RAMESH SUKDOW BHANDARI Vs. CHANDRAKALA SHANTARAM N. GAONKAR

JUDGEMENT

(1.) HEARD learned Counsel appearing on behalf of the parties.

(2.) THIS appeal is directed against the judgment and award dated 15/02/2006 passed by the learned Ad -hoc Additional District Judge, Fast Track Court -I, South Goa, Margao (Reference Court, for short) in Land Acquisition Case No. 106/2000.

(3.) RELEVANT facts may be stated as under: Land was acquired for construction of Mokordamol road in Village Panchayat Shristhal in Canacona Taluka and that included a plot admeasuring 3450 square meters bearing survey no. 19/1. As there was a dispute between the parties no. 1 to 9 on one side and party no. 10 on the other side, reference under Section 30 of the Land Acquisition Act, 1984 (L.A. Act, for short) was made by the Land Acquisition Officer which gave rise to the said L.A.C. No. 106/2000.