HANUMAN LAXMAN AROSKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. With the consent of the learned Counsel for the parties made returnable forthwith and heard.

(2.) The petitioners have approached this Court praying for quashing and setting aside the notifications dated 17th July, 2012 and 10th January, 2013 issued under Section 6 of the Land Acquisition Act, 1894.

(3.) The facts in brief giving rise to the present petition are as under: Notification under Section 4 of the Land Acquisition Act came to be issued on 17th July, 2012 in respect of the petitioners' lands, which also covered various other lands. The State Government had initiated proceedings for acquisition of the land for the construction of New International Airport at Mopa in Pernem Taluka. Notification dated 25th July, 2008 under sub-section 1 of Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the said Act') and declaration dated 28th July, 2009 was issued under Section 6 of the said Act were issued by the State Government. The said came to be challenged before this Court by filing various writ petitions. The Division Bench of this Court vide judgment and order dated 7th May, 2012, disposed of the said petitions by the following order: