STATE OF GOA Vs. AGNELO ALCACOES

JUDGEMENT

(1.) The State Government has filed this Appeal. The description of the land acquired is as follows:

(2.) The acquisition was done by Notification under Section 4(1) of the Land Acquisition Act, which is dated 19.2.1988.

(3.) The Land Acquisition Officer granted compensation treating the market price of both the plots to be at the rate of Rs. 14/- per square metre. Accepting the compensation under protest the land owner claim enhancement by filing petition. The enhancement claim is at the rate of Rs. 200/- and Rs. 250/- per respective survey numbers.