CAMILO PEREIRA Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) Both the above appeals are taken together for final hearing as they challenge the same judgment and award passed in Land Acquisition Case No.12/2000 dated 29/11/2005.

(2.) The parties shall be referred to in the manner they so appear in the cause title of the impugned judgment.

(3.) Pursuant to a notification under Section 4 of the Land Acquisition Act, 1894, hereinafter referred to as the said Act dated 24/04/1992, land was acquired from Betalbatim in Salcete Taluka for construction of road from Nagwaddo, Humpto via Cemetery, Bhimwado and from Ranwado Chapel to Betalbatim main road in Village Panchayat of Betalbatim main road and amongst the land which was acquired a portion of the property under Survey No.1/1 situated at Consua Village admeasuring an area of 400 square metres, was also acquired. By an award passed under Section 11 of the said Act dated 6/09/1994, the Land Acquisition Officer offered the compensation of a sum of Rs.11.50 per square metre for the land acquired.