GURUDAS GOPAL PAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Mr. Ramani, learned Counsel for the appellants and Mr. Sonak, learned Counsel for the respondents in both the appeals.

(2.) Both these appeals are being disposed of by this common judgment since they arise out of the land acquisition references made pursuant to the notification dated 28.7.1996 issued by the Government of Goa.

(3.) By notification dated 28.7.1996, published in the local news papers on 6th September, 1996, large tracts of land were acquired by the Government in Village Bhimpal and Pissurlem of Sattari Taluka for the purpose of expansion of Honda Industrial Estate. An area admeasuring 54,057 sq. metres of survey No. 24/1 of Village Pissurlem, belonging to the appellant in First Appeal No. 283/2007 and an area admeasuring 88,435 sq. metres of the very same survey number, belonging to the appellant in First Appeal No.285/2007 were part of the acquired land.