FATIMA CONCEICAO TONY COLACO Vs. DEPUTY COLLECTOR

JUDGEMENT

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

(2.) THIS judgment shall dispose of both the aforesaid appeals which arise from the judgment and award dated 25/07/2006 passed by the learned Ad hoc Additional District Judge, FTC -II, South Goa, Margao (Reference Court, for short) in Land Acquisition Case No. 125 of 2000.

(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 06/08/1992, land was acquired from the villages Telaulim, Navelim and Nuvem of Salcete Taluka, for realignment of National Highway 17 from kilometres 29/460 to 36/060 (Margao Western Bye -pass). This included an area of 1520 square metres of land from survey no. 68/8 of Navelim village which belonged to the applicant. The Land Acquisition Officer (L.A.O., for short), by Award dated 31/05/1996, awarded compensation at the rate of Rs. 20/ - per square metre towards the acquired land admeasuring 1065 square metres as it was rice land; at the rate of Rs. 30/ - per square metres for the acquired land admeasuring 385 square metres, as it was coconut land; and at the rate of Rs. 5/ - per square metres for the acquired land admeasuring 70 square metres, which was road. Not being satisfied with the offer made by the L.A.O., the applicant filed an application under Section 18 of the L.A. Act, before the L.A.O., which gave rise to the said Land Acquisition Case No. 125 of 2000.