STATE OF GOA Vs. MALINI VINAYAK NEVREKAR

JUDGEMENT

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

(2.) THE above appeal as well as cross -objection are directed against the judgment and award dated 28/11/2001 passed by the learned Additional District Judge, Panaji (Reference Court, for short) in Land Acquisition Case No. 19/1999.

(3.) IN the reference application, the applicants disputed the area of the acquired land. According to them, the area acquired from survey no. 263/1 was 500 square metres and that from survey no. 259/2 was 3070 square metres. They alleged that the rate of compensation for the acquired land ought to have been Rs. 350/ - per square metre. In addition to the same, the applicants also claimed further compensation for first class coconut trees at Rs. 2,000/ - each, second class coconut trees at Rs. 1,500/ -, each mango tree at Rs. 2,500/ - and each teak tree at Rs. 200/ -. For the rubble stone wall, they claimed compensation of Rs. 34,620/ - and for the well they claimed an amount of Rs. 40,000/ -.