STATE OF GOA Vs. MONO MOHANDAS NAIK

JUDGEMENT

(1.) THE above Appeal challenges the Judgment and Award dated 21.07.2005 passed in Land Acquisition Case No. 29 of 2000. By a preliminary Notification dated 26.06.1992, published in the Official Gazette dated 06.08.1992, the Appellants acquired land belonging to the Respondent for the purpose of constructing and black topping of St. Sebastian Chapel Road via Wadi, Pequeno Pulvado and Pulwado in Village Panchayat of Benaulim, Salcete, admeasuring an area of 775 square metres.

(2.) The Land Acquisition Officer whilst passing an Award under Section 11 of the said Act, offered compensation at the rate of Rs. 8/ - per square metre for the land acquired.

(3.) THE learned Reference Court after framing the issues and hearing the parties, by the impugned Judgment and Award dated 21.07.2005, partly allowed the said reference and fixed the compensation for the land acquired at the rate of Rs. 75/ -per square metre. The claim for compensation on account of the costs of the laterite stones and the value of the trees came to be rejected.