UNION OF INDIA Vs. LUCAS CARVALHO

JUDGEMENT

(1.) These three appeals under section 54 of the Land Acquisition Act, 1894 arise against three different Awards made by the District Court, North Goa, Panaji, on three references made to him under section 18 of that Act.

(2.) The Appeal No. 85/85 arises against the Award dated 29th March, 1985 made in Land Acquisition Case No. 100/1979. The Award dated 29th March, 1985 in Land Acquisition Case No. 101/1979 is challenged in First Appeal No. 86/85 and in First Civil Appeal No. 87/85 the award challenged against is dated 29th March, 1985 in Land Acquisition Case No. 102/1979.

(3.) A preliminary point is taken by Union of India, the appellant in all appeals, as such it is convenient to decide the same by a common judgment. If the preliminary objection is upheld in favour of the appellant, the question of hearing of the appeals on merits will not arise.