COLLECTOR AND S D O AND L A O AND EXECUTIVE ENGINEER Vs. DEV CHANDRESHWAR BHUTNATH DEVASTHAN, THROUGH ITS ATTORNEY

JUDGEMENT

(1.) Heard Shri Shirodkar, the learned Counsel on behalf of the appellants. None present for the respondent.

(2.) This appeal is directed against the judgment/award of the learned Reference Court dated 26/12/2003, by which the learned Reference Court enhanced the compensation payable from Rs. 2/ - to Rs. 8/ - per square metre.

(3.) A perusal of the record and the judgment shows that by virtue of notification issued under Section 4(1) of the Land Acquisition Act, 1894 published on official Gazette dated 21/05/1992, the Government had acquired a total area of 40675 square metres of land, 27800 square metres from Survey Nos. 86 and 18200 square metres from Survey No. 82 of Village Mullem and 800 square metres from Survey Nos. 86 and 2975 square metres from Survey No. 85 of village Paroda, both in Quepem Taluka for the purpose of improvement and black topping of road leading to Chandreshwar temple at Paroda. It appears that there was already an existing road, which was acquired for the aforesaid stated purpose.