SPECIAL LAND ACQUISITION OFFICER(SOUTH GOA) KONKAN RAILWAY CORPORATION LIMITED Vs. ELESBAO PEREIRA AND OTHERS

JUDGEMENT

(1.) Dissatisfied with the award of compensation by judgment/Award dated 29.8.2001 of the learned Additional District Judge, Margao, both the parties have filed appeals against the same.

(2.) The parties hereto shall hereinafter be referred to in the names as they appear in the cause title of Land Acquisition Case No.391/95.

(3.) By Notification issued under Sec. 4(1) of the Land Acquisition Act, 1894(Act, for short), and published on Gazette dated 24.10.91 the Government acquired 7450 sq.metres of land of applicants of survey no.14/3 of village Cortalim in Mormugao Taluka for the construction of B.G. Line for Konkan Railway Corporation. In fact a total area of 277175sq.metres was notified to be acquired in Cortalim village but later on it was reduced to 187917 sq.metres.