UNION OF INDIA Vs. MOHAMMED MARICAR

JUDGEMENT

(1.) THIS appeal has been directed against the award in LAOP.No.17 of 1996 on the file of the Additional District Judge, Pondicherry at Karaikal (Land Acquisition Tribunal).

(2.) HEARD the Government Pleader (Pondicherry). An extent of 18.58 Ares of land was acquired in Ward-F Block-4, Town Survey No.16 of Karaikal Municipality of Karaikal for providing play ground facilities for the students of Govindasamy Pillai Government High School, Karaikal.

(3.) THE points for determination in this appeal are as follows:- 1) Whether the quantum of compensation enhanced and fixed by the Land Acquisition Tribunal on the basis of Ex.A.1 dated 25.6.1991 is sustainable? 2) Whether the judgment in LAOP.No.17 of 1996 on the file of the Additional District Judge, Pondicherry at Karaikal, is liable to be set aside for the reasons stated in memorandum of appeal?