SPECIAL LAND ACQUISITION OFFICER Vs. MARIQUINHA VAZ

JUDGEMENT

(1.) The present appeal is filed against judgment and award dated 20.10.2005 passed by the learned Additional District Judge-III, South Goa, Margao ("Reference Court" for short), in Land Acquisition Case No. 400/1995.

(2.) The parties shall hereinafter be referred to in the manner as they appear in the cause title of the said Land Acquisition case.

(3.) The facts giving rise to the appeal are as follows:- Vide notification published under Section 4(1) of the Land Acquisition Act, 1894 ("the Act" for short) in the Official Gazette dated 24.10.1991, land was acquired from Cortalim village of Mormugao Taluka for the construction of new broad gauge line for Konkan railway. This included land admeasuring 1170 square metres from survey no.173/9 which was claimed by the original applicant as owner thereof. By award dated 24.1.1995, the Land Acquisition Officer (L.A.O., for short) offered compensation at the rate of Rs. 4/- per square metre for the said acquired land, besides value of trees therein.