STATE OF GOA Vs. YASHODI Y. DESSAI

JUDGEMENT

(1.) Heard Ms. S. Linhares, learned Additional Government Advocate for the appellants and Mr. P. A. Kamat, learned Advocate for the respondents.

(2.) The appellants have challenged the Judgment and Order dated 20.3.2002 passed by the learned Additional District Judge(II), South Goa, Margao (Reference Court, for short) in Land Acquisition Case No. 36/1993.

(3.) The parties shall hereinafter be referred to in the manner as they appear in the cause title of the said Land Acquisition Case No.36/1993.