EXECUTIVE ENGINEER Vs. MARIA PARRAS

JUDGEMENT

(1.) HEARD Mrs. Linhares, learned Additional Government Advocate for the appellant in F.A. No.279/2004 /respondent in Cross- Objection No.13/2005 and Mr. Singbal, learned Counsel for the respondents in F.A. No.279/2004 /the applicants in Cross Objection No.13/2005.

(2.) THE applicant has filed First Appeal No.279/2004 challenging the judgment and award dated 29th September, 2003 passed by the Additional District Judge, Margao in Land Acquisition Case No.215/1993 partly allowing the reference sought by the respondents under Section 18 of the Land Acquisition Act ('The Act' for short) enhancing the compensation in respect of the acquired land from Rs.50/- to Rs.200/-.

(3.) NOT satisfied with the compensation, the respondents filed an application under Section 18 of The Act and claimed Rs.1,000/- per square metre.