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Judgment
Pius C. Kuriakose, J.—The appellant claimant seeks review of our judgment on the ground that in several other cases such as LAA. Nos. 1498 of 2007, 651 of 2009, 757 of 2009 and 23 of 2009 this court had re-fixed the value of the lands identical to the land under acquisition, i.e., the lands included in category 8 and acquired for the purpose of International Airport, Trivandrum at Rs. 1 lakh per Are. Smt. Latha T.Thankappan, Senior Govt. Pleader does not dispute the correctness of the above submission. But she submits that the decision taken in subsequent judgments cannot be good ground for reviewing earlier judgment. Technically the submission of the learned Govt. Pleader is correct. But we keep in mind the legislative objectives underlying provisions such as Section 28-A and are inclined to award the same compensation to the review petitioner. Hence the RP is allowed and revised judgment is passed re-fixing the value of the land under acquisition at Rs. 1 lakh per Are. The parties are directed to suffer their costs.