SPECIAL LAND ACQUISITION OFFICER Vs. RAMA GOVIND RAUT

JUDGEMENT

(1.) THIS appeal is preferred by the Special Land Acquisition Officer and Executive Engineer, Works Division VIII, Irrigation Department, against the Award of the Additional District Judge, Mapusa, dated 29th July 2002, in Land Acquisition Case No. 135 of 1996.

(2.) AN area of about 96,714 square metres from Village Salem in Bicholim Taluka was acquired for rehabilitation of project affected persons. On 7th November 1991, a Notification under Section 4 was issued.

(3.) AFTER hearing the reference, on 29th July 2002, the reference Court increased the amount to Rs. 18/- per square metre. This increase of rate has been done on the basis that the comparable sale instances in the area were made at the rate of Rs. 50/- per square metre. The learned District Judge had framed the following issues:-