UNION OF INDIA Vs. A. MUNISAMY

JUDGEMENT

(1.) We have heard Mr. S. Ravee Kumar, learned Government Pleader (Puducherry) for the Appellants and Mr. T. Sai Krishnan, learned Counsel for the Respondent.

(2.) The present Respondent/Original Writ Petitioner had filed a Writ Petition seeking directions against the present Appellants to make a reference under Sec. 18 of the Land Acquisition Act, 1894 (for brevity, "the Land Acquisition Act") in respect of the quantum of Compensation payable to the Respondent/Original Writ Petitioner for his land in Survey No.143/5 of Poornankuppam Village acquired under the Award, dtd. 5/11/2010.

(3.) The learned Single Judge allowed the said Writ Petition and directed the Second Appellant to make a reference within four weeks from the date of receipt of the said order.