SPECIAL TAHSILDAR Vs. SONNAPPA

JUDGEMENT

(1.) ANIMADVERTING upon the judgement and decree passed by the Subordinate Judge, Hosur, dated 26.4.2010 in LAOP No.63 of 1997, the Government has filed this appeal.

(2.) HEARD the learned Special Government Pleader (AS) appearing for the appellant.

(3.) BEING aggrieved by such award, the land owner got the matter referred to the Sub Court under Section 18 of the Land Acquisition Act.