EXECUTIVE ENGINEER Vs. DOMINGO CARNEIRO

JUDGEMENT

(1.) THESE appeals have been filed by the State of Goa. These appeals can be conveniently disposed of by this common judgment. They have been filed against Judgments dated 14-5-2004 of the learned reference Court, Margao in Land Acquisition Case Nos.228, 223 and 226 of 1994.

(2.) IN all the cases, the lands were acquired by a common notification issued under Section 4(1) of the Land Acquisition Act, 1894 published on Gazette dated 8-11-1990. By common award dated 15-6-1993 each of the Respondents(Applicants, for short) were given compensation at the rate of Rs.20/- per sq. meter. That has now been enhanced to Rs.36/- per sq. meter in all the three cases, and this has been done on the basis of a sale deed dated 11-9-1989 by which a plot of land admeasuring 1225 sq. meters was sold at the rate of Rs.81/- per sq. meter. This plot of the sale deed was situated at a distance of about 500 to 600 meters away from the acquired properties. In the first case, the acquisition was of 500 sq. meters of survey No.113/1. In the second case, the acquisition was of 1018 sq. meters of survey No.356/10, and in the third case the acquisition was of 305 sq. meters from survey No.113/3. All these lands were acquired for the purpose of construction of Mashem bridge and its approaches, on National Highway No.17.

(3.) CONSIDERING the facts of the case, therefore, in my view, there is no scope for interference with the judgments of the learned reference Court. Consequently, the appeals are hereby dismissed.