DEPUTY CONSERVATOR OF FORESTS Vs. TIMBLO IRMAOS LTD.

JUDGEMENT

(1.) The special leave petition has been filed after a delay of 462 days. This is one more case which we have categorized as a "certificate cases" filed before this Court to complete a mere formality and save the skin of the officers who have been throughout negligent in defending a litigation!

(2.) The respondent(s) filed a suit in 1977 before the Additional Sessions Judge, South Goa at Margao against the petitioner calming ownership rights to property known as "Aforamento Perpeto" situated at Verlem of Sanguem Taluka. The prayer was made for permanent injunction against the petitioner. The suit was contested by the petitioner but it appears that the written statement was filed only in the year 1980. The suit was ultimately decreed by the ADJ on 25/8/2003. The petitioner filed a first appeal against the said judgment which was admitted by the High Court of Bombay at Goa in the year 2003.

(3.) The appeal came up for hearing on 10/2/2014 when fresh notices were issued to the parties. On 7/8/2014 the petitioner was unrepresented by the counsel. Thus the matter was adjourned.