FRANCISCO NICOLAU FERNANDES Vs. STATE OF GOA AND ORS

JUDGEMENT

(1.) Heard Mr. E. Dias, learned Counsel appearing for the petitioner, Mr. S. Dhargalkar, learned Additional Government Advocate appearing for the respondents No.1, 2 and 4 and Mr. Nigel Costa Frias, learned Counsel appearing for the respondent No.3.

(2.) Rule. Learned Counsel appearing for the respondents waive service. Heard forthwith, with the consent of the learned Counsel.

(3.) We have heard the learned Counsel appearing for the respective parties and we have also gone through the record. The main contention of Mr. Dias, learned Counsel appearing for the petitioner is that the petitioner was not served, nor intimated of the subject acquisition proceedings and, as such, the petitioner was prevented from filing an application for seeking a reference under Section 18 of the Land Acquisition Act, 1894 ("Act" for short) in connection with the subject-acquisition in respect of the properties surveyed under Nos. 78/7 and 77/10 of Village Murda, Merces, Ilhas, Goa wherein the petitioner claims to be the tenant.