STATE OF GOA Vs. IMTIYAZ

JUDGEMENT

(1.) HEARD Mr. Rodrigues, learned Additional Government Advocate for the appellant and Ms. Bhobe, learned Counsel for the respondent.

(2.) THIS appeal is directed against the judgment and order dated 17/05/2010 passed by the learned Ad hoc District Judge, FTC, Panaji ("Reference Court" for short) in Land Acquisition Case No. 87 of 2008. The appellant was the respondent in the said Land Acquisition Case whereas the respondent was the Applicant therein. Parties shall hereinafter be referred to as per their status in the said Claim Petition.

(3.) ONE issue was framed by the learned Reference Court as per the claim of the applicant and in order to establish his case the applicant examined himself as AW1. He produced various documents including a Sale Deed dated 20/12/1991 at Exhibit 21 and the copy of the award dated 24/08/2006 as Exhibit 22 concerning the present acquired land.