V M SALGAONCAR AND BROTHERS PVT LTD Vs. DEPUTY COLLECTOR (LA) AND ADMINISTRATIVE OFFICER DAMAN AND DIU INDUSTRIAL DEVELOPMENT CORPORATION

JUDGEMENT

(1.) Heard Mr. Diniz, learned Counsel for the Appellant, Mr. Rodrigues, learned Additional Government Advocate for the Respondent No. 1 and Mr. Bhobe, learned Counsel for Respondent No. 2.

(2.) By this appeal, the Appellant takes exception to the judgment and award dated 8th August, 2003 passed in Land Acquisition Case No. 138 of 1997 rejecting the reference under Section 18 of the Land Acquisition Act,1894 ("The Act" for short).

(3.) Vide Notification dated 22/3/1990 issued under Section 4(1) of the Act, the Government of Goa acquired lands of several persons for public purpose, that is, for establishment of the expansion of Verna Industrial Estate (Phase II). An area admeasuring 3047 sq. metres of survey No. 98 of village Quelossim of Mormugao Taluka belonging to the Appellant was part of the acquired land. The Appellant claimed compensation at the rate of Rs. 210/- per sq. metre. The Land Acquisition Officer made award on 19/4/1993 and awarded Rs. 10/- per sq. metre in respect of 2723 sq. metres and Rs. 7/- in respect of 324 sq. metres. The Land Acquisition Officer while passing the award followed the belting system.