CAETANO FRANCISCO DO ROSARIO DE POMPAIA MARTINS Vs. DEPUTY COLLECTOR DEV AND LAND ACQUISITION OFFICER PANAJI

JUDGEMENT

(1.) HEARD. Mr. Rivonkar on behalf of the Government states that the compensation in respect of the compulsory acquisition be fixed at rs. 200/-per sq. metre having regard to the fact that same amount has been awarded for the adjoining lands acquired under the same Notification. The settlement done before the Lok Adalat in respect of the adjoining lands, has also resulted in offering the amount of Rs. 200/- per sq. metre.

(2.) IN the circumstances, the Judgment of the District Judge in land Acquisition Case No. 181/90 is modified and the compensation is modified to Rs. 200/-per sq. metre. The entitlement of solatium on the value of the land shall be calculated accordingly and the interest on the said amount shall be calculated as per entitlement on the said sum. The Registrar of this court is directed to make the necessary calculations and make payment to the appellants out of the amount deposited by the respondents. The respondents are directed to deposit the amount as per the calculations done by the registrar of this Court.