THE LAND ACQUISITION OFFICER, PANAJI-GOA AND THE DIRECTOR OF AGRICULTURE, PANAJI-GOA Vs. SHRI DAMODAR KRISHNA KAMAT TARKAR, R/O. RIBANDAR, TISWADI (DECEASED) AND MISS SUREKHA DAMODAR TARKAR R/O. RIBANDAR, TISWADI GOA

JUDGEMENT

(1.) HEARD Mr. Rodrigues, learned Additional Government Advocate for the Appellants and Mr. Mulgaonkar, Learned Counsel for the Respondents.

(2.) BY this appeal, the Appellants take exception to the judgment and award dated 31st August, 2000 passed by the Additional District Judge, North Goa, Panaji in Land Acquisition Case No. 45/1986 by which the reference under Section 18 of the Land Acquisition Act ('The Act' for short) has been partly allowed. Government of Goa issued Notification under Section 4(1) of The Act which was published in the official gazette dated 26th March, 1984 acquiring the lands of several persons for public purpose viz. Pisciculture and paddy cultivation at Chorao. An area of 26,08,373 Hectars belonging to the original Respondent was acquired. The Land Acquisition Officer awarded 0.50 paise per square metre in respect of the acquired land, though the original Respondent claimed Rs. 11/ - per square metre. The original Respondent sought reference under Section 18 of The Act and claimed Rs. 11/ - per square metre.

(3.) AFTER appreciation of the evidence led by the