JUDGEMENT
INDU MALHOTRA,J. -
(1.)The present Civil Appeal pertains to an area of 30.1 Ares of land comprising of 28.89 Ares of wet land and 1.21 Ares of dry land situated in Survey No. 166/5-5 in Cherthala North Village, Kerala owned by the Appellant, which was acquired vide Notification issued under Section 4(1) of the Land Acquisition Act, 1894 on 11.05.1981. The land was acquired for the public purpose of construction of the Ernakulam-Alappuzha Kayanukulam BG railway line.
(2.)The land of the father of the Appellant comprised in Survey No. 166/9-A, as also the land of his brother viz. Sugandhan Sanu comprised in Survey No. 166/1A-4 were acquired by the same Notification.
(3.)Possession of the lands was taken on 09.11.1981. The Land Acquisition Officer vide Award dated 05.04.1982 determined the compensation of these lands at Rs. 454 per Are for wet land, and Rs.2,137 per Are for dry land.
On 29.04.1982, the Appellant-landowner was paid an amount of Rs.18,764.30 towards compensation.
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