CHRISTANAND DESAI ALIAS KRISTANAND DESAI Vs. FRANK MORAES

JUDGEMENT

(1.) Heard Mr. Sudin Usgaonkar, learned Senior Advocate, and Mr. Guru Shirodkar for the Appellants in both these Appeals and Mr. Joaquim Godinho for Respondents No.1(b), (c), (d), (e) in First Appeal No. 51/2012 and Smt. Agni, Senior Advocate for the Respondents No.1(b) to 1(e) in First Appeal No.74/2012.

(2.) The learned Counsel for the parties agree that both these Appeals can be disposed of by a common judgment and order since, the challenge in both these Appeals is to the Judgment and Award dtd. 23/12/2011, made by the Reference Court in Land Acquisition Case No. 140/1990 concerning the apportionment of compensation between the various claimants or the groups of claimants.

(3.) A property admeasuring 6225 sq. metres surveyed under No.432/1 of Village Cuncolim, Salcete Taluka was acquired by the Government for the construction of minor M2 at Cuncolim. The compensation was determined by the Land Acquisition Officer but was not paid to any of the several claimants on account of disputes of apportionment. The Land Acquisition Officer made a reference under Sec. 30 of the Land Acquisition Act to the Reference Court that has since been disposed of by the impugned Judgment and Award dtd. 23/12/2011. Hence, these Appeals.