MARIA WOLFANGO DSILVA Vs. DATTA LAMGAONKAR

JUDGEMENT

(1.) HEARD Mr. Bhobe, learned Counsel for the applicants, Mrs. Agni, learned Counsel for respondent No. 1 and Mr. Rodrigues, learned Additional Government Advocate for respondent nos. 2 to 4.

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

(3.) IN the writ petitions, the judgment and order dated 19th November, 2009 passed in three review applications, was challenged. By the said judgment and order, the Tribunal had dismissed three revision applications filed by the petitioners challenging the orders passed by the Deputy Collector and SDO, Bicholim in Mundkar Appeals. The Tribunal upheld the findings of the both the authorities below that the applications filed by the petitioners before the Mamlatdar were barred by limitation and that the applications were filed in breach of Rule 14(5) of the Rules framed under the Mundkar Act. The Tribunal in the impugned order had held that the properties in respect of which the petitioners claimed mundkarship were non -evacuee properties.