AGOSTINHO AGNELO SANCHES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S. D. Lotlikar, the learned Senior Advocate for the petitioner and Ms. Linhares, the learned Additional Government Advocate for the respondent nos.1 to 3. Respondent no.4, though served, neither present nor represented.

(2.) The challenge in this petition is to the notifications dtd. 1/7/2009 and 17/6/2010 issued under Ss. 4 and 6 of the Land Acquisition Act, 1894, (for short, the said Act), for acquisition of petitioner's property bearing chalta no. 28 (Part) of P.T. Sheet No.68 admeasuring 65 square metres and property bearing chalta no. 29 (part) of P.T. Sheet no.68 admeasuring 100 square metres, (for short, the said property), for the purpose of construction of internal road near Vaddem Lake in Vasco Constituency.

(3.) On 27/9/2010, while granting ad-interim relief, we made the following order :