AVELINO RODRIGUES Vs. EXECUTIVE ENGINEER, GOA

JUDGEMENT

(1.) Heard Mr. Usgaonkar, learned counsel for the appellants, and Mr. Sardessai learned Additional Government Advocate for the respondent.

(2.) This appeal takes an exception to the judgment and award dtd. 4/1/2014 made by the learned Reference Court in Land Acquisition Case No.42/2009 dismissing the appellants' reference under Sec. 18 of the Land Acquisition Act, 1894 (the said Act) seeking enhancement of compensation.

(3.) By notification dtd. 6/12/2006 issued under Sec. 4 of the said Act, the State proposed to acquire the appellants' property admeasuring 19,611 square meters surveyed under No.153/2 of Torcem Pernem Goa for Tillari Irrigation canal.