STATE OF GOA, THROUGH THE DY COLLECTOR AND SDO AND THE DIRECTOR OF HEALTH SERVICES Vs. JAISINGRAO A RANE AND ORS

JUDGEMENT

(1.) By this appeal, the appellants take exception to the Judgment and Award dated 6.1.2003 passed by the Additional District Judge, Mapusa in Land Acquisition Case No. 20/2000, partly allowing the reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act' for short).

(2.) Vide notification issued under Section 4 of the Act dated 9.10.1986 which was published in the official gazette dated 20.10.1986, the Government of Goa acquired the land admeasuring 2890 square metres belonging to the respondents bearing survey No. 12/15 of Revora village for construction of Rural Medical dispensary including staff quarters. The respondents claimed compensation at the rate of Rs. 60/- per square metre. The Land Acquisition Officer made an award dated 17.3.1989 fixing the market value of the acquired land at Rs. 5/- per square metre.

(3.) The respondents sought reference under Section 18 of the Act and claimed compensation at Rs. 60/- per square metre.