STATE OF GOA Vs. GITA R.P. NAVELCAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The learned Counsel for the parties agree that all these appeals can be disposed of by a common judgment and order because the subject matter of these appeals is the market rate of the land acquired under common Sec. 4 Notification dtd. 7/11/2002 for the construction of the Ribandar bypass.

(3.) By notification dtd. 7/11/2022, lands in Panaji, Baiguinim, and Chimbel were proposed for acquisition to construct the Ribandar bypass. In most cases, the Land Acquisition Officer offered the rate of Rs.150.00 per sq. mtr. The Reference Court has dismissed some of the references but has granted enhancement in others. Accordingly, appeals have been instituted by the State and the landowners. It is only appropriate that all these matters are considered together and disposed of by a common judgment and order.