JOAQUIM VICTOR FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. Taken up for final disposal.

(2.) By this petition, the petitioner have sought a relief based on Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 seeking a declaration that the acquisition proceedings in respect of the property in question have lapsed.

(3.) The property, which is subject matter of this petition, is plot No. 34 admeasuring 486 square metres situated in Dona Paula in Survey No. 248/1 of village Taleigao, Goa. A notification under Section 4 of the Land Acquisition Act was issued on 8 July 1965. A declaration under Section 6 of the Land Acquisition Act was issued on 2 May 1968. Award was passed by the Deputy Collector and Special Land Acquisition officer on 28 March 1969.