LAND ACQUISITION OFFICER Vs. MULLA ABDUL SAMAD

JUDGEMENT

(1.) This appeal arises out of the Judgment and Award dated 20/02/2006 passed by the learned District Judge, North Goa, Panaji (hereinafter referred to as " the Reference Court") in Land Acquisition Case No.56/2000.

(2.) The parties shall be referred to in the same manner as they appear in the cause title of the said Land Acquisition Case no.56/2000.

(3.) Vide Notification bearing No.22/123/89-RD dated 25/9/1989, issued under Section 4(1) of the Land Acquisition Act, 1894 (for short "the Act") and published in the Official Gazette dated 24/11/1989, the Government acquired land for the purpose of construction of bypass road to Ponda town on NH 4A between Km. 121/950 to 116/200. Land admeasuring 250 square metres from survey holding no.242/1 situated at Bandora, Ponda and belonging to the applicants was acquired for the said purpose. By Award dated 15/3/1992, the learned Land Acquisition Officer ("L.A.O", for short) offered compensation at the rate of Rs.55/- per square metre. Not being satisfied with the said offer, the applicants made an application under Section 18 of the Act to the L.A.O, which gave rise to the said Land Acquisition Case No.56/2000.