CHOLU D. ROSAR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Mr. P. Kholkar, learned Advocate for the appellants, and Mr. E. Afonso learned Advocate for the respondent.

(2.) This appeal is directed against the Judgment and Award dtd. 28/12/2015 made by the Reference Court in Land Acquisition Case No.244/1996 dismissing the appellants' reference under Sec. 18 of the Land Acquisition Act, 1894 (said Act).

(3.) The Government vide notification dtd. 13/6/1991 under Sec. 4(1) of the said Act, acquired the appellants' property admeasuring 19,564 sq. mtrs. surveyed under No.110 (P) of village Ella, Tiswadi Taluka for the public purpose of construction of a new B.G. Line between Roha and Mangalore in the villages of Ella and Carambolim, Tiswadi Taluka, Goa.