LAND ACQUISITION OFFICER AND THE DIRECTOR OF INDUSTRIES AND MINES Vs. SHRI MANJU BALKRISHNA NAIK GAONKAR(EXPIRED) THROUGH LEGAL HEIRS AND ORS.

JUDGEMENT

(1.) THE above appeal challenges the judgment and Award dated 1 -6 -2004 passed by the learned Additional District Judge, South Goa, Margao, in Land Acquisition Case No. 220/1993.

(2.) THE land belonging to the Respondents came to be acquired for the U.H.F. Telecommunication links at Nagorcem, Palolem, Canacona, pursuant to a notification under Section 4 of the Land Acquisition Act, 1894(herein after referred to as the Act, for short) dated 29 -6 -1989 published in Official Gazette on 6 -7 -1989. The land intended to be acquired was part of the survey No. 113/2 of Village Nagorcem, Palolem admeasuring an area of 2,500 sq. meters.

(3.) BY judgment and Award dated 1 -6 -2004, the Reference Court fixed the compensation for the land acquired at the rate of Rs. 40/ -per sq. meter. Being aggrieved by the said Judgment, the Appellants have preferred the First Appeal.