UNION OF INDIA Vs. M AMEERSULTHAN

JUDGEMENT

(1.) THESE appeal are focussed as against the judgment and decree dated 14.09.1998 of the learned Additional District Judge, Pondicherry at Karaikal in LAOP Nos.9 of 1996, 8 of 1996 and 10 of 1996 respectively.

(2.) AT the hearing, the learned Government Pleader (Pondicherry) presented the letter dated 03.02.2009 addressed to Thiru T.Murugesan, Senior Government Pleader-cum-Senior Public Prosecutor, High Court, Chennai by the Deputy Collector (Revenue), Pondicherry, informing the following facts.