STATE OF GOA Vs. LIDIA BARBOSA

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE aforesaid First Appeal as well as Cross -objection are directed against the judgment and award dated 26/06/2002 passed by the learned Additional District, Judge, Margao ('Reference Court', for short) in Land Acquisition Case No. 71/1994.

(3.) VIDE notification issued under Section 4(1) of the Land Acquisition Act, 1894 ('L.A. Act', for short) published in the Official Gazette dated 17/09/1987, land was acquired for laying pipeline and service road of 160 M.L.A. S.W.S.P. at Nuvem and Raia villages of Salcete Taluka. This included land admeasuring 215 square metres from Survey No. 307/62 belonging to the applicant. By award dated 15/04/1989, the Land Acquisition Officer (L.A.O.) awarded compensation at the rate of Rs. 12/ - per square metre to the applicant. Not being satisfied with the offer made by L.A.O., the applicant made an application under Section 18 of the L.A. Act before the L.A.O. for reference. That gave rise to Land Acquisition Case No. 71/1994.