EXECUTIVE ENGINEER, WORKS DIVISION VII (NH) PWD, PANAJI-GOA Vs. MAHADHAN REAL ESTATE PVT. LTD. & VARDHAN REAL ESTATE PVT. LTD.

JUDGEMENT

(1.) Heard Mr. Arun Talaulikar, learned Additional Government Advocate for the appellant-State and Mr. Ashwin Bhobe for the respondent-claimant.

(2.) Learned counsel for the parties agree that the issues involved in this appeal are almost identical to the issues involved in the connected First Appeal Nos.136 and 137 of 2012 and the Cross-objections therein. The only difference is that the lands acquired in this case are from the Village Talaulim which is adjacent to the Village of Chimbel. The lands that were involved in the connected appeals were in the Village of Chimbel.

(3.) The perusal of the impugned Judgment and Award however indicates that even in this case the Reference Court has relied upon the Judgment and Award dtd. 29/4/2010 in Land Acquisition Case No.11/2009, which is the precise award which was relied upon in the other two cases as well. This award dtd. 29/4/2010 has already been upheld by this Court in First Appeal No.13.2011. The rate of Rs.660.00 per sq. meter has been accepted by the Government in terms of the said decision.