SPECIAL LAND ACQUISITION OFFICER Vs. VITHAL G KAMAT

JUDGEMENT

(1.) Both these appeals are being disposed of by common order since the parties are the same and the appeals have been preferred against the common award dated 27.04.2001 passed by the District Judge, South Goa, Margao.

(2.) First Appeal No.82/2003 is preferred against the award dated 27.04.2001 passed by the District Judge, South Goa, Margao in Land Acquisition Case No.489/1995 and First Appeal No.83/2003 is preferred against the award dated 27/04/2001 passed in Land Acquisition Case No.291/1994.

(3.) By the notification dated 30.07.1991 issued under Section 4 of the Land Acquisition Act ("The Act" for short), the respondent sought to acquire an area of 28975 square metres bearing Survey Nos.62/3, 62/4, 64/3, 64/5, 64/6 of Balli village of Quepem Taluka. The respondent is entitled to compensation in respect of 20014.58 square metres out of the total area of 28975 square metres.. The Special Land Acquisition Officer made the award on 07.12.1993 and awarded Rs.12/- per square metre towards the value of the land and in respect of fruit value an amount of Rs.1,16,200/- and for wood value Rs.33,839.78/- were awarded. The respondent sought reference claiming Rs.300/- per square metre.