MODHU GOPINATH NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) BY this writ petition, filed under Article of the Constitution of India, the petitioner has challenged the notifications under Sections and of the Land Acquisition Act, 1894 ('L. A. Act' for short) issued by respondent no.1, to the extent it acquires the land of the petitioner admeasuring 150 square metres from Survey no.17/0 of village Xec - Xelvona, of Quepem Taluka, identified in yellow colour and with letter "A" to "B", as shown on the acquisition plan prepared by the respondent no. 1. The case of the petitioner in short is as follows :

(2.) IN answer to the petition, respondents no. 2 and 4 have filed affidavit -in -reply.

(3.) RESPONDENT no. 2, in his affidavit, has stated as follows: