AUGUSTA IRIA VALLES Vs. EXECUTIVE ENGINEER WD

JUDGEMENT

(1.) Heard Mr. M.B. Da Costa, learned Senior Counsel for the claimant, and Ms. Susan Linhares learned Additional Government Advocate for the State.

(2.) Both these appeals challenge the judgment and award dtd. 19/8/2017 made by the Reference Court in Land Acquisition Case No.67/2003 enhancing the compensation for the acquired land from Rs.15.00 per sq.mtr. to Rs.55.00 per sq.mtr.

(3.) First Appeal No.58/2019 has been instituted by the State questioning the enhancement and First Appeal No.6/2018 has been instituted by the claimant/ landowner seeking further enhancement up to Rs.735.00 per sq.mtr. Therefore, it is only appropriate that both these appeals are taken up for consideration and disposed of by a common judgment and order.