CONCEICAO FERNANDES Vs. ASST. ENGINEER, SUB-DIVISION

JUDGEMENT

(1.) HEARD Shri A. F. Diniz, learned Counsel appearing for the petitioners and Shri E. Afonso, learned Government Advocate appearing for the respondents.

(2.) RULE . Heard forthwith by consent of the learned counsels.

(3.) THE above petition challenges the judgment dated 20.12.2007 passed by the learned District Judge, South Goa, Margao, in Land Acquisition Case No. 34/2002 whereby an application filed by the petitioners under Section 16(3) read with Section 10(d) of the Indian Telegraph Act, 1885 and Section 51 of the Indian Electricity Act, 1910 came to be dismissed.