CELIA PEREIRA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Mr. Godinho for the petitioner, Mr. Chodankar, Standing Counsel for Respondent No.2 and Mr. Deep Shirodkar, Additional Government Advocate for respondents no.1 and 3.

(2.) In this matter, the petitioner had sought for an appropriate writ to quash the acquisition proceedings or in the alternate and without prejudice for a direction to the respondents to pay the awarded compensation to the petitioner together with interest @ 12% p.a.

(3.) Mr. Godinho, on instructions, had pressed for the alternate relief and the learned counsel for the respondents had stated before us that the issue of compensation will be processed and the compensation will indeed be paid to the petitioner.