JOSE VELHO VIRGILIO JOAQUIM Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the parties agree that both these appeals will have to be disposed of by a common judgment and order because the challenge in both these appeals is to the judgment and award dtd. 29/6/2013 in Land Acquisition Case No.29/2010 made by the Reference Court enhancing the compensation in respect of the acquired property from Rs.300.00 per sq. mtr. to Rs.1,625.00 per sq. mtr. In addition, the Reference Court has also awarded some compensation for severance and loss of trees.

(3.) First Appeal No.126/2013 has been instituted by the landowner, and First Appeal No.135/2013 has been instituted by the acquiring authority. The landowner claims that the rate should have been determined at Rs.3,700.00 per sq. mtr. and the acquiring authority claims that there was no case made out for any enhancement above what was offered by the Land Acquisition Officer (LAO). Accordingly, it is only appropriate that both appeals are taken up for consideration and disposed of by a common judgment and order.