DEPUTY COLLECTOR Vs. MOTIBAI MORTU NAIK

JUDGEMENT

(1.) THIS appeal is directed against Judgment dated 15-7-2005 of the learned reference Court in L.A.C. No.50/2003 by which compensation payable to the applicants has been enhanced from Rs.22/- per sq. meter to Rs.141/- per sq. meter.

(2.) THE Government had acquired 275 sq. meters of the applicants land from survey No.251/13 of Raia village. The relevant notification was published on Gazette dated 15-7-2005. This acquisition was made for the purpose of widening and blacktopping of the road from Arlem to Borim in village Raia, which road is a State highway.

(3.) IN the case at hand, what has been acquired is a strip of land admeasuring a length of about 44 meters and a width ranging from 5 to 7 meters abutting the said highway. It was located in a settlement zone with an old residential house, a building with ground plus two upper floors, etc. What was the distance from the said house or buildings and the acquired strip or for that matter from the center of the said road was not disclosed by the applicants.