UNION OF INDIA Vs. JEGADAMABAL

JUDGEMENT

(1.) THIS appeal has been directed against the judgment in LAOP.No.20 of 1996 on the file of the Court of Additional District Judge, Pondicherry at Karaikal.

(2.) THE Government of Pondicherry have acquired 12 acres 76 Ares 00 Ca of land in Kelaiyur Village of Karaikal Taluk comprised in S.Nos.56/1, 56/2, 56/3, 56/4, 56/5, 56/6, 57/1, 57/2, 57/3, 57/4, 57/5, 57/6, 57/7, 71/1, 71/2, 71/3, 71/4, 74, 75/2, 75/3, 76/4, 76/5 & 76/6 for the purpose of setting up a Gas Power Plant by Electricity Department, Kariakal, at Kelaiyur Village.

(3.) HEARD the learned Additional Government Pleader (Pondicherry) and also the learned counsel appearing for the respondents and considered their respective submissions.