DY. CHIEF OFFICER Vs. RAQUELA ALBUQUERQUE

JUDGEMENT

(1.) HEARD Mr. H.D. Naik and Mr. M.P. Almeida, learned Counsel for respective parties.

(2.) BY consent, this common judgment shall dispose of all the above appeals and cross -objections as the subject matter is land acquired under the same notification.

(3.) FIRST Appeal No. 323 of 2006 and cross -objection no. 8 of 2007 arise out of judgment and award dated 30.8.2006 passed by the Reference Court in Land Acquisition Case No. 148/2000.