DEPUTY COLLECTOR Vs. SALIMA BI HUSSAIN AGA

JUDGEMENT

(1.) HEARD Shri G. Shirodkar, learned Government Advocate on behalf of the Appellants and Shri A. R. Kantak, learned Counsel on behalf of the Respondents.

(2.) APPLICANTS' land admeasuring 195 sq. meters from survey No.35/2 of Bordem village of Bicholim Taluka was acquired by notification dated 10-10-1991. There was also a structure on the acquired land.

(3.) IN the facts of the case, therefore, the impugned Judgment and Award dated 8-3-2004 of the learned reference Court is hereby set aside and the case remanded to the learned Principal District Judge, Panaji to decide the reference afresh after taking into consideration the said sale deeds and the other documents relied upon by the parties. The learned Principal District Judge would be free to make over the reference to any other District Judge as deemed fit.