AGRAWAL MINERALS Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) THE appeal arises from the rejection of a Land Acquisition reference on 30.12.2003.

(2.) A notification under Section 4 of the Land Acquisition Act, 1894 was issued on 6.1.1994 for acquisition of land admeasuring 5262 square metres bearing survey no. 184/1 situated at Dona Paula, Panaji, Goa for setting up parking facilities and rehabilitation of stalls. On 22.8.1996 an award was passed by the Land Acquisition Officer awarding compensation at the rate of Rs.125/ -(Rupees one hundred twenty five only) per square metre for the acquired land. Land Acquisition Case No. 17 of 1998 was rejected by the Reference Court on 30.12.2003.

(3.) WHEN the appeal came up before the Division Bench, an order was passed on 1st December, 2004 in the following terms: -