SITARAM DAMODAR SINAI DESAI Vs. RAJENDRA VASSUDEV

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This Common Judgment shall dispose of both the above appeals since they pertain to the acquisition of the portions of the same property, vide the same notification.

(3.) The land was acquired for construction of bus stand at Pernem. This acquisition included an area of 3200 square metres of land from survey no. 3/2 of village Pernem and an area of 4570 square metres of land from survey no. 2/1 of the same village. By award dated 30/12/1992 passed under Section 11 of the Land Acquisition Act, 1894 (L. A. Act, for short) compensation of Rs. 45,295/- was awarded for the acquired land from survey no. 3/2 whereas compensation of Rs. 1,44,059/- was awarded for acquired land from survey no. 2/1. Since there was dispute regarding apportionment of the compensation, separate references under Section 30 of the L. A. Act, for survey nos. 3/2 and 2/1 were made by the Land Acquisition Officer. The Land Acquisition Case No. 160 of 1996 pertained to the acquired land from survey no. 3/2 whereas the Land Acquisition Case No. 161 of 1991 pertained to the acquired land from survey no. 2/1.