THE COMPETENT AUTHORITY Vs. THE PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) This Appeal arises out of an order passed by the learned Judge, sustaining the objections raised by the Registry that the writ petition filed by the appellant challenging an award passed by the Principal District Court, Madurai, to be not maintainable.

(2.) Heard Mr.G.R.Swaminathan, learned Counsel appearing for the appellant.

(3.) The appellant herein issued a notice under Section 10(3)(i) of Petroleum and Minerals Pipeline (Acquisition of Rights of Users) Act, 1962, for the purpose of laying a pipeline in the land belonging to the respondents herein. The appellant also paid a compensation of Rs. 1,933/-.