LAWS(BOM)-2008-10-15

DEPUTY COLLECTOR Vs. SITADEVI ALIAS JAYA RAGHURAJ

Decided On October 14, 2008
DEPUTY COLLECTOR(DEV) AND LAND ACQUISITION OFFICER, PANAJI. Appellant
V/S
SITADEVI ALIAS JAYA RAGHURAJ Respondents

JUDGEMENT

(1.) THIS appeal with cross objection is directed against Judgment/award dated 17-12-2002 by which the learned Reference Court (Additional District judge, Panaji) has enhanced the compensation payable to a further sum of Rs. 40/ per sq. meter, as against Rs. 17/-per sq. meter awarded by the Land Acquisition officer and Rs. 350/-per sq. meter as claimed by the Applicants (i. e. the respondents in the First Appeal ).

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of the said reference.

(3.) THERE is no dispute that vide Notification issued under Section 4 of the Land Acquisition Act, 1894 and published on Gazette dated 1-2-1990 the government acquired about 1,06,864 sq. meters of land for the construction of their office complex at Pernem from survey Nos. 284/0, 281/1, 281/2 and 282/0 from Pernem Village and by award dated 27-3-1991 the learned Land Acquisition officer was pleased to award compensation to the Applicants at the rate of Rs. 17/ per sq. meters. Various types of trees existing in the acquired land were separately valued and compensation for the same was paid in the sum of Rs. 5,69,464/ -.