SPECIAL LAND ACQUISITION OFFICER Vs. UMESH D NAGARSEKAR

JUDGEMENT

(1.) BY this appeal, the appellants challenge Judgment and Award dated 29.1.2000, passed by the Additional District Judge III (South) Margao in Land Acquisition Case No.97/95.

(2.) BY Notification dated 12.8.1991, issued under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter, referred to as � the Act'), the Government acquired large chunks of lands, situated at Chaudi Canacona. Land belonging to the respondents bearing Survey Nos.153/1 (part), which was a paddy field, admeasuring 2150 sq. metres, was part of the acquired land. The Special Land Acquisition Officer, by his Award, awarded Rs.9/- per sq. metre for the said land.

(3.) THE only point for determination which arises in the present appeal is whether the compensation fixed by the reference Court in respect of the acquired land at the rate of Rs.24/- per sq. metre is legal and justified and, if not, what is the compensation payable in respect of the acquired land?