LAND ACQUISITION OFFICER Vs. EURICO DA SILVA

JUDGEMENT

(1.) THESE two appeals arise out of the Judgment and Award passed on 14th October, 2002, passed in Land Acquisition Case No.79/98 by the IIIrd Additional District Judge, South Goa, Margao.

(2.) THE respondents in First Appeal No.25/2003 issued the notification under Section 4 of the Land Acquisition Act, 1894 ( "the Act " for short) in respect of acquisition of the subject immovable property owned by the claimant. It is not disputed by the contesting parties that the possession of the subject land was taken over on 18th November, 1990. The area acquired was 1300 sq. metres. The Land Acquisition Officer passed Award on 26th April, 1990, granting compensation at the rate of Rs. 15/- per sq. metre.

(3.) BEING dissatisfied with the judgment and award passed by the reference Court, both the parties filed present first appeals. These appeals are being disposed of by common judgment.