SPECIAL LAND ACQUISITION OFFICER, KONKAN RAILWAY CORPORATION LIMITED AND CHIEF ENGINEER, KONKAN RAILWAY CORPORATION LTD Vs. MARIA COUTINHOE GAMA

JUDGEMENT

(1.) Heard learned Counsel on behalf of the parties.

(2.) This appeal is directed against the judgment dated 19/03/2004 of the learned Reference Court, Margao in Land Acquisition Case No. 432/1995 by which the learned Reference Court has enhanced compensation payable from 4/- to 21/- per square metre. The land involved is 7940 square metres of Survey No. 155/5 of Loliem village in Canacona Taluka which was acquired for the construction of new broad gauge line for Konkan Railway vide notification published on Gazette dated 27/06/1991.

(3.) This Court in First Appeal No. 42/2005 by judgment dated 6/10/2010 in the case of Smt. Shrimati Vishwanath Acharya (since deceased by her legal representative) Madhav Vishwanath Acharya v. Special Land Acquisition Officer and Anr., has enhanced the compensation from 4/- per square metre to 21/- per square metre as the market value of the land without deducting the compensation paid for the trees in respect of Survey No. 180/1 and 172/1 of Loliem Village in Canacona Taluka acquired by the same notification published on Gazette dated 27/06/1991.