GEORGE L FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties. Rule, returnable forthwith, by consent taken up for final hearing.

(2.) CHALLENGE to the propriety and legality of the notifications dated 18-4-2008 and 22-1-2009 issued under sections 4 and 6 respectively of the Land acquisition Act, 1894 for "construction of Bridge across the river Sal along with approach road at Varca passing through Survey No. 45/3 at Village Varca, salcete, Goa" arises by way of the present petition.

(3.) THE initial challenge to the notification under section 4 read with section 17 (4) dated 18-4-2008 of the Land Acquisition Act, 1894, hereinafter referred to as "the said Act", issued by the respondent No. 1 State of Goa upon invoking special powers ordinarily used in cases of urgency under the said Act, fructified with liberty to the petitioner George L. Fernandes, resident of Varca, Salcete, goa, to raise objections to the proposed acquisition under section 5 (A) of the said act vide order dated 13-8-2008 passed by this Bench in Writ Petition No. 488/2008.