WILSON DCOSTA Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mrs. A. Agni, learned Counsel for the petitioner and Mr. M. Salkar, learned Government Advocate for respondents no.1, 2 and 3. Rule.

(2.) BY Notification dated 13/8/2012 published by the Government of Goa under section 4(1) of the Land Acquisition Act, 1894 ("The Act", for short), which was published in the Official Gazette dated 30/08/2013, the Government acquired lands of several persons for public purpose. Land bearing an area of 709 sq.metres forming part of survey no.154(2); 700 sq.metres from property surveyed under no.154/1 and 725 sq.metres from survey no.156/1 of the land belonging to the petitioners was part of the acquired land.

(3.) THE petitioners filed objections under section 5 A of the Act and the petitioners were heard in person by Mr. Sagun R. Velip, the Land Acquisition Officer. Thereafter, report under section 5 A was submitted by another Land Acquisition Officer Shri Ajit Panchwadkar. Thereafter, the State Government issued notification on 4/3/2013 under section 6 of the Land Acquisition Act which has been published in the Government Gazette dated 14/3/2013.