LAND ACQUISITION OFFICER MAHE Vs. ANITHA SANALKUMAR

JUDGEMENT

(1.) HEARD both sides.

(2.) ANIMADVERTING upon the enhanced compensation awarded by the learned Special Judicial Officer for Land Acquisition, Mahe vide its judgment dated 18.11.2002 in L.A.O.P.No.7 of 2001, the Land Acquisition Officer has filed this appeal. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(3.) BEING dissatisfied with such awarding of enhancement, the Government has preferred this appeal on various grounds, the pith and marrow of them would run thus: The Reference Court was not justified in simply placing reliance on the earlier judgment of its own and awarded such enhanced compensation without making any independent approach. Accordingly the appellant prayed for setting aside the judgment and decree of the Reference Court.