GOPALKRISHNA P. PRABHUGAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Sudesh Usgaonkar for the Petitioner and Mr. Manish Salkar, Government Advocate for the Respondents.

(2.) Rule. Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.

(3.) By this Petition instituted under Article 226 of the Constitution of India, the Petitioner seeks appropriate writ, order or direction to direct the Respondents to pay to the Petitioner, compensation as determined by the Award dated 30th April, 2018 (Exhibit E) in respect of 650 sq. metres of the Petitioner's land, bearing Survey No.356/5 at Loliem, Canacona, Goa (said land). The acquisition was for the purposes of widening/four laning of the National Highway, Panaji - Mangalore section.