NAGESH BABAN GAOKAR Vs. DAMODAR KRISHNA MIRASHI

JUDGEMENT

(1.) HEARD Shri M. S. Joshi, the learned Counsel appearing for the appellants and Shri V. Braganza, the learned Counsel appearing for the respondents.

(2.) THE above appeal challenges the judgment and award dated 25/07/2003 passed in Land Acquisition Case No. 115/1998 whereby a reference under Section 30 of the Land Acquisition Act (herein after referred to as 'the said Act') came to be disposed of directing that the compensation awarded be paid to the respondents no. 1 and 2.

(3.) AN area of 300 square metres from the property surveyed under no. 72/5 situated in the village Panchawadi of Ponda Taluka came to be acquired under the said Act pursuant to a notification published under Section 4 of the said Act in the Official Gazette dated 12/12/1991. In view of the rival claim put up for the compensation awarded by the Land Acquisition Officer whilst passing an award under Section 11 of the said Act the dispute was referred to the learned District Judge under Section 30 of the said Act.