DEPUTY COLLECTOR, SOUTH, SUB-DIVISION Vs. FRANCISCO BARRETO

JUDGEMENT

(1.) Heard Shri S. Vahidulla, learned Additional Government Advocate on behalf of the Appellant. The Respondents have chosen to remain absent.

(2.) This appeal is directed against Judgment of the reference Court dated 9-11-2004 in L.A.C. No. 59 of 1999. The learned reference Court has enhanced compensation from Rs. 7/- per sq. meter, first to Rs. 54.55 per sq. meter and then to Rs. 93.50 per sq. meter, in the final part of the Order. The land involved was 675 sq. meters of survey No. 118/1 of Nuvem village.

(3.) First Appeal No. 65 of 2005 arose from L.A.C. No. 104 of 1998. This case pertained to survey Nos. 363/3 and 136/6, of the same village, acquired for the same purpose, by the same notification, published on Gazette dated 31-5-1991.