RAJDENDRA VASSUDEO DESHPRABHU Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) HEARD Mr. Sonak, learned Advocate for the appellants. None present for the respondents.

(2.) BY this appeal, the appellants take exception to the judgment and award dated 06/12/2003 passed by IInd Additional District Judge, North Goa, Panaji in Land Acquisition Case No.122/1997.

(3.) BY Notification dated 19/01/2001 issued under Section 4(1)of the Land Acquisition Act, 1894 ('the Act' for short), the Government of Goa acquired lands for public purpose, namely construction of new S.G. Line between Toha and Mangalore in the village of Asnora and Dhargal, Bardez and Pernem Taluka. An area admeasuring 1625 square metres from Survey No.296/1, 9100 square metres from Survey No.296/2 and 2250 square metres from Survey No.295 belonging to the original appellant Rajendra Vasudevo Deshprabhu were the parts of the acquired lands. By award dated 28/01/1994, the Land Acquisition Officer awarded compensation at the rate of Rs.16/ - per square metre for all the above lands. The appellants are the legal representatives of deceased Rajendra Deshprabhu.