GOVIND S. P. DESSAI Vs. TUKARAM PARKAR

JUDGEMENT

(1.) Both the above appeals, filed against the Judgment and Award dated 9/7/2003, passed by learned Additional District Judge, Margao (reference Court, for short), respectively in Land Acquisition Cases No. 303/1981 and 304/1981, are being disposed of by this common judgment as the subject matter concerned in both is out of the same property and the parties are also the same.

(2.) Parties shall hereinafter be referred to in the manner in which their names appear in the cause title of both the said Land Acquisitions Cases.

(3.) Facts giving rise to the appeals, in short, are as under: Government had acquired land for rehabilitation programme of Salaulim Irrigation Project at Porttem Village of Taluka Sanguem. Award was made by the Special Land Acquisition Officer (SLAO, for short) on 21/11/1978. During the acquisition proceedings, the acquired land was demarcated and divided into separate plots and specific numbers were given to those plots since at the relevant time there was no survey conducted by the survey department under the Goa, Daman and Diu Land Revenue Code, 1968. The subject matter of the present appeals are plots no. 196, 197, 198 and 199.