MOLY JACOB W/O. JACOB, MULAMOOTTIL Vs. STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR, KOTTAYAM

JUDGEMENT

(1.) This appeal is filed by the claimant in LAR challenging the judgment and decree dated 18/10/2013 of the Principal Sub Court, Kottayam. An extent of 5.65 Ares of land situated in Changanacherry Village has been acquired for the K.S.T.P Project for widening the M.C.Road, pursuant to Section 4(1) notification of the Land Acquisition Act published on 18/05/2005. The Land Acquisition Officer awarded land value at Rs. 1,16,619/- per Are. In respect of the building the Land Acquisition Officer awarded land value at Rs. 6,97,546/-.

(2.) Claimants objected to the award and the matter was referred to the Principal Sub Court, Kottayam. The Reference Court re-fixed the land value at Rs. 1,97,693/- per Are. No enhancement was granted for the value of structures.

(3.) Claimant in appeal has claimed land value at Rs. 24,70,000/- per Are and additional building value of Rs. 70,50,000/-.