SHRI LAURENTE V. FERNANDES, MAJOR OF AGE, RESIDENT OF H. NO. 10/B, MANZO, VERNA, SALCETE-GOA, Vs. STATE OF GOA, THROUGH ITS CHIEF SECRETARY, HAVING OFFICE AT SECRETARIAT, ALTO PORVORIM, BARDEZ GOA AND ORS.

JUDGEMENT

(1.) PURSIS filed on behalf of the petitioners, is taken on record.

(2.) HEARD Mr. Bhobe, learned Counsel for the petitioners and Mr. Kantak, learned Advocate General for respondents no.1 to 3. None appears on behalf of respondents no.4 and 5, though served.

(3.) BY this petition, the petitioners challenge the notification dated 27th August, 2010 issued under Section of Land Acquisition Act ('The Act' for short) and also the notification dated 22nd March, 2011 issued under Section of The Act, by which the land of the petitioners bearing Survey Nos.334/3 part and 334/15 part situated at village Verna of Salcete Taluka, has been acquired by respondent no.1. The grievance of the petitioners is that the acquisition is not in public interest and in any case, the objection taken by the petitioners under Section of The Act insofar as the availability of the alternate land is concerned, has not been considered either by the Land Acquisition Officer ('The LAO' for short) or by the State Government. It is further the grievance of the petitioners in the petition that the acquisition is contrary to guidelines formulated in terms of the circular dated 7th April, 2003.