SPECIAL TAHSILDA Vs. U MAYILAMMAL

JUDGEMENT

(1.) THE appeal is focussed as against the judgment and decree dated 30. 04. 1996 passed in L. A. O. P. No. 32 of 1992 by the First Additional Subordinate Judge, Madurai.

(2.) HEARD the learned Special Government Pleader appearing for the Appellant.

(3.) A resume of facts absolutely necessary and germane for the disposal of this appeal would run thus: the Government published the notification dated 11-08-1989, under Section 4 (1) of the Land Acquisition Act, for acquiring the following lands: <FRM>JUDGEMENT_239_TLMAD0_2008Html1.htm</FRM>