(1.) BY this appeal, the appellants take exception to Judgment and Order dated 22.07.1999, passed by Addl. District Judge, Margao, in Land Acquisition Case no. 146/1995 partly allowing the reference.
(2.) STATE of Goa issued Notification under Section 4 of the Land Acquisition Act, which was published in Official Gazette dated 27.06.1991, acquiring lands for Konkan Railway Corporation. This included lands from survey nos. 57/17 and 57/18 of Nagorcem, Palolem Village. An area of 650 square metres was acquired from survey no. 57/17 and an area of 650 square metres was acquired from survey no. 57/18. In both the survey numbers, the share of the applicant is one third. The Special Land Acquisition Officer by award dated 09.12.1993, awarded Rs.9/- per square metre.
(3.) MR. Kamat, learned Counsel for the respondent, fairly conceded that the land involved in the present appeal and the lands which were subject matter of First Appeal No. 5/2000 and connected appeals, were similar in nature and, therefore, the Judgment in the above referred appeals would bind the respondent.