S VAITHEESWARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The unsuccessful writ petitioners have filed these appeals challenging the order of the learned single Judge.

(2.) The brief facts, relevant for the disposal of these appeals, are as hereunder :-

(3.) The Pondicherry Act requires that the Authorised Officer shall, after declaring the certain extent of lands held by a person as surplus, cause publication of the final statement in the prescribed manner specifying the lands to be retained by such person within the ceiling limit and the lands declared to be surplus and such other particulars as has been prescribed and a copy of the final statement has to be served on the person, i.e., the 3rd respondent herein, under Sub-Section (5) of Section 9 of the Pondicherry Act.