CAZI MOHAMMAD PATCHMIAM Vs. SITABAI BALARAM NIPANIKAR

JUDGEMENT

(1.) In the above Petition, the Petitioner who is the owner of the property in question takes exception to the judgment and order dated 31.3.1998 passed by the Deputy Collector and S.D.O., Ponda Goa, and the judgment and order dated 27.12.2002 passed by the learned President of Administrative Tribunal, Goa by which the judgment and order passed by the Deputy Collector has been confirmed.

(2.) The factual matrix can be stated thus:

(3.) It would be relevant at this stage to refer to the definition of the Mundkar under the said Act. The definition is contained in Section 2(p). The same reads thus :-