- (1.) This appeal is focussed as against the Award of the Additional District Judge, Pondicherry at Karaikal dated 24.08.2007 in LAOP No.15 of 2003.
(2.) The nut-shell facts, which are absolutely necessary and germane for the disposal of this appeal would run thus: The Government vide the Notification dated 21.07.1998 made under Section 4 (1) of the Land Acquisition Act, intended to acquire the land in various survey numbers for the purpose of establishing Industrial Growth Centre at Polagam T.R.Pattinam Firka in Karaikal Area in the Union Territory of Puducherry. After complying with the procedures, the Land Acquisition Officer acquired the land and passed an award dated 31.03.2000 assessing the compensation in a sum of Rs.1,800/- for wet lands and Rs.1,200/- for dry lands per are. Being aggrieved by such awarding of the compensation, the land owners got the matter referred to the Sub Court under Section 18 of the Land Acquisition Act. Ultimately the Sub Court enhanced the compensation to a sum of Rs.3,375/- per are for interior lands Rs.4,793/- per are for the acquired lands abutting the road.
(3.) Heard both sides.;