- (1.) Heard Ms. Mordekar, learned Additional Government Advocate for the appellant and Mr. Ramani, learned counsel for the respondent.
(2.) By this appeal, the judgment and award dated 30/03/2010 passed by the learned Ad-hoc District Judge, FTC, Panaji in Land Acquisition Case No. 10 of 2009, has been challenged. The appellant was the respondent in the said case whereas respondent was the applicant. Parties shall hereinafter be referred to as per their status in the said case.
(3.) Vide notification issued under Section 4(1) of the Land Acquisition Act, 1894 (L. A. Act, for short) and published in the Official Gazette dated 12/11/2002, land was acquired from eight different villages for Ribander bypass from kilometers 143.00 to 153.200 kilometres on National highway 4-A. This included an area of 290 square metres of land from Chalta no. 24 (Part) of P. T. Sheet no. 22 of Panaji city and an area of 450 square metres from Chalta no. 25 (Part) of same P. T. Sheet no. 22 of Panaji city. By award dated 16/02/2008, the Land Acquisition Officer (L. A. O., for short) awarded compensation at the rate of Rs. 150/- per square metre to the acquired land. Not being satisfied with the compensation offered by the L. A. O., the applicant filed application under Section 18 of the L. A. Act before the L. A. O. which gave rise to the said Land Acquisition Case No. 10 of 2009.;