SPECIAL LAND ACQUISITION Vs. ANTONIO CARVALHO

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) All these four appeals are being disposed of by common judgment since they arise out of the judgments delivered by Additional District Judge, South Goa, Margao in Land Acquisition Cases arising out of the same Notification issued under Section 4 of the Land Acquisition Act ('The Act' for short).

(3.) By Notification dated 30th September, 1991 issued under Section 4 of The Act, the lands belonging to several persons were acquired by the Government of Goa for Konkan Railway Corporation ('the KRC' for short) for construction of new BG line. The land belonging to the appellants in First Appeal No.103/2002 (hereinafter referred to as 'Carvalhos') and the land belonging to the appellant in First Appeal No.156/2005 (hereinafter referred to as 'the Communidade') were also acquired. An area admeasuring 1400 square metres of Survey No.128 Part of Cortalim village belonging to Carvalhos whereas an area of 1,06,042 square metres belonging to the Communidade bearing several survey numbers of village Cortalim were part of the acquired land. In respect of Carvalhos' land, the Land Acquisition Officer awarded Rs.4/- per square metre and further awarded Rs.14,049.60 towards trees. Insofar as the land of Communidade is concerned, the Land Acquisition Officer awarded Rs.4/- per square metre for Survey Nos.143/1, 145, 5/1 and Rs.2/- for Survey No.5/2 and an amount of Rs.825/- towards the value of the trees in Survey No.5/1 and Rs.2200/- for trees in Survey No.5/2.