DEPUTY COLLECTOR & SDO Vs. MARIO ESTEVAO FRANCISCO

JUDGEMENT

(1.) Heard Mr. Vishwadh Sardessai, learned Additional Government Advocate for the appellants, and Mr. J.E. Coelho Pereira learned Senior Counsel along with Mr. S. Karpe, learned Counsel for the respondents.

(2.) This appeal is directed against the judgment and award dtd. 8/4/2009, made by Reference Court in Land Acquisition Case No.56 of 1997, enhancing the market rate determined by the Land Acquisition Officer at 4/- per square meter to 100/- per square meter.

(3.) By notification dtd. 6/5/1992, the claimants' property admeasuring 4,000 square meters bearing survey no.56/3 and 2200 square meters bearing survey no.54/3 was proposed to be acquired for the public purpose of development of a playground at Velsao Pale in Mormugao Taluka.