RAJARAM RAU PATIL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Both the above Petitions are taken up for final disposal as the parties in both the Petitions are the same and both challenge similar Orders passed by the learned District Judge, South Goa, Margao, dated 25.04.2003, in Execution Proceedings no. 22/2002.

(2.) By the impugned Order, the learned District Judge directed that the amount of compensation payable pursuant to the enhancement granted by the Reference Court under Section 18 of the Land Acquisition Act, 1894, (herein after referred to the said 'Act'), is to be disbursed only after the reference under Section 30 of the said Act pending before the Reference Court is disposed of.

(3.) Shri Pangam, the learned Counsel appearing for the Petitioners, pointed out that according to the Petitioners, there is no such reference pending under Section 30 of the said Act before any Reference Court and, as such, the amount of compensation is to be paid to the Petitioners.