CUNCOLIM MUNICIPAL COUNCIL Vs. SHRI DURGA BHIKU NADKARNI

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The challenge in this appeal is to the judgment and Award dtd. 29/7/2015 in Land Acquisition Case No.6/2013, by which the reference Court has enhanced the market rate concerning the acquired property from Rs.357.00 per square metre to Rs.633.00 per square metre.

(3.) By notification published on 2/6/2011, the State proposes to acquire the respondents' property admeasuring 2067 square metres from Survey No.677/1, to construct a road. The Land Acquisition Officer (LAO), by his Award dtd. 13/3/2013, determined the market rate at Rs.357.00 per square metre. However, the reference Court by the impugned Award has enhanced this rate to Rs.633.00 per square metre. Hence, this appeal.