NELSON FEMANDES Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) These appeals are filed by both the parties in Land acquisition Case No. 58/96 against the judgment/award dated 29-8-2001 of the learned Additional District Judge, South Goa, Margao.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the said case.

(3.) Briefly stated, by virtue of notification issued under section 4 (1) of the land Acquisition Act, 1894 and published on Gazette dated 5-8-1994 the government acquired about 22225 sq. metres of land in village Sancoale and cortalim of Mormugao Taluka for the purpose of construction of new B. G. Line for Konkan Railway. By subsequent corrigendum the said area was reduced to 19986 sq. metres. In the said acquisition what was involved was an area of 11,875 sq. metres from Survey No. 1473 of Cortaim village belonging to the applicants.