STATE OF GOA Vs. THEREZA D SILVA

JUDGEMENT

(1.) THE State of Goa through the Land Acquisition Officer, South Goa, Quepem and the Executive Engineer, P.W.D. (Works Division XXV), Gogol, Margao, Goa have preferred this First Appeal dissatisfied with the Judgment and Award dated 10 July, 2000 passed by the IInd Addl. District Judge, South Goa, Margao in LAC No.156/1992 pertaining to the compensation for acquisition of 195 sq. metres of the land from Survey No.429/22 situated in the village Chinchinim, Taluka Salcete belonging to the respondent.

(2.) THE Government of Goa issued Notification dated 23.5.1988 that was published in the Official Gazette on 18.8.1988 for acquisition of the aforementioned land along with other land for widening and improvement of the National Highway No.17. Upon conclusion of the acquisition proceedings, the Land Acquisition Officer offered market value of the acquired land at the rate of Rs.13/ per sq.m. As the owner found the offer of the Land Acquisition Officer too low as according to him the marketvalue of the acquired land was Rs.300/ sq.m., he sought reference.

(3.) IN rebuttal, the present appellants examined H.N. Subramanium (RW.1).