DEPUTY COLLECTOR Vs. CARLOS FLAVIANO FERREIRA DE MESQUITA

JUDGEMENT

(1.) HEARD Mr. Salkar, learned Government Advocate appearing on behalf of the appellants.

(2.) THIS appeal arises out of the Judgment and Award dated 23/3/2006 passed by the Additional District Judge -III, South Goa at Margao, in Land Acquisition Case No. 74/2004.

(3.) PARTIES shall hereinafter be referred to in the manner in which their names appear in the cause title of the said reference.