PADMANABHAN AND ORS. Vs. THE UNION OF INDIA (UOI) REPRESENTED BY THE SECRETARY TO THE REVENUE DEPARTMENT, GOVERNMENT OF UNION TERRITORY OF PONDICHERRY AND ANR.

JUDGEMENT

(1.) The Unsuccessful plaintiffs in O.S.No. 23 of 1982 on the file of the Sub Court, Pondicherry are the appellants in the above appeal.

(2.) The case of the plaintiffs as set out in the plaint is briefly stated herein:

(3.) The defendants filed a written statement wherein it is contended that the second defendant is implementing one of the 20 point programme scheme viz., "Assignment of free house sites to the landless labourers in rural areas" which is a public purpose of utmost importance benefitting a larger number of people who are downtrodden and economically weak. It is also contended that the statutory provisions of the Land Acquisition Act have been fully observed at all stages. The Land Acquisition Officer has fully followed the provisions, i.e., Ss. 4, 5 -A, 6 and award proceedings. Necessary notices have been served on all the plaintiffs. It is also contended that the suit is not maintainable and liable to be dismissed.