DEPUTY COLLECTOR & LAND ACQUISITION OFFICER, SUB-DIVISION, MARGAO, GOA Vs. CUSTODIO ROSARIO POBRES FERNANDES ALIAS CUSTODIO ROSARIO FERNANDES

JUDGEMENT

(1.) All these appeals, arise out of Land Acquisition Case No. 1/87, before the Land Acquisition Officer (LAO) at Quepem. As such, they are being disposed of by this common judgment.

(2.) The brief facts are that several lands were acquired from Village Nuvem, Salcete Taluka, for construction of the Margao Western By-Pass. The notification under Section 4 of the Land Acquisition Act, 1894 (Act, for short), was published in the Government Gazette on 21.11.2002. The LAO passed an award on 02.01.2007, granting compensation for the acquired land at different rates. Feeling aggrieved by the compensation granted, the respondents filed separate Reference, being Land Acquisition Case Nos. 5/2007, 6/2007 and 40/2006, for enhancement, under Section 18 of the Act, before the learned District Judge, South Goa, Margao.

(3.) The Reference Court by separate awards, granted certain enhancement. Feeling aggrieved by the enhancement granted, the State has come up in appeal.