SPECIAL LAND ACQUISITION OFFICER AND CHIEF ENGINEER, KONKAN RAILWAY CORPORATION LTD Vs. PANDHARI SHAMBA DESSAI PANSULEM SHENVATI PANDHARI NAIK DESSAI, WIFE AND ORS

JUDGEMENT

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

(2.) This appeal is filed against judgment dated 4/03/2004 of the learned Reference Court in Land Acquisition Case No. 196/95, by which compensation payable has been enhanced from 24/- per square metre.

(3.) The acquired land admeasures 8010 square metres and is from Survey Nos. 50/33, 50/5, 48/21, 56/20, 56/8, 54/4, 53/1 and 56/22 of Nagorcem-Palolem village of Canacona Taluka. These lands were covered by notification published on Gazette dated 11/06/1991 and were acquired for the purpose of construction of the new broad gauge line for the Konkan Railway.