ACQUIRING DEPARTMENT (BHARAT SANCHAR NIGAM LTD.) Vs. COMMUNIDADE OF CHICALIM, ST. FRANCIS XAVIER CHURCH BLDG. , CHICALIM

JUDGEMENT

(1.) Mr. Terence Vaz holding for Mr. Joseph Vaz states that they no longer appear on behalf of the appellant in this matter. Mr. Raviraj Chodankar learned Standing Counsel for the Central Government states that he has no instructions to appear on behalf of the appellant. Ms. Sapna Mordekar learned Additional Government Advocate appears on behalf of Respondent No.2.

(2.) This is an appeal of the year 2013 and therefore, it will not be appropriate to adjourn this matter any further.

(3.) In this appeal, the appellant (Acquiring Department) questions the Judgment and Award dtd. 29/10/2012 made by the Reference Court in Land Acquisition Case No.79/2003 enhancing the market rate from Rs.54.00 per sq. mtr. to Rs.360.00 per sq.mtr. as against the claim of the claimant of Rs.1500.00 per sq.mtr.