DEPUTY COLLECTOR Vs. CLOVIS SEQUEIRA VAZ

JUDGEMENT

(1.) ON 23rd August , 2005, we passed the following Order:- The learned Advocate General submits that he has moved the Government for settlement of this appeal by payment of compensation to the expropriated owners at the rate of Rs. 200 / - per sq. m. Mr. D'Costa, learned counsel on behalf of the respondents, submits that the respondents are agreeable for the compensation at the rate of Rs. 200 / - per sq. m. As prayed by the Advocate General, hearing of the appeal is adjourned for two weeks to enable him to seek complete instructions from the Government. S. O. for two weeks."

(2.) TODAY, the learned Advocate General submits that the Stat e Government is agreeable that the compensation of the subject land that has been compulsorily acquired be fixed at Rs. 200 / - per sq. mt. This is accept able to the learned Senior Counsel for the respondents.

(3.) THE entitlement of solatium on the value of the land shall be calculated at the rate fixed at Rs. 200/- per sq. mt. The award of 12% interest per annum as directed by the Additional District Judge, Panaji, for the period commencing from 19t h February, 1982 to the date of the Award or the date of taking possession of the land, whichever is earlier, is maintained. The award of interest under Section 28 of the Land Acquisition Act, 1894, as directed by the Additional District Judge, Panaji, is also maintained.