SHRI BALCHANDRA ANANT WAGLE Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Both these appeals arise out of the judgment and award dated 31/7/2002 passed by the learned District Judge, North Goa ( 'Reference Court', for short), in Land Acquisition Case No.9/1995.

(2.) The parties shall be referred to in the manner in which they appear in the cause title of the said L. A. Case no. 9/1995.

(3.) By Notification issued under Section 4(1) of the Land Acquisition Act, 1894 ('L. A. Act', for short), the Government acquired land situated at Morombi-O-Grande at Panaji, for the purpose of laying additional conveying main for supplying water to Panaji city. This included an area of 1470 square metres of land from survey holding no. 259 of Morombi-O-Grande, belonging to the applicant. By award dated 23/1/1987, the Land Acquisition Officer, ('L.A.O.', for short), offered compensation at the rate of Rs.15/- per square metre. Not being satisfied with the said offer, the applicant sought reference under Section 18 of the L. A. Act, claiming that the market value of the acquired land at the relevant time was Rs. 225/- per square metre, which gave rise to the said L. A. Case No.9/1995.