STATE OF GOA Vs. JOAQUIM ANTONIO FILOMENO JOSE

JUDGEMENT

(1.) Heard Mr. Talaulikar, learned Additional Government Advocate for the petitioners and Mr. Coutinho, learned counsel for the respondent nos. 1 and 2.

(2.) Rule. By consent of the learned counsel for the parties heard forthwith.

(3.) By this petition under Article 227 of the Constitution of India the petitioners have challenged the judgment and order dated 28/8/2009 passed by the Deputy Collector/Land Acquisition Officer,South Goa Margao in Case no.99/3/92-LA by which application filed by the respondents under Section 28-A of the Land Acquisition Act, 1894 ("The Act" for short) has been allowed.