DEPUTY COLLECTOR Vs. VINAYAK DATTA NAIK

JUDGEMENT

(1.) When the matter was called out, Mr. Shetkar, holding for Ms. Dessai, Advocate for the respondents sought an adjournment on the ground that Advocate Ms. Dessai was not available. The matter was kept back and it was put to the notice of the Advocates that the matter will be taken up after sometime. Accordingly, the matter was taken up.

(2.) Heard Ms. Mordekar for the appellants. No arguments have been advanced by the respondents.

(3.) By this appeal, the appellants take exception to the judgment and award dated 15/10/2003 passed in Land Acquisition Case No. 134/2001, by the Additional District Judge, South Goa, at Margao, by which the reference under Section 18 of the Land Acquisition Act, 1894 ("the Act" for short) has been partly allowed.