SPECIAL LAND ACQUISITION OFFICER Vs. KRISHNABAI ABASAHEB RANE

JUDGEMENT

(1.) Both the Appeals challenge the Judgment and Award dated 10th September, 2003, passed by the learned Addl. District Judge, at Mapusa, in Land Acquisition Case no. 82/1998.

(2.) The Appellants in First Appeal no. 299/2003, are the Acquiring Bodies and Respondents before the Reference Court while Appellants in First Appeal no. 1/2004, are the Applicants before the Reference Court.

(3.) The parties shall be referred to as they appear in the impugned Award.