CLAUDIO MICHAEL D SOUZA Vs. SECRETARY

JUDGEMENT

(1.) These two Writ Petitions can be conveniently disposed of by this common judgment, without going to the issue of maintainability of the second Writ Petition filed by the Village Panchayat of Parra, in the light of the judgment of this Court in the case of Village Panchayat of Velim V/s. Shri Valentine S.K.F. Rebello & Anr.,1990 1 GLT 70.

(2.) These Writ Petitions have been filed challenging the legality, propriety and validity of the order dated 24/03/2003 of the Secretary to the Government of Goa (Panchayats), passed under subsection (2) of Section 178 of the Goa Panchayat Raj Act, 1994 ('the Act' for short).

(3.) Some facts are required to be stated to dispose of the Writ Petitions.