STATE OF GOA Vs. MILLICENT FELICIA PINTO SA

JUDGEMENT

(1.) Heard Ms. Mordekar, learned Additional Government Advocate for the appellants and Mr. Ferreira, learned Counsel for the respondents.

(2.) This Appeal is directed against the Judgment and Award dated 30/03/2010 passed by the learned Adhoc District Judge, FTC, Panaji ( "Reference Court", for short) in Land Acquisition Case No. 13 of 2009. The appellant no.1 was the respondent whereas respondents were the applicants in the said Land Acquisition Case. Parties shall hereinafter be referred to as per their status in the said Land Acquisition Case.

(3.) Vide Notification issued under Section 4(1) of the Land Acquisition Act, 1894 ('L. A. Act', for short) and published in the Official Gazette dated 12/11/2002, land was acquired from 8 villages for Ribander bye-pass from kilometres 143.500 to 153.200 kilometres of NH-4A. This included an area of 300 square metres of land from Chalta no. 16 of P. T. Sheet no. 16 of city of Panaji, belonging to the applicants. By award dated 16/02/2008, the learned Land Acquisition Officer ('L.A.O.', for short) awarded compensation at the rate of Rs. 150/- per square metre. Not being satisfied with the offer made by the L.A.O., the applicant filed an application for reference under Section 18 of the L. A. Act, before the L.A.O. which gave rise to the said Land Acquisition Case No. 13 of 2009.