CAETANO NELSON AZAVEDO Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The Appellant challenges the judgment and award dtd. 18/1/2016 made by the Principal District Judge, North Goa, Panaji ( Reference Court ) in Land Acquisition Case No. 38/2009, dismissing his reference under Sec. 18 of the Land Acquisition Act, 1894 ( the said Act ) seeking enhancement of compensation.

(3.) The Appellant's land, admeasuring 1822 square metres from out of survey No.6/8 (Part) of the village Goltim, Navelim of Tiswadi Taluka, was proposed to be acquired vide Notification under Sec. 4 of the said Act published on 30/11/2006 for the public purpose of a Panchayat Ghar.