UNION OF INDIA Vs. D RAMAPATHIRA REDDIAR

JUDGEMENT

(1.) THE appeal is focused as against the judgment and decree dated 22. 2. 1994 in LAOP No. 7 of 1993 passed by the learned Principal District Judge, Pondicherry. For the sake of convenience, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD the learned counsel appearing for the parties.

(3.) THE nut-shell facts, which are absolutely necessary and germane for the disposal of these appeals would run thus: the Government vide Notification dated 22. 1. 1987 made under Section 4 (1) of the Land Acquisition Act, intended to acquire the land measuring an extent of 46 ares in R. S. No. 54/3-B in Karaiyampathoor (Sooramangalam Village) for the purpose of construction of a Government Dispensary. After complying with the procedures, the Land Acquisition Officer acquired the land and passed an award dated 8. 12. 88 assessing the compensation in a sum of Rs. 269/- per are.