NARAYAN ANANT POI RAITURCAR (SINCE DECEASED) BY HIS LEGAL REPRESENTATIVES (SMT GOPIKABAI NARAYAN PAI RAITURCAR WIDOW OF NARAYAN A PAI RAITURCAR AND ORS ) Vs. DEPUTY COLLECTOR (L A ) AND THE EXECUTIVE ENGINEER, WORKS DIVISION VI (R-S), P W D

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against judgment dated 27/12/2004 of the learned Reference Court in Land Acquisition Case No. 8/2002. The applicant had two plots of land, one surveyed under No. 70/4 admeasuring about 1,000 square metres and the other surveyed under No. 71/36 admeasuring about 3,400 square metres. Out of the first plot 425 square metres, and out of the second plot 1,900 square metres were acquired by the Government by notification published on Gazette dated 4/07/1991 for the purpose of construction of a road from Seraulim to Colva in Salcete Taluka.

(3.) The Land Acquisition Officer awarded compensation to the applicants at the rate of 4/- per square metre. The applicants sought enhancement at the rate of 400/- per square metre. The applicants also sought enhancement of the value of the trees and also for severance charges. In support of the reference, the applicants relied upon two sale deeds namely sale deed dated 26/09/1990 by which plot of land admeasuring 1525 square metres was sold at the rate of 160/- per square metre. The second was sale deed dated 21/06/1988 by which the plot was sold at the rate of 183/- per square metre. Both the plots were situated in the same village Seraulim where the applicants' acquired land was also situated.