A. Muhamed Mustaque, J
1. The land belonged to the respondents comprised in Sy.No.211/9 of North Paravoor Village has been acquired for widening the national highway under the National Highways Act, 1956. In the land records, the land is classified as “Nilam”. Therefore, while determining compensation, the Collector awarded compensation to the respondents treating the land as “Nilam”. Aggrieved by the categorisation of the land as “Nilam” at low and the amount awarded by such categorisation, the respondents approached the District Collector invoking Section 3g(v) of the Kerala Land Acquisition Act. That arbitration proceedings are pending.
2. In the meanwhile, the respondents approached this court with the writ petition, seeking direction to Revenue Authorities to treat their land as “Purayidam” instead of “Nilam”. The reliefs sought by the respondents have been allowed. The State has come up in appeal challenging that direction.
It is submitted at the Br by the learned counsel for the respondents that the direction to treat the land as “Purayidam” has been complied with pursuant to the contempt proceedings initiated. Further, on going through the impugned judgment, we find no reason to depart from the finding so rendered by the learned Single Judge. If that be so, we dismiss this appeal. We also direct the District Collector to consider the plea of re-determination of compensation treating the land as ”dry land”.
