SPECIAL LAND ACQUISITION OFFICER Vs. DAMODAR A

JUDGEMENT

(1.) HEARD Shri V. Rodrigues, learned Additional Government Advocate appearing for the appellants. None for the respondents though served.

(2.) THE above appeal challenges the judgment and award dated 12.06.2003 passed by the learned Additional District Judge, South Goa, Margao, in Land Acquisition Case No. 102/1991.

(3.) THE respondent though served failed to remain present at the time of hearing.