DEPUTY COLLECTOR (LA), MPT Vs. FREGRENADO ALEX NUNES

JUDGEMENT

(1.) Heard Mr. Deep Shirodkar, learned Additional Govt. Advocate for the Appellants and Mr. A.F. Diniz, Senior Advocate who appears along with Mr. Ryan Menezes for the RespondentsCross Objectors.

(2.) This Appeal and the Cross Objections are directed against the Judgment and Award dtd. 12/2/2013 made by the Reference Court in Land Acquisition Case No.8/2012, enhancing the compensation by determining the market rate at Rs.1000.00 per sq. metre, in place of Rs.30.00 per sq. metre, determined by the Land Acquisition Officer in his Award dtd. 11/12/2002.

(3.) By notification under Sec. 4 of the Land Acquisition Act, 1894 (said Act) dtd. 20/8/1999, the State proposed to acquire the Respondents' plot of land admeasuring 391 sq. metres surveyed under No.178/1 (part) of village Sancoale (acquired plot) for a four-lane road from Verna National Highway junction to Mormugao Harbour.