M KALLU Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the revision petitioner as well as the learned Government Advocate (Pondicherry).

(2.) THIS revision has been preferred against the order passed in I.A.No.353 of 2005 in L.A.O.P.No.11 of 2005 on the file of Sub Court, Mahe. The said application was filed under Order XXVI Rule 1 C.P.C. with a prayer for appointment of a Commissioner to determine the correct compensation payable to the claimants in L.A.O.P.Nos. 10,11 and 12 of 2005 on the file of Sub Court, Mahe. The learned Subordinate Judge, after going through the rival contentions of the parties, has dismissed the application. Hence the revision petition.