DIRECTORATE OF SPORTS & YOUTH Vs. ANAND SALGAOCAR

JUDGEMENT

(1.) Heard Ms. Sapna Mordekar, Additional Government Advocate for the applicant, and Mr. R. G. Ramani learned Senior Advocate who appears along with Mr. Pranav Kakodkar, for the Respondent.

(2.) This appeal is directed against the Judgment and Award dtd. 30/3/2016 in Land Acquisition Case No.49/2014 made by the Reference Court enhancing the compensation for the acquired land by determining its rate at Rs.1,024.00 per sq. mtr.

(3.) By notification dtd. 12/3/2010 issued under Sec. 4 of the Land Acquisition Act, 1894 (said Act), respondent's property admeasuring 3383 sq. mtrs. surveyed under No.48/32 at Sirsaim, Bardez, Goa was proposed to be acquired.