LAND ACQUISITION OFFICER Vs. SHYAMAMSUDNER SHRIPAD POROBO SINARI

JUDGEMENT

(1.) All these four appeals are being disposed of by common judgment since they arise out of the same notification issued under section 4 of the Land Acquisition Act.

(2.) Vide notification dated 24/10/1992 issued under section 4 of the Land Acquisition Act 1894 (The Act" for short), which was published on 23/11/1992 the Government of Goa acquired land admeasuring 1025 sq. metres bearing survey Nos. 11/1, 101/1 and 100 (part) for widening of road Navashi to Bambolim Siridao. The said land belonged to appellants in First Appeal No. 157 of 2003 and First Appeal No. 159 of 2003. The appellants in both the appeals (hereinafter are referred to as the claimants) have different shares in the acquired land.

(3.) The claimants claimed compensation at the rate of Rs. 300/- per sq. metre. The I^and Acquisition Officer passed award dated 10/10/1995 and fixed the market rate of the acquired land at Rs. 5/- per sq. metre. The appellants in First Appeal No. 157 of 2003 and First Appeal No. 159 of 2003 sought separate references under section 18 of the Act and claimed Rs. 300/- per sq. metre.