STATE OF GOA REP BY DY.COLLECTOR DEV AND LAND ACQUISITION OFFICER Vs. MARIA PIA D SOUZA R/ONAIKA VADDO

JUDGEMENT

(1.) THIS is an appeal by State Government, challenging the order passed in the Land Acquisition Case No.129/1992 passed by Additional District Judge, Mapusa.

(2.) THE respondents who was the claimant before the District Court was awarded compensation at the rate of Rs.42/- per sq. mts., by the Land Acquisition Officer.

(3.) ADMITTEDLY, the location at Calangute has better commercial prospects and potential than at Candolim. Though there was no developed road near by the plot of land acquired, it is not in dispute that the property had strong development and urban potential.