SPECIAL LAND ACQUISITION OFFICER, SELAULIM IRRIGATION PROJECT Vs. COMMUNIDADE OF MARGAO REPRESENTED BY ITS ATTORNEY MR. CELESTINO NORONHA

JUDGEMENT

(1.) Heard Mr. Prashil Arolkar, learned Additional Government Advocate for the appellants, and Mr. R. Menezes, learned counsel for the Respondent -claimant.

(2.) This appeal is directed against the judgment and award dtd. 29/4/2017 made by the reference Court in Land Acquisition Case No.25/2014 enhancing the compensation for the acquired land from Rs.130.00 per square metre to Rs.1590.00 per square metre.

(3.) The State by notification dtd. 2/12/2010 initiated acquisition for the public purpose of constructing "missing link widening of traffic congestion location in Margao city". The Respondent's land to the following extent was proposed for acquisition. <IMG>JUDGEMENT_358_LAWS(BOM)4_2022_1.jpg</IMG>