DY COLLECTOR Vs. MARIANO DO ROSARIO ANTONIO

JUDGEMENT

(1.) BOTH these appeals arise out of the judgment and order dated 28.10.1992 passed by the Deputy Collector (L.A.), Margao.

(2.) IN First Appeal No.116 of 2003, the State Government is aggrieved by the award thereby enhancing the amount of compensation. In First Appeal No.120 of 2003 the landowners are aggrieved as they have not been awarded compensation to the extent claimed by them.

(3.) LAND Acquisition Officer has passed award holding the market price to be @ Rs.49/0 per sq.mtr.