SHAIKH USMAN Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) BY this appeal, the appellant takes exception to the Judgment and the Order dated 16.03.2000 passed by the District Judge, South Goa, Margao, in Land Acquisition Case no.63/90, by which the reference sought by the appellant has been rejected.

(2.) THE State of Goa issued Notification under Section 4 of the Act, ('The Act' for short) which was published on 11.05.1987 acquiring the lands of several persons for the public purpose. An area of 375 square metres from survey no.100/3 and an area of 275 square meres from Survey no.100/4 situated at Davorlim belonging to the appellant were part of the acquired land. The Land Acquisition Officer passed Award dated 31.01.1988 awarding the compensation at the rate of Rs.15/- per square metre in respect of Survey no.100/3 and at the rate of Rs.10/- per square metre in respect of Survey no.100/4.

(3.) MR. Shirodkar, learned Government Advocate supported the impugned Judgment and Award.