GURUDAS VASANT NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri V. A. Lawande, the learned Counsel for the petitioners, Shri V. Rodrigues, the learned Additional Government Advocate for respondents no.1 to 3 and Shri R. V. Kamat, learned Counsel for respondent no.4.

(2.) Rule, made returnable forthwith. By consent taken up for final hearing. The learned counsel for the respondents waive service.

(3.) By this petition under Article 226 of the Constitution of India, the petitioners have challenged the Notifications dated 27/04/2010 and 25/01/2011, respectively issued under Sections 4 and 6 of the Land Acquisition Act, 1894 ('the Act'), and the report dated 06/01/2011 under Section 5A of the Act.