STATE OF GOA Vs. ATCHUT GOPAL POY RAITURKAR

JUDGEMENT

(1.) Heard Ms. Susan Linhares, learned Additional Government Advocate for the appellant-State and Mr. Raunak Kantak for the respondents.

(2.) This appeal is directed against the Judgment and Award dtd. 3/5/2012 made by the Reference Court in Land Acquisition Case No.61/2008 enhancing the compensation for the acquired land from Rs.50.00 to Rs.140.00 per sq. mtr.

(3.) By notification under Sec. 4 of the Land Acquisition Act, 1894 (said Act), the State acquired the respondents' property admeasuring 925 sq. mtrs. surveyed under No.235/1 (P) situated in the village Jua, Tiswadi Taluka for the construction of a single lane bridge including approaches at Akhada, St. Estevam.