SHAMSUNDER V KAMAT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) There is no serious dispute that the issues raised in this batch of Petitions are entirely covered by the decision of the Constitution Bench of the Hon'ble Supreme Court in Indore Development Authority vs. Manoharlal and others , 2020 8 SCC 129.

(3.) In these matters, there was never any dispute that the possession of the acquired land had been taken by the appropriate Government. However, there was some dispute about payment of compensation. The record indicates that even the compensation was deposited with the Economic Development Corporation Ltd., which was the specified agency.