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Bombay High Court

Communidade Of Loliem, Canacona., vs Anandibai Purshottam Prabhudessai ... on 10 April, 2026

                                        102 FA 87 2019

   Suzana

             IN THE HIGH COURT OF BOMBAY AT GOA
                               FIRST APPEAL NO.87 OF 2019

COMMUNIDADE OF LOLIEM, CANACONA.,                                         ... APPELLANT
  Versus
ANANDIBAI PURSHOTTAM PRABHUDESSAI
(DEC) THR. LRS. AND 5 ORS.,                                                ... RESPONDENTS


None for the Appellant.
Ms. Marie Rosette Pereira, Advocate for Respondents
No.1(E)(1), 1(E)(2), 1(E)(3), 5(B)(2), 5(B)(3), and 5(B).


                              CORAM:- VALMIKI MENEZES, J.

DATED :- 10th April, 2026 P.C. The Learned Advocate for the Respondents submits that since this is an Appeal against the Award passed under Section 30 of the Land Acquisition Act, 1894, apportioning the compensation in favour of the Respondents, a settlement in this matter would not be possible.

Place this matter on the Regular Board.

VALMIKI MENEZES, J.

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