EXECUTIVE ENGINEER, WORKS DIVISION Vs. SAUNSTHAN DEVKIKRISHNA RAVALNATH

JUDGEMENT

(1.) Heard Ms. Priyanka Kamat, Addl. Govt. Advocate for the Appellant and Mr. V.R. Tamba for the Respondent.

(2.) This Appeal challenges the Judgment and Award dtd. 4/5/2012, made by the Reference Court in Land Acquisition Case No.5/2009, enhancing the market rate in respect of the acquired land from 200/- per sq. metre to Rs.450.00 per sq. metre.

(3.) In this case, vide notification dtd. 5/9/2003 issued under Sec. 4 of the Land Acquisition Act, 1894 (said Act), the State proposed to acquired the Respondent's property admeasuring 23120 sq. metres surveyed under No.16/0 (part) at Chimbel, Tiswadi, Goa for the public purpose of "Ribandar by- pass".