MILAGRES DIOGO PEREIRA Vs. COMMUNIDADE OF CACODA

JUDGEMENT

(1.) MR. Costa Frias, learned Counsel for the petitioners seeks leave to delete the words 'Article 226' from the cause title. Leave granted. Amendment to be carried out forthwith.

(2.) HEARD Mr. Costa Frias, learned Counsel for the petitioners and Mr. Agha, learned Counsel for respondent no.1.

(3.) AGAINST the said order, Communidade of Cacora preferred revision application to the Deputy Collector, who by order dated 31st October, 2001 allowed the revision application holding that there was collusion between the applicant and the Communidade and moreover, the name of applicant no.2 was introduced in the impugned order. The Deputy Collector also gave findings on merit against the petitioners. Before the Deputy Collector, an objection was taken on behalf of the petitioners that the revision was not maintainable.