STATE OF GOA Vs. FRANCISCO A CUNHA

JUDGEMENT

(1.) This is an appeal preferred by the State against the judgment and order passed by Additional District Judge, South Goa, Margao in reference under Section 18 of the Land Acquisition Act, 1894, whereby enhanced compensation came to be awarded at the rate of Rs. 30/- per square metre, besides statutory benefits under the said Act.

(2.) I heard the learned Counsel for both the parties. Perused the record.

(3.) By notification under Section 4 of the Act published in the Official Gazette dated 2/11/1989, land of the claimants/respondents was acquired for construction of sump, pump house and M. B. R. at Cuelim, Cortalim Village for additional area. The Land Acquisition Officer offered compensation at the rate of Rs. 13/- per square metre. Not satisfied with this rate of compensation, the claimant filed objection on the quantum of compensation and claimed enhancement which was the subject matter of this reference.