SHRI INACIO D SOUZA Vs. SHRI DIAGO RIBEIRO

JUDGEMENT

(1.) HEARD Mrs. Dessai, learned Counsel for the petitioner, Mr. Bhobe, learned Counsel for respondent no.1 and Mr. Ferreira, learned Public Prosecutor for respondent no.2.

(2.) RULE. By consent heard forthwith.

(3.) BY order dated 23rd March, 2011, I had called upon respondent no.1 to show cause as to why the order dated 10th February, 2009 and consequently, the order dated 21st September, 2009 passed by the Deputy Collector should not be quashed.