LAND ACQUISITION OFFICER Vs. P S RAM

JUDGEMENT

(1.) This appeal is directed against the Judgment and Award dated 26/02/2007 passed by the learend District Judge, North Goa, Panaji, (hereinafter referred to as the "Reference Court"), in Land Acquisition Case No. 81/2000.

(2.) The parties shall be referred in the same manner as they appear in the cause title of the said Land Acquisition Case No.81/2000.

(3.) Vide Notification bearing no. 22/123/89-RD dated 25/09/1989 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, land admeasuring 15045 square metres was acquired from survey holdings no. 73/1, 78/1 and 88/1 of village Curti of Taluka Ponda for construction of bypass to Ponda Town on NH-4 between 121/950 to 126/200. An area of 2560 square metres of paddy land was acquired from survey holding no.73/1; an area of 3500 square metres of land was acquired from survey holding no.78/1, out of which, 3385 square metres was coconut land, whereas, 115 square metres was paddy land and an area of 8985 square metres of coconut land was acquired from survey holding no. 88/1. By award dated 15/3/1992, the Land Acquisition Officer (L.A.O, for short) offered compensation at the rate of Rs.55/- per square metre for bharad/coconut land and Rs.15/- per square metre for paddy land. Not been satisfied with the offer made by the L.A.O, the applicant who is interested person in so far as the acquired land is concerned, made an application under section 18 of the Act to the L.A.O for reference and that gave rise to Land Acquisition Case No. 81 of 2000.