VISHWASRAO D CHOWGULE Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) First Appeal No. 101 of 1985 is preferred by the original claimants aggrieved by the Award of the Reference Court and seeking further enhancement of the compensation, as also challenging the apportionment to the tenants in respect of part of the acquired land.

(2.) First Appeal No. 109 of 1985 is by the Union of India challenging the enhancement granted by the learned Judge of the Reference Court.

(3.) A large tract of land was sought to be acquired under notification dated 25th of October, 1967 for the purpose of Naval Air Station to Dabolim. So far as the original claimant Shri Chowgule is concerned, the lands acquired were Plot No. 12 consisting of paddy land admeasuring 27,920 sq. metres and a waste land admeasuring 20,567 sq. metres, totalling 48,387 sq. metres; Plot No. 13 consisting of paddy land of 6600 sq. metres; Plot No. 16 consisting of paddy land admeasuring 42600 sq. metres and Plot No. 29 consisting of waste land admeasuring 42,740 sq. metres; totally 1,40,327 sq. metres.