DIRECTORATE OF SPORTS & YOUTH AFFAIRS, PANAJI, GOA AND OTHERS Vs. CASA SOCIODADE DA SANWARDENKAR, SANVORDEM

JUDGEMENT

(1.) Heard Shri Shirodkar, the learned Government Advocate on behalf of the appellants.

(2.) The respondent has chosen to remain absent.

(3.) This appeal is directed against judgment/award dated 24/12/2004 in Land Acquisition Case No.34/1999 by which compensation payable to the respondent (applicant, for short) has been enhanced from Rs.25/- to Rs.106/- per square metre.