MARIA ELVIRA DAS NEVES Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 10/03/2003 passed by the learned District Judge, South Goa, Margao (reference court, for short) in Land Acquisition Case no. 11 of 1995, by which the said reference under section 18 of the Land Acquisition Act, 1894 (L.A. Act, for short), made by the respondent no.1(L.A.O.), at the instance of the appellants, has been rejected.

(2.) Heard learned Advocate Shri Sudin Usgaonkar for the appellants and learned Additional Government Advocate Shri V. Rodrigues for the respondent no. 1. Perused the record and proceedings.

(3.) There is no need for this Court to narrate the facts regarding the background of the reference and the claim of the appellants, in view of the order that is being passed.