COMMUNIDADE OF CHICALIM Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the respective parties.

(2.) BY the present appeal, the appellant is challenging the Judgment and Award dated 31st July, 2007, passed by the learned District Judge, South Goa, Margao in Land Acquisition Case No.61/2003. The said land acquisition case was filed under Section 18 of the Works of Defence Act, 1903 ( ''the Act '' for short) for enhancement of the compensation at the rate of Rs. 1000/ - per sq. metre. The said reference has been rejected by the impugned Judgment and Award.

(3.) AFTER hearing the learned Counsel appearing for the respective parties, and on perusal of the evidence, we find that there is no material brought on record by the appellant to prove the decreased market value of the land in question. The evidence on record shows that the appellant was insisting for market value of the land in question.