COMMUNIDADE OF QUITOL Vs. PRESIDENT

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties. Both these appeals are directed against the judgment and award dated 04/10/2005 passed by the learned Additional District Judge-in, South Goa, Margao (Reference Court, for short) in Land Acquisition Case No. 72/1993.

(2.) Parties shall hereinafter be referred to as per their status in the said L.A.C. No. 72/1993.

(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 04/01/1990, land was acquired at Betul and Quitol villages in Quepem Taluka for setting up an Institution of Safety and Environmental Management for Petroleum Industries of India. This included an area of 61,425 square metres from Survey No. 73 and an area of 43,400 square metres from Survey No. 71/4 of Quitol village. By award dated 17/06/1992, the Land Acquisition Officer (L.A.O., for short) awarded certain compensation for the said land but since there was dispute amongst the parties as to the entitlement of the compensation, the L.A.O. made reference to the District Court, South Goa, under Section 30 of the L.A. Act which gave rise to the L.A.C. No. 72/1993.