SPECIAL LAND ACQUISITION OFFICER Vs. AUGUSTINO SEQUEIRA, MAINA

JUDGEMENT

(1.) Heard Mr. Bandodkar, for the appellants and Mr. Godinho for the respondent.

(2.) By this appeal, the appellants take exception to the Judgment and Award dated 11th December, 2001, by which the reference sought by the respondent under Section 18 of the Land Acquisition Act, 1894 ("the Act" for short) has been partly allowed.

(3.) By Notification dated 21st November, 1991, issued under Section 4 of the Act, the Government of Goa acquired lands of several persons for public purpose. An area admeasuring 1710 sq. metres bearing Survey No. 257/11 situated at Village Maina, Sodiem-Siolim belonging to the respondent was part of the acquired lands. The respondent claimed compensation at the rate of Rs.250/- per sq. metre. The Land Acquisition Officer made an award dated 15th July, 1993 and fixed the compensation at the rate of Rs.10/- per sq. metre.