RATNAKAR RAMA PARAB Vs. GOA STATE INFRASTRUCTURE

JUDGEMENT

(1.) Heard Mr. S. D. Lotlikar, learned Senior Advocate who appears along with Mr. Sarvesh Samant for the Appellant, and Mr. S. P. Munj learned Additional Government Advocate for the respondent-State.

(2.) This appeal challenges the Judgment and Award dtd. 25/9/2013 made by the Reference Court in Land Acquisition Case No.12/2012 dismissing the reference under Sec. 18 of the Land Acquisition Act, 1894 (said Act) seeking enhancement of compensation.

(3.) By notification under Sec. 4 of the said Act dtd. 31/10/2006, the State proposed to acquire the appellant's land admeasuring 1192 sq. mtrs. surveyed under Nos.29/12 (Part), 29/11, 29/10, 29/9 (Part), and 29/8 (Part) situated in the village Orgao, Ponda, Goa for the public purpose of construction of approaches to Gaundalim - Kumbharjua bridge. The Land Acquisition Officer (LAO) by his Award dtd. 2/8/2010 determined the market rate of the acquired land at Rs.8.75 per sq.mtr. holding inter alia that the acquired land was tenanted under the provisions of the Goa Agricultural Tenancy Act, 1976 (Tenancy Act).