V RAMASWAMY PILLAI Vs. STATE OF PONDICHERRY

JUDGEMENT

(1.) THE land-owner before the Authorised Officer (Land reforms), Karaikal, in M. R. No. 1 of 1970, is the appellant before this Court.

(2.) THE appellant was directed to file returns of the property held by him under the relevant provisions of the Pondicherry Land reforms (Fixation of Ceiling on Land) Act, 1973. Returns were filed wherein he said that himself, his minor sons who were given in adoption, his daughter and wife are together holding nearly 4-89-61 standard hectares, and hence they are not liable to surrender any excess land.

(3.) ACCORDING to me, the second question alone need be considered in this Appeal, for, that will be a sufficient answer for the other questions.