MARIQUINHA DCOSTA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Anacleto Viegas learned Counsel for the petitioner and Mr. Manish Salkar learned Government Advocate for the respondents.

(2.) The challenge in this petition is to the notifications under Section 4 and 6 of the Land Acquisition Act, 1894 (said Act) issued on 01.09.2008 and 23.09.2009 proposing to acquire petitioner's property bearing survey number 115/23p, Deussua, Chinchinim Goa (said property) for construction of a road.

(3.) By section 4 notification issued on 01.09.2008, the appropriate government declared its intention to acquire land to the extent of 50 sq mts out of the property bearing Survey No. 115/23P.