MANISHA MOHANDAS GAD Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mrs. Agni, learned Advocate for the petitioners, Mr. Nadkarni, learned Advocate General for respondents.

(2.) BY this petition, the petitioners challenge the decision of respondent no.2 refusing to make reference under Section 18 of the Land Acquisition Act ('the Act' for short) & further seek direction to respondent no.2 to refer the petitioners' application dated 06/09/2004 made under Section 18 of the Act to the Reference Court.

(3.) ACCORDING to Mrs. Agni, Sadu Gawas, the father of the petitioner had expired in October, 1986. Smt. Muktabai Gawas, the mother of the petitioner appeared before the Land Acquisition Officer. Since there was no declaration of tenancy, respondent no.2 referred the matter to the District Court for apportionment under Section 30 of the Act.