STATE OF MADRAS Vs. REV BROTHER JOSEPH

JUDGEMENT

(1.) These two appeals, by certificate, are directed against the judgment and decree of the High Court of Madras in A S. Nos. 63 and 78 of 1959 dated April 10, 1962.

(2.) The appellant, the Government of Madras, acquired 9 acres and 86 cents of land in Tirunelveli District as it was needed for reserve area in Block III of Manimuthar Project. The notification under Section 4 ( 1 ) of the Land Acquisition Act was published on March 7, 1956.

(3.) The area of the land with which we are concerned in this appeal is one acre and 59 cents comprised of 3 topes, of coconuts and oranges.