DEPUTY COLLECTOR (L. A. ) Vs. ISIDORE GRACIAS

JUDGEMENT

(1.) Heard Ms. P. Kamat, learned Additional Government Advocate for the appellants - State and Mr. Shukra Usgaonkar, learned counsel for the respondent - claimant.

(2.) The challenge in this appeal is to the judgment and award dtd. 28/5/2012 made by the reference Court in Land Acquisition Case No.107 of 1999 enhancing compensation in respect of the acquired land from Rs.7.00 per square meter to Rs.200.00 per square meter.

(3.) Vide Notification under Sec. 4 of the Land Acquisition Act, 1894 ( the said Act) issued on 6/9/1996, the respondent's land admeasuring 594 square meters at Chaudi, Canacona Goa was acquired for construction of a bus stand. The Land Acquisition Officer vide award dtd. 30/10/1998 determined the market value of the acquired land at Rs.7.00 per square meter. The reference Court vide award dtd. 5/3/2004 dismissed the reference.