KISHORI LAWANIS Vs. STATE OF GOA

JUDGEMENT

(1.) I heard Mr. J. Godinho, learned Counsel for the Appellant, and Ms. Neha Kholkar learned Additional Government Advocate for the respondent.

(2.) The appellant challenges the judgment and award dtd. 19/10/2018, made by the Reference Court in Land Acquisition Case no.20/2012, dismissing the reference seeking enhancement of compensation.

(3.) By a notification dtd. 16/11/2006 issued under Sec. 4 of the Land Acquisition Act, 1894 (said Act), the State initiated acquisition to realign MDR-21 between Bicholim to Mayem near Dempo Mining Corporation Screening Plant at Bicholim, Goa. The Appellant's property admeasuring 19813 sq. mtrs. surveyed under no.82/1 (part), 89 (part), and 96 (part) of village Mayem, Taluka Bicholim, were proposed to be acquired. The Land Acquisition Officer determined the rate at Rs. 175/- per sq. mtr. The Appellant's reference claiming the enhancement to 2,500/- Rs. per sq. mtr. was rejected by the Reference Court by the impugned judgment and award. Hence, the present appeal.