LUIS LOBO Vs. STATE OF GOA

JUDGEMENT

(1.) WE have heard learned Counsel for the respective parties.

(2.) COUNSEL appearing for the parties point out that these appeals are arising out of impugned common judgment delivered by the Reference Court. It is not in dispute that the Land Acquisition Case no.4/1988, has been decided by the learned Additional District Judge, Panaji by judgment and order delivered on 30.8.2000. Reference filed by the original claimant has been partly allowed. Judgment has been challenged by both, the original claimant and the State Government.

(3.) PARTIES are directed to appear before learned Reference Court on 14.12.2010 at 10.00 a.m.