STATE OF GOA Vs. BHASKAR RAMCHANDRA POROBO SINARI

JUDGEMENT

(1.) BY this appeal, the respondents no.1 and 2 of Land Acquisition Case no.123 of 1992 have taken exception to the judgment and award dated 10/7/2000 passed by the learned District Judge, North Goa (Reference Court).

(2.) THE parties shall be referred to in the manner as they appear in the cause title of the said L.A.Case no. 123/1992.

(3.) BY Government Notification issued under Section 4(1) of the Land Acquisition Act 1894 (L.A. Act, for short) and published in the Official Gazette dated 7/9/1989, land admeasuring 2143 square metres from survey holdings no. 170/1, 170/8 and 170/14, situated at Goa Velha, belonging to the mother of the applicants, was acquired for improvement and black topping of the road Forgottem - cemetery in Village Panchayat of Goa Velha. By Award dated 28/6/1991, the respondent no.1 (L. A. O.) offered the compensation at the rate of Rs. 30/ - per square metre in respect of the acquired land. Not being satisfied with the said offer, the applicants sought reference under Section 18 of the L.A. Act, in which the applicants claimed the compensation at the rate of Rs. 500/ - per square metre. The said reference made by the L. A. O. came to be registered as L. A. Case no.123 of 1992.