STATE OF GOA Vs. JULIET ELIZABETH COUTINHO

JUDGEMENT

(1.) THESE two first appeals can be conveniently disposed of together since they relate to adjacent pieces of land and since the basis for enhancing the compensation by the reference Court is almost the same.

(2.) THE appeals involve the enhancement of compensation in respect of two adjacent plots being plot Nos. 21 and 27, situated on the Panaji -Miramar Road; closer to Miramar.

(3.) IN this appeal, the State has questioned the enhancement of compensation made by the reference Court under Section 18 of the Land Acquisition Act, 1894. It involves acquisition of 600 sq. mtrs. of land.