendered in a Writ Petition challenging the award of the
Land Acquisition Officer on the ground that the determination
was not in accordance with Section 26 of the LA Act, 2013. It is
not applicable to the determination of market value by the Court.
15. In Aleyas K.P (supra), the Division Bench of this Court held that
the if the restrictive covenants under Section 26 of the LA Act,
2013 is unworkable the Court will have to step in and apply the
principles of guesstimation. In Shubha Kumar K.T. (supra), the
Division Bench of this Court following the decision of the Hon'ble
Supreme Court in New Okhla Industrial Development
Authority (NOIDA) v. Harnand Singh (deceased) Through
Lrs and Others [2024 KHC OnLine 6358] held that the
exercise of "guesstimation" has also to conform to a certain
rationale; that there cannot be an arbitrary fixation of market
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value based on no evidence; that guesstimation is a heuristic
device that enables the court, in the absence of direct evidence
and relevant sale exemplars, to make a reasonable and
informed guess or estimation of the market value of the land
under acquisition, and concomitantly the compensation payable
by the appropriate Government; that while the Court can use the
principle of guesstimation in reasonably estimating the value of
land in the absence of direct evidence, the exercise ought not
to be purely hypothetical; and that instead, the Court must
embrace a holistic view and consider all relevant factors and
existing evidence, even if not directly comparable, to arrive at a
fair determination of compensation. In George Pothan (supra)
also very same principle is laid down by the Division Bench of
this Court. The decision in V.J. Mathew (supra) is cited by the
counsel for the respondents/claimants to contend that by the
enactment of LA Act, 2013, the legislature intended to adopt any
criteria which is higher and beneficial to the claimant.
LAA No.252 of 2021 and conn. cases
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16. The Reference Authority found that the market value fixed by
the DLPC is acceptable as it is the value of the very same
properties fixed at an earlier that by a competent forum and that
the method adopted by the DLPC is more acceptable as it is
closer to reality. This finding of the Reference Authority is sound
and reasonable in the absence of any material before the
Reference Authority to fix the market value. The Reference
Authority found out the basic land value from the DLPC price for
fixing the market value and then added 200% of the same to fix
the land value. The land value fixed by the Reference Authority
is Rs.1,99,089/-. In effect, it is 300% of the basic land value fixed
by the DLPC. The DLPC took only 200% of the basic land value
with Solatium & Additional Market value under the LA Act,1894,
to fix the DLPC price. The reasons for adding 200% to the Basic
land value of the DLPC by the Reference Authority are that the
LA Act, 2013 is a beneficial legislation which ensures a humane,
participative, informed and transparent process for land
LAA No.252 of 2021 and conn. cases
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acquisition; that it provides just and fair compensation to the
affected families whose land has been acquired; that factors like
mental agony and inconvenience to the landowners and
adverse impact on the utility of the remaining properties are to
be considered while fixing the market value. I am of the view
that this approach of the Reference Authority is not acceptable.
Of course, the LA Act, 2013, is enacted to ensure fair
compensation to the landowners whose lands are acquired.
Section 26 provides a criterion for the determination of land
value. It does not include the aforesaid factors relied on by the
Reference Authority. The aforesaid factors are well protected by
the various benefits provided under the LA Act 2013, such as
addition by multiplier provided in the First Schedule, 100%
Solatium, 12% Additional Market Value and compensation for
severance and injurious affection and provision for
rehabilitation. The market value has to be determined by the
Reference Court independently of these factors. The DLPC
LAA No.252 of 2021 and conn. cases
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granted a 100 % addition to land value proved by the documents
before it taking into consideration the fact that sale deeds would
not reflect the actual value. The said approach appears to be
fair and reasonable in the facts and circumstances of the
present case. It is informed that several landowners accepted
the DLPC price and it would reveal that the price fixed by the
DLPC was reasonable. There is no rationale to add 200% to the
basic land value by the Reference Court instead of 100% added
by the DLPC. No sustainable reason is stated for adding 200%
to the basic land value found by the DLPC. Of course, if the
claimants had adduced any evidence to claim higher
compensation than the DLPC price, the claimants would have
been entitled for fixation of a higher market value than the DLPC
price. But nothing is produced from their side. Such an addition
of 200% by the Reference Authority is arbitrary and without any
material to support the same. The Land Acquisition Officer
awarded compensation fixing land value @ Rs.68,830/-. If
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DLPC proceedings are eschewed, this Court has no other
option than to confirm the fixation of land @ Rs.68,830/- by the
Land Acquisition Officer. Even the DLPC proceedings are not
properly proved in evidence by marking the same. This Court
finds that confirmation of the fixation of land value @
Rs.68,830/- by this Court would be an injustice to the claimants.
The Details of the DLPC price are available in the Reference
files. In the Memorandum of Appeal filed by the State
Government in these appeals, the method of calculation by the
DLPC for fixing the market value is specifically stated. Hence
this Court is perfectly justified in relying on those materials in the
DLPC proceedings, though the same is not properly proved
before the Reference Authority. It is submitted by the learned
Counsel on both sides that in all appeals in which interim stay
of the impugned award is passed, the same is subject to the
condition to deposit 50% of the award amount. The State
Government has not objected release of 50% of the award
LAA No.252 of 2021 and conn. cases
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amount to the respondents/claimants. On account of this fact, it
could be assumed that the State Government does not have
objection to extent of 50% of the award amount.
17. It is true that DLPC added 100% addition to Solatium and
Additional Land Value. The DLPC had taken the percentage of
Solatium and Additional Land Value under LA Act,1894, which
are 30% and 12% respectively. In the LA Act, 2013, they are
100% and 12% respectively. The multiplier adopted is 1.4. The
claimants are getting far better benefits than the DLPC price.
Hence the claimants are not entitled to get an addition on
solatium and additional land value. Such additions to Solatium
and Additional Land Value are not permissible under the LA Act,
2013.
18. In view of the aforesaid discussion, the criteria which I adopt for
determining the land value is 200 % of the Basic Land Value
fixed by DLPC.
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19. In these cases, DLPC has fixed Rs.66,363/- per Are and 200%
of the same is Rs.1,32,726/- per Are.
20. Accordingly, these Appeals are allowed in part without costs,
modifying the impugned Awards so far as it relates to the fixation
of market value of the land, by fixing land value @ Rs.1,32,726/-
per Are for the acquired land instead of Rs.1,99,089/- per Are
fixed by the Reference Authority.
Sd/-
M.A.ABDUL HAKHIM
JUDGE
Jma/shg
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RESPONDENT ANNEXURES
Annexure R2(a) TRUE COPY OF THE STATEMENT DATED 03.08.2019 OF THE
ASSISTANT EXECUTIVE ENGINEER, KAYAMKULAM, SOUTHERN
RAILWAY ON BEHALF OF THE 2ND RESPONDENT IN LAR
Annexure R2(b) TRUE COPY OF THE NOTICE (FORM NO.2(A)) IN LAC
NO.40/14/KARUMADY DATED 18.01.2018 ALONG WITH THE
ACCEPTANCE LETTER DATED 19.03.2018 OF THE 1ST
RESPONDENT IN THE L.A.APPEAL
