SPECIAL LAND ACQUISITION OFFICER AND CHIEF ENGINEER, KONKAN RAILWAY CORPORATION LTD Vs. PEDRINA FERNANDES

JUDGEMENT

(1.) Heard.

(2.) Challenge in this appeal is to the judgment/award dated 16/10/2003 of the learned Reference Court in LAC No. 344/1995.

(3.) The Government acquired Respondent's land admeasuring 2290 square metres from Survey No. 264/6/1 and 543 square metres from Survey No. 264/3. This land was acquired along with several other lands by virtue of notification issued under Section 4(1) of the Land Acquisition Act, 1894 published on Gazette dated 27/06/1991 for the purpose of construction of a new broad gauge line and slipper plant for the Konkan Railway.