SPECIAL LAND ACQUISITION OFFICER Vs. DATTARAM SHIVA PARSEKAR

JUDGEMENT

(1.) Heard Mr. Salkar, learned Government Advocate for the appellants and Mr. Mulgaonkar, learned Counsel for the respondents. All these appeals are being disposed of by this common judgment since the appeals are preferred against the Awards dated 30th April, 2002 arising out of the same notification issued under Section 4(1) of the Land Acquisition Act, 1894 ("the Act" for short) and the market rate fixed in all the cases is also the same.

(2.) First Appeals No. 227/02, 228/02 and 229/02 have been preferred against the judgments and awards passed by the Additional District Judge, at Panaji in Land Acquisition Case Nos. 49/98, 48/98 and 50/98, respectively.

(3.) By Notification issued under Section 4(1) of the Act, the Government of Goa acquired lands of several persons, including the respondents in the above appeals, situated at Colvale. The notification was published in the official gazette dated 4.6.1992. In Land Acquisition Case No. 49/98, the land belonging to the respondent admeasuring 653 square metres from survey Nos. 196/7, 205/12 and 205/22 was acquired; in Land Acquisition Case No. 48/98, land belonging to the respondents admeasuring 8710 square metres from survey Nos. 196/1, 196/18, 197/13, 205/19 and 205/26 was acquired and in Land Acquisition Case No. 50/98, land admeasuring 915 square metres, bearing survey Nos. 205/1, 205/18, 205/28 and 205/29 belonging to the respondent was acquired.