SPECIAL LAND ACQUISITION OFFICER Vs. ULHAS GOVIND BHAGAT

JUDGEMENT

(1.) HEARD learned Counsel on behalf of both parties.

(2.) THIS appeal is directed against judgment dated 9/01/2004 of the learned Reference Court, Margao. Respondents' land was acquired by virtue of notification published on Gazette dated 27/06/1991. Land Acquisition Officer had awarded Rs. 9/- per square metre to the respondents' land of Survey No.190/18 and 190/19 of Nagorcem-Palolem Village. That has been enhanced to Rs. 21/- per square metre, by judgment dated 9/01/2004.

(3.) IN Bhim Singh and Ors. V/s. State of Haryana and Anr. (AIR 2003 SC 4382) the Apex Court has held that even otherwise, when compensation has already been fixed by the High Court in earlier proceedings and when in one of such proceeding this Court has already approved the rate fixed then in view of their Lordships, the best method would be to look at the earlier judgments awarded. Therefore, the High Court could not be faulted for having fixed compensation on the basis of earlier judgments.