DEPUTY COLLECTOR SDO Vs. SHAIKH MOHIDIN SHAIK

JUDGEMENT

(1.) HEARD Mr. Bandodkar, learned Additional Government Advocate for the appellants and Ms. Kankonkar, learned Counsel for the respondents.

(2.) BY this appeal, the appellants take exception to the judgment and award dated 19th November, 2001 passed by IInd Additional District Judge, South Goa, Margao in Land Acquisition Case No.324/1994 by which the reference sought by the respondents under Section 18 of the Land Acquisition Act, 1894 ('The Act' for short) has been partly allowed.

(3.) THE appellants have challenged the award by filing the present appeal. THE respondents have filed crossobjection claiming compensation at the rate of Rs.140/- per square metre.