SMT. ASHALATA BHANDARI 1(B) SHRI MAHESH BHANDARI 1(C) SMT. ARUNA MAHESH BHANDARI 1(D) SMT. SANDHYA S. BHANDARI 1(E) SHRI SHYAMSUNDAR A. BHANDARI 1(F) SMT. SUMA S. BHANDARI ALL RESIDING AT VOIKUNTH NIWAS, DOTOR BHAT, ELA, OLD GOA Vs. SPECIAL LAND ACQUISITION OFFICER, NORTH GOA DISTRICT(K.R.C.) PANAJI, GOA

JUDGEMENT

(1.) The unsuccessful Applicant(since deceased and now represented by his legal representatives) has filed the present appeal against the Judgment/Award dated 17-10-2002 of the learned IInd Additional District Judge, Panaji, in L.A.C. No.199/96.

(2.) Some facts are required to be stated to dispose of this appeal.

(3.) By virtue of Notification issued under Sec. 4(1) of the Land Acquisition Act, 1894 and published in the Gazette dated 2-6-1991, the Government acquired about 486728 sq. meters of land in villages Ella and Carambolim for the purpose of construction of a new B G line between Roha and Mangalore.