SHANTARAM SHANKER BHAGAT Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) BY these application for review the apportionment done by this Court in paragraph 15 of the judgment is challenged. For ready reference the relevant part is quoted below:

(2.) THE grievance of the applicants is that in view of the reported judgment of this Court in 2001 (2) Goa Law Times 63, the Goa Daman and Diu Industrial Development Corporation v. Shri Vassu Jaidev Gaonkar, the tenant who becomes deemed owner becomes entitled to full compensation.

(3.) PRESENT the review applications are not a lis in which the question of apportionment can be gone into.