LAND ACQUISITION OFFICER Vs. MOHANDAS PANDHARINATH

JUDGEMENT

(1.) Heard Ms. Ankita Kamat, learned Additional Government Advocate for the Appellant and Mr. J. J. Mulgaonkar, learned counsel for the Respondents.

(2.) This appeal is directed against the judgment and award dated 29th October, 2015 made by the District Judge-2, Panaji ( Reference Court ) in Land Acquisition Case No.32/2013, by which the Reference Court enhanced compensation amount from Rs.20/- per square metre to Rs.160/- per square metre in respect of Respondents' acquired land at Marcaim Goa.

(3.) The State Government published notice under Section 4(1) of the Land Acquisition Act, 1894 ( the said Act ) on 28th November, 2006 declaring its intention to acquire inter alia 3392 square metres of land bearing survey No.332/1 of Marcaim Village, Ponda Taluka for public purpose of construction of bypass road from Kundaim Industrial Estate to Marcaim Industrial Estate via Tapobhumi and Kundaim. This land is hereinafter referred to as "acquired land" since, the same was ultimately acquired by the State Government vide Land Officer (LAO) Award dated 2nd February, 2010.