DEPUTY COLLECTOR, (L A ) AND EXECUTIVE ENGINEER, WD - VI (R AND B), PWD Vs. MARIA AURELIA FALEIRO E LIMA PEREIRA

JUDGEMENT

(1.) The above Appeal challenges the Judgment and Award dated 29.11.2003, passed by the learned Addl. District Judge, South Goa, Margao, in Land Acquisition Case No. 14/2001.

(2.) By a Notification issued under Section 4 of the Land Acquisition Act, 1894, (hereinafter referred to as the 'said Act'), dated 06.01.1993, published in the Official Gazette on 26.04.1993, land belonging to the Respondent admeasuring an area of 125 square metres from survey No. 389/2 and 130 square metres from survey No. 388/7, situated at Benaulim Village, was sought to be acquired for the widening and black topping of road from Colva to Varca Junction. By an Award under Section 11 of the said Act, the Land Acquisition Officer awarded compensation at the rate of Rs. 20/- per square metre. Being dissatisfied with the said compensation, the Respondents filed a reference under Section 18 of the said Act for enhancement of compensation and claimed an amount of Rs. 473/- per square metre for the land acquired. By Judgment and Award dated 29.11.2003, the learned Addl. District Judge, South Goa, Margao, fixed the market value of the land acquired at the rate of Rs. 30/- per square metre.

(3.) Being aggrieved by the said Judgment and Award, the Appellants have preferred the present Appeal.