SHRI OLIVIO AGNELO DA CRUZ PINTO SHRI BARNABE F.X. PINTO Vs. THE ADMINISTRATIVE TRIBUNAL, BY ITS CHAIRMAN AND GREENLAND HOUSING COOPERATIVE SOCIETY, BY ITS CHAIRMAN

JUDGEMENT

(1.) MR . A. F. Diniz, learned Counsel for the Petitioners sees leave to delete Article 226 from the cause title of the Writ Petition. Leave Granted. Amendment to be carried out forthwith.

(2.) HEARD Mr. A. F. Diniz, learned Counsel for the Petitioners and Mr. A. Nasnodkar, learned Counsel for Respondent No. 2.

(3.) BY this petition under Article 227 of the Constitution of India, the Petitioner challenges the order dated 15.12.2010 passed by Respondent No. 1 by which, the Tribunal has granted time to the Petitioners who are Respondents before the Tribunal in Land Revision Appeal No. 29/2010 to file reply to the application for interim relief, subject to the Petitioners maintaining status quo in respect of the property in so far as the proposed construction is concerned, till the disposal of the application.