RAUJI NAIK Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard Mr. R.G. Ramani, learned Senior Advocate, who appears along with Mr. P. Kakodkar for the appellants, Ms. Susan Linhares, learned Additional Government Advocate for respondent no.1, and Mr. S.D. Padiyar with Mr. P. Shirodkar for respondent no.2 - Cuncolim Municipal Council (CMC).

(2.) The challenge in this appeal is to the judgment and award dtd. 4/8/2018 in Land Acquisition Case No.29/2011, by which the learned Reference Court rejected the appellants' reference under Sec. 18 of the Land Acquisition Act, 1894 (said Act).

(3.) By notification under Sec. 4 of the said Act published on 19/2/2009, the respondents proposed to acquire certain lands for a parking area near the Cuncolim Market Community Hall. The acquired lands were surveyed under nos.666/5, 666/6, and 666/8 at Cuncolim Bazar, Cuncolim Salcete Goa.