STATE OF GOA Vs. MARIA CAETANA BRAGANZA

JUDGEMENT

(1.) HEARD Ms. Coutinho, the learned Government Advocate on behalf of the Appellant. The respondents have chosen to remain absent.

(2.) THIS is State's appeal against enhancement of compensation from Rs. 75/-per sq. mt. to Rs. 110/-per sq. mt. , by award dated 27/03/1997 of the learned District Judge, Panaji.

(3.) THERE is no dispute that by virtue of notification issued under Section 4 (1) of the Land Acquisition Act, published on Gazette dated 18/02/1982, land admeasuring 2166 sq. mts. from Chalta No. 7 P. T. Sheet No. 175 was acquired by the Government for parks, recreational and other developments at Miramar area and the Land Acquisition Officer was pleased to offer compensation at the rate of Rs. 75/- per sq. mt.