PONDICHERRY CO-OPERATIVE WHOLESALE STORES LTD Vs. UNION OF INDIA REPRESENTED BY THE SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorari, calling for the records relating to the impugned order passed by the second respondent in his proceedings No.12023/LA/D1/77-01 dated 25.9.2002 and quash the same.

(2.) AT the behest of the petitioner, the lands were acquired by the Government of Pondicherry and the petitioner deposited certain amount. The land owners made an application for enhancement of compensation which was finally concluded by the High Court. Based on the order of the High Court, the enhanced compensation amount was recalculated and communicated by the impugned proceedings No.12023/LA/D1/77-01 dated 25.9.2002 to the writ petitioner. In this communication the petitioner is aggrieved by clause (e), (f) and (h). To amplify the grievance, the petitioner states that the period for which the interest is calculated is erroneous and the value of the building has not been taken into consideration. Therefore, there is an error in the enhanced demand made in the impugned proceedings.

(3.) THE Writ Petition stands disposed of as above. No costs.