SAVIO TORCATO PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Made returnable forthwith.

(2.) The petitioners are the owners of the property under survey no.85/3 of Village Utorda, Salcete Goa. A part of the land on the southern side of the property of the petitioners is being acquired. It consists of a road, four metres in width. Earlier the proposal was to acquire a six metres width road. In a fresh affidavit, the respondents desired to acquire only four metre wide road because that road joins the another footpath which is two metres wide on the southern side of the road. There is a nalla on the east of the road proposed to be acquired. Hence, a two metres wide culvert had been constructed. The acquisition of the further road would necessitate the construction of another culvert or broaden the existing culvert.

(3.) The road from the petitioners' property continues south and later towards the west to join the main road on the west. There are a number of houses in that patch. The construction of such road would benefit the public having structures in survey no.85.