DEPUTY COLLECTOR AND Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE appeal arises out of the Judgment and Award passed by the learned District Judge (II), South Goa, Margao, by which the learned Judge has decided the reference and granted compensation to the original claimants at the rate of Rs.1265/ - per square metre along with all the statutory benefits under the Land Acquisition Act, 1894 (The Act, for short).

(2.) THE appeal is filed by the Deputy Collector and Land Acquisition Officer (L.A.O), Margao and the Executive Engineer, Works Division VI (R and B) P.W.D., Fatorda, Goa.

(3.) THE original claimants have also filed Cross Objection which is registered as Cross Objection No.4 of 2009.