SUB COLLECTOR Vs. B PARASMAL MUTHA

JUDGEMENT

(1.) Heard.

(2.) This Appeal Suit is filed under Section 54 of the Land Acquisition Act, 1894, challenging the judgment and decree in LAOP No.129 of 1987, dated 20.10.2000 on the file of the III Additional District Court, Puducherry.

(3.) The lands of the respondents/claimants were acquired for the purpose of providing a Government Middle School and a Girls High school. The acquisition authority fixed the compensation for the acquired land and buildings for a sum of Rs.2,54,875.05 and worked out the compensation along with other statutory dues payable under the Land Acquisition Act.