DEPUTY COLLECTOR (L A ) AND THE EXECUTIVE ENGINEER, W D XIV (ROADS), P W D Vs. LIDIA BARBOZA REP BY L RS (MR EDGAR JOSE NARCISO BARBOZA AND ORS )

JUDGEMENT

(1.) Heard learned Additional Government Advocate and learned Counsel on behalf of both parties.

(2.) This appeal is filed by the State of Goa and is directed against Judgment dated 6-10-2005 of the learned reference Court in Land Acquisition Case No. 47 of 2003.

(3.) The Respondents(applicants, for short) had their land surveyed under No. 6/3 and 6/4 of village Raia. Vide notification issued under Section 4(1) of the Land Acquisition Act, 1894, and published on Gazette dated 20-5-1996, an area of 200 sq. meters from survey No. 6/3 and 10 sq. meters from survey No. 6/4 were acquired by the Government for the purpose of widening and black topping of the road from Arlem to Borim. The Land Acquisition Officer by award dated 30-11-1999 awarded compensation to the applicants at the rate of Rs. 22/- per sq. meter for the acquired land. A portion of the compound wall was also included, and a sum of Rs. 10,490/- was paid as compensation.