LAND ACQUISITION OFFICER Vs. JOAO FRANCISCO EUCLIDES

JUDGEMENT

(1.) HEARD Ms. Kholkar, learned Additional Government Advocate for the appellants and Mr. Diniz, learned Counsel for the respondent.

(2.) THIS appeal is directed against the Judgment and Order dated 30/04/2009 passed by the learned District Judge -I, South Goa, Margao (Reference Court, for short) in Land Acquisition Case No. 25/2007. The respondent was the applicant and the appellants were the respondents. Parties shall hereinafter be referred to as per their status in the said case.

(3.) VIDE notification issued under Section 4(1) of the Land Acquisition Act, 1894 (L. A. Act, for short) and published in the Official Gazette dated 20/11/2003, the Government acquired land for construction and B/T of road at Pulwado, Mandowado, Pequeno Pedda to Domximod and Bhirondi, in Village Panchayat of Benaulim, Salcete -Goa. This acquisition included a portion of land admeasuring 1650 square metres from Survey No. 65/1 situated at Benaulim village, belonging to the applicant. By award dated 29/09/2006, the Land Acquisition Officer (L.A.O., for short) awarded compensation for the acquired land at the rate of Rs. 60/ - per square metre. Not being satisfied with the offer made by the L.A.O., the applicant filed the Reference Application under Section 18 of the L. A. Act, before the L.A.O., which gave rise to the said Land Acquisition Case No. 25 of 2007.