COMUNIDADE OF NAGOA Vs. JOAQUIM JOAO CARVALHO

JUDGEMENT

(1.) RULE. By consent of the learned Counsel for the parties heard forthwith.

(2.) BY this petition under Article 227 of the Constitution of India, the petitioner challenges the order dated 22nd December, 2009 passed by the Administrative Tribunal, Panaji, Goa in Land Revenue Appeal No.83/2001allowing the appeal filed by respondent nos. 1 to 3 against the order dated 26th April, 2001 passed by respondent no.4 in case no.LRC/ILLEG-CONV/19/2001.

(3.) MR. Usgaonkar, learned Counsel for respondent nos. 1 to 3 supported the impugned order.