STATE OF GOA Vs. KUNDA JAGANNATH SUKHTANKAR

JUDGEMENT

(1.) THIS Appeal is directed against the Judgment/Award dated 30th July, 2001,of the learned Additional District Judge, Panaji ("Reference Court" for short), in Land Acquisition Case No.208/98, by which the learned Reference Court has enhanced the compensation payable to the respondent from Rs.8.00 per sq. mt. to Rs.24.00 per sq. mt.

(2.) BRIEFLY stated, by virtue of a Notification under Section 4(1) of the Land Acquisition Act, 1894, published in the Gazette dated 12th December, 1991, the Government acquired about 91,990 sq. mts. of land for the purpose of construction of Left Bank Main Canal for Tillari Irrigation Project from 21.116 kms. to 22.537 kms. at Colvale and Tivim villages of Bardez Taluka.

(3.) THE Land Acquisition Officer ("L.A.O." for short), by his Award dated 26th October,1993, awarded to the respondent compensation at the rate of Rs.8.00 per sq. mt. Being dis-satisfied with the said compensation, the respondent got a reference made to the District Court and claimed enhancement at the rate of Rs.100.00 per sq. mt.