SPECIAL LAND ACQUISITION OFFICER Vs. UMESH D NAGARSENKAR

JUDGEMENT

(1.) THE appellants challenge the judgment and award dated 12.4.2002 passed by the Additional District Judge Margao in Land Acquisition No.89/95.

(2.) BY Notification dated 4.7.1991 issued under Section 4 of the Land Acquisition Act (the Act for short) the Government acquired 2,60,262 square meters of land, situated at Chaudi in Canacona Taluka. The properties belonging to the respondent bearing survey no.99/2, 99/5 and 140 were part of the acquired land. The areas acquired were 1681 square meters in respect of survey no.99/5, 115 square meters in respect of survey no.99/2, 2606 square meters of survey no.140. Survey no.99/5 and 99/2 were garden lands whereas property bearing survey no.140 was paddy field. The Special Land Acquisition Officer by Award dated 22.12.1993 fixed compensation at the rate of Rs.18/� per square meter in respect of garden land and Rs.9/� per square meter in respect of paddy field.

(3.) THE respondent also examined Gopal Yeshwant Bale (AW2) who was the vendor in Sale Deed dated 11.12.1986 (Exhibit AW1/B) and Vilas Desai (AW3) who produced valuation report (Exhibit AW3/A).